Karnataka High Court
Mphasis Limited vs The Bangalore Electricity on 9 September, 2011
Author: K.Sreedhar Rao
Bench: K.Sreedhar Rao
agey 3 we Gat ESATA ABA RAT EE ete 2 W.P.14384/9010 THIS WRIT PETITION COBEN ¢ on FOR HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
one :
Learned counsel for the petidoner seeks permission spent in prosecuting the weit petition oan be pleaded as . an excuse for condonation of delay in fling the appeal. L Sd/-
JUDGE dh THIS WRIT PETITION IS FILED UNDER ARTICLES | 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING -
TO QUASH THE ORDER prIs.4. 10, VIDE. ANN-R PASSED BY THE R2, FOR WANT OF AUTHORITY FROM | LEVYING THE BACK BILLED AMOUNT IN LIGHT OF.
a HOE WOW NBA AC UMS Bib: weer ee rene