Karnataka High Court
Suzlon Gujarat Wind Park Limited vs The Government Of Karnataka on 5 June, 2018
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 5TH DAY OF JUNE 2018
BEFORE
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
WRIT PETITION NO.14582 OF 2018 (GM-RES)
BETWEEN:
SUZLON GUJARAT WIND PARK LIMITED
HAVING REGISTERED OFFICE AT
"SUZLON", 5, SHRIMALI SOCIETY,
NEAR SHRI KRISHNA COMPLEX,
NAVRANGPURA,
AHMEDABAD-380009
ALSO HAVING OFFICE AT
806, 8TH FLOOR,
PRESTIGE TOWERS,
NO.100, FIELD MARSHAL
K M CARIAPPA ROAD
BENGALURU-560025
REPRESENTED BY
MR. ROMESH KUMAR MATTOO
AGED 61 YEARS.
...PETITIONER
(BY SRI. NISCHAL DEV B.R, ADV.,)
AND:
1. THE GOVERNMENT OF KARNATAKA
ENERGY DEPARTMENT
VIKASA SOUDHA
BENGALURU-560001.
REPRESENTED BY THE
2
ADDITIONAL CHIEF SECRETARY.
2. KARNATAKA RENEWABLE ENERGY
DEVELOPMENT LIMITED (KREDL)
NO. 39, "SHANTHIGRUHA"
BHARATH SCOUTS & GUIDES BUILDING,
PALACE ROAD,
BANGALORE-560001.
REPRESENTED BY THE
MANAGING DIRECTOR.
3. STATE BANK OF INDIA
CAG BRANCH,
NEVILLE HOUSE,
JN HEREDIA ROAD,
BALLARD ESTATE,
MUMBAI-400001
REPRESENTED BY ITS MANAGER.
... RESPONDENTS
(BY SRI. K.P. YOGANNA, HCGP., FOR R1)
(BY SRI. G.S.KANNUR, ADV., FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED LETTER DATED 03.04.2018
ISSUED BY THE 2ND RESPONDENT (ANNEXURE-A) AND
ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Counsel for the petitioner files a memo seeking leave of the Court to dismiss the petition as withdrawn.
3Memo placed on record. Petition is dismissed as withdrawn.
SD/-
JUDGE GH