Karnataka High Court
Sansar Investment And Finance vs Karnataka State Industrial on 1 March, 2024
Author: R Devdas
Bench: R Devdas
-1-
NC: 2024:KHC:8690-DB
RP No. 342 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF MARCH, 2024
PRESENT
THE HON'BLE MR JUSTICE R DEVDAS
AND
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
REVIEW PETITION NO. 342 OF 2023
BETWEEN:
1. SANSAR INVESTMENT AND FINANCE
CO PVT LTD (SIFCO)
49, BENGALURU MYSURU ROAD
OLD KR MILL, MYSURU
KARNATAKA-570003
REPRESENTED BY ITS VICE PRESIDENT
SHIV KUMAR HANJI
2. RYTHM JAIN
D/O V K JAIN
AGED ABOUT 43 YEARS
Digitally signed
by 49, BENGALURU MYSURU ROAD
DHARMALINGAM
OLD KR MILL, MYSURU
Location: HIGH
COURT OF KARNATAKA-570003
KARNATAKA
REPRESENTED BY HIS GPA HOLDER
MR SHIV KUMAR HANJI
...PETITIONERS
(BY SRI. S SHAKER SHETTY., ADVOCATE)
AND:
1. KARNATAKA STATE INDUSTRIAL
INFRASTRUCTURE AND DEVELOPMENT
CORPORATION LIMITED
-2-
NC: 2024:KHC:8690-DB
RP No. 342 of 2023
A COMPANY INCORPORATED
UNDER THE INDIAN COMPANIES ACT
HAVING ITS REGISTERED OFFICE
AT NO.49, EAST WING
KHANIJA BHAVAN
RACE COURSE ROAD
BANGALORE-560001
REPRESENTED BY ITS
ASSISTANT GENERAL MANAGER
B RAJENDER
2. ATLANTIC SPINNING AND WEAVING MILLS LTD
REPRESENTED BY LIQUIDATOR
MS SUJATA CHATTOPADHYAY
CH-1/15, KENDRIYA VIHAR
KHARGHAR, RAIGAD
MAHARASHTRA
3. THE OFFICIAL LIQUIDATOR OF
M/S SHREE KRISHNA RAJENDRA MILLS LTD
(IN LIQUIDATION)
PRESENTLY AT CORPORATE BHAVAN
NO.26-27, 12TH FLOOR
RAHEJA TOWERS, M G ROAD
BANGALORE-560001
...RESPONDENTS
(BY SRI. VIVEKANANDA T P., ADVOCATE FOR R1
SRI. RAKESH BHAT., ADVOCATE FOR R2
SMT. KRUTHIKA RAGHAVAN, ADVOCATE FOR R3)
THIS REVIEW PETITION IS FILED UNDER SECTION 114
R/W ORDER 47 RULE 1 OF CPC, PRAYING THIS HON'BLE
COURT TO REVIEW THE JUDGMENT DATED 27/06/2023
PASSED BY THIS HON'BLE COURT IN O.S.A. NO. 3/2013 AND
TO HOLD THAT THE PETITIONER NO.2 AS THE RIGHTFUL
TRASNSFEREE OF RESPONDENT NO.2 AND IN POSSESSION OF
THE SCHEDULE PROPERTY AD MEASURING 17 ACRE 03
-3-
NC: 2024:KHC:8690-DB
RP No. 342 of 2023
GUNTAS AND DIRECT THE RESPONDENT NO.2 AND
RESPONDENT NO.3 TO NOT INTERFERE WITH THE SAID
PROPERTY IN ANY MANNER AND ETC.
THIS REVIEW PETITION, COMING ON FOR ORDERS, THIS
DAY, R. DEVDAS J., MADE THE FOLLOWING:
ORDER
On the previous occasion this Court had recorded the
submission of the learned Counsel for respondent No.1-
KSIIDC that the said respondent has preferred a Special
Leave Petition before the Hon'ble Supreme Court in SLP
(Civil) Diary No.44702/2023. Learned Counsel for the
review petitioners sought for a short accommodation to
secure instructions and make submissions.
2. Learned Counsel for the review petitioners submits
on instructions that the petitioners may be permitted to
withdraw the review petition and contest the matter before
the Hon'ble Supreme Court.
3. The submission of the learned Counsel for the
review petitioners is placed on record.
NC: 2024:KHC:8690-DB
4. Accordingly, the review petition stands dismissed
as withdrawn in the above terms.
Sd/-
JUDGE
Sd/-
JUDGE
DL
CT: JL
