BANGALORE DEVELOPMENT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal has been filed against an order dtd. 24/9/2019 passed by the learned Single Judge which has been disposed of with consent of parties.

(2.) We have heard the learned counsel for the appellant at length and have perused the records.

(3.) Paragraph No.2 of the order passed by the learned Single Judge reads as under: