Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Karnataka High Court

Lt Col D K Havanoor (Retd) vs The E Bay Com Of Ebay .Inc on 13 March, 2023

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                -1-
                                                            WP No. 21209 of 2022




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 13TH DAY OF MARCH, 2023

                                              BEFORE
                           THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                           WRIT PETITION NO. 21209 OF 2022 (GM-RES)
                   BETWEEN:

                   1.     LT COL.D.K. HAVANOOR (RETD),
                          S/O. LATE. GURUNATH RAO,
                          AGED ABOUT 68 YEARS,
                          R/AT. NO.C-12/71, BDA MIG PLOT,
                          DOMLUR 2ND STAGE,
                          BENGALURU - 560 071.
                          MOB: 9740107157

                          EMAIL: [email protected]
                                                                    ...PETITIONER
                   (LT. COL. D.K. HAVANOOR, PARTY-IN-PERSON)

Digitally signed by
                   AND:
PADMAVATHI B K
Location: HIGH      1.    THE E-BAY.COM OF EBAY .INC,
COURT OF
KARNATAKA                 HEADQUARTERS WHATMAN,
                          COMPANY, 2068,
                          HAMILTON AVENUE,
                          CALIFORNIA, 95/25 USA.
                          EBAY.INCSEC 0001068088
                   2.     REPRESENTED IN INDIA BY:
                          EBAY INDIA PVT LTD.,
                          14th FLOOR, NORTH BLOCK,
                          R-TECH PVT. LTD.,
                          WESTERN EXPRESS HIGHWAY,
                           -2-
                                  WP No. 21209 of 2022




     GORGAON (EAST),

     MUMBAI - 400 067.
     (REGISTERED UNDER COMPANIES ACT, 1954)
3.   SRIRAM SAM,
     DIN - 02152826
     #NO.58, ABM AVENUE,
     FLAT NO.3, RA PURAM,
     CHENNAI, TAMIL NADU - 600 028,
     INDIA.
     (REGISTERED UNDER COMPANIES ACT, 1954)
4.   MR. MIHIR RASIBHAI METHA
     DIN - 02339292,
     #CEEBROS ORCHID, BOLCK-2,
     IGN NO.263, VELACHERY MAIN ROAD,
     CHENNAI, TAMIL NADU - 60042,
     INDIA.
     (REGISTERED UNDER COMPANIES ACT, 1954)
5.   MR. RAJENDRA NILKENTH PANDE,
     DIN - 02376801
     #FLAT 7C, VISHAL FILM CITY ROAD,
     GOREGON EAST,
     MUMBAI,
     MAHARASHTRA - 400 063.
     INDIA.
     (REGISTERED UNDER COMPANIES ACT - 1954)
                                        ...RESPONDENTS
      THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA FILED PRAYING TO ISSUE WRIT
OF MANDAMUS AWARDING USD 2,500,000/- (2.5. MILLION
USD) AS MENTIONED IN ANNEXURE-G DATED.2.6.2014 TO ME
TO BE PAID BY EBAY.INC HEADQUATERS WHITMAN CAMPUS
2065 HAMILTON AVENUE, CALIFORNIA, USA OR EBAY INDIA
PVT LTD 14TH FLOOR NINETH BLOCK, TECH PARK WESTERN
                                  -3-
                                             WP No. 21209 of 2022




EXPRESS HIGHWAY, GOREGOAN (EAST) MUMBAI 400 013
THROUGH ITS BOARD OF DIRECTORS AND ETC.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                              ORDER

Learned counsel appearing for the petitioner files a memo seeking to withdraw the petition. The memo so filed reads as follows:

" I am the Petitioner - Party-in-Person Lt Col Dilip Kumar Havanoor, (Retd), humbly pray that this Hon'ble Court may kindly be pleased to accord permission to me to withdraw the aforesaid Writ Petition with liberty to file fresh Writ Petition. I may kindly be permitted to withdraw the writ petition and the same may kindly be considered in the interest of justice and equity."

In terms of memo, the petition is disposed as withdrawn.

Sd/-

JUDGE SJK List No.: 1 Sl No.: 10 CT:PH