M/S Kamla Dials And Devices Ltd vs M/S Kamla Dials And Devices ...
2022 Latest Caselaw 4263 Kant

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 11TH DAY OF MARCH, 2022

                        PRESENT

       THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                           AND

           THE HON'BLE MRS. JUSTICE M.G.UMA

            WRIT APPEAL No.344/2006 (L-RES)

BETWEEN:

M/s.KAMLA DIALS AND DEVICES LTD.,
DIALS UNIT -II,
296/297, 5TH MAIN, 4TH PHASE
PEENYA INDUSTRIAL AREA,
BANGALORE -560 058
REPRESENTED BY ITS
PERSONNEL MANAGER                     ..APPELLANT

(BY SRI.C.K.SUBRAMANYA FOR SRI.B.C.PRABHAKAR, ADVOCATES)

AND:

1. M/s.KAMLA DIALS AND DEVICES
WORKERS UNION
NO.12, II FLOOR
PALACE GUTTAHALLI MAIN ROAD,
MALLESWARAM
BANGALORE -560 003
NOW REPRESENTED BY
ITS PRESIDENT
                                2




2. THE ASST. LABOUR COMMISSIONER
BANGALORE DIVISION -I
KARMIKA BHAVANA,
BANNERGHATTA ROAD,
BANGALORE -560 029.                    ..RESPONDENTS

(BY SRI.ANANTHARAM, ADVOCATE FOR R-1,
 SRI.RAMESH GOWDA A., AGA FOR R-2)

                              ****

      THIS    WRIT APPEAL IS FILED UNDER SECTION 4 OF THE

KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER

PASSED IN THE WRIT PETITION NO.29831/2002(L-RES) DATED

27.01.2006.



      THIS WRIT APPEAL COMING ON FOR HEARING, THIS DAY,

P.S. DINESH KUMAR J., DELIVERED THE FOLLOWING:


                        JUDGMENT

Sri.C.K.Subramanya, learned Advocate for appellant

submits that this appeal is rendered infructuous and prayed

for it's dismissal. He undertakes to send a memo to this

effect. Once received, memo shall be kept in record.

2. In the circumstance, this appeal is dismissed as

having become infructuous.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

SBN