Maha Mineral Mining And Benefication ... vs Karnataka Power Corporation Ltd
2025 Latest Caselaw 10089 Kant

Karnataka High Court

Maha Mineral Mining And Benefication ... vs Karnataka Power Corporation Ltd on 11 November, 2025

                                            -1-
                                                     NC: 2025:KHC:45701-DB
                                                       WA No. 881 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 11TH DAY OF NOVEMBER, 2025

                                         PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                            AND
                          THE HON'BLE MR. JUSTICE C.M. POONACHA
                            WRIT APPEAL NO. 881 OF 2025 (GM-RES)
               BETWEEN:

               1.   MAHA MINERAL MINING AND
                    BENEFICATION PRIVATE LIMITED
                    REPRESENTED BY ITS
                    AUTHORISED SIGNATORY
                    MR. ABHISHEK VERMA
                    HAVING ITS OFFICE AT 7TH FLOOR
                    B-WING, SHRIRAM SHYAM TOWER
                    NEAR NIT, KINGSWAY
                    NAGPUR - 440 001
                                                             ...APPELLANT
               (BY SRI KASHYAP N. NAIK, ADVOCATE)
Digitally
signed by
SRIDEVI S      AND:
Location:
High Court     1.   KARNATAKA POWER CORPORATION LTD.
of Karnataka        THROUGH SUPERINTENDING ENGINEER (MINES)
                    HAVING OFFICE AT NO.82
                    SHAKTI BHAVAN
                    3RD FLOOR, RACE COURSE ROAD
                    BENGALURU - 560 001
                                                          ...RESPONDENT
               (BY SRI ASHVINI PATIL, ADVOCATE FOR C/R-1)
                                -2-
                                          NC: 2025:KHC:45701-DB
                                            WA No. 881 of 2025


 HC-KAR




      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 07.04.2025 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION No.35167/2024 & ETC.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA


                        ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel appearing for the appellant seeks to

withdraw the present appeal.

2. Appeal is dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

SD