Karnataka High Court
Mr.{Name-Redacted} vs Dell International Service India on 23 November, 2017
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF NOVEMBER, 2017
BEFORE
THE HON' BLE MR. JUSTICE B. VEERAPPA
WRIT PETITION No.49664/2017(GM-CPC)
BETWEEN:
MR. {Name-Redacted},
AGED ABOUT 48 YEARS,
SON OF LATE S. NARAYANASWAMY NAIDU,
RESIDING AT NO.1/1, KASTLE GRACE,
APARTMENT G01, ESHWARA LAYOUT,
15TH CROSS, 2ND STAGE, INDIRANAGAR,
BENGALURU-560038.
... PETITIONER
(BY SMT. SARASWATHI, ADVOCATE FOR
SRI DHANANJAY JOSHI, ADVOCATE)
AND:
1. DELL INTERNATIONAL SERVICE INDIA
PRIVATE LIMITED,
NO.12/1, 12/2A, 13/1A,
DIVYASHREE GREENS,
KORAMANGALA INNER RING ROAD,
DOMLUR POST,
BENGALURU-560071.
REP. BY VICE PRESIDENT,
HUMAN RESOURCES.
2. DELL INCORPORATED
NO.12/1, 12/2A, 13/1A
DIVYASHREE GREENS
KORAMANGALA INNER RING ROAD,
2
DOMLUR POST,
BENGALURU-560071.
REP BY ITS MANAGER,
HUMAN RESOURCES.
... RESPONDENTS
......
THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE
THE IMPUGNED ORDER DATED 25.10.2017 [VIDE
ANNEXURE-A] IN O.S.NO.677/2017 PASSED BY THE
HON'BLE PRINCIPAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU IN O.S.NO.677/2017 AND CONSEQUENTLY
DIRECT THE TRIAL COURT TO FIRST ADJUDICATE UPON
THE VALIDITY OF THE SERVICE OF THE SUIT SUMMONS
ON THE R-2.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
After arguing the matter for some time, Smt. Saraswathi, learned counsel for the petitioner files a memo seeking to withdraw the writ petition with liberty to the petitioner to approach this Court, as and when the Trial Court decides the matter on 05.12.2017.
2. The memo is placed on record. 3
3. Writ Petition is dismissed as withdrawn, with liberty as prayed for.
Sd/-
JUDGE kcm