Karnataka High Court
Alpine Housing Development ... vs The Bangalore Electricity Company ... on 23 November, 2024
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NC: 2024:KHC:47875
RP No. 501 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
REVIEW PETITION NO. 501 OF 2024
BETWEEN:
ALPINE HOUSING DEVELOPMENT CORPORATION
LIMITED,
A PUBLIC LIMITED COMPANY
INCORPORATED UNDER THE PROVISIONS OF
THE COMPANIES ACT, 1956,
HAVING ITS REGISTERED OFFICE NO.10,
LANGFORD ROAD, BANGALORE-560025.
[REP BY ITS MANAGING DIRECTOR]
... PETITIONER
(BY SRI. SHRIDHAR PRABHU, ADVOCATE)
AND:
Digitally
signed by
VISHAL
VISHAL NINGAPPA
NINGAPPA PATTIHAL
PATTIHAL Date:
2024.12.12
10:00:54
1. THE BANGALORE ELECTRICITY COMPANY
+0530
LIMITED (BESCOM),
A GOVERNMENT COMPANY INCORPORATED
UNDER THE PROVISIONS OF COMPANIES ACT,
1956,
HAVING ITS REGISTERED OFFICER AT
CORPORATE OFFICE.
K.R. CIRCLE, BANGALORE-560001,
EMAIL: [email protected]
[REP BY ITS MANAGING DIRECTOR]
2. THE CHIEF ENGINEER (ELECTRICITY)
NO.14/3, 3RD FLOOR, MAHARISHI,
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NC: 2024:KHC:47875
RP No. 501 of 2024
ARAVIND BHAVAN, NRUPATHUNGA ROAD,
BANGALORE-560001.
3. THE ASSISTANT EXECUTIVE ENGINEER (EI)
BESCOM, C-8-SUB DIVISION,
SAHAKARANAGAR, BANGALORE-560092.
... RESPONDENTS
THE ADVOCATE FOR THE PETITIONER HAS FILED
REVIEW PETITION UNDER SECTION 114, ORDER 47, RULE
1 OF THE CODE OF CIVIL PROCEDURE, 1908 READ WITH
ARTICLE 226 OF THE CONSTITUTION OF INDIA TO
REVIEW THE ORDER DATED 1ST OCTOBER 2024 PASSED
IN WP NO.14850/2016 (GM-KEB) PRAYING THAT THIS
HONBLE COURT MAY BE PLEASED TO A. REVIEW THE
JUDGMENT DATED 1ST OCTOBER 2024 PASSED BY THIS
HONBLE COURT IN WRIT PETITION NO.14850/2016 (GM-
KEB) B. CLARIFY THAT THE PETITIONER IS AT LIBERTY TO
APPROACH FORUMS IN ADDITION TO OR OTHER THAN
CGRF FOR REDRESSAL OF ITS GRIEVANCE C. MAKE
ABSOLUTE, THE STAY AGAINST DISCONNECTION, IN THE
VIEW OF DEPOSIT OF THE 50 PERCENT OF THE DISPUTED
AMOUNT BY THE PETITIONER. D. PASS SUCH FURTHER
ORDERS AS THIS HONBLE COURT MAY DEEM FIT IN
FACTS AND CIRCUMSTANCES OF THE CASE IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE K.S. HEMALEKHA
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NC: 2024:KHC:47875
RP No. 501 of 2024
ORAL ORDER
The Review petitioner is one Alpine Housing Development Corporation Limited, who was the petitioner in WP No.14850/2016 and was represented by one counsel Sri.Abhinav R.
2. Review petition is been filed by Sri.Shridhar Prabhu, learned counsel representing the petitioner- Alpine Housing Development Corporation Limited, who is not the counsel appearing for the petitioner in WP No.14850/2016. The Apex Court has heavily come upon such type of practice in the case of Tamilnadu Electricity Board and another Vs. N. Raju Reddiar and another.1 It is settled proposition of law that the counsel who appeared for the parties would be authorized to appear and argue the matter in review petition.
1 (1997)9 SCC 736 -4- NC: 2024:KHC:47875 RP No. 501 of 2024
3. Hence, on this sole ground itself, review petition stands dismissed as not maintainable.
SD/-
(JUSTICE K.S. HEMALEKHA) PJ/ CT:PA LIST NO.: 19 SL NO.: 1