M/S Karol Lubricants India Limited vs M/S Bangalore Electricity Supply ... on 20 July, 2009

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Karnataka High Court

M/S Karol Lubricants India Limited vs M/S Bangalore Electricity Supply ... on 20 July, 2009

Bench: A.S.Bopanna

IN THE HIGH COURT QB' KARNATAKA AT   _

DATED THIS THE 20%! DAY.;QI?'_JE§L.'f'   %
PREsENT?  1 '4'{%%' 
THE HONELE MR. P.::>. D1N;a;;§g;RAN, 
 Arigf.   *  *

THE Ir~1QI'~E'BL}"3 MR.LRES '{fI%$Z3 '}§;wS.. Bf:3E?ANNA
WRIT APPE.'§A.L_ N§_>j  .{{'xlf§IV14'I{EB)

BETWEEN   

M/S mggxﬂf L{;.;3R'1t::A.N';:s'  ' "
INIHA L:gM1TE::>.1~_  
REPRESENTED B*:."*:*.Ifs _ 'V  .
MANAGING DIRl€:{f1'§'Q_R_ __  ,
NO. .1 1/ 1, SHAVMPEER Rear} 
HALLI    

 BANGf§§LQRE -45-   APPELLANT

 :( BY.$R1r: :9i_'£:(:HA;~:aRAs;§EKARA REDQY, ADV.)

    A

 _ 1 ""4-.M;,._$'BP§NjGALGRE ELEGFRICITY

SUPPLY COMPANY LIMITED
.A  BYJTS MANE&G¥NG D£RE{3TC}§«2
~ V  R CIRCLE
' .BAP~¥GALC)RE --- 3.

%  .2  mg ASSISTANT EXECUTIVE

ENGINEER (ELECTRICAL)
C»-5 SUB BIVISION

J!

'V



BESCOM, KAVAL BYRASANDRA
BANGALQRE -- 32
3 5 Pi} RUSHOTHAM

Asslsmm' EXECUTWEZ
ENGINEER (ELE-CTRECAL) _
MT] L.T. RATING SUB I:}I7V1S_I_()N '
CENTRAL DIVISION, BESC\i>r¢ri..%'
ANANDARAO CIRCLE 
BANCEALOREE M 9

4 THE SUPERENTENEENT' 
QF' PoL1cE(VIG1LAr~;;r:E;3V.VV v_ V
BESCOM, C7§€E'.{3ENjT T0's.a§r;R3..'VL»--.V_ - 
mE;c:Ez~q'r%_"£%Cf;AD., MA13H'3XVA'NAG'AR....-
Bé\1\EC<t°i:L;CFT43\'~--._..--';'- " Q'    RESPONDENTS

THiI3...j,AI'¢:?EA:;g;:__I%s ,I'+f11..E:::~" 21.; 3 4 01:' THE', KARNATAKA I-IEGH <:;:>UR*I'*~A«:rr l'¥'._RAYi'i'{G T0. SET ASIDE mg ORDER pAssE1:>:_1:~¢--. THE-';+.'..'.;f<:'s;*2j ':P.Ef'*i*m.0N 930.2259/2009 BATED :31!0:/09.. - * Tkﬁs far Preiiminary hearing this _ day, *BOF£E'ﬂ§IA.J., dclivared the foilowing 2 J'{J'DGMZE1'I'I' 'A 1ea1*;:1ed standing 602211361 for :':e$;301'1{1.;cﬁ__1§ts 1 and 2 was directed to take i§10'EiC€ en of the mid respcmdents. Accordmgly, the harmed §;g;ri3;1se} appeared before us. The ieazned CC3U.i1Sf:} for the appeﬂamt and the respondents are heard. 1:

2. The reasezzs asﬁigxed in the aﬁiﬁaéii acconlpailying Mi$<:.W.3'?69/2089 are .

0f 33 days in {King the appeal "' 'V MisC.W.3'769/2009 stands aliowed, ':§fhé' a%p;:'eaf1%'it;s§1£.;>s%'%%%f taken up far consideI*atic3I};'T_1a'.1=1§i dis~;3cu:~:r:dT ,_Q:§'~§ i;§;. Vqwthis order.

3. The appallant tegrérixg, Wsagé' petitiener iii W.P.N0.2259/ 'j-féis-tamiiling the order' éated 33.0 '€316 Eeamad Single Judge.

" 31." 'Z{'heV $gri €£2ér;<§€i of the petitianer before the 'IE-ar:r:;{:eé Judge wa$ against the back 3331/ Show dated 20.12.2003 in _AEE(E)/f.a AGf'CS/ 244142 *es:i"1is::h 'W613 Empugned at H " .:.§§:nn3§;:uz9é--.Evi. 'T313 léarfzeé Single Juégs an naticing that .'_ A~_.:1iaV 'Said Shaw cause netice is to be rerphed by Way of T ' --. uébj1ec':i0:f13 by the petitisner, has disposed of the Writ $ 'V '-.11 the leaned Singla Jucige and as such, to the "

the learned Single Judge disposizig of permittiﬁg liberty tag the appeilaiﬁt ﬁ.3l€.TT»é.::2pi§dp1'i:é't€;T_ Gbjections, we gas 113 error. }'"§Q's¥'6VC5'i7, it is C3ai"ii'15eti 1:Ei3a9i;"

the €;b$e:vat.io3:1 made during of the 1ear11ed Siﬁglﬁ Juc1f%-_::':".x%it;¥}§ 'aging :13 error in the said back shall 01113,» be c<>11strue§1_VIir£)44 of Show cause as an observation upheidiﬁg itself. In that regard, it is clariﬁed: tiésj 4Vi:gi;1'ﬁ::tent authmity shall také an v View «keeping in View the objection to be by 'tbs and any cvf the obsezvaticms in the sar£if.'?§if0::®'e'§"ii:1g$ shall net bind the authsrity. " ' *i'he ieamed caunsei for the appeilant also that thfi order of the leaxned Single Judge ".d'i;i'e(:£:iI1g deposit of I~?s.3,50,000/-- Wouid be prohibitive i 4 in so far as the appellant seeking restoratie-.1j'~«._.'_ofvv electricity suppiy is concerned While ~ alfxstrllate remsdy. The Iea1"11ec1~ ._¢0un.?.§'§. .: K 2 respondants however would sﬁaite srdered is sustainable iI1"$z §€:*«.1s,7 of"

Having considered '£1113 agpecg}.--:a;é;"j_ar&~..Qf ti1ié'VieW»vEtl1at in the peculiar facts of be in the interest of jus;j:i.c§ Vito 1.. xﬁsrtion of the aréer and éésposit at sum of Rs.2;50,00€%,/~ /- as arciered by {ha learned .}'1i€ig.<:3;V. £$i:ﬁé§iam13r on depesit of the tf;1eV";*e--:=;§;Vv3$§;:1(;1ez1ts are directed to resiore eié:r;ft1*i;(iiTi:jgi :~:v2;pp1§§ "'iQ the appeﬂatzﬁs ijlstaiiatien. 'I'he gaid deﬁtrsit subject :0 the outceme of {ha _:VTT...;:1§eCisi0I1 bf'; €316 Second I'6Sp0i"1£3€ﬂt. N.K.G11pta, learned standing {3Z£}'L}.1"1S€}. is V' .§_§§mitted four weeks time ta ﬁiﬁ vakaiath. 4 H i.iJ'::--b Hos}: ;i¥§s;--5o in terms: of the above, the writ _ ditsposed 01' with no order as to §;()st_3. Cdn-:=x§:qué;ﬂtEy, Misc.W.3'76'7/2009 is dispersed at gagsmt»Je;:?i?=éie;?1g[fk%%:fsr[.T%5 Cansideration. , ' V ._ T' » %ChM 5'~13tice index: Yfsaj Pjle ,/ Aké}'33mé§._ '

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