M/S. N. R. Kulkarni Nrk ... vs Karnataka Neeravari Nigam ...
2023 Latest Caselaw 5755 Kant

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                                                         NC: 2023:KHC-D:9168
                                                         RP No.100020 of 2023




                  IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                           DATED THIS THE 18TH DAY OF AUGUST, 2023
                                           BEFORE
                        THE HON'BLE MR JUSTICE S.R. KRISHNA KUMAR


                             REVIEW PETITION NO.100020 OF 2023

                 BETWEEN:

                 M/S. N. R. KULKARNI NRK CONSTRUCTION
                  COMPANY, 8TH CROSS, VIDYAGIRI,
                 BAGALKOT 587102
                 REPRESENTED BY ITS PARTNER
                 MR. NARAYAN R KULKARNI
                                                                 ...PETITIONER
                 (BY SRI. SHIVRAJ S BALLOLI.,ADVOCATE)


                 AND:


                 1.   KARNATAKA NEERAVARI NIGAM LIMITED,
                      (A WHOLLY OWNED COMPANY OF THE
                      GOVERNMENT OF KARNATAKA),
                      HAVING ITS REGISTERED OFFICE AT:
                      4TH FLOOR, COFFEE BOARD BUILDING,
                      NO. 1, DR. B.R.AMBEDKAR VEEDHI,
JAGADISH T R
                      BENGALURU 560001.
HIGH COURT
OF               2.   THE CHIEF ENGINEER,
KARNATAKA
2023.08.21            KARNATAKA NEERAVARI NIGAM LIMITED,
11:56:26 +0530
                      IRRIGATION (NORTH ZONE),
                      BELAGAVI 590001.

                 3.   THE EXECUTIVE ENGINEER,
                      KARNATAKA NEERAVARI NIGAM LIMITED,
                      R AND R DVIN, ATHANI, BELAGAVI 591304

                 4.   THE ASSISTANT EXECUTIVE ENGINEER,
                      KARNATAKA NEERAVARI NIGAM LIMITED,
                      AINAPUR, TQ ATHANI 591303,
                      DIST. BELAGAVI.
                                                              ...RESPONDENTS
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                                        NC: 2023:KHC-D:9168
                                        RP No.100020 of 2023




      THIS REVIEW PETITION IS FILED UNDER SECTION 114 R/W
ORDER 47 RULE 1 OF CPC, 1908, PRAYING TO, REVIEW THE
JUDGMENT DATED 13.09.2021 IN WP NO. 102668/2021 ON THE FILE
OF THE HONBLE HIGH COURT OF KARNATAKA, DHARWAD BENCH,
DHRWAD AND CONSEQUENTLY MODIFY THE JUDGMENT DATED
13.09.2021 IN WP NO. 102668/2021 ON THE FILE OF THE HONBLE
HIGH COURT OF KARNATAKA, DHRWAD BENCH, DHARWAD AND
ETC.

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


                          ORDER

This review petition is directed against the impugned

order dated 13.09.2021 passed in W.P. No.102668/2021

whereby the said petition was disposed of by this Court.

2. It is the grievance of the petitioner that, apart

from the claims put forth in the petition, the petitioner has

other claims as against the respondents and necessary

opportunity may be reserved in favour of the petitioner to

take recourse to such remedies as available in law in

accordance with law in respect of the other claims.

Submission is placed on record.

3. Review petition is disposed of clarifying that the

impugned order will not come in the way of the petitioner

NC: 2023:KHC-D:9168 RP No.100020 of 2023

taking recourse to such remedies as available in law in

relation to other claims against the respondents and by

reserving liberty in favour of the petitioner to pursue the

said claims in accordance with law.

Sd/-

JUDGE

KMS ct:vh