Sri. G. S. Shivaswamy vs Assistant Director
2024 Latest Caselaw 3280 Kant

Karnataka High Court

Sri. G. S. Shivaswamy vs Assistant Director on 2 February, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                  -1-
                                                                    NC: 2024:KHC:4562-DB
                                                                       WA No. 595 of 2023




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF FEBRUARY, 2024

                                                PRESENT

                   THE HON'BLE P.S.DINESH KUMAR, ACTING CHIEF JUSTICE

                                                  AND

                    THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA

                          WRIT APPEAL NO. 595 OF 2023 (GM-RES)


                BETWEEN:

Digitally       SRI. G. S. SHIVASWAMY
                S/O SHIVARUDRAIAH .G.K
signed by       AGED ABOUT 54 YEARS
YASHODHA N      RESIDING AT NO. 109
Location:       43RD MAIN ROAD, 4TH CROSS
                RPC LAYOUT
High Court of   BANGALORE-560 040.                                           ...APPELLANT
Karnataka
                (BY SHRI. R. SWAROOP ANAND, ADVOCATE)

                AND:

                ASSISTANT DIRECTOR
                DIRECTORATE OF ENFORCEMENT
                3RD FLOOR, B BLOCK, BMTC BUILDING
                SHANTINAGAR TTMC, K.H. ROAD
                BANGALORE-560 020.                                        ...RESPONDENT


                       THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE KARNATAKA HIGH
                COURT ACT PRAYING TO SET ASIDE THE JUDGEMENT AND ORDER DATED
                02.03.2023 PASSED IN W.P.No.16923/2022 IN THE INTEREST OF JUSTICE.


                       THIS   WRIT   APPEAL,   COMING   ON   FOR   ORDERS,   THIS   DAY,
                ACTING CHIEF JUSTICE, DELIVERED THE FOLLOWING:
                                 -2-
                                                NC: 2024:KHC:4562-DB
                                                   WA No. 595 of 2023




                              JUDGMENT

After arguing the matter for some time, learned advocate

for the appellant seeks leave to withdraw this appeal with liberty

to challenge the impugned order in an appropriate forum.

He undertakes to file a memo to the said effect. Once received,

the same be kept in record.

2. Leave granted. This appeal is dismissed as withdrawn

with liberty as prayed for.

3. In view of disposal of this appeal, pending interlocutory

applications, if any, do not survive for consideration and they

stand disposed of.

No costs.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

AV