Karnataka High Court
M/S Jsw Steel Limited vs The Honble Lokayukata Of Karnataka on 27 January, 2017
Author: John Michael Cunha
Bench: John Michael Cunha
-1-
WP Nos.2979-2980/2012
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF JANUARY 2017
PRESENT
THE HON'BLE MR. JUSTICE H.G.RAMESH
AND
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
WRIT PETITION NOs.2979-2980/2012 (GM-KLA)
BETWEEN:
1. M/S JSW STEEL LIMITED
HAVING ITS REGISTERED OFFICE AT
JINDAL MANSION, 5 A
DR. G.DESHMUKH MARG
MUMBAI - 400 026
WITH BRANCH OFFICE AT:
U-607, EAST WING, RAHEJA TOWERS
M.G.ROAD, BANGALORE - 560 001
THROUGHT ITS DIRECTOR
2. DR. VINOD NOWAL
S/O LATE SHRI MADAN LAL NOWAL
AGED ABOUT 56 YEARS
RESIDING AT:
1201, A WING, UTPAL PARK
SITLA DEVI TEMPLE ROAD
MAHIM WEST, MUMBAI - 400 016 ... PETITIONERS
(BY MS. FARAH FATHIMA FOR
M/S SHETTY AND HEGDE ASSOCIATES, ADVOCATES)
AND:
1. THE HON'BLE LOKAYUKATA
OF KARNATAKA
BY ITS REGISTRAR
-2-
WP Nos.2979-2980/2012
HAVING ITS OFFICE AT
M.S.BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE - 560 001
2. STATE OF KARNATAKA
BY ITS CHIEF SECRETARY
VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI
BANGALORE - 560 001 ... RESPONDENTS
(BY SRI G.DEVARAJ, ADVOCATE FOR R-1;
SRI VASANTH V.FERNANDES, HCGP FOR R-2)
WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
REPORT (PART-II) DATED 27.07.2011 VIDE ANNEXURE-A
SUBMITTED BY R1 IN SO FAR AS IT RELATES TO THE
FINDINGS/RECOMMENDATIONS AGAINST OR AFFECTING P1 AND
TO DIRECT R1 TO RECALL THE IMPUGEND REPORT (PART-II)
DATED 27.07.2011 VIDE ANNEXURE-A IN SO FAR AS IT RELATES
TO THE PETITIONER-1 AND ETC.
WRIT PETITIONS COMING ON FOR HEARING, THIS DAY,
H.G.RAMESH J., MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
It is stated that the Supreme Court has disposed of Writ Petition (Civil) No.562/2009 on 18.04.2013. After the said date, several adjournments have been taken by learned counsel for the petitioners in these petitions. Learned counsel appearing for the petitioners again pray for an adjournment. These writ petitions are of the year 2012. We find no ground to grant any further adjournment in the -3- WP Nos.2979-2980/2012 matter. The writ petitions are accordingly dismissed for non-prosecution.
Petitions dismissed.
Sd/-
JUDGE Sd/-
JUDGE LB