Karnataka High Court
Manjunath Infratech Private Ltd vs The Chairman Msefc And Regional ... on 13 December, 2022
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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WP No. 16393 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF DECEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 16393 OF 2021 (GM-RES)
BETWEEN:
MANJUNATH INFRATECH PRIVATE LTD.,
A COMPANY REGISTERED UNDER
THE COMPANIES ACT
HAVING ITS REGISTERED OFFICE AT
PLOT NO.25/B, KIADB INDUSTRIAL AREA
B.KATIHALLI, HASSAN - 577 201
BY ITS MANAGING DIRECTOR
SRI H.A.KIRAN.
...PETITIONER
(BY SRI.K.S.GANESHA., ADVOCATE)
AND:
1. THE CHAIRMAN MSEFC AND
REGIONAL COMMISSIONER
Digitally signed by
MYSURU DIVISION, MYSURU - 570 001.
PADMAVATHI B K
Location: HIGH 2. SURYA PANEL PRIVATE LIMITED
COURT OF PLOT NO.62K, PHASE -2
KARNATAKA
KIADB, AMBLE INDUSTRIAL AREA
GOWDANAHALLI,
CHIKKAMAGALURU - 577 101.
REPRESENTED BY ITS DIRECTOR
SRI RUSHIL KRUPRESH THAKKAR.
...RESPONDENTS
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WP No. 16393 of 2021
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ENDORSEMENT ISSUED BY THE R-1
BEARING DTD. 03.06.2020 ANNX-C; DIRECT THE R-1 TO
DISPOSE THE APPLICATION OF THE PETITIONER IN
ACCORDANCE WITH THE PROVISIONS OF MSMED ACT 2006
AFTER GIVING AN OPPORTUNITY OF BEING HEARD TO THE
PETITIONER.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking permission to withdraw the petition.
2. The memo is taken on record.
3. The writ petition stands disposed as withdrawn, in terms of the memo.
Sd/-
JUDGE NVJ List No.: 4 Sl No.: 7