Karnataka High Court
M/S Rushil Decor Limited vs The Karnataka Power Transmission on 13 March, 2017
Author: Raghvendra S.Chauhan
Bench: Raghvendra S. Chauhan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF MARCH 2017
BEFORE
THE HON'BLE MR.JUSTICE RAGHVENDRA S. CHAUHAN
Writ Petition No.46981/2013 (GM-KEB)
Between :
M/s. Rushil Decor Limited
A Limited Company registered under
The Indian Companies Act, 1956,
No.1, Krinkal Apartments,
Opp: Mahalakshmi Temple,
Mahalakshmi Society, Paldi,
Aurangabad-380007,
Represented by its
Authorized Signatory,
Sri Ramaganapathy,
Assistant General Manager (Electrical). ...Petitioner
(By Sri Devi Prasad Shetty, Advocate)
And :
1. The Karnataka Power Transmission
Corporation Limited,
(A Government of Karnataka
Undertaking),
Kaveri Bhavan, 2nd Floor,
K. G. Road, Bangalore,
Represented by its
Chairman/Managing Director.
2. The Executive Engineer (Electrical)
Chikamagalur Major Works Division,
Karnataka Power Transmission
Corporation Ltd.,
M.R.S. Complex, B. H. Road,
Shimoga.
2
3. M/s. Emit Corporation
Post Box No.2062,
No.808/2, 1st Cross,
Seshadripuram College Road,
Bangalore,
Represented by its Proprietrix,
Mrs. Madhavi S. Chakravarthy. ...Respondents
(By Sri N. K. Gupta, Advocate for R-1 & R-2;
Sri Ravishankar, Advocate for R-3)
This Writ Petition is filed under Articles 226 & 227 of the
Constitution of India praying to direct the 2nd respondent to provide
continuous power supply of 66 KV to the installation bearing
R.R.No.REHT-1 in the Petitioner's establishment and etc.
This Writ Petition coming on for preliminary hearing in 'B'
group this day, the Court made the following :
ORDER
Mr. Devi Prasad Shetty, the learned counsel for the petitioner, has submitted a memo for withdrawal of the writ petition.
The memo shall be taken on record. The Petition is, hereby, dismissed as withdrawn.
Sd/-
JUDGE *bk/-