Bangalore Electricity Supply Company ... vs M/S Hi-Energy System
2024 Latest Caselaw 25779 Kant

Karnataka High Court

Bangalore Electricity Supply Company ... vs M/S Hi-Energy System on 30 October, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                                 -1-
                                                          NC: 2024:KHC:43904-DB
                                                              WA No. 1020 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                              PRESENT

                               THE HON'BLE MR JUSTICE K.SOMASHEKAR

                                                 AND

                                THE HON'BLE MR JUSTICE RAJESH RAI K

                              WRIT APPEAL NO. 1020 OF 2024 (GM-KEB)

                      BETWEEN:

                      1.    BANGALORE ELECTRICITY
                            SUPPLY COMPANY LIMITED
                            A COMPANY IREGISTERED UNDER THE
                            PROVISIONS OF THE COMPANIES ACT, 1956
                            HAVING ITS CORPORATE OFFICE AT
                            KAVERI BHAVAN, K.G ROAD,
                            BENGALURU - 560 009
                            REPRESENTED BY ITS
                            DEPUTY GENERAL MANAGER
                            (ELE.) OPERATIONS - 1.
Digitally signed by
HARIKRISHNA V         2.  CHIEF GENERAL MANAGER (ELE.), OPERATIONS
Location: HIGH            BANGALORE ELECTRICITY SUPPLY COMPANY
COURT OF                  LIMITED, CORPORATE OFFICE,
KARNATAKA
                          BENGALURU - 560 009.
                                                                ...APPELLANTS
                      (BY SRI. KRISHNA SAMPATH AND
                          SMT. SUMANA NAGANAND, ADVOCATES)

                      AND:

                      1.    M/S HI-ENERGY SYSTEM
                            A MICRO /SERVICE COMPANY
                            HAVING ITS REGISTERED OFFICE AT
                            NO. 567, 2ND CROSS,
                            PATEL NANJUNDAPPA ROAD,
                            R.S PALYA, BENGALURU - 560 033.
                               -2-
                                         NC: 2024:KHC:43904-DB
                                          WA No. 1020 of 2024




    REPRESENTED BY ITS PARTNER,
    J.S. LINGARAJU,
    S/O SIDDAIAH,
    AGED ABOUT 67 YEARS.

                                                 ...RESPONDENT
(BY SRI. K. PUTTEGOWDA, ADVOCATE FOR C/R1)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
07.06.2024 PASSED BY THE LEARNED SINGLE JUDGE IN WP
No-10340/2024 (GM-KEB) AND CONSEQUENTLY DISMISS THE
WP IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE K.SOMASHEKAR
          and
          HON'BLE MR JUSTICE RAJESH RAI K

                     ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)

Learned counsel Sri Krishna Sampath, appearing for

Ms.Sumana Naganand, has filed a memo for withdrawal of this

appeal. The memo reads as under:

"The appellants above named are not desirous of prosecuting the above appeal and seek leave of this Hon'ble Court to withdraw the said appeal.

Wherefore, it is respectfully prayed that this Hon'ble Court may be pleased to take the memo on record and dismiss the above appeal as withdrawn, in the interest of justice".

NC: 2024:KHC:43904-DB

2. The memo is taken on record.

3. Consequently, the appellants are permitted to

withdraw the appeal.

4. The appeal is dismissed as withdrawn.

In view of dismissal of the appeal, I.A.No.1/2024 stands

disposed of.

Sd/-

(K.SOMASHEKAR) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

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