STATE OF KARNATAKA Vs. VXL INSTRUMENTS LIMITED

JUDGEMENT

(1.) Heard Smt. Sujatha, learned A.G.A. for the petitioner. At the outset, she invited our attention to the order dated 9-1-2014 passed in S.T.R.P. No. 207 of 2013 State of Karnataka v. Aradhya Ropes and Slings, Davanagere, 2014 78 KarLJ 250and submitted that this revision petition may also be disposed of in terms of the said order, subject to outcome of the S.L.Ps. pending in the Supreme Court.

(2.) The order dated 9-1-2014 reads thus:

(3.) Since we are disposing of the revision petition, without admitting the same, with liberty to the petitioner-State to proceed in accordance with law only after disposal of the S.L.Ps. pending in the Supreme Court, we are not issuing notice to the respondent. We accordingly dispose of the revision petition in terms of the order dated 9-1-2014, keeping all rights and contentions of the respondent open to be raised in the event, any further proceedings are taken against the respondent in pursuance of the order passed by the Supreme Court in the S.L.Ps., as mentioned in the order dated 9-1-2014.