Karnataka High Court
M/S Rail Infrastructure Development ... vs Sri Sridhar Vedula on 24 June, 2025
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NC: 2025:KHC:22214-DB
WA No. 1583 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JUNE, 2025
PRESENT
THE HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE C M JOSHI
WRIT APPEAL NO. 1583 OF 2024 (S-RES)
BETWEEN:
1. M/S RAIL INFRASTRUCTURE DEVELOPMENT
COMPANY (KARNATAKA) LIMITED,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT, 2013,
HAVING ITS REGISTERED OFFICE AT
SAMPARKA SOUDHA, 1ST FLOOR,
OPP. TO ORION MALL RAJAJINAGAR,
1ST BLOCK, BENGALURU-560 010.
REP. BY ITS DEPUTY GENERAL MANAGER.
2. THE MANAGING DIRECTOR,
M/S RAIL INFRASTRUCTURE DEVELOPMENT
COMPANY (KARNATAKA) LIMITED,
Digitally signed A COMPANY INCORPORATED UNDER THE
by NANDINI R
COMPANIES ACT, 2013,
Location: HAVING ITS REGISTERED OFFICE AT
HIGH COURT
OF SAMPARKA SOUDHA, 1ST FLOOR
KARNATAKA OPP. TO ORION MALL, RAJAJINAGAR
1ST BLOCK, BENGALURU-560 010.
3. THE GENERAL MANAGER/C-1,
M/S RAIL INFRASTRUCTURE DEVELOPMENT
COMPANY (KARNATAKA) LIMITED,
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT, 2013,
HAVING ITS REGISTERED OFFICE AT
SAMPARKA SOUDHA, 1ST FLOOR OPP.
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NC: 2025:KHC:22214-DB
WA No. 1583 of 2024
HC-KAR
TO ORION MALL, RAJAJINAGAR 1ST BLOCK,
BENGALURU-560 010.
4. THE DIRECTOR (PROJECT AND PLANNING),
M/S RAIL INFRASTRUCTURE DEVELOPMENT
COMPANY (KARNATAKA) LIMITED,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT, 2013,
HAVING ITS REGISTERED OFFICE AT
SAMPARKA SOUDHA, 1ST FLOOR
OPP. TO ORION MALL,
RAJAJINAGAR 1ST BLOCK,
BENGALURU-560 010.
...APPELLANTS
(BY MRS. SUMANA NAGANAND, ADVOCATE)
AND:
1. SRI SRIDHAR VEDULA,
S/O. SRI.V.S.R.MURTHY,
AGED ABOUT 55 YEARS,
EXECUTIVE DIRECTOR,
M/S RAIL INFRASTRUCTURE DEVELOPMENT
COMPANY (KARNATAKA) LIMITED,
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT, 2013,
HAVING ITS REGISTERED OFFICE AT
SAMPARKA SOUDHA, 1ST FLOOR OPP.
TO ORION MALL, RAJAJINAGAR 1ST BLOCK,
BENGALURU-560 010.
2. THE STATE OF KARNATAKA,
INFRASTRUCTURE DEVELOPMENT, PORTS
& INLAND WATER TRANSPORT DEPARTMENT,
VIKAS SOUDHA, DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
REP. BY ITS SECRETARY.
3. THE UNION OF INDIA,
MINISTRY OF RAILWAYS,
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NC: 2025:KHC:22214-DB
WA No. 1583 of 2024
HC-KAR
RAILWAY BOARD, RAIL BHAVAN,
NEW DELHI-110 001.
REP. BY ITS SECRETARY.
...RESPONDENTS
(BY MR. A NAGARAJAPPA, ADVOCATE FOR R-1;
MR. K.S HARISH, GA FOR R-2;
MS. RESHMA K THAMMAIAH, ADVOCATE FOR R-3)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
26/09/2024 PASSED BY THE LEARNED SINGLE JUDGE IN WP
NO.10322/2024 AND CONSEQUENTLY GRANT THE ORDER
SOUGHT AS INTERIM ORDERS IN THE WRIT PETITION.
THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE
and
HON'BLE MR JUSTICE C M JOSHI
ORAL JUDGMENT
(PER: HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE) Learned counsel for the appellants has filed a memo for withdrawing the appeal. The same reads as under:
"Appellant has filed the present appeal seeking to set-aside the order dated 30.09.2024 passed in WP.No.10322/2024. It is submitted that appellant does not intend to press the present appeal. Hence, the appellant craves leave of this Hon'ble Court to withdraw the present appeal.-4-
NC: 2025:KHC:22214-DB WA No. 1583 of 2024 HC-KAR Wherefore, it is respectfully prayed that this Hon'ble Court may be pleased to receive the present memo on record, and dismiss the present appeal as withdrawn, in the interest of justice."
2. Memo is taken on record.
3. Accordingly, the appeal is dismissed as withdrawn.
Sd/-
(V KAMESWAR RAO) ACTING CHIEF JUSTICE Sd/-
(C M JOSHI) JUDGE NR/-
List No.: 1 Sl No.: 67