Karnataka High Court
South Western Railway Catering ... vs The Union Of India on 12 January, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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WP No. 23369 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 23369 OF 2022 (GM-TEN)
BETWEEN:
1. SOUTH WESTERN
RAILWAY CATERING CONTRACTORS
ASSOCIATION (REGD.)
UNDER SOCIETIES ACT,1960
SITUATED AT 14Y, 1ST FLOOR,
16TH MAIN, 3RD BLOCK,
RAJAJINAGAR, BANGALORE -560 010
REPRESENTED BY ITS
GEN SECRETARY
V. S. MANOGAR
S/O LATE D. S. VITAL
...PETITIONER
(BY SRI. MOHAMMED SALMAN A., ADVOCATE)
AND:
Digitally signed by 1. THE UNION OF INDIA
PADMAVATHI B K
MINISTRY OF RAILWAYS
Location: HIGH
COURT OF NEW DELHI-110 001.
KARNATAKA
REP BY ITS SECRETARY
2. THE CHAIRMAN
RAILWAY BOARD,
MINISTRY OF RAILWAYS,
NEW DELHI-110 001.
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WP No. 23369 of 2022
3. THE EXECUTIVE DIRECTOR
TOURISM AND CATERING,
RAILWAY BOARD
MINISTRY OF RAILWAYS,
NEW DELHI-110 001.
4. INDIAN RAILWAY CATERING TOURISM
AND CORPORATION LTD (IRCTC)
UNDER REGISTRATION ACT, 1958
CORPORATE OFFICE AT 11TH
AND 12TH FLOOR,
STATEMENT HOUSE,
BARAKHAMBA ROAD,
CONNAUGHT PLACE,
NEW DELHI-110 001.
REPRESENTED BY ITS
MANAGING DIRECTOR / GROUP
GENERAL MANAGER / PROCUREMENT.
5. INDIAN RAILWAY CATERING TOURISM AND
CORPORATION LTD (IRCTC)
CORPORATE OFFICE AT 11TH
AND 12TH FLOOR, STATEMENT HOUSE
BARAKHAMBA ROAD, CONNAUGHT PLACE
NEW DELHI-110 001.
REPRESENTED BY ITS ALL ZONAL GM.
...RESPONDENTS
(BY SRI. MADHUKAR M. DESHPANDE, ADVOCATE FOR R1 & R2;
SRI. ABHINAY Y.T., ADVOCATE FOR R3 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO (a)
CALL FOR RELEVANT RECORDS PENDING ON THE FILE OF
RESPONDENTS; AND ETC.,
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WP No. 23369 of 2022
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The petitioner has filed a memo seeking to withdraw the writ petition.
2. The memo narrates the prayers that are made in the writ petition and further narrates that the respondents- Railways have assured that forthcoming contracts will be in terms of the Cabinet decision for Catering Policy-2017 and in that view of the matter, the petitioner is seeking to withdraw the petition.
3. The narration on assurances is on the face of it unacceptable, as it is not acknowledged by the respondents- Railways. Therefore, reserving liberty to the petitioner to file a fresh petition, if need arises, the subject petition is disposed as withdrawn.
Sd/-
JUDGE JY