Karnataka High Court
India Awake For Transparency vs Mr Azim Hasham Premji on 5 January, 2024
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NC: 2024:KHC:698
WP No. 11026 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 11026 OF 2020 (GM-RES)
BETWEEN:
INDIA AWAKE FOR TRANSPARENCY
SHRISTHI CRESCENDO,
24 DESIKA ROAD,
MYLAPORE CHENNAI-600004
...PETITIONER
(BY SRI. SUBRAMANIAN R, ADVOCATE)
AND:
1. MR AZIM HASHAM PREMJI
SURVEY NO.75,133, 135/1, 136/1,
NO.574, DODDAKANNELLI VILLAGE,
SARJAPURA ROAD, BENGALURU-560035
Digitally
signed by 2. MRS YASEEM AZIM PREMJI
ALBHAGYA
SURVEY NO.574, DODDAKANNELLI VILLAGE,
Location: SARJAPURA ROAD, BENGALURU-560035
HIGH
COURT OF
KARNATAKA 3. MR PAGALTHIVARTHI SRINIVASAN
NO.524, 16TH CROSS,
INDIRA NAGAR II STAGE,
BENGALURU-560038
4. M/S HASHAM INVESTMENT AND TRADING
COMPANY PVT LTD
NO.134, NEXT TO WIPRO CORPORATE OFFICE,
DODDAKANNELLI, SARJAPURA ROAD,
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NC: 2024:KHC:698
WP No. 11026 of 2020
BENGALURU-560035
5. APEX TRUST
REPRESENTED BY ITS TRUSTEE,
AZIM PREMJI TRUST SERVICE P LTD.,
NO.574, NEXT TO WIPRO CORPORATE OFFICE,
DODDAKANNELLI, SARJAPURA ROAD,
BENGALURU-560035
6. UNION OF INDIA
REPRESENTED BY SECRETARY,
DEPARTMENT OF PERSONNEL AND TRAINING
MINISTRY OF PERSONNEL PUBLIC GRIEVANCES AND
PENSIONS,
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110001
7. UNION OF INDIA
REPRESENTED BY SECRETARY
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, NEW DELHI-110001
8. UNION OF INDIA
REPRESENTED BY SECRETARY,
MINISTRY OF LAW AND JUSTICE,
CABINET SECRETARIAT,
RAISINA HILL NEW DELHI-110001
...RESPONDENTS
(BY SRI.AJAY KADKOL, ADVOCATE FOR R1-R4;
SMT.ANUPAMA HEGDE, ADVOCATE FOR R6-R8; R5 SERVED)
THIS W.P IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DECLARE THAT
PROVISIONS OF SECTION 3 OF CRIMINAL LAW AMENDMENT
ORDINANCE 1944 DO NOT ATTRACT TO ATTACHMENTS
SOUGHT TO BE EFFECTED BY THE SPECIAL COURTS UNDER
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NC: 2024:KHC:698
WP No. 11026 of 2020
SECTION 18A OF THE PREVENTION OF CORRUPTION ACT 1988
AND TO CONSEQUENTLY QUASH THE ORDER DTD.10.9.2020
PASSED BY THE SPECIAL COURT IN ORIGINAL APPLIATION
FOR ATTACHMENT IN SPECIAL CASE 69/2020 ON ITS FILE
BEING ANNEXURE-G TO THIS PETITION AND TO RESTORE THE
SAID ORIGINAL APPLICATION ON ITS FILE AND TO DIRECT
THE SPECIAL COURT TO EXPEDITIOUSLY PROCEED WITH THE
ATTACHMENT APPLICATION AS PER THE PROVISIONS OF
SECTION 18A OF THE PREVENTION OF CORRUPTION ACT AND
ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking to withdraw the petition.
Memo is taken on record. In view of the memo, the petition is dismissed as withdrawn.
Sd/-
JUDGE CA List No.: 1 Sl No.: 48