Karnataka High Court
India Awake For Transparency vs The Governor Reserve Bank Of India on 18 January, 2023
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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RP No. 118 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
REVIEW PETITION NO. 118 OF 2021
BETWEEN:
1. INDIA AWAKE FOR TRANSPARENCY
SRISHTI CRESENDO
24 DESIKA ROAD
MYLAPORE CHENNAI 600004
...PETITIONER
(BY SRI. SUBRAMANIAN R., ADVOCATE)
AND:
1. THE GOVERNOR RESERVE BANK OF INDIA
16TH FLOOR, CENTRAL OFFICE
BUILDING
SHAHID BHAGAT SINGH MARG
MUMBAI 400 001
2. MR AZIM HASHAM PREMJI
SURVEY NO.75, 133, 135/1, 136/1,
Digitally signed NO.574 DODDAKANNELLI VILLAGE,
by POORNIMA SARJAPUR ROAD
SHIVANNA
BENGALURU 560035
Location: HIGH
COURT OF
KARNATAKA 3. MRS YASEEM AZIM PREMJI
SURVEY NO 574
DODDAKANNELLI VILLAGE,
SARJAPUR ROAD,
BENGALURU-560035
4. MR PAGALTHIVARTHI SRINIVASAN
NO.524 16TH CROSS, INDIRA NAGAR II STAGE
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RP No. 118 of 2021
BENGALURU 560038
5. M/S PRAZIM INVESTMENT AND TRADING
COMPANY PVT LTD
NO 134 NEXT TO WIPRO CORPORATE OFFICE,
DODDAKANNELLI, SARJAPUR, ROAD
BENGALURU 560035
6. M/S TARISH INVESTMENT AND TRADING
COMPANY PVT LTD
NO 134 NEXT TO WIPRO CORPORATE OFFICE,
DODDAKANNELLI, SARJAPUR ROAD
BENGALURU-560035
7. M/S HASHAM INVESTMENT AND TRADING
COMPANY PVT LTD
NO 134 NEXT TO WIPRO CORPORATE OFFICE
DODDAKANNELLI, SARJAPUR ROAD
BENGALURU 560035
...RESPONDENTS
(BY SRI. SANDEEP HUILGOL, ADV. FOR C/R4 TO 7)
THIS REVIEW PETITION UNDER SECTION 114 OF CPC,
PRAYING THIS HONBLE COURT TO (A) SET ASIDE THE IMPUGNED
ORDER AND JUDGMENT DATED 18/01/2021 PASSED BY THE SINGLE
JUDGE OF THIS HON'BLE COURT DISMISSING THE WRIT PETITION
NO. 11482/2020 AS NOT MAINTAINABLE AND CONSEQUENTLY
RESTORE THE WRIT PETITION ON THE FILE OF THE LEARNED
SINGLE JUDGE AND DIRECT ITS EXPEDITIOUS HEARING (B) PASS
SUCH OTHER AND FURTHER ORDERS THAT THIS HON'BLE COURT
DEEMS JUST AND PROPER IN THE FACTS AND CIRCUMSTANCES OF
THE CASE AND IN THE INTEREST OF JUSTICE AND EQUITY.
BEFORE
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RP No. 118 of 2021
THIS REVIEW PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
1. Learned counsel for the petitioner has filed a memo seeking permission to withdraw the above review petition on the basis of the undertakings given by the Apex Court.
2. None appears for the petitioner.
3. However, taking into account the statements made in the memo for withdrawal, the petition is dismissed as withdrawn.
Sd/-
JUDGE GJM