Karnataka High Court
The Deputy General Manager (Tech) vs Manjunath S/O Ramakrishnasa Kabadi on 12 December, 2025
Author: S G Pandit
Bench: S G Pandit
-1-
NC: 2025:KHC-D:18098-DB
MFA No. 105363 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 12TH DAY OF DECEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MRS JUSTICE GEETHA K.B.
MISCELLANEOUS FIRST APPEAL NO. 105363 OF 2023 (AA)
BETWEEN:
1. THE DEPUTY GENERAL MANAGER
(TECH) AND THE PROJECT DIRECTOR,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
NH-63, PROJECT IMPLEMENTATION UNIT,
2ND CROSS, SATTUR COLONY,
VIDYAGIRI, DHARWAD-580004.
2. SPECIAL LAND ACQUISITION OFFICER AND
COMPETENT AUTHORITY,
NATIONAL HIGHWAY-63,
Digitally signed
by BHARATHI H
M
DHARA MAHAL 1ST FLOOR, 5TH CROSS,
Location: HIGH
COURT OF
KARNATAKA
U.B.HILL, DHARWAD 580007.
DHARWAD
BENCH
Date: 2025.12.16
...APPELLANTS
12:49:05 +0530
(BY SRI MRUTYUNJAY TATA BANGI FOR SHARANABASAVA
ANGADI, ADVOCATE)
AND:
1. MANJUNATH S/O. RAMAKRISHNASA KABADI
AGE: 48 YEARS, OCC: AGRICUTLURE
R/O. RENUKACHARYA MATH,
NEAR MULGUND NAKA, GADAG 582101.
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NC: 2025:KHC-D:18098-DB
MFA No. 105363 of 2023
HC-KAR
2. THE DEPUTY COMMISSIONER
AND ARBITRATOR GADAG-582101.
...RESPONDENTS
(BY SRI S.M. KALAWAD, ADVOCATE FOR R1;
SMT. KIRTHI LATHA PATIL, HCGP FOR R2.)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 37(1) OF ARBITRATION AND CONCILIATION ACT,
1996, PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE
JUDGMENT dated 01.02.2023, PASSED BY THE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, GADAG, IN ARBITRATION
PETITION NO.143/2022 IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MRS JUSTICE GEETHA K.B.
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE S G PANDIT) Learned counsel Sri Mrutyunjay Tata Bangi, appearing on behalf of learned counsel Sri Sharanabasava Angadi for appellant, submits that Court fee has been paid.
2. Learned counsel for the appellant files a memo dated 12.12.2025, which is signed by appellant No.1 Project Director of NHAI, which reads as follows: -3-
NC: 2025:KHC-D:18098-DB MFA No. 105363 of 2023 HC-KAR "MEMO FOR WITHDRAWAL The counsel for the appellants most humbly submits that, the appellants does not intend to prosecute the top noted appeal. Hence this Hon'ble Court may be pleased to permit the appellants to withdraw the top noted appeal to meet the ends of justice and equity."
3. In terms of the memo, the appeal stands disposed of.
4. In view of disposal of the appeal, pending interlocutory applications, if any, stand disposed of as they do not survive for consideration.
Sd/-
(S G PANDIT) JUDGE Sd/-
(GEETHA K.B.) JUDGE MRK, CT-CMU LIST NO.: 1 SL NO.: 3