Karnataka High Court
Tata Sky Ltd vs State Of Karnataka on 7 June, 2012
Bench: D.V.Shylendra Kumar, B.Manohar
1
IN THE HIGH COURT OF KARNATAKA AT
BANGALORE
DATED THIS THE 7TH DAY OF JUNE 2012
PRESENT
THE HON'BLE MR.JUSTICE D V
SHYLENDRA KUMAR
AND
THE HON'BLE MR. JUSTICE B.MANOHAR
W A Nos.2596/2012 & 2877-2902/2012
BETWEEN :
TATA SKY LTD
A COMPANY REGISTERED
UNDER THE COMPANIES ACT,1956
HAVING ITS REGISTERED OFFICE AT
3RD FLOOR, C-1
WADIA INTERNATIONAL CENTR
(BOMBAY DYEING),
PANDURANG BUDHKAR MARG
WORLI, MUMBAI-400 025,
HAVING ITS LOCAL
OFFICE AT KIRLOSKAR
BUSINESS PARK, BLOCK C
1ST FLOOR, BELLARY ROAD
BANGALORE 560 024
REP BY MIHIR CHUNEKAR
2
SR.LEGAL COUNSEL OF
THE COMPANY ...PETITIONER
( By Sri. JAYARAM & JAYARAM, ADVOCATES )
AND :
1 STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY TO
GOVERNMENT
FINANCE DEPARETMENT
VIDHANA SOUDHA
BANGALORE
2 ENTERTAINMENT TAX OFFICER
II CIRCLE, "LAKSHMI COMPLEX"
1ST MAIN ROAD
SESHADRIPURAM
BANGALORE
...RESPONDENTS
( By Sri. K M SHIVAYOGISWAMY, AGA )
THESE W.As ARE FILED UNDER SECTION 4
OF THE KARNATAKA HIGH COURT ACT TO SET
ASIDE THE ORDER PASSED IN THE WRIT
PETITION NOs. 14758/2012 AND 14827-14852/2012
DATED 04/05/2012.
THESE W.As COMING ON FOR PRELIMINARY
HEARING THIS DAY, SHYLENDRA KUMAR J.,
DELIVERED THE FOLLOWING JUDGMENT:
3
JUDGMENT
We have heard Sri Jayaram, learned Sr.counsel appearing for the appellant.
2. After hearing the matter for some time, Sri Jayaram, learned Sr.counsel, seeks permission of the Court to withdraw these appeals.
3. A memo is also placed to this effect before the Court signed by the counsel on record.
Permission granted. Appeals are dismissed as withdrawn.
Sd/-
JUDGE Sd/-
JUDGE *sp