Karnataka High Court
Hittco Tools Ltd vs Karnataka State Industrial Investment ... on 30 March, 2009
Author: N.K.Patil
Bench: N.K.Patil
-J- IN THE HIGH COURT OF KARNATAKA AT BANGALORE ; DATED THIS THE 30th DAY OF MARCH, 2009 wo BEFORE -- THE HON'BLE MR. JUSTICE N. KPA Th MISC.W. 1909 OF 2009 IN W.F. NO. 2238 OF 2007 | iGM- RES) a BETWEEN HITTCO TOOLS MITER. 2 EIITIONER (By SRI ADITYA SONDHI ADV, FOR MIS SAGAR , ASSOCIATES ADVOCATES ) -- AND: KARNATAKA STATE INDUSTRIAL INVESTMENT AND DEVELOPMENT CORPORATION BO _.. RESPONDENT (SRL PLR. Pe RAMESH ADV FOR RESPONDENT } THIS NESCLW. IS: FILED UNDER SECTION 151 OF THE CODE OF _ GIL PROCEDURE READ WITH ARTICLES 226 AND 227 OF THE CONSTITUTION. OF. INDIA ON BEHALF OF PETITIONER PRAYING PERMISSION TO RAISE THE ADDITIONAL GROUNDS AFTER PARA No.13. "THIS MISC W. COMING ON FOR ORDERS THIS DAY, THE COURT _ MADE THE FOLLOWING: :ORDER:
~The instant Misc.W. is filed by the petitioner a "seeking permission to raise additional grounds after para
-. No.13 in the writ petition.
2. Learned counsel appearing for respondent nas filed objections.
3. | have heard learned counsel appearing for petitioner and learned counsel appearing for respondent. 7 ;
4. For the reasons staied in the application, the instant Misc. W. is allowed. The petitioner is. permitted to raise additional grounds "eto doe to carryout necessary amendment forthwith, oa Further, counsel appearing for 'the petitioner is directed to file amended writ petition after duly serving the copy of the same to the jeamned counsel appearing for respondent. --
Sd/4 Judge