Karnataka High Court
Bcits Pvt. Ltd vs Gulbarga Electricity Supply Co. Ltd. ... on 29 July, 2024
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
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NC: 2024:KHC-K:5421-DB
WA No. 200110 of 2021
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 29TH DAY OF JULY, 2024
PRESENT
THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR. JUSTICE RAMACHANDRA D. HUDDAR
WRIT APPEAL NO.200110 OF 2021 (GM-TEN)
BETWEEN:
BCITS PVT. LTD.,
A COMPANY REGISTERED
UNDER THE PROVISIONS OF
COMPANIES ACT, 1956,
REPRESENTD BY ITS
CEO AND DIRECTOR,
MR. TUMMALA SRIDHAR,
AT NO. 86, 3RD CROSS,
BHOOPASANDRA,
Digitally signed MAIN ROAD, RMV 2ND STAGE,
by SHILPA R
TENIHALLI BENGALURU- 560 094.
Location: HIGH ...APPELLANT
COURT OF
KARNATAKA
(BY SRI AMRESH S. ROJA, ADVOCATE)
AND:
1. GULBARGA ELECTRICITY
SUPPLY CO. LTD.
REPRESENTED BY ITS
MANAGING DIRECTOR,
AT GESCOM CORPORATE OFFICE,
STATION ROAD,
KALABURAGI- 585 102.
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NC: 2024:KHC-K:5421-DB
WA No. 200110 of 2021
2. MANGALORE ELECTRICITY
SUPPLY CO. LTD.,
REPRESENTED BY ITS
MANAGING DIRECTOR,
AT MESCOM CORPORATE OFFICE,
PARADIGM PLAZA,
AB SHETTY CIRCLE,
MANGALORE- 575 001.
3. MANGALORE ELECTRICITY
SUPPLY CO. LTD.,
THROUGH SUPERINTENDING
ENGINEER (ELE.)
COMMERCIAL AT MESCOM
CORPORATE OFFICE,
PARADIGM PLAZA,
AB SHETTY CIRCLE,
MANGALORE- 575 001.
4. M/S NSOFT SERVICES PVT. LTD.,
AT NO.580, 30TH MAIN ROAD,
BANASHANKARI, 3RD STAGE,
BENGALURU- 560 085,
REPRESENTED BY ITS MD.
...RESPONDENTS
(BY SRI SANGANABASAVA B. PATIL, ADV. FOR R1
SRI KRUPA SAGAR PATIL, ADV. FOR R2 AND R3;
SRI R. J. BHUSARE, ADV. FOR R4)
THIS WRIT APPEAL IS FILED U/S. 4 OF THE KARNATAKA
HIGH COURT ACT, PRAYING TO SET ASIDE THE IMPUGNED
ORDER DATED 07.06.2021 (AT ANNEXURE-A) PASSED BY THE
LEARNED SINGLE JUDGE IN WRIT PETITION BEARING
W.P.NO.226394/2020 (GM-TEN) AND CONSEQUENTLY, ALLOW
THE WRIT PETITION BEARING W.P NO.226394/2020 (GM-TEN)
(PRODUCED AT ANNEXURE-P) BY GRANTING THE RELIEFS
SOUGHT THEREUNDER.
THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2024:KHC-K:5421-DB
WA No. 200110 of 2021
CORAM: HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
AND
HON'BLE MR. JUSTICE RAMACHANDRA D. HUDDAR
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV) The learned counsel for the appellant Sri Amaresh S. Roja files a memo.
In the light of the memo filed and submission made, the writ appeal is dismissed as having become infructuous.
Sd/-
(S. SUNIL DUTT YADAV) JUDGE Sd/-
(RAMACHANDRA D. HUDDAR) JUDGE SRT List No.: 1 Sl No.: 33 CT:BN