Karnataka High Court
Iranagouda S/O Basagouda Satigoudar ... vs The State Of Karnataka Rep By Its ... on 27 June, 2018
Author: B.V.Nagarathna
Bench: B.V. Nagarathna
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 27TH DAY OF JUNE 2018
BEFORE
THE HON'BLE MRS. JUSTICE B.V. NAGARATHNA
WRIT PETITION NO.13841 OF 2006 (CS-RES)
BETWEEN
1. IRANAGOUDA,
S/O BASAGOUDA SATIGOUDAR (MILITARY),
AGED ABOUT 58 YEARS,
OCC: DIRECTOR,
KRISHNA SUGAR FACTORY,
R/O. SHEGUNASHI,
TALUK ATHANI,
DIST BELGAUM.
2. MALAGOUD,
S/O BABAGOUD PATIL,
AGED ABOUT 58 YEARS,
OCC: DIRECTOR,
KRISHNA SUGAR FACTORY,
R/O. SANKRATTI,
TALUK ATHANI,
DIST BELGAUM.
3. SIDDAPPA,
S/O. APPANNA MUDAKANNAVAR,
AGED 47 YEARS,
OCC: DIRECTOR,
KRISHNA SUGAR FACTORY,
R/O. KOKATNUR,
TALUK ATHANI,
DIST BELGAUM. ...PETITIONERS
(BY SRI. SHANTESH GUREDDI & SRI SRINIVAS
PATTAVARDHAN, ADVOCATES )
2
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S. BUILDING,
DR AMBEDKAR VEEDHI,
BANGALORE-560001.
2. THE KRISHNA SAHAKARI SAKKARE
KARKHANE NIYAMIT,
AT ATHANI,
TALUK ATHANI,
DISTRICT BELGAUM.
REPRESENTED BY ITS
MANAGING DIRECTOR.
3. THE TRIVENI ENGINEERING AND
INDUSTRIES LIMITED,
8TH FLOOR, EXPRESS TRADE TOWERS,
15-16TH SECTOR, 16-A,
NOIDA - 201301
UTTAR PRADESH STATE.
...RESPONDENTS
(BY SRI. M. KUMAR, AGA FOR R1
SRI. SACHIN S. MAGADUM, ADVOCATE FOR R2
SRI. SHANKAR HEGDE, SRI SRIHARSHA A. NEELOPANT AND
SRI. M/S KUMAR & KUMAR, ADVOCATES FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING QUASH
THE ORDER DT. 16.12.2003 VIDE ANNEXURE B AND ORDER
DATED 1.3.2004 VIDE ANNEXURE B1 PASSED BY THE R1
STATE; AND DIRECT THE RESPONDENTS HEREIN TO STRICTLY
ADHERE TO THE PROVISIONS OF ARBITRATION AND
CONCILIATION ACT 1996.
THIS WRIT PETITION COMING ON FOR FINAL HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
3
ORDER
This writ petition was listed on 20.06.2018. On that day, though the writ petition was called out twice, there was no representation on behalf of the petitioners. However, as a last chance and in the interest of justice, the petition was ordered to be listed today.
Today also, there is no representation on behalf of the petitioners. Writ petition is dismissed for non-prosecution.
Sd/-
JUDGE Kms