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The Mysore Lamp Works Limited vs The State Of Karnataka
2021 Latest Caselaw 1564 Kant

Citation : 2021 Latest Caselaw 1564 Kant
Judgement Date : 10 February, 2021

Karnataka High Court
The Mysore Lamp Works Limited vs The State Of Karnataka on 10 February, 2021
Author: Alok Aradhe Rangaswamy
                            1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 10TH DAY OF FEBRUARY 2021

                        PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

     THE HON'BLE MR.JUSTICE NATARAJ RANGASWAMY

             W.A. NO.1400 OF 2011 (L-RES)
                          IN
             W.P. NO.3190 OF 2002 (L-RES)

BETWEEN:

THE MYSORE LAMP WORKS LIMITED
REP. BY THE MANAGING DIRECTOR
OLD TUMKUR ROAD
MALLESHWARAM WEST
BANGALORE-560055
REP. BY ITS MANAGING DIRECTOR
MR. ANIL UPPIN.
                                              ... APPELLANT
(BY SRI. UDAYA HOLLA, SR. COUNSEL FOR
   SMT. ANUPARNA BORDOLOI, ADV.,)

AND:

1.     THE STATE OF KARNATAKA
       REP BY ITS SECRETARY TO GOVT.
       DEPARTMENT OF INDUSTRIES AND COMMERCE
       M.S. BUILDING, DR. B.R. AMBEDKAR ROAD
       BANGALORE-560001.

2.     WORKMEN OF MYSORE LAMP WORKS LIMITED
       REP. BY THE MYSORE LAMP STAFF AND
       EMPLOYEES UNION (REGD.)
       ( A REGISTERED TRADE UION UNDER THE
       INDIAN TRADE UNIONS ACT)
                             2



      REP. BY ITS PRESIDENT
      HAVING ITS OFFICE AT OLD TUMKUR ROAD
      MALLESWARAM WEST, BANGALORE-560055.
                                           ... RESPONDENTS
(BY SRI. DHYAN CHINNAPPA, AAG, FOR R1
    SRI. K. SUBBA RAO, SR. COUNSEL FOR
    SRI. M. SUBRAMANYA BHAT, ADV., FOR C/R2)

                             ---
      THIS W.A. IS FILED U/S 4 OF THE KARNATAKA HIGH COURT
ACT, PRAYING TO, SET ASIDE THE ORDER PASSED IN THE WRIT
PETITION NO.3190/2002 C/W WRIT PETITION NOS.8259/2002;
37142/2002 AND 757/2003 DATE 14.01.2011.

      THIS W.A. HAVING BEEN HEARD AND RESERVED ON
08.02.2021  FOR    HEARING  AND   COMING   ON   FOR
PRONOUNCEMENT OF JUDGMENT, THIS DAY, ALOK ARADHE J.,
DELIVERED THE FOLLOWING:

                       JUDGMENT

For the reasons assigned by us in the judgment

passed today in W.A.No.16925/2011, this appeal also

stands disposed of on the same terms and with similar

directions.

Sd/-

JUDGE

Sd/-

JUDGE

SS

 
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