Karnataka High Court
M/S Suvan Steels Pvt Ltd vs State Of Karnataka on 2 September, 2014
Bench: Chief Justice, Ashok B Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 2nd DAY OF SEPTEMBER 2014
PRESENT
THE HON'BLE MR.D.H.WAGHELA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE ASHOK B.HINCHIGERI
WRIT PETITION No.31951 OF 2014 (GM-MM-S)
Between :
M/s.Suvan Steels Pvt. Ltd.
Registered Office: 401-970,
C-309, III Floor, Upasana Building,
Ahuja Estate, Abids Road,
Hyderabad - 500 001,
Works at Sy.No.42,
Belagallu Village,
Bellary - 583 104,
Represented by its authorized
Signatory Sri Swamy S.Repaka. ... Petitioner
(By Sri Vishwanath R.Hegde, Advocate)
And :
1. State of Karnataka,
Represented by its Secretary,
Department of Forest, Ecology and
Environment, VII Floor,
Multistoried Building,
Vidhana Veedhi,
Bangalore - 560 001.
2. Monitoring Committee for
e-auctions, Department of
Mines and Geology,
Khanija Bhavan,
Race Course Road,
Bangalore - 560 001,
Represented by its
Finance Manager.
2
3. M/s.MSTC Limited,
19/5 & 19/6, 3rd Floor,
Kareem Tower,
Cunningham Road,
Bangalore - 560 052,
Represented by its
Managing Director. ... Respondents
(By Sri D.Nagaraj, AGA for R1 and R2:
Sri Anup Seetharam Rao, Advocate for R3)
This writ petition is filed under Articles 226 & 227 of
the Constitution of India praying to quash the e-mail
communication dated 30.06.2014 at 5.35 p.m. issued by
the R2 - Monitoring Committee vide Annexure-L, etc.
This petition, coming on for preliminary hearing this
day, Chief Justice made the following:
ORDER
D.H.WAGHELA,CJ (ORAL):
1. At the request made by learned counsel for the petitioner, by filing a memo today, the petition is dismissed as withdrawn with liberty to approach the Hon'ble Supreme Court, keeping all contentions open, with no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE Cm/-