M/S. Karnataka Power Corporation ... vs M/S. Indo Unique Flame Limited
2022 Latest Caselaw 5294 Kant

                            1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 23RD DAY OF MARCH 2022

                       PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

   THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             W.A. No.730 OF 2020 (GM-RES)
                          IN
                W.P. No.54186 OF 2018
                         C/W
             W.P. No.349 OF 2018 (GM-RES)

                          C/W

             W.A. No.736 OF 2020 (GM-RES)
                          IN
                W.P. No.54186 OF 2018
                         C/W
             W.P. No.349 OF 2018 (GM-RES)

BETWEEN:

M/S. KARNATAKA POWER CORPORATION LIMITED
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956
AND STATE GOVERNMENT UNDERTAKING
HAVING ITS REGISTERED AND CORPORATE
OFFICE AT NO.82, SHAKTHI BAHVAN
RACE COURSE ROAD, BENGALURU-560001
REP. BY ITS LAW OFFICER
MR. D. GANGE GOWDA.
                                ... COMMON APPELLANT

(BY MR. PRAMOD NAIR, SR. COUNSEL FOR
  MRS. TANVI R, A/W MR. PRADYUMNA L. NARASIMHA, ADV.,)
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AND:

M/S. INDO UNIQUE FLAME LIMITED
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956, HAVING ITS
REGISTERED OFFICE AT
IST FLOOR, 301, KOTHARI BUILDING
NEAR SUDAMA CINEMA
WEST HIGH COURT ROAD
NAGPUR -400 010.             ... COMMON RESPONDENT

(BY MR. CHINTAN CHINNAPPA M, ADV.,)
                          ---

      W.A.NO.730/2020 IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT, PRAYING TO SET ASIDE IMPUGNED ORDER OF
THIS HON'BLE COURT DATED 31ST AUGUST 2020 RENDERED BY
THE LEARNED SINGLE JUDGE IN WP NO.54186/2018. GRANT THE
COSTS OF THESE PROCEEDINGS AND.       MAKE SUCH OTHER
ORDER/DIRECTION AS THIS HON'BLE COURT MAY DEEM FIT.

     W.A.NO.736/2020 IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT, PRAYING TO SET ASIDE IMPUGNED ORDER OF
THIS HON'BLE COURT DATED 08/09/2020 RENDERED BY THE
LEARNED SINGLE JUDGE IN WP NO.54186/2018. GRANT THE
COSTS OF THESE PROCEEDINGS AND.       MAKE SUCH OTHER
ORDER/DIRECTION.

      THESE W.A.s COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Mr.Pramod Nair, learned Senior counsel for the

appellant.

Mr.Chintan Chinnappa M., learned counsel for the

respondent.

W.A.No.730/2020 has been filed against interlocutory

order dated 31.08.2020 and W.A.No.736/2020 has been filed

against interlocutory order dated 08.09.2020 passed in

W.P.No.54186/2018 c/w W.P.No.349/2018.

2. The aforesaid writ petitions have been decided

finally by the learned Single Judge by an order dated

16.01.2021.

3. Admittedly, life of an interlocutory order is co-

terminus with the main proceeding. Therefore, it is not

necessary for us to adjudicate the correctness of the

interlocutory orders dated 31.08.2020 and 08.09.2020 as the

writ petitions have been finally decided.

Accordingly, the appeals are disposed of.

Sd/-

JUDGE

Sd/-

JUDGE RV