Karnataka High Court
M/S Nandhini Deluxe vs M/S Karnataka Co Operative Milk on 5 January, 2015
Bench: K.L.Manjunath, S.Sujatha
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JANUARY 2015
PRESENT
THE HON'BLE MR. JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MRS. JUSTICE S.SUJATHA
WRIT PETITION NO.37201/2013 (IPR)
AND
WRIT PETITION NO.37202/2013 (IPR)
BETWEEN
M/S NANDHINI DELUXE
114/1 (114/2) LALBAGH FORT ROAD
MINERVA CIRCLE
BANGALORE-560004
REPRESENTED BY ITS
MANAGING PARTNER
MR N ANANDA
S/O LATE N NARASIMHAIAH
AGED ABOUT 65 YEARS ... PETITIONER
(By Sri. Rajesh S., Adv. for Sri Harikrishna Holla, Advs.)
AND
M/S KARNATAKA CO OPERATIVE MILK
PRODUCERS FEDERATION LIMITED
KMF COMPLEX, HOSUR ROAD
BANGALORE-560029
REPRESENTED BY ITS
MANAGING DIRECTOR ... RESPONDENT
These Writ Petitions are filed under Article 226 of the
Constitution of India praying to quash order dtd.4.10.2011
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vide Annex-P passed by the intellectual appellate tribunal,
Chennai and etc.,
These Petitions coming on for Preliminary Hearing,
this day, K.L.Manjunath J., made the following:
ORDER
Learned Counsel for the writ petitioner submits that the question involved in these writ petitions are squarely covered by the Order of the Co-ordinate Bench of this Court passed in W.P.Nos.37192-193/2013 and other connected matters which were disposed of on 02.12.2014. In view of the aforesaid decisions, these petitions are bound to be dismissed, for the reasons stated therein.
Accordingly, the writ petitions are dismissed.
Sd/-
JUDGE Sd/-
JUDGE JT/-