Ms Megha Bangalore Rajashekhara vs. Deepak Ramakrishna

WP/681/2025HC KarnatakaGSTCNR KAHC01002019202510 February 2025Bench: R DEVDAS3 pages

For Petitioner: SRI. D.R. RAVISHNAKAR., SR. COUNSEL FOR SRI. ROHITH R KAMATH., ADVOCATEFor Respondent: SRI. SWAROOP ANAND R., ADVOCATE FOR R1

AI SummaryDismissed

Facts

The petitioners, Ms. Megha Bangalore Rajashekhara and SRS Travels and Logistics Private Limited, filed a writ petition before the Karnataka High Court. They sought to quash the operative portion of an order dated 16.10.2024, specifically the direction for the petitioners and Respondent No. 1 (Deepak Ramakrishna) to maintain status quo regarding the assets of the company and not to sell its buses/vehicles until the next hearing. The order was passed by an unspecified authority. The writ petition was filed under Articles 226 & 227 of the Constitution of India. Subsequently, the petitioners filed a memo dated 10.02.2025 seeking to withdraw the writ petition.

Held

The Court considered the memo filed by the learned counsel for the petitioners seeking leave to withdraw the writ petition. The memo was taken on record subject to all just exceptions. Consequently, the writ petition was dismissed as withdrawn. Any pending interlocutory applications were also disposed of. The specific grounds for seeking withdrawal or the merits of the original challenge to the order dated 16.10.2024 were not adjudicated upon by the Court as the petition was withdrawn. Therefore, no findings were made on the issues raised, and no ratio decidendi was established regarding the validity of the order under challenge.

Key Issues

1. Whether the operative portion of the order dated 16.10.2024, directing the petitioners and Respondent No. 1 to maintain status quo concerning the assets of SRS Travels and Logistics Private Limited and prohibiting the sale of its vehicles, should be quashed? (Question of law and fact, concerning the powers of the authority that passed the order and the validity of its directions). Contentions: Petitioner: The petitioners sought to quash the operative portion of the order dated 16.10.2024, as detailed in the facts. They later sought to withdraw the petition. Revenue/State: No arguments were recorded for the revenue or state in the provided judgment excerpt.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

- 1 - NC: 2025:KHC:5892 WP No. 681 of 2025 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF FEBRUARY, 2025 BEFORE THE HON'BLE MR JUSTICE R DEVDAS WRIT PETITION NO. 681 OF 2025 (GM-RES) BETWEEN: 1. MS MEGHA BANGALORE RAJASHEKHARA D/O KT RAJASHEKHARA, AGED 47 YEARS NO.79, SREESHA H.B. SAMAJA ROAD, BASAVANGUDI, BANGALORE-560004, HOLDING PAN ACKPR6543H DIN 03514758 PHONE 9845305550 EMAIL MEGGA2210@GMAIL.COM 2. SRS TRAVELS AND LOGISTICS PRIVATE LIMITED A COMPANY REGISTERED UNDER COMPANIES ACT 1956 REGISTERED ADDRESS- 321, T.S.P ROAD, KALASIPALYAM, BANGALORE, KARNATAKA-560002, WITH CIN U63040KA2012PTC064592 PAN AARCS6955J GST 29AARCS6955J1ZC PH. 080-26801616 EMAIL MAILS@SRSTRAVELS.NET …PETITIONERS (BY SRI. D.R. RAVISHNAKAR., SR. COUNSEL FOR SRI. ROHITH R KAMATH., ADVOCATE) Digitally signed by DHARMALINGAM Location: HIGH COURT OF KARNATAKA - 2 - NC: 2025:KHC:5892 WP No. 681 of 2025 AND: 1. DEEPAK RAMAKRISHNA S/O RAMAKRISHNA AGED ABOUT 51 YEARS, RESIDING AT AADARSH NEST, 102 FIRST FLOOR, 3RD CROSS, 1ST PHASE, JP NAGAR, BANGALORE-560078. PAN AJVD8610M DIN 09202173 MOBILE- 91-9980760164 EMAIL DEEPAKRKV@GMAIL.COM 2. REGISTRAR OF COMPANIES E WING, 2ND FLOOR, KENDRIYA SADAN, ITTH CROSS, KORAMANGALA, BENGALURU-560034 E-MAIL ROC.MCA@GOV.IN PHONE 0802553853 REP. BY REGISTRAR OF COMPANIES …RESPONDENTS (BY SRI. SWAROOP ANAND R., ADVOCATE FOR R1) THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO-QUASH THE OPERATIVE PORTION OF THE ORDER DATED 16.10.2024, PARTICULARLY, A) THE PETITIONER AND RESPONDENT NO. 1 ARE DIRECTED TO MAINTAIN STATUS QUO IN RESPECT OF THE ASSETS OF THE COMPANY AND NOT TO SELL THE BUSES/VEHICLES BELONGING TO THE RESPONDENT NO. 1 COMPANY TILL THE NEXT DATE OF HEARING AND ETC. - 3 - NC: 2025:KHC:5892 WP No. 681 of 2025 THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: CORAM: HON'BLE MR JUSTICE R DEVDAS

Learned Counsel for the petitioners has filed a memo dated 10.02.2025 seeking leave of this Court to withdraw the writ petition.

The memo is taken on record subject to all just exceptions.

Accordingly, the writ petition stands dismissed as withdrawn. Pending I.As., if any stand disposed of. (R DEVDAS) JUDGE

JT/- CT: JL

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.