M/S Bengaluru Shirt Company ... vs The State Of Karnataka
2023 Latest Caselaw 1878 Kant

                                              -1-
                                                         WA No. 2643 of 2018




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 15TH DAY OF MARCH, 2023

                                           PRESENT
                           THE HON'BLE MR JUSTICE ALOK ARADHE
                                             AND
                        THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                          WRIT APPEAL NO. 2643 OF 2018 (GM-KEB)


                   BETWEEN:

                         M/S BENGALURU SHIRT COMPANY PRIVATE LIMITED
                         OFFICE AT NO.28C, 2ND PHASE,
                         PEENYA INDUSTRIAL AREA,
                         BENGALURU - 560 008
                         REPRESENTED BY
                         DIRECTOR
                         MR. NARAYAN KUTTI


                                                                 ...APPELLANT
                   (BY SRI. ABHISHEK K, ADVOCATE)
Digitally signed
by VALLI M         AND:
Location: High
Court of
Karnataka          1.    THE STATE OF KARNATAKA
                         REPRESENTED BY ITS ADDITIONAL
                         CHIEF SECRETARY,
                         ENERGY DEPARTMENT
                         VIKASA SOUDHA
                         BENGALURU - 560 001

                   2.    BENGALURU ELECTRICITY SUPPLY COMPANY
                         (BESCOM)
                         REPRESENTED BY ITS MANAGING DIRECTOR
                         ANAND RAO CIRCLE,
                         BENGALURU - 560 001
                           -2-
                                   WA No. 2643 of 2018




3.   ASSISTANT EXECUTIVE ENGINEER
     (COMMERCIAL WORKS AND MAINTENANCE)
     4TH NORTH SUB DIVISION,
     PEENYA, BENGALURU - 560 008

4.   MR. N GOVINDA RAJU
     VENKATESHWARA SWITCHGEAR PRIVATE LIMITED,
     OFFICE AT NO.159,
     6TH CROSS, 1ST N BLOCK,
     RAJAJINAGAR,
     BENGALURU - 560 010

5.   M/S SAPL
     NO.254A, SY.NO.87 AND 150,
     100 FEET ROAD,
     PEENYA, BENGALURU - 560 058



                                       ...RESPONDENTS
(BY SRI. B.RAJENDRA PRASAD, HCGP FOR R1;
    SRI. G.C.SHANMUKHA, ADVOCATE FOR R2 & R3;
    SRI. PRASAD HIREMATH, ADVOCATE FOR R5)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO a) ALLOW THIS
WRIT APPEAL AND SET-ASIDE THE ORDER DATED 28/06/2018
PASSED BY THE LEARNED SINGLE HIGH COURT JUDGE MADE
IN WRIT PETITION NO.25807/2018 AND GRANT SUCH RELIEFS
AS PRAYED FOR IN THE SAID WRIT PETITION AND SUCH
OTHER ORDER OR WRIT, DIRECTIONS AS MAY BE DEEMED FIT
IN THE CIRCUMSTANCES OF THE CASE IN THE INTEREST OF
JUSTICE; b) PASS SUCH OTHER ORDERS AS THIS HON'BLE
COURT DEEMS FIT ON THE FACTS AND CIRCUMSTANCES OF
THE CASE, IN THE INTEREST OF JUSTICE AND EQUITY.

    THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                                                 WA No. 2643 of 2018




                              JUDGMENT

Sri.Abhishek. K, learned counsel for appellant.

Sri.B.Rajendra Prasad, learned High Court Government

Pleader for respondent No.1.

Sri.G.C.Shanmukha, learned counsel for respondent

Nos.2 and 3.

Sri.Prasad Hiremath, learned counsel for respondent

No.5.

This intra Court appeal has been filed against the order

dated 28.06.2018 passed by the learned Single Judge, by

which writ petition preferred by appellant has been

dismissed.

Learned counsel for appellant submits that in

compliance of the interim order dated 11.10.2018 passed by

the Division Bench of this Court, electricity services has

subsequently been supplied to the appellant. Therefore,

nothing survives for adjudication in this appeal.

WA No. 2643 of 2018

The aforesaid submission is placed on record.

Accordingly, appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

RR