SOLITAIRE BUILD TECH PVT. LTD. Vs. MANJUNATH

JUDGEMENT

(1.) Though the matter is listed under the heading fresh matters, with the consent of both the parties, the matter is taken up for final disposal.

(2.) Unsuccessful petitioner is before this Court in this appeal under Sec. 4 of Karnataka High Court Act, 1961, calling in question the Order dtd. 17/9/2025 passed by the learned Single Judge in W.P.No.21264/2023. The learned Single Judge by order impugned dismissed the writ petition.

(3.) The parties are referred to as per their rankings before the trial Court.