Karnataka High Court
M/S. Indesine Space Solutions Llp vs M/S. Convention Hotels India Pvt. Ltd., on 6 September, 2019
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 06TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION NO.35409 OF 2019 (GM-CPC)
BETWEEN:
M/S. INDESINE SPACE SOLUTIONS LLP,
A COMPANY INCORPORATED UNDER THE
LIMITED LIABILITY PARTNERHSIP ACT, 1956
HAVING ITS REGISTERED OFFICE AT NO.701,
ATLANTA CENTER, SONAWALA X ROAD
GOREGAON (EAST), MUMBAI-400063
REPRESENTED BY ITS COMPANY SECRETARY
SRI. VIJAY BIWALKAR.
... PETITIONER
(BY SRI. S.V.BHAT, ADVOCATE)
AND
M/S. CONVENTION HOTELS INDIA PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT PLOT 7-A1,
DEVASANDRA INDUSTRIAL AREA, 2ND PHASE,
3RD CROSS, SINGAYANAPALYA
WHITEFIELD ROAD,
BENGALURU-560 048.
BY ITS DIRECTOR SRI. PRIYAKANT AMIN.
... RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 06.07.2019 PASSED IN EX.NO.3321/2018 BY
THE LIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU PRODUCED AT ANNEXURE-'G' BY ISSUING A WRIT
IN THE NATURE OF CERTIIORARI OR ANY OTHER ORDER OR
DIRECTION; AND ETC.,
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
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ORDER
The petitioner having argued the matter for some time seeks leave to withdraw the Writ Petition with liberty to move the Court below for seeking modification of the impugned order, in terms of applications already pending.
Leave having been accorded, the Writ Petition is disposed off with liberty as sought for.
The learned trial Judge in A.S.166/2018 is requested to take up pending on its file expeditiously and in a time frame of eight weeks, in accordance with law.
Sd/-
JUDGE DS