ORANGE COUNTY RESORTS AND HOTELS LIMITED BANGALORE Vs. KARNATAKA POWER TRANSMISSION CORPORATION LIMITED BANGALORE

JUDGEMENT

(1.) LEARNED Counsel for the Petitioner seeks permission of this Court to withdraw the writ petition with liberty to challenge the impugned order before the Appellate Tribunal for Electricity under Section 111 of the Electricity Act, 2003.

(2.) THE submission of the learned Counsel is placed on record. Writ petition is dismissed as withdrawn. However, liberty is reserved to the petitioner to challenge the impugned order as above. If the petitioner files an appeal within four weeks from today before the Appellate Authority, the Appellate Authority is directed to receive the same without raising objection as to the limitation and dispose of the matter on its merits in accordance with law. All the contentions are kept open. No costs.