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Karnataka High Court

M/S. Trishul Developers vs M/S Mac Charles (India) Limited on 25 October, 2023

                                            -1-
                                                      NC: 2023:KHC:37743
                                                    WP No. 11360 of 2020




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 25TH DAY OF OCTOBER, 2023

                                         BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                   WRIT PETITION NO. 11360 OF 2020 (GM-RES)
            BETWEEN:
            1.    M/S. TRISHUL DEVELOPERS,
                  A PARTNERSHIP FIRM,
                  HAVING ITS OFFICE AT NO. 109-B,
                  MITTAL TOWERS, NO.6, M.G.ROAD,
                  BANGALORE - 560 001.

            2.    MR. NIRAJ MITTAL
                  S/O MR. O.P MITTAL
                  AGED ABOUT 43 YEARS,

            3.    MR. O.P. MITTAL
                  S/O LATE MAILRAM MITTAL
                  AGED ABOUT 69 YEARS,

            4.    MRS UMA MITTAL
                  W/O MR. O.P. MITTAL
                  AGED ABOUT 62 YEARS,
Digitally
signed by   5.    MRS. JYOTHI MITTAL
SUMA              W/O MR. NIRAJ MITTAL
Location:
HIGH
COURT OF          ALL ARE RESIDING AT NO.94D
KARNATAKA         MITTAL NIWAS, 9TH CROSS ROAD,
                  RMV EXTENSION,
                  BANGALORE - 560 080.
                                                            ...PETITIONERS
            (BY SMT. MOHIMA S, ADVOCATE FOR M/S. DHANANJAY JOSHI
            ASSOCIATES FOR VARSHA R, ADVOCATE)

            AND:
            M/S MAC CHARLES (INDIA) LIMITED,
            A COMPANY REGISTERED UNDER
            THE COMPANIES ACT, 1956.
            HAVING ITS REGISTERED OFFICE AT
                                        -2-
                                                      NC: 2023:KHC:37743
                                                    WP No. 11360 of 2020




P.B.NO.174, NO.28, SANKEY ROAD,
BANGALORE - 560 052.
                                                             ...RESPONDENT
(BY SRI. SANJAY NAIR, ADVOCATE)

       THIS    WP        IS   FILED    UNDER   ARTICLE       227   OF    THE
CONSTITUTION OF INDIA READ WITH SECTION 482 OF CODE OF
CRIMINAL      PROCEDURE,        1973    PRAYING      TO    SET   ASIDE   THE
IMPUGNED ORDER DATED 16.03.2020 PASSED BY THE HON'BLE
MAGISTRATE IN C.C.NO.3095 OF 2019, DATED 16.03.2020, VIDE
ANNEXURE-A.

       THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:

                                      ORDER

Learned counsel for the petitioners have filed a memo dated 25.10.2023, seeking permission to withdraw the petition.

2. The said memo is placed on record.

3. Accordingly, the petition is dismissed as withdrawn.

Sd/-

JUDGE PK List No.: 1 Sl No.: 59 CT: BHK