Karnataka State Road vs Sri Bomme Gowda
2022 Latest Caselaw 12667 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF OCTOBER 2022

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

          THE HON'BLE MS.JUSTICE J.M. KHAZI

                  R.P. NO.643 OF 2022
BETWEEN:

KARNATAKA STATE ROAD
TRANSPORT CORPORATION (KSRTC)
REP BY THE DIVISIONAL CONTROLLER
HASSAN
HEREIN REP BY
THE CHIEF LAW OFFICER
KSRTC, CENTRAL OFFICE
K H ROAD, SHANTHINAGAR
BENGALURU 560027.
                                        ... PETITIONER
(BY MR. SHRINIVAS B.S. ADV., FOR
    MR. B.L. SANJEEV, ADV.,)

AND:

SRI. BOMME GOWDA
S/O SRI. NINGEGOWDA
AGED 60 YEARS
REP BY GENERAL SECRETARY
KSRTC EMPLOYEES UNION INTUC
SRI. MANJUANTHA BUILDING
ADUVALLY MAIN ROAD
HASSAN 573315.
                                        ... RESPONDENT
                          ---
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     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 R/W SECTION 114 OF CPC, PRAYING TO REVIEW
THE ORDER DATED 12/07/2022 PASSED IN WA NO.
964/2021 (ANNEXURE-A), IN THE INTEREST OF JUSTICE
AND EQUITY.


     THIS R.P. COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:


                                ORDER

Heard on the question of admission.

This petition has been filed seeking review of the

judgment dated 12.07.2022 passed in

W.A.No.964/2021.

After hearing the learned counsel for the

petitioner, in our considered opinion, the judgment

neither suffers from jurisdictional infirmity nor any

error apparent on the face of the record warranting

interference of this court in exercise of review

jurisdiction.

In the result, the review petition fails and is

hereby dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

SS