Karnataka High Court
Cipla Ltd vs Government Of Karnataka on 25 August, 2016
Author: Raghvendra S.Chauhan
Bench: Raghvendra S. Chauhan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF AUGUST 2016
BEFORE
THE HON'BLE MR.JUSTICE RAGHVENDRA S. CHAUHAN
WRIT PETITION No.38820/2016 (L-TER)
BETWEEN :
CIPLA LTD.,
PLOT NO.285, 286 & 287,
BOMMASANDRA - JIGANI LINK ROAD,
INDUSTRIAL AREA, KIADB IV PHASE,
BENGALURU-560099,
REPRESENTED BY
AUTHORISED SIGNATORY. ... PETITIONER
(BY SRI B. C. PRABHAKAR, ADV.)
AND:
1. GOVERNMENT OF KARNATAKA
DEPARTMENT OF LABOUR,
VIKAS SOUDHA,
VIDHANA VEEDHI,
BANGALORE-560001,
BY ITS PRINCIPAL SECRETARY.
2. R. G. AMRUTHAM
S/O. B. C. RAMAIAH,
AGED ABOUT 45 YEARS,
U-143, II MAIN ROAD,
PALACE GUTTALLI,
MALLESWARAM,
BENGALURU-560003. ...RESPONDENTS
2
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
THE RECORDS LEADING TO THE ISSUANCE OF THE ORDER OF
REFERENCE DATED 6.5.2016 VIDE ANNEXURE-S AND QUASH
THE ORDER OF REFERENCE DATED 6.5.2016 VIDE
ANNEXURE-S ISSUED BY R-1 AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING :
ORDER
The learned counsel for petitioner submits that he wishes to withdraw the writ petition.
2. Therefore, the petition is hereby dismissed as withdrawn.
Sd/-
JUDGE Np/-