Karnataka High Court
R Nagaraja Setty vs The Karnataka Electricity Regulatory ... on 9 September, 2016
Bench: Chief Justice, Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF SEPTEMBER, 2016
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE,
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT APPEAL NOs.2400-2402 OF 2012 (GM-KEB)
Between:
1. R NAGARAJA SETTY
S/O M RANGAIAH SETTY
PARTNER M/S ANANTHA ENTERPRISES
NO 24, ALBERT VICTOR ROAD
BANGALORE 560 002
2. M.R.VISHVESHWARAIAH
S/O M C RUDRAPPA
AGED ABOUT 75 YRS, NO 529
9 CROSS, 7 BLOCK WEST
JAYANAGAR, BANGALORE-560 082
3. B.M. SREEKANTASWAMY
S/O LATE P MALLIKARJUNAIAH
NO 519, 8 CROSS
7 BLOCK, WEST, JAYANAGAR
BANGALORE 560 082
... APPELLANTS
2
(BY SRI S.ANIL KUMAR, ADVOCATE FOR
MR. T.N.MAHADEVASWAMY,ADVOCATE)
AND
1. THE KARNATAKA ELECTRICITY REGULATORY
COMMISSION
BANGALORE
MAHALAKSHMI CHAMBERS
M G ROAD, BANGALORE-560 001,
BY ITS SECRETARY
2. BANGALORE ELECTRICITY SUPPLY
COMPANY LTD.,
(BESCOM)
CORPORATE OFFICE K R CIRCLE,
BANGALORE 9
REP.BY ITS MANAGING DIRECTOR.
3. CHAMUNDESHWARI ELECTRICITY
SUPPLY COMPANY
LTD., (CHESCOM)
CORPORATE OFFICE
NEAR CLOCK TOWER
MYSORE REP. BY ITS
MANAGING DIRECTOR.
4. MANGALORE ELECTRICITY
SUPPLY COMPANY LTD.,
(MESCOM)
CORPORATE OFFICE
MANGALORE-575 001
REP. BY ITS MANAGING DIRECTOR.
3
5. HUBLI ELECTRICITY
SUPPLY COMPANY LTD.,
(HESCOM) CORPORATE OFFICE
HUBLI-580 020
REP.BY ITS MANAGING DIRECTOR.
6. GULBARGA ELECTRICITY
SUPPLY COMPANY LTD.,
(GESCOM)
CORPORATE OFFICE GULBARGA-585 101,
REP. BY ITS MANAGING DIRECTOR.
... RESPONDENTS
(BY M/s DUA ASSOCIATES, ADVOCATES, FOR R-1
(ABSENT; SRI N.K.GUPTA, ADVOCATE FOR R-3 AND R-4
(ABSENT); SRI PRASHANTH T.PANDIT, ADVOCATE FOR R-
5 (ABSENT) )
THESE WRIT APPEALS ARE FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION 3224-
26/2005 DATED 9.9.2011.
THESE APPEALS COMING ON FOR ORDERS THIS
DAY, THE CHIEF JUSTICE DELIVERED THE FOLLOWING:
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JUDGMENT
Mr.S.Anil Kumar appears for Mr.T.N.Mahadevaswamy, learned advocate for the appellants.
2. He submits that he has been instructed not to press the appeals.
3. Therefore, these writ appeals are dismissed as not pressed.
4. We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE vgh*