Karnataka High Court
Nandi Infolines Technologies Pvt Ltd vs The Zoo Authority Of Karnataka on 21 June, 2012
Bench: Chief Justice, B.V.Nagarathna
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
Dated this the 21st day of June, 2012
PRESENT
THE HON'BLE MR.VIKRAMAJIT SEN, CHIEF JUSTICE
AND
THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA
WP No. 18164/2007 (GM-CON)
BETWEEN :
NANDI INFOLINES TECHNOLOGIES PVT LTD
NO.44, 6TH CROSS, IST MAIN
PRASHANT NAGAR, MAGADI ROAD
BANGALORE-79.
REPRESENTED BY ITS
MANAGING DIRECTOR
HOLEBASAPPA S. KAVATAGI
AGE 50 YEARS
... PETITIONER
(By Sri L RAJU, ADV., & SRI SHIVARAJ.P.MUDHOL, ADV.,)
AND :
THE ZOO AUTHORITY OF KARNATAKA
SRI.CHAMARAJENDRA ZOOLOGICAL
GARDENS, INDIRA NAGAR
MYSORE-10
BY ITS MEMBER SECRETARY
AND EXECUTIVE DIRECTOR
... RESPONDENT
(By Sri NARENDRA D V GOWDA, ADV.,)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER DT.8.8.2006 IN CC.NO.63/06,
PASSED BY THE DISTRICT CONSUMER REDRESSAL FORUM AT
MYSORE VIDE ANNEXURE-C AND ORDER DT.14.9.2007 IN
APPEAL NO.1854/07, PASSED BY THE KARNATAKA STATE
CONSUMER DISPUTE REDRESSAL COMMISSION, BANGALORE
VIDE ANNEXURE-D AND ETC.,
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THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
VIKRAMAJIT SEN, C.J. (Oral) :
A joint memo has been filed by the parties seeking dismissal of the petition on the terms spelt out therein. The memo has been signed by the parties and their respective counsel. The statement appears to be in consonance with law. Memo is accepted. The petition is disposed of in terms of the joint memo.
The Registry is directed to implement Clause 4 of the joint memo forthwith.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE mv