The Superintending Engineer ... vs M/S Santosh Electricals
2022 Latest Caselaw 3882 Kant

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           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

       DATED THIS THE 07TH DAY OF MARCH, 2022

                         PRESENT
     THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                               AND
       THE HON'BLE MRS.JUSTICE K.S. HEMALEKHA
                  W.A. No.100243/2021
BETWEEN:

1.     THE SUPERINTENDING ENGINEER (ELE)
       TRANSMISSION (W AND M) CIRCLE, KPTCL,
       BELAGAVI-590 002.

2.     TECHNICAL DIRECTOR
       KPTCL, KAVERI BHAVAN,
       BANGALURU-560 009.

3.     THE CHIEF ENGINEER,
       KPTCL, NAVANAGAR,
       BAGALKOTE-587 103.
                                                ....APPELLANT/S
(BY SRI.B.S. KAMATE, ADVOCATE)

AND:

1.     M/S. SANTOSH ELECTRICALS
       BY ITS PROPRIETOR
       SANTOSH S/O. MAHADEVAPPA KUDALINGAPPAGOL
       AGED ABOUT 35 YEARS, R/O. K.SHIVAPUR,
       SAVADATTI-57203, DIST:BELAGAVI.

2.     SHRISHAILA ELECTRICAL WORKS
       BY ITS PROPRIETOR
       ANNAPURNA S. NEGINAL,
       AGED ABOUT 50 YEARS, OCC:BUSINESS,
       R/O. MUNAVALLI-587203
       TQ:SAVADATTI, BELAGAVI DISTRICT.
                                            ....RESPONDENTS
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      THIS APPEAL IS FILED UNDER SECTION 4 OF KARNATAKA
HIGH COURT ACT, 1961, PRAYING THIS HONBLE COURT TO, SET
ASIDE THE IMPUGNED ORDER DATED 04.08.2021 PASSED BY THE
LEARNED SINGLE JUDGE IN WP NO.101223/2021 AND TO DISMISS
THE WRIT PETITION NO.101223/2021 AND TO DISMISS THE WRIT
PETITION NO.101223/2021 BY ALLOWING THIS WRIT APPEAL WITH
COSTS, IN THE INTEREST OF JUSTICE.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, S.SUNIL
DUTT YADAV J.,/ K.S. HEMALEKHA J., DELIVERED THE
FOLLOWING:

                         JUDGMENT

Memo for withdrawal, which reads as under;

"As per the instructions of the appellants/ corporations vide letter dated 23.02.2022 and 16.02.2022, the appellants herein seeking leave of this Hon'ble Court to withdraw the Writ Appeal in the interest of justice."

In the light of the submission made and memo filed

appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

PJ