Bhabha Atomic Research Centre vs Sri K C Muralidharan
2021 Latest Caselaw 1861 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 31ST DAY OF MARCH 2021

                     PRESENT

        THE HON'BLE MR.JUSTICE ALOK ARADHE

                       AND

        THE HON'BLE MR.JUSTICE M.G.S.KAMAL

           M.F.A. NO.7485 OF 2019 (LAC)

BETWEEN:

BHABHA ATOMIC RESEARCH CENTRE
RARE MATERIALS PROJECT,
RATNAHALLI, YELAWALA HOBLI,
MYSURU TALUK.
REPRESENTED BY ITS ADMINISTRATIVE OFFICER,
                                  ...APPELLANT

(BY MS.SURABHI, ADVOCATE FOR
SRI.UNNIKRISHNAN M, ADVOCATE)

AND:

1.     SRI K C MURALIDHARAN
       R/O. NO.46, 2ND STAGE,
       3RD CROSS, SRIRAMPURA,
       MUNINARAYANAPPA LAYOUT,
       MYSURU - 670 005.

2.     THE ASSISTANT COMMISSIONER
       HUNSUR SUB-DIVISION,
       HUNSUR AND SPECIAL LAO,
                              2




     HUNSUR - 670 115.

3.   THE STATE OF KARNATAKA
     REP. BY SECRETARY TO GOVERNMENT,
     DEPARTMENT OF REVENUE,
     BENGALURU - 560 001.

4.   THE DEPUTY COMMISSIONER
     MYSURU.
                                       ...RESPONDENTS

     THIS MFA IS FILED UNDER SECTION 54(1) OF LAC
ACT AGAINST THE JUDGMENT AND AWARD DATED
28.09.2018 PASSED IN LAC NO.335/2012 ON THE FILE OF
THE HON'BLE PRL.SENIOR CIVIL JUDGE AND JMFC,
HUNSUR.

    THIS MFA COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J.,DELIVERED THE FOLLOWING:

                         JUDGMENT

Ms. Surabhi, learned counsel for the appellant.

Learned counsel for the appellant submits that

the matter has been amicably settled between the

parties before the Lok Adalat. Therefore, she does not

want to press this appeal.

The aforesaid statement is placed on record.

Since the dispute between the parties has been

settled outside the Court, the amount of court fee

deposited by the appellant shall be refunded to him.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

CA