B. RAMALINGAPPA AND SON Vs. RAJESHREE

JUDGEMENT

(1.) Heard learned counsel for the complainants.

(2.) Learned counsel for the petitioners/ complainants vehemently submitted that there is non- compliance of the order dtd. 21/2/2022 passed by the learned Single Judge. As such, the petitioners are before this Court.

(3.) Perusal of the order dtd. 21/2/2022 clearly indicates that there was some dispute between the partners of the first petitioner firm leading to filing of a suit before the civil court. The grievance raised before the learned Single Judge was that though licence granted to the first petitioner firm was to expire on 31/3/2028, necessary gate passes are not issued. As such, the petitioners are unable to carryout business in the market yard, particularly, RMC Yard, Yeshwanthpur and this prompted the petitioner to approach the court seeking direction to respondent No.2 to issue gate pass/trade licence.