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M/S Ganesh Shankar vs The State Of Karnataka
2021 Latest Caselaw 1411 Kant

Citation : 2021 Latest Caselaw 1411 Kant
Judgement Date : 25 January, 2021

Karnataka High Court
M/S Ganesh Shankar vs The State Of Karnataka on 25 January, 2021
Author: Aravind Kumar Yerur
                               1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 25TH DAY OF JANUARY, 2021

                          PRESENT

       THE HON'BLE MR. JUSTICE ARAVIND KUMAR
                             AND
     THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

         WRIT APPEAL NO. 512 OF 2020 (GM-TEN)

BETWEEN:

M/s. Ganesh Shankar
Environmental Solutions Pvt. Ltd.,
A Company incorporated
under the Companies Act,
having its Registered Office at
#37, Hari Nilaya, 8th Cross,
KGE Layout, RMV 2nd Phase,
Bengaluru-560094
Represented by its
Managing Director
Sri. Ganesh Shankar.
                                                     ...Appellant
(By Sri. N.S.Vijayanth Babu, Advocate)

AND:

1.     The State of Karnataka
       By its Director of Municipal Administration
       M.S.Building, Bengaluru - 560001.

2.     The Bruhat Bengaluru Mahanagara Palike,
       By its Commissioner,
       Hudson Circle, Bengaluru - 560001.


3.     The Executive Engineer-I
       Solid Waste Management-1
       Office of the Executive Engineer-1, SWM-1
                              2

      3rd Floor, Annex-2 Building,
      BBMP Head Office Premises
      NR Square, Bengaluru - 560002.
                                              ...Respondents
(By Sri. N.Balaji, HCGP for R1;
    Sri. K.N.Puttegowda for R2 & R3)

     This Writ Appeal is filed under Section 4 of the
Karnataka High Court Act praying to set aside the order
dated 20.02.2020 passed in Writ Petition No.38069/2019
passed by the learned single Judge of this Hon'ble Court, and
consequentially allow the writ petition.

      This Writ Appeal coming on for preliminary hearing this
day, Aravind Kumar J, delivered the following:


                       JUDGMENT

Learned counsel for the appellant has filed a memo

for withdrawal of the appeal on the ground that the

appellant is not intending to pursue the same.

2. Memo is placed on record. Appeal is dismissed

as withdrawn. All pending applications stand consigned

to record.

Sd/-

JUDGE

Sd/-

JUDGE ckl

 
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