Karnataka High Court
Megha Engineering And Infrastructures ... vs M/S Karnataka Neeravari Nigam Ltd on 7 January, 2019
Author: B.M.Shyam Prasad
Bench: B M Shyam Prasad
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 07th DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 48398/2018 (GM-TEN)
Between:
Megha Engineering &
Infrastructures Ltd.
And Indian Hume Pipe Co. Ltd. (Joint Venture)
Rep. herein by
Megha Engineering &
Infrastructures Ltd.
Having its registered office at
No.S-2, Technocrat Industrial Estate
Balanagar, Hyderabad - 5600 037
And its Regional Office at
No.10, 1st Floor, 3rd Main
16th Cross, G. D. Park Extension
Vyalikaval, Bangalore - 560 003
Rep. by its
Power of Attorney Holder ... Petitioner
(By Sri. Sriranga S, Advocate)
And
1. M/s. Karnataka Neeravari Nigam Ltd.
A Company incorporated under the
Provisions of the Companies Act, 1956
Havings its registered office at
4th Floor, Coffee Board Building
No.1, Dr. B. R. Amedkar Veedhi
Bangalore - 560 001
Rep. by its Managing Director
2
2. The Executive Engineer
M/s. Karnataka Neeravari Nigam Ltd.
BLIS Division, Afzalpur Taluk
Kalaburagi District - 584101
3. Government of Karnataka
Water Resources Department
Vikasa Soudha, Dr. B. R. Amedkar Veedhi
Bangalore - 560 001
Rep. by its Secretary ... Respondents
(By Sri. M. R. C. Ravi, Adv. for R1 & R2;
Sri. Vijayakumar A Patil, AGA for R3;
Sri. Adarsh Gangal, Adv. for impleading applicant
on R4)
This writ petition is filed under Articles 226 and 227
of the Constitution of India with a prayer to direct the
respondents to award the work pursuant to the tender
notification vide Annx-A to the petitioner and etc.
This writ petition coming on for Orders this day, the
court made the following:-
ORDER
Learned counsel for the petitioner has filed a memo dated 02.01.2019 seeking withdrawal of the writ petition.
2. Memo is taken on record. Accordingly, the writ petition is dismissed as withdrawn.
SD/-
JUDGE KA/-