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Shriram Properties Ltd vs The Secretary
2024 Latest Caselaw 27284 Kant

Citation : 2024 Latest Caselaw 27284 Kant
Judgement Date : 13 November, 2024

Karnataka High Court

Shriram Properties Ltd vs The Secretary on 13 November, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                   -1-
                                                            NC: 2024:KHC:46055
                                                          WP No. 16959 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 13TH DAY OF NOVEMBER, 2024

                                               BEFORE
                       THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                             WRIT PETITION NO. 16959 OF 2024 (GM-RES)
                      BETWEEN:

                      1.     SHRIRAM PROPERTIES LTD
                             COMPANY INCORPORATED
                             UNDER COMPANIES ACT 2013
                             REP. BY AUTHORIZED
                             REP. MRS. SHAILAJA M.G.
                             AGED ABOUT 47 YEARS
                             HAVING ITS REGISTERED
                             OFFICE AT NO. 40/43
                             8TH MAIN, 4TH CROSS
                             SADASHIV NAGAR
                             BENGALURU-560 080

                      2.     SHRIPROP DWELLERS PVT. LTD.,
                             COMPANY INCORPORATED UNDER
                             COMPANIES ACT 1956
                             REP. BY AUTHORIZED
                             REP. MRS. SHAILAJA M.G.
Digitally signed by          AGED ABOUT 47 YEARS
R HEMALATHA
Location: HIGH               HAVING ITS REGISTERED OFFICE
COURT OF                     AT NO. 40/43, 8TH MAIN, 4TH CROSS
KARNATAKA
                             SADASHIV NAGAR, BENGALURU-560 080 ...PETITIONERS

                      (BY SRI.VIJAY, ADV. FOR
                          SRI. DARSHAN R., ADV.)

                      AND:

                      1.     THE SECRETARY
                             REAL ESTATE REGULATORY
                             AUTHORITY KARNATAKA
                             HAVING OFFICE AT 2ND FLOOR
                             SILVER JUBILEE BLOCK
                              -2-
                                          NC: 2024:KHC:46055
                                      WP No. 16959 of 2024




     UNITY BUILDING, CSI COMPOUND
     3RD CROSS, MISSION ROAD
     BENGALURU-560 027

2.   SONI KUMARI
     AGED ABOUT 36 YEARS
     W/O. MR. SAKET KUMAR
     RESIDING AT NO. 34-004
     MANTRI RESIDENCY
     NEAR MEENAKSHI TEMPLE
     BANNERUGHATTA ROAD
     BANGALORE-560 076

3.   SAKET KUMAR
     AGED ABOUT 40 YEARS
     S/O. MR. ARUN KUMAR
     RESIDING AT NO. 34-004
     MANTRI RESIDENCY
     NEAR MEENAKSHI TEMPLE
     BANNERUGHATTA ROAD
     BANGALORE-560 076                      ...RESPONDENTS

     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) SET-
ASIDE THE JUDGMENT DATED 17.07.2023 PASSED BY THE
RESPONDENT NO.1 AUTHORITY IN CMP/210613/0007994
PRODUCED AS ANNEXURE A.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR

                       ORAL ORDER

A memo is filed by the petitioners seeking leave of this

Court to withdraw this petition stating that the parties have

amicably resolved the dispute among themselves.

The memo is placed on record.

NC: 2024:KHC:46055

In view of the above, the relief sought in this petition

does not survive for consideration. Accordingly, the petition is

dismissed as withdrawn.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE

DM

 
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