Karnataka High Court
Gokak Mills - A Division Of Forbes Gokak ... vs Gulburga Electricity Supply on 13 January, 2015
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 13 t h DAY OF JANUARY 2015
BEFORE
THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA
WRIT PETITION No.61358/2010 (GM-WAKF)
BETWEEN:
GOKAK MILLS - A DIVISION OF FORBES GOKAK LTD,
INCORPORATED UNDER THE PROVISIONS OF
THE INDIA COMPANIES ACT, HAVING ITS
REGD. OFFICE AT FORBES BUILDING,
CHARANJIT RAI MARG, FORT, MUMBAI-400001
REP. BY ITS P.A.HOLDER KAMALPRASAD
MOHANLAL BHAYYA, AGE ABOUT 68 YEARS,
OCC: BUSINESS, 45/3,GOPALKRISHNA COMPLEX
RESIDENCY CROSS ROAD, BANGALORE-560025
... PETITIONER
(BY SRI.SURESH N KINI FOR SRI. G.R.ANDANIMATH, ADVS.,)
AND
1. GULBURGA ELECTRICITY SUPPLY
COMPANY LTD, CORPORATE OFFICE
GESCOM, STATION ROAD,
GULBURGA-585101
REP. BY DIRECTOR TECHNICAL
2. THE DIRECTOR, TECHNICAL AND I
APPELLATE AUTHORITY,
GESCOM, STATION ROAD,
GULBURGA-585101
3. ASSISTANT EXECUTIVE ENGINEER (EI),
O & M SUB-DIVISION, HESCOM,
GHATAPRABHA-591309
... RESPONDENTS
(BY SRI. B S KAMATE, FOR RESPONDENT)
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THIS WRIT PETITION IS FILED UNDER
ARTICLES 226 & 227 OF CONSTITUTION OF INDIA
PRAYING THIS HON'BLE COURT TO QUASH THE BACK
BILL NO. GEMCOM/DT/EE/AO/COM/2009-10 30566
DTD.19/1/2010 (ANNEXURE-G) AND ETC.,
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING - B GROUP, THIS DAY,
THE COURT MADE THE FOLLOWING: -
O R D E R
Learned advocate for the petitioner sought permission to withdraw this writ petition.
Submission of the learned advocate is recorded and the petition is disposed of accordingly with no order as to costs.
Sd/-
JUDGE BS