K KARIYANNA, Vs. SHRISHMA FINE CHEMICALS & PHARMACEUTICALS

JUDGEMENT

(1.) THESE writ appeals are filed by the appellants assailing the order dated 31.1.2012 passed by the learned Single Judge in WP Nos.4513/2004 and 1951 -2081/2012 wherein the learned Single Judge has allowed the writ petitions filed by the appellants in part by giving certain directions.

(2.) WE have heard Sri H.Subramanya Bhat, appearing for M/s.Subbarao and Co., learned counsel for the appellants for sometime. During the course of submission, he submitted that the instant appeals may be dismissed as withdrawn reserving liberty to the appellants to file a review petition to review the order of the learned Single Judge dated 31.01.2012 passed in the above writ petitions so far as it relates to direction nos. 3 and 4. 34

(3.) THE submission of the learned counsel for appellants is placed on record. The instant appeals are dismissed as withdrawn reserving liberty to the appellants to file a review petition against the order of the learned Single Judge impugned in these appeals in so far as direction nos. 3 and 4 of the said order, within one week from the date of receipt of a copy of this Judgment.