The Chairman Rgti Ltd vs Arvindrao S/O Bhimrao
2023 Latest Caselaw 10911 Kant

Karnataka High Court

The Chairman Rgti Ltd vs Arvindrao S/O Bhimrao on 18 December, 2023

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                              -1-
                                                    NC: 2023:KHC-K:9274
                                                         WP No.205996 of 2016




                              IN THE HIGH COURT OF KARNATAKA

                                     KALABURAGI BENCH

                         DATED THIS THE 18TH DAY OF DECEMBER, 2023

                                           BEFORE
                        THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR


                          WRIT PETITION NO.205996 OF 2016 (GM-RES)
                   BETWEEN:

                        THE CHAIRMAN,
                        PIPE LINE, PIL
                        (PIPELINE INFRASTRUCTURE LTD.)
                        C. S. NO.5, AT JALSANGI,
                        TQ: HUMNABAD,
                        DIST: BIDAR-585 330.

                                                                 ...PETITIONER
                   (BY SRI SUDARSHAN M., ADVOCATE)
                   AND:

                   1.   ARVINDRAO S/O BHIMRAO
Digitally signed
                        AGE: 65 YEARS, OCC: AGRICULTURE,
by SACHIN               R/O SINDOL,
Location: HIGH
COURT OF                TQ & DIST.BIDAR-585 403.
KARNATAKA
                   2.   COMPETENT AUTHORITY,
                        RELIANCE GAS TRANSPORTATION
                        INFRASTRUCTURE LTD., NO.CS-5,
                        JALSANGI CROSS,
                        HUMNABAD-BIDAR ROAD,
                        JALSANGI, TALUK: HUMNABAD-585 330.

                                                               ...RESPONDENTS

                   (NOTICE TO R2 SERVED)
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                                        NC: 2023:KHC-K:9274
                                           WP No.205996 of 2016




        THIS WRIT PETITION IS FILED ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT OR ORDER
AND I) QUASH THE IMPUGNED ORDER DATED 28.10.2015 IN
MISC.     PETITION    NO.206/2010       PASSED    BY   ADDITIONAL
DISTRICT AND SESSIONS JUDGE COURT, AT BIDAR, VIDE
ANNEXURE-F AND ALL PROCEEDINGS PURSUANT THERETO; II)
GRANT COST OF THESE PROCEEDINGS AND ETC.,

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

                             ORDER

Learned counsel for the petitioner submits that the

Civil Miscellaneous petition before the Lok Adalath at Bidar

in E.P.No.331/2021 has been amicably settled by way of

joint memo, which is executed by the decree

holder/judgment debtors therein and in view of what is

stated in paragraph No.5 of the said joint memo regarding

the nomenclature and the legal entity having changed due

to merger of the petitioner into Pipeline Infrastructure

Limited, the learned counsel for the petitioner is permitted

to carry out necessary corrections in the cause-title of the

writ petition.

NC: 2023:KHC-K:9274

A copy of joint memo is produced.

Learned counsel for the petitioner has filed a memo

for disposal of this writ petition in view of the fact that the

subject matter of this writ petition is settled before the Lok

Adalath at Bidar.

Memo of the petitioner is placed on record along with

the copy of the order passed by the Lok Adalath in

E.P.No.331/2021 in Miscellaneous No.206/2010.

Another memo is filed today for withdrawal of the

petition in view of the fact that the parties have amicably

settled the matter themselves.

The memo is placed on record.

Based on the submission of the learned counsel for

the petitioner and the memo, this writ petition is dismissed

as withdrawn.

NC: 2023:KHC-K:9274

In view of disposal of petition, pending interim

applications, if any, do not survive for consideration and

the same stand disposed of.

Sd/-

JUDGE RSP