Karnataka High Court
Parth Constructions Private Limited vs Union Of India on 28 November, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2023:KHC:43005
WP No. 7112 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF NOVEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 7112 OF 2021 (GM-RES)
BETWEEN:
1. PARTH CONSTRUCTIONS PRIVATE LIMITED
NO.246, RAJANI GANDHA GARDEN APARTMENTS
21, VITTAL MALLYA ROAD
BENGALURU - 560 001
REPRESENTED BY ONE OF ITS DIRECTORS
MR. SANJEET RAUT.
2. CYMA INVESTMENTS PRIVATE LIMITED
NO.201, UNIQUE CENTRE
PLOT NO.15,
WATERFIELD ROAD
BANDRA (WEST), MUMBAI - 400 050
REPRESENTED BY ONE OF ITS DIRECTORS
MR. SANJEET RAUT.
Digitally signed ...PETITIONERS
by PADMAVATHI
BK (BY SRI. VACHAN H.U., ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA AND:
1. UNION OF INDIA
MINISTRY OF CORPORATE AFFAIRS
SHASTRI BHAVAN
NEW DELHI - 110 001.
REPRESENTED BY
HIGH COURT GOVERNMENT PLEADER.
-2-
NC: 2023:KHC:43005
WP No. 7112 of 2021
2. DEWAN HOUSING FINANCE CORPORATION LIMITED
A NON-BANKING FINANCE COMPANY
HDIL TOWERS, 6TH FLOOR,
ANANT KANEKAR MARG
STATION ROAD, BANDRA (EAST)
MUMBAI - 400 057.
REPRESENTED BY ITS MANAGER.
...RESPONDENTS
(BY SRI.B.S.VENKATANARAYANA, ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH SECTION
14 OF THE INSOLVENCY AND BANKRUPTCY CODE, 2016, AS
BEING ULTRA VIRES THE CONSTITUTION OF INDIA.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel appearing for the petitioner files a memo seeking leave of this Court to withdraw the petition.
2. The memo reads as follows:
"The undersigned Counsel for the Petitioner hereby seeks the permission of this Hon'ble Court to withdraw the above Writ Petition 7112/2021 in light of justice and equity."
The memo is placed on record. The petition is disposed as withdrawn, in terms of the memo.
Sd/-
JUDGE NVJ/List No.: 3 Sl No.: 1