Karnataka High Court
Gulam Mustafa Enterprises Pvt. Ltd vs M/S. Piramal Enterprises Ltd on 17 January, 2024
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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NC: 2024:KHC:4818-DB
WP No. 24092 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JANUARY, 2024
PRESENT
THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
AND
THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
WRIT PETITION NO. 24092 OF 2023 (GM-RES)
BETWEEN:
GULAM MUSTAFA ENTERPRISES PVT. LTD.,
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMAPANIES ACT
HAVING REGISTERED OFFICE AT
NO 6, GM PEARL, I STAGE, I PHASE
BTM LAYOUT, BENGALURU 560 068
REP. BY ITS DIRECTOR AND AUTHORIZED
SIGNATORY SRI GULAM MUSTAFA ...PETITIONER
(BY SRI.VIGNESH SHETTY, ADV.)
AND:
M/S. PIRAMAL ENTERPRISES LTD.
W/A PIRAMAL ANANTA, AGASTYA CORPORATE PARK
OFF FIRE BRIGADE, KAMANI JUNCTION, LBS MARG
KURLA WEST, MUMBAI 400 070, REP. BY ITS
Digitally signed by MALA
KN SENIOR ASSOCIATE PRINCIPAL SRI RAVI GUPTA
A CO. INCORPORATED UNDER THE PROVISIONS
Location: HIGH COURT OF COMPANIES ACT
OF KARNATAKA
...RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DECLARE THAT THE ACTION OF THE RESPONDENT IS NOT
ADHERING TO THE TERMS OF JUDGMENT DATED 18/08/2023
IN W.P.NO. 10869/2023 IS NOT ONLY ARBITRARY AND
ILLEGAL BUT ALSO ABUSE OF PROCESS OF THE COURT
(ANNEXURE -L)
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
P.S.DINESH KUMAR J., MADE THE FOLLOWING:
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NC: 2024:KHC:4818-DB
WP No. 24092 of 2023
ORDER
Shri Vignesh Shetty, learned advocate for the petitioner has filed a memo dated 16.01.2024 seeking leave to withdraw this petition. Memo reads as follows:
"MEMO FOR WITHDRAWAL The Advocate for the Petitioner humbly submits that the parties have decided to resolve the issue amiably. Therefore, the Petitioner is filing this memo for withdrawal of the subject matter. The Advocate for the Petitioner prays that this Hon'ble Court may take the same on record in the interest of justice and equity."
2. Memo be kept in record. Leave granted. In the circumstance, this writ petition is dismissed as withdrawn.
3. In view of dismissal of the petition, pending interlocutory applications, if any, do not survive for consideration and they same stand disposed of.
No costs.
Sd/-
JUDGE Sd/-
JUDGE PA CT:HS, List No.: 1 Sl No.: 0