M/S Indo Unique Flame Limited vs M/S Karntaka Power Corporation ...
2022 Latest Caselaw 11967 Kant

Citation : 2022 Latest Caselaw 11967 Kant
Judgement Date : 19 September, 2022

Karnataka High Court

M/S Indo Unique Flame Limited vs M/S Karntaka Power Corporation ... on 19 September, 2022

Bench: Acting Chief Justice, S Vishwajith Shetty

                             1




      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 8TH DAY OF APRIL, 2021

                         PRESENT

   THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

                           AND

      THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

           WRIT APPEAL NO.282/2021 (GM-RES)

BETWEEN

M/S INDO UNIQUE FLAME LIMITED
A COMPANY REGISTERED UNDER
PROVISIONS OF THE COMPANIES ACT 1956
HAVING ITS REGISTERED OFFICE AT
1ST FLOOR, 301, KOTHARI BUILDING
NEAR SUDAMA CINEMA,
WEST HIGH COURT ROAD
DHARAMPETH
NAGPUR - 440 010
REPRESENTED BY ITS DIRECTOR
MR. VIPUL CHOUDHARY
                                          ...APPELLANT

(BY SRI.CHINTAN CHINNAPPA M., ADVOCATE)

AND

M/S KARNTAKA POWER CORPORATION LIMITED
A COMPANY REGISTERED UNDER PROVISIONS
OF THE COMPANIES ACT 1956 AND
A STATE GOVERNMENT UNDERTAKING
HAVING ITS REGISTERED OFFICE AT
SHAKTI BHAWAN, 82, RACE COURSE ROAD,
BENGALURU - 506 001
REPRESENTED BY ITS LAW OFFICER
MR. D GANGE GOWDA
                                          ...RESPONDENT
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      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961 PRAYING TO ALLOW THE
INSTANT WRIT APPEAL AND CONSEQUENTLY SET ASIDE THE ORDER
DATED 16/01/2021 PASSED BY THE LEARNED SINGLE JUDGE IN WRIT
PETITION NO.54186/2018 AND WRIT PETITION NO.349/2018 (GM-
RES) AND ETC.

     THIS WRIT APPEAL COMING ON FOR ORDERS THIS DAY,
SATISH CHANDRA SHARMA J., DELIVERED THE FOLLOWING:


                           JUDGMENT

On 31.03.2021, time was granted to cure the defects and

it was also observed that by way of last indulgence, a week's

time was granted to cure the defects, failing which the writ

appeal shall stand dismissed without further reference to the

Court. Unfortunately, the defects have not been cured today

also.

Resultantly, the writ appeal is dismissed for non-curing

the defects.

Sd/-

JUDGE

Sd/-

JUDGE TL