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Karnataka High Court

Spanco Telesystems And Solutions ... vs The State Of Karnataka on 17 July, 2012

Author: K.L. Manjunath

Bench: K.L. Manjunath

                          1

  IN THE HIGH COURT OF KARNATAKA AT BANGALORE

        DATED THIS THE 17TH DAY OF JULY, 2012

                       PRESENT

        THE HON'BLE MR. JUSTICE K.L. MANJUNATH

                         AND

       THE HON'BLE MR. JUSTICE V. SURI APPA RAO

 WRIT APPEAL Nos.450/2008 & 5771/2011 (GM-TEN)

BETWEEN:

  Spanco Telesystems & Solutions
  Ltd., A Company incorporated
  under the provisions of the
  Companies Act,1956 having its
  Registered Office at Spanco
  House, Plot No.322/1, B.S.
  Deoshi Marg, Deonar, Mumbai.
  R/by its Senior Manager (Sales)
  R.Vijay Kumar.

  Also having its Branch office at
  Spanco Telesystems & Solutions Ltd.,
  Unit No.302, House of Lords, 15/16,
  St. Marks Road, Near State Bank of
  India, Bangalore.             ..     APPELLANT

       (By Advocate M/s Poovayya & Co.)

AND:

1. The State of Karnataka,
   Dept. of Personnel &
   Administrative Reforms (AR)
   M.S.Building, Dr.Ambedkar
                       2

  Veedhi, Bangalore.
  R/by its Secretary to Govt.

2. Centre for e-Governance
   A Society registered under the
   Karnataka Societies Registration
   Act,1960 and established by the
   Govt. of Karnataka, under e-Governance
   Secretariat, DPAR (AR) Room No.108,
   I Floor, M.S.Building, Dr.Ambedkar
   Veedhi, Bangalore. R/by its
   Chief Executive Officer.

3. Software Technology Parks of
   India, A society registered under
   The provisions of the (India)
   Societies Registration Act,1860
   Having its registered Head Office at
   STPI Electronics Niketan, 6 CGO
   Complex, Lodi Road, New Delhi.
   R/by its Director General.

4. United Telecom Ltd.,
   A company incorporated under the
   Provisions of the Companies Act,1956
   Having its registered office at
   18A/19, Doddanekundi Industrial
   Area, II Phase, Mahadevapura Post,
   Bangalore. R/by its
   Managing Director.

5. Tulip IT Services Ltd., A Company
   Incorporated under the provisions of
   The Companies Act,1956 having its
   Registered Office at C-160, Okhla
   Industrial Area, Phase-I,
   New Delhi. R/by its Managing Director.

6. Bharat Electronics Ltd.,
   A company incorporated under the
                        3

   Provisions of the Companies Act,1956
   Having its Registered Office at
   Nagavara, Outer Ring Road,
   Bangalore. R/by its
   Managing Director.

7. Reliance Communications Ltd.,
   A Company incorporated under the
   Provisions of the Companies Act,1956
   Having its Registered Office at
   Reliance Communications Ltd.,
   Dhirubhai Ambani Knowledge City,
   Navi Mumbai. R/by its
   Managing Director.

8. ITI Ltd., A Company incorporated
   Under the provisions of the
   Companies Act,1956 having its
   Registered Office at ITI Bhavan,
   Doorvaninagar, Bangalore.
   R/by its Managing Director. .. RESPONDENTS

    (Sri.M.Keshava Reddy, AGA for R-1)
    (Advocate M/s Holla & Holla for R-2)
    (Advocate Sri.S.Siddappa for R-4)
    (Advocate Sri.S.V.Bhat for R-7)
    (R-3, 5, 6 & 8 .. Served)

                     - - - - -

     These WAs are filed under Sec.4 of The
Karnataka High Court Act to set aside the order
passed in WP No.15546/2007 dated 4.2.2008.

     These Appeals are coming on for final
hearing this day, MANJUNATH J. delivered the
following:
                           4


                J U D G M E N T

In view of the memo filed by the counsel appearing for the appellants, these appeals are dismissed as withdrawn.

Sd/-

JUDGE.

Sd/-

JUDGE.

R/230712