Karnataka High Court
Hare Krishna Metallics Private Limited vs State Of Karnataka on 27 September, 2016
Author: Raghvendra S.Chauhan
Bench: Raghvendra S. Chauhan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF SEPTEMBER, 2016
BEFORE
THE HON'BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN
WRIT PETITION NO.45494 OF 2015 (GM-RES)
BETWEEN:
HARE KRISHNA METALLICS PRIVATE LIMITED
HAVING REGISTERED OFFICE AT
T-11, 12 JAIRAM COMPLEX, II PHASE,
3RD FLOOR, NEVGI, PANAJI-403001,
GOA STATE,
(REPRESENTED BY ITS AUTHORISED SIGNATORY).
... PETITIONER
(BY SRI DORERAJ, ADV.)
AND:
1. STATE OF KARNATAKA
MINISTRY OF ENERGY,
ROOM NO.236, II FLOOR, VIKASA SOUDHA,
DR. B. R. AMBEDKAR VEEDHI,
BENGALURU-560001,
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. STATE LOAD DISPATCH CENTRE
KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED,
28, RACE COURSE ROAD,
BENGALURU-560009,
REPRESENTED BY ITS CHIEF ENGINEER (ELECTRICITY).
3. SOUTHERN REGIONAL LOAD DESPTACH CENTRE
POWER SYSTEM OPERATION CORPORATION LIMITED,
29, RACE COURSE ROAD,
BENGALURU-560009,
REPRESENTED BY ITS EXECUTIVE DIRECTOR (SRLDC).
2
4. TELANGANA STATE POWER COORDINATION COMMITTEE
VIDYUT SOUDHA,
HYDERABAD-500082,
TELANGANA STATE,
REPRESENTED BY ITS CHIEF ENGINEER (TGPCC).
... RESPONDENTS
(BY SRI T. K. VEDAMURTHY, A.G.A., FOR R-1)
***
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT
RESPONDENTS NO.2 AND 3 TO ALLOW THE PETITIONER TO
EXPORT 5 MW OF ELECTRICITY TO RESPONDENT NO.4 IN TERMS
OF THE EXISTING POWER PURCHASE ORDER DATED 15-5-2015
VIDE ANNEXURE-D AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Mr. Doreraj, the learned counsel for the petitioner, has filed a memo for withdrawal of the writ petition.
Memo shall be taken on record. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE kvk