Karnataka High Court
M/S Powergrid Nm Transmission Limited vs Mr Ramegowda on 7 August, 2019
Author: Krishna S.Dixit
Bench: Krishna S. Dixit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF AUGUST 2019
BEFORE
THE HON'BLE MR.JUSTICE KRISHNA S. DIXIT
WRIT PETITION NO.21344 OF 2017 (GM-CPC)
Between:
M/s.Powergrid NM Transmission Limited,
A Government of India Enterprise,
Corporate Office : near RTO Driving
Test Track, Singanayakanahalli,
Yelahanka Hobli,
Yelahanka-Doddaballapura Road,
Bengaluru - 560 064.
Represented by its Chief Manager,
Mr.P.Sajith.
... Petitioner
(By Sri. Joshua H. Samuel, Advocate)
AND:
Mr.Ramegowda,
Son of Late Sampigegowda
Aged about 80 years,
Residing at Gundanagollahalli Village,
Maralawadi Hobli,
Kanakapura Taluk - 562 121.
Ramanagara District.
... Respondent
(By Sri. J.D.Kashinath, Advocate)
This Writ Petition is filed under Article 227 of the
Constitution of India, praying to call for the entire records in
O.S.No.174/2017 pending on the file of the I Additional Civil
Judge and JMFC, Kanakapura and after examining the
2
legality and validity of the order dated 28.04.2017 passed by
the trial Judge on I.A.No.1 and etc.
This Writ Petition coming on for Preliminary Hearing in
'B' Group, this day, the Court made the following.
ORDER
The suit having been disposed off on 17.06.2017, the writ petition challenging the order emanating therefrom has been rendered infructuous, and accordingly stands disposed off, keeping open the grounds/contentions and remedies available in law.
.
Sd/-
JUDGE ag