Karnataka High Court
Rays Power Infra Pvt Ltd vs State Of Karnataka on 5 April, 2016
Bench: Chief Justice, Ravi Malimath
IN THE HIGH COURT OF KARNATAKA
AT BENGALURU
Dated this the 5th day of April, 2016
PRESENT:
THE HON'BLE MR SUBHRO KAMAL MUKHERJEE,
CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE RAVI MALIMATH
Writ Appeal No. 512 of 2016 (GM-TEN)
BETWEEN:
RAYS POWER INFRA PVT LTD
HAVING OFFICE AT A 2-103, I FLOOR,
"NIRMAL NAGARI PHASE-I",
SURVEY/GATES NO.117,
VILLAGE-DERIVALI,
TEH PANVEL, RAIGAD,
MAHARASHTRA-410 201
BY ITS AUTHORISED SIGNATORY
R N KIRAN
AGED ABOUT 43 YEARS. . ... APPELLANT
[Sri B B Patil, Advocate]
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
MINISTRY OF ENERGY
VIDHANA SOUDHA,
BANGALORE-560 001.
2. KARNATAKA RENEWABLE ENERGY
DEVELOPMENT LIMITED
NO.39, SHANTIGRUHA,
2
BHARATH SCOTS & GUIDE BUILDING,
PALACE ROAD, BANGALORE,
KARNATAKA 560 001
BY ITS MANAGING DIRECTOR
3. E-GOVERNANCE DEPARTMENT
NO.106, GATE NO.2, 1ST FLOOR
M.S.BUILDING
BANGALORE-560 0D01
BY ITS SECRETARY .. RESPONDENTS
[Sri R Devdas, Principal Government
Advocate for R-1 & 3]
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO SET ASIDE THE
ORDER PASSED IN THE WRIT PETITION NO. 5261 OF 2016 DATED
MARCH 2, 2016 AND ETC.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
CHIEF JUSTICE DELIVERED THE FOLLOWING:-
JUDGMENT
The writ appeal is taken up out of turn on the mentioning of Mr B B Patil, learned advocate for the appellant, in the presence of Mr R Devdas, learned principal government advocate, appearing for the respondent Nos 1 and 3.
2. Mr B B Patil, learned advocate for the appellant, moves a Court hall memorandum seeking withdrawal of the writ appeal.
3
3. As prayed for by the learned advocate for the appellant, the writ appeal is dismissed as withdrawn.
4. There will be no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE *pjk