Karnataka High Court
Iti Limited vs Sri G T Dharamashankara Raju on 1 July, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2024:KHC:24822
RP No. 88 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
REVIEW PETITION NO. 88 OF 2024
BETWEEN:
ITI LIMITED,
(A GOVT OF INDIA UNDERTAKING),
(FORMERLY THE MANAGEMENT OF INDIAN
TELEPHONE INDUSTRIES LIMITED),
HAVING ITS REGISTERED AND CORPORATE OFFICE
AT DOORAVANINAGAR, BENGALURU-560 016,
REPRESENTED BY ITS GENERAL MANAGER-HR,
MR SAJAN ABRAHAM,
EMAIL.sajanabraham [email protected]
PETITIONER
(BY SRI. RICAB CHAND K., ADVOCATE)
AND:
SRI. G.T. DHARAMASHANKARA RAJU,
Digitally signed S/O H.G. TRIPURANTHAKAM SHASTRY,
by
NARAYANAPPA AGED ABOUT 66 YEARS,
LAKSHMAMMA R/AT KAIPATE,
Location: HIGH GUBBI-577 216,
COURT OF
KARNATAKA TUMKUR DISTRICT.
RESPONDENT
THIS REVIEW PETITION IS FILED UNDER ORDER XLVII
RULE 1 OF THE CPC, 1908, PRAYING TO 1 TO REVIEW THE
ENTIRE JUDGMENT DATED 13TH FEBRUARY, 2023 PASSED BY
THE HONBLE HIGH COURT OF KARNATAKA IN WRIT PETITION
NO. 50106 OF 2012 (L-TER) (ANNEXURE A) AND ETC,.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:24822
RP No. 88 of 2024
ORDER
1. Learned counsel for the petitioner is before this Court seeking for the following reliefs:
A. To review the entire Judgment dated 13th February, 2023 passed by the Hon'ble High Court of Karnataka in Writ Petition No.50106 of 2012 (L-TER) (Annexure-A). B. For such further and other orders and reliefs as the nature and circumstances of the case may require.
2. A memo dated 01.07.2024 has been filed by the learned counsel for the petitioner which reads as under:
1. It is submitted on behalf of the Petitioner, that in view of the office objection of accepting the NOC Vakalathnama of the former Advocate in Writ Petition No.50106 of 2012 (L-TER) not being over-ruled, the Petitioner is seeking permission to withdraw the Review Petition with liberty to file an Appeal.
2. It is also prayed that the Registry may return the originals filed along with the Review Petition.
3. Accepting the said memo, the petition is dismissed as withdrawn.
4. Registry is directed to return the original documents after receipt of the authenticated copies.
Sd/-
JUDGE KBM List No.: 3 Sl No.: 2