Karnataka High Court
Aneja Constructions (India) Ltd., vs State Of Karnataka on 8 January, 2013
Author: Subhash B.Adi
Bench: Subhash B. Adi
:1:
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 8TH DAY OF JANUARY 2013
BEFORE
THE HON'BLE MR.JUSTICE SUBHASH B. ADI
WRIT PETITION No. 72104/2012 (GM-CPC)
BETWEEN
ANEJA CONSTRUCTIONS (INDIA) LTD.,
MALLIKARJUN FARM HOUSE,
NEAR KAVERI PUNJAB DHABA,
P.B. ROAD, PALE, PO. CHABBI,
HUBLI, R/BY P.A. HOLDER
SRI. PRITIPALSINGH S/O. HARBHAJANSINGH
ANEJA, AGE: 50 YEARS, OCC: BUSINESS.
... PETITIONER
(By M/S GOULAY ASSOCIATES, ADVS.)
AND
1. STATE OF KARNATAKA
R/BY DEPUTY COMMISSIONER,
DHARWAD.
2. CHEIF OPERATING OFFICER,
KRRDA NIRMAN BHAVAN, II FLOOR,
DR. RAJKUMAR ROAD, RAJIJINAGAR,
BANGALORE, WORKING UNDER PRIME MINISTER
GRAM SADAK YOJANA .
3. EXECUTIVE ENGINEER (PROJECT DIVISION
DHARWAD)
WORKING UNDER PMGSY SCHEME
:2:
ZILLA PANCHAYAT, DHARWAD.
4. ASSISTANT EXECUTIVE ENGINEER,
PMGSY, SCHEME,
ZILLA PANCHAYAT, DHARWAD.
... RESPONDENTS
(By Smt. K.VIDYAVATI, AGA.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE ADDL. CIVIL JUDGE [SR.DN.] DHARWAD TO
DISPOSE OF THE IA NO.4 ANNEXURE-K FILED BY THE
PETITIONER BY THE NEXT DATE OF HEARING.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioner has sought for a direction to the I Addl. Civil Judge (Sr. Dn.), Dharwad, to dispose of I.A. No.4 filed by him.
2. Since I.A. No.4 has been filed seeking for ad interim temporary injunction during the pendency of M.A. No.34/2012 and the said I.A. is still pending, it is suffice to direct the lower appellate Court to dispose of I.A. as early as :3: possible not later than 15 days from the date of receipt of copy of this order.
Accordingly, the petition stands disposed of.
SD/-
JUDGE sma