Sri.S.Nithish vs The Indian Oil Corporation Ltd
2021 Latest Caselaw 7191 Kant

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  IN THE HIGH COURT OF KARNATAKA, BENGALURU

   DATED THIS THE 29TH DAY OF DECEMBER, 2021

                      PRESENT

       THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

                        AND

THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

        WRIT APPEAL NO.1406 OF 2021(GM-RES)
BETWEEN:

SRI.S.NITHISH,
S/O SRINIVAS,
AGED ABOUT 30 YEARS,
R/AT NO. 1/23, PAPER TOWN,
BHADRAVATHI,
SHIVAMOGGA DISTRICT - 577 302.
                                           ...APPELLANT
(BY SRI. SOMASHEKHARAIAH R P, ADVOCATE)

AND:

1. THE INDIAN OIL CORPORATION LTD.,
   MYSURU DIVISIONAL OFFICE, NO.36/A,
   1ST FLOOR, B N ROAD,
   MYSURU TRADE CENTRE,
   OPP KSRTC BUS STAND,
   MYSURU - 570 001.
   REPRESENTED BY HEAD OF DIVISIONAL OFFICE.

2. THE INDIAN OIL CORPORATION LTD.,
   MARKETING DIVISION,
   MYSURU DIVISIONAL OFFICE, NO.36/A,
   1ST FLOOR, B N ROAD,
   MYSURU TRADE CENTRE,
   OPP KSRTC BUS STAND,
   MYSURU - 570 001.
   REP BY THE DIVISIONAL MANAGER.
                                        ... RESPONDENTS

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO QUASH THE
ORDER DATED 08/09/2021 IN W.P. NO. 8575/2021 PASSED
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BY THE LEARNED SINGLE JUDGE AND ALLOW THE WRIT
PETITION.

     THIS WRIT APPEAL COMING ON FOR ORDERS THIS
DAY, KRISHNA S. DIXIT. J., DELIVERED THE FOLLOWING:-

                       JUDGMENT

This appellant having argued the matter at length,

now seeks leave to withdraw the writ appeal; the leave

having been granted reluctantly at a belated stage, the

appeal has been dismissed as having been withdrawn.

The Registry shall send a copy of this judgment to

the respondents by speed post immediately for their file.

Sd/-

JUDGE

Sd/-

JUDGE

Bsv