India Awake For Transparency vs The Advocate General
2022 Latest Caselaw 11164 Kant

                          1

 IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 27TH DAY OF JULY, 2022

                      BEFORE

   THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

   WRIT PETITION NO.19026 OF 2021(GM-RES)

BETWEEN:

1. INDIA AWAKE FOR TRANSPARENCY,
   REP BY P SADANAND AUTHORISED SIGNATORY,
   SHRISTHI CRESCENDO,
   24, DESIKA ROAD,
   MYLAPORE CHENNAI - 600 0004.

2. P SADANAND,
   NO.4-12, MARUTHI NAGAR,
   MALKAJGIRI, HYDERABAD,
   TELANGANA - 500 047.
                                       ...PETITIONERS
(BY SRI.R.SUBRAMANIAN, ADVOCATE A/W
    SRI.T.SUGIRTHA, ADVOCATE)

AND:

1. THE ADVOCATE GENERAL
   STATE OF KARNATAKA,
   HIGH COURT OF KARNATAKA,
   BENGALURU.

2. UNION OF INDIA,
   THROUGH ITS SECRETARY,
   MINISTRY OF LAW AND JUSTICE,
   SHASTRI BHAVAN,
   NEW DELHI - 110 001.

3. M/S HASHAM INVESTMENT AND TRADING
   COMPANY PVT LTD.,
   REP BY MR AZIM H PREMJI DIRECTOR,
   NO.134, NEXT TO WIPRO CORPORATE OFFICE,
   DODDAKANNELLI SARAJAPUR ROAD,
   BENGALURU - 560 035.
                            2

4. WIPRO LTD.,
   REP BY ITS CHAIRMAN RISHAD PREMJI,
   76P AND 86P, DODDAKANNELLI VILLAGE,
   SARJAPUR ROAD, BENGALURU - 560 035.

5. MR.AZIM H PREMJI,
   SURVEY NO.574, DODDAKANNELLI VILLAGE,
   SARJAPUR ROAD, BENGALURU - 560 035.
                                      ... RESPONDENTS
(BY SRI.B V KRISHNA, AGA FOR R1;
    SMT.ANUPAMA HEGDE, ADVOCATE FOR R2;
    SRI.SANDEEP HUILGOL, ADVOCATE FOR C/R3 & ALSO R4
& R5)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 10.6.2021 OF THE R-1 ANNEXURE-B
GRANTING CONSENT TO THE 3RD TO 5TH RESPONDENTS FOR
INITIATING CRIMINAL CONTEMPT PROCEEDINGS AGAINST
THE PETITIONER AND ETC.,

     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                        ORDER

Learned counsel for the petitioner submits that this

writ petition having become infructuous in view of

decision of the Apex Court in Crl.A.No.1177-1179/2021

decided on 10.03.2022, the petitioner may be permitted

to withdraw the same.

2. Learned counsel for the contesting respondent

submits that leave to withdraw may be granted but in

terms of the order of the Apex Court.

In view of the above, the petition is disposed off as

having been withdrawn in terms of the Apex Court

Judgment supra, more particularly, Pages 5, 6, 7 & 8

thereof.

Sd/-

JUDGE

Bsv