Karnataka High Court
Antrix Corporation Limited vs Devas Multimedia Private Limited on 3 January, 2019
Author: B.M.Shyam Prasad
Bench: B M Shyam Prasad
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 03RD DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 3305/2017 (GM-RES)
Between:
Antrix Corporation Limited
A Government of India Undertaking
Incorporated under provisions of the
Companies Act, 1956, having its registered
Office at Antariksh Bhavan
Near New BEL Road
Bengaluru - 560 231.
Represented by its
Legal Officer Mr. M.S.Krishnan ... Petitioner
(By Sri. Harish B.N., Advocate)
And
Devas Multimedia Private Limited
A Company Incorporation under the provisions
of the Companies Act, 1956,
having its registered office at
Unit 502, Prestige Meridian - I
29 M.G.Road, Bengaluru - 560001.
Represented by its
Managing Director ... Respondent
(By Sri. Nandish Patel, Advocate)
This writ petition is filed under article 226 and 227 of
the Constitution of India with a prayer to call for records of
arbitration suit No.174/2015 filed by the petitioner before
the Hon'ble City Civil at Bengaluru (CCH-9) and etc.
2
This writ petition coming on for Preliminary
Hearing in 'B' group this day, the court made the
following:-
ORDER
The learned counsel for the petitioner has filed a memo dated 03.01.2019 seeking withdrawal of the writ petition as not pressed.
2. Memo is placed on record. Accordingly, the writ petition is dismissed as not pressed.
SD/-
JUDGE KA/-