Karnataka High Court
M/S Anand Pharmaceuticals, vs The Director General Of Central Excise, on 5 July, 2013
Author: H.G.Ramesh
Bench: H.G.Ramesh
-1-
W.P.No.66803/2010
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 5TH DAY OF JULY 2013
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
Writ Petition No.66803/2010 [T-RES]
BETWEEN:
M/S ANAND PHARMACEUTICALS,
3490/5, GOVINDAPUR, MUDHOL,
DIST. BAGALKOT, REP. BY ITS MANAGING
PARTNER, SREE SATISH GHARAGE. ... PETITIONER
(BY SRI G.K. HIREGOUDAR, ADVOCATE)
AND:
1. THE DIRECTOR GENERAL OF CENTRAL EXCISE,
INVESTIGATION (CBRU), SADASHIV NAGAR,
BELGAUM.
2. THE ADDL. DIRECTOR GENERAL
DEPT. OF CENTRAL EXCISE,
SHIVASHAKTI, 2ND STAGE, 11TH CROSS,
WEST OF CHORD ROAD, BANGALORE.
3. THE ADDL. COMMISSIONER,
DEPT. OF CENTRAL EXCISE,
BELGAUM COMMISSIONARATE,
71 CLUB ROAD,
BELGAUM.
4. THE ADDITIONAL DIRECTOR,
KARNATAKA DRUGS LOGISTICS &
WASTE HOUSING SOCIETY,
NO. 1 KHB COLONY,
MAGADI ROAD, BANGALORE. ... RESPONDENTS
(BY SMT MEGHA C. KOLEKAR, AGA FOR R4
CGSC FOR R1 TO R3)
-2-
W.P.No.66803/2010
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DATED:06/08/2010 (ANNEXURE-A), ISSUED
BY 4TH RESPONDENT AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Learned counsel appearing for the petitioner submits that the writ petition has become infructuous. Accordingly, it is dismissed as having become infructuous.
Petition dismissed.
Sd/-
JUDGE Rsh