Karnataka High Court
M/S Megha Engineering And ... vs Cauvery Neeravari Nigam Limited on 8 July, 2019
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JULY 2019
BEFORE
THE HON'BLE MR. JUSTICE B. VEERAPPA
W.P.No.44539/2017 (GM-TEN)
BETWEEN:
M/s. Megha Engineering &
Infrastructures Ltd.,
(Lead Member of MEIL-IVRCL JV),
Having its registered office at
S-2, T.I.E. Balanagar,
Hyderabad-37,
Represented by its Associate
Vice President,
Mr.T.V.Sudheer Mohan,
S/o. N.Vasudevan Pillai
... Petitioner
(By Sri Bala Nikit for Sri Aravind Kamath.K, Advocate)
AND:
1. Cauvery Neeravari Nigam Limited
(a Govt of Karnataka undertaking),
Represented by Managing Director,
Having its office at 3rd and 4th floor,
Surface Water Data Centre Building,
2
Ananda Rao Circle,
Bengaluru - 560 009
2. The Chief Engineer, Irrigation (South)
Cauvery Neeravari Nigam Limited,
Public Offices Building,
New Sayyaji Rao Road,
Mysuru - 570 024
3. The Executive Engineer
Cauvery Neeravari Nigam Limited,
Kabini Canals Division,
Nanjangud,
Mysuru District - 571 301
... Respondents
(By Sri K.S.Bheemaiah, Advocate for R1 and R3)
This Writ Petition is filed under Articles 226 and 227 of
Constitution of India praying to quash the impugned order
dated 19.05.2017 passed by R-1 at Annex-T holding it as
arbitrary, illegal and erroneous and etc.,
This Writ Petition coming on for Orders, this day, the
Court made the following:
ORDER
Learned counsel for the petitioner has filed a memo dated 08.07.2019 seeking withdrawal of this writ petition.
The memo is taken on record. 3 Accordingly, the petition stands dismissed as withdrawn.
Sd/-
JUDGE KPS