Karnataka High Court
J P Distilleries Pvt Limited vs John Distilleries Limited on 31 March, 2010
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COURT OF KARNATAKA, BANGALORE DATED THIS THE 31ST DAY OF MARCH 291 0 | BEFORE THE HON'BLE MR, JUSTICE ARAVIND KUMAR | CIVIL REVISION PETITION NO.72 OF 2010. BETWEEN: J.P. Distifleries Pvt. Lavited 7. > No. 190. Sankey Roads, > Sadashivanagar . Bangalore - 560080, _ Represeited hy is Director: Mr.J.P. Sudhakar eS . PE TTTIONER By Sei. VeCopalakristia. Adv] Joh Distilleries Limited Nol LOD Panthiarapalya Mysore: Road Bangalore. ~ SO0039, . Represented:byv iis » Manaver-t eva l Mr. Shakeel Syed Bo RESPONDENT © Pris CRP is filed U/S. 115 of Civil Procedure Code "against the order dated 17.02.2010, passed on LA.No.5 fi) O.S.No. 7096/2009. on the file of the XVIE Additional] City Civil Judve. Bangalore. (CCH 10). allowing the application filed under Seetion 22(4) of the Wesigns Act 2000. a This Petition coming on for Admissiotr Unis day, the court made the following: - me ORDER
Sri.V.Gopalakrishna. learned Counsel : for". thie petitioner alter arguing the platter for considerable time seeks to withdraw (he revision petition and "pti tt such remedy as is available under law... ~ Hence. "this row ision "petition, is dismissed as withdrawn.