Karnataka High Court
M/S Abhiram Infra Projects Pvt. Ltd. vs The Commissioner on 31 October, 2018
Author: B.Veerappa
Bench: B.Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF OCTOBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE B.VEERAPPA
WRIT PETITION NO.47614 OF 2018(GM-RES)
BETWEEN
M/S ABHIRAM INFRA PROJECTS PVT. LTD.
A COMPANY INCORPORATED
UNDER THE COMPANIES ACT, 1956
HAVING REGISTERED OFFICE AT
FLAT NO.B-302, RAMKY UTSAV,
SEENAPPA LAYOUT
NEW BEL ROAD,
BENGALURU - 560 094
REPRESENTED BY ITS MANAGING DIRECTOR
MR. ALLA PERI REDDY.
... PETITIONER
(BY SRI. M.V.SUNDARARAMAN, ADVOCATE FOR
SRI. ARUN KUMAR K, ADVOCATE)
AND
THE COMMISSIONER
CITY MUNICIPAL COUNCIL,
HARIHARA, HARIHARA - 577 601
DAVANAGERE.
... RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYNG TO DIRECT THE
LEARNED PRINCIPAL DISTRICT AND SESSIONS JUDGE,
DAVANAGERE TO DISPOSE OF THE AA NO.3/2018 IN A STRICT,
TIME - BOUNDED MANNER AND WITHIN A PERIOD OF 7 DAYS
2
FROM THE DATE OF RECEIPT OF THE ORDER OF THIS
HON'BLE COURT.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING
ORDER
After arguing the matter for sometime, the learned counsel for the petitioner has filed a memo to withdraw the writ petition with liberty to the petitioner to pursue before the concerned District Session Judge in accordance with law.
2. The memo is taken on record. Writ petition is dismissed as withdrawn.
SD/-
JUDGE KLY/