Bhabha Atomic Reserch Centre vs Smt B V Saroja
2021 Latest Caselaw 1862 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.7482 OF 2019(LAC)

BETWEEN:

BHABHA ATOMIC RESEARCH CENTRE
RARE MATERIALS PROJECT,
RATNAHALLI, YELAWALA HOBLI,
MYSURU TALUK-571 130.
REPRESENTED BY ITS ADMINISTRATIVE OFFICER,
MR. TAPAN KUMAR BOSE.
                                  ...APPELLANT
(BY MS.SURABHI, ADVOCATE FOR
SRI.UNNIKRISHNAN M, ADVOCATE)

AND:

1.     SMT. B V SAROJA
       R/O. 44/5, DR.D.V.G.ROAD,
       BASAVANAGUDI,
       BENGALURU-560004.

2.     ASSISTANT COMMISSIONER
       HUNSUR SUB DIVISION,
       HUNSUR.
                              2




3.   STATE OF KARNATAKA
     REPRESENTED BY SECRETARY TO GOVERNMENT,
     DEPARTMENT OF REVENUE,
     BENGALURU.

4.   DEPUTY COMMISSIONER
     MYSURU DISTRICT,
     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.329/2012 ON THE FILE OF
THE PRL.SENIOR CIVIL JUDGE AND JMFC, HUNSUR,
ALLOWING THE REFERENCE PETITION FILED UNDER
SECTION 18 LAC ACT.

     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withdrawn.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