Karnataka High Court
The Managing Director vs M/S The Ugar Sugar Works Ltd on 19 December, 2024
Author: H.T.Narendra Prasad
Bench: H.T.Narendra Prasad
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NC: 2024:KHC-D:18478-DB
WA No. 100330 of 2024
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 19TH DAY OF DECEMBER, 2024
PRESENT
THE HON'BLE MR JUSTICE H.T.NARENDRA PRASAD
AND
THE HON'BLE MR JUSTICE VENKATESH NAIK T
WRIT APPEAL NO. 100330 OF 2024 (GM-RES)
BETWEEN:
THE MANAGING DIRECTOR,
THE HINDUSTAN PETROLEUM CORPORATION LTD,
PETROLEUM HOUSE, NO.17,
JAMSHEDJI TATA ROAD, MUMBAI,
MAHARASHTRA, MUMBAI-400020,
REP. BY ITS SR. REGIONAL MANAGER,
SRI. VINAYKANTH ABBIGARI.
...APPELLANT
(BY SRI. C. V. ANGADI, ADVOCATE)
AND:
1. M/S. THE UGAR SUGAR WORKS LTD,
A PUBLIC LIMITED COMPANY,
REGISTERED UNDER THE COMPANY'S ACT, 1956,
HAVING ITS REGISTERED OFFICE AT
MAHAVEER NAGAR, VAKHARBAG, SANGLI-416416,
MAHARASHTRA STATE,
HAVING ITS FACTORY AT UGAR KHURD-591316.
TQ. KAGVAD, BELAGAVI DISTRICT.
REPRESENTED BY ITS,
GPA HOLDER SRI. ANANT SHAMRAO SIDDANTI,
S/O. SHAMRAO, AGED ABOUT 62 YEARS,
GENERAL MANAGER, SUGAR CANE.
2. THE UNION OF INDIA
REP. BY ITS JOINT SECRETARY,
MINISTRY OF CONSUMER AFFAIRS,
(FOOD AND PUBLIC DISTRIBUTION),
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NC: 2024:KHC-D:18478-DB
WA No. 100330 of 2024
KRISHI BHAWAN, NEW DELHI-110001.
3. THE DIRECTOR (SUGAR),
MINISTRY OF CONSUMER AFFAIRS,
DIRECTORATE OF SUGAR AND VEGETABLE OILS,
KRISHI BHAVAN, NEW DELHI-110001.
4. THE SECRETARY OF MINISTRY OF PETROLEUM
AND NATURAL GASES, SHASTRI BHAVAN,
DR. RAJENDRA PRASAD MARG,
NEW DELHI-110001.
5. THE MANAGING DIRECTOR,
THE INDIAN OIL CORPORATION LTD.,
INDIAN OIL BHAVAN,
G-9, ALI YAVAR JUNG MARG, BANDRA EAST,
MUMBAI, MAHARASHTRA-400051.
6. THE MANAGING DIRECTOR,
BHARAT PETROLEUM CORPORATION LTD.,
BHARAT BHAVAN, NO.4 AND 6,
CURRIMBHOY ROAD, BELLARD ESTATE,
MUMBAI-400001, MAHARASHTRA STATE.
...RESPONDENTS
THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING TO ALLOW THIS WRIT APPEAL AND SET
ASIDE THE ORDER DATED 25-04-2024 PASSED IN W.P. NO.
100743/2024 (GM-RES) IN SO FAR AS THE RELIEFS GRANTED AT
PARA NO. (III) AND (IV) OF THE FINAL ORDERS IS CONCERNED,
I.E., III) THE OMCS SHALL PROCURE THE ETHANOL ALREADY
MANUFACTURED BY THE PETITIONERS FROM THE PETITIONERS
WITHIN A PERIOD OF THREE WEEKS FROM TODAY, IV) SUCH OF THE
PETITIONERS WHO HAVE A STOCK OF B HEAVY MOLASSES ARE
PERMITTED TO MANUFACTURE ETHANOL FROM SUCH STOCK WHICH
MANUFACTURING PROCESS IS TO BE COMPLETED WITHIN EIGHT
WEEKS FROM NOW. ON SUCH MANUFACTURING BEING COMPLETE
OR DURING THE PROCESS OF MANUFACTURE, OMCS ARE DIRECTED
TO PROCURE THE ETHANOL MANUFACTURED FROM SUCH B HEAVY
MOLASSES IN TERMS OF THE CONTRACT ALREADY ENTERED INTO
BY THE OMCS WITH THE MANUFACTURERS, IN THE ENDS OF
JUSTICE.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
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NC: 2024:KHC-D:18478-DB
WA No. 100330 of 2024
CORAM: THE HON'BLE MR JUSTICE H.T.NARENDRA PRASAD
AND
THE HON'BLE MR JUSTICE VENKATESH NAIK T
ORAL ORDER
(PER: THE HON'BLE MR JUSTICE H.T.NARENDRA PRASAD) Learned counsel for the appellant has filed a memo seeking leave of this Court to withdraw this appeal.
Memo is taken on record.
The appeal is dismissed as withdrawn.
Sd/-
(H.T.NARENDRA PRASAD) JUDGE Sd/-
(VENKATESH NAIK T) JUDGE RSH/ct-an List No.: 1 Sl No.: 30