The Managing Director vs K M Vedamurthy
2022 Latest Caselaw 11968 Kant

                          1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 19TH DAY OF SEPTEMBER 2022

                      PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                         AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             W.A. NO.853 OF 2021 (L-TER)

BETWEEN:

1.     THE MANAGING DIRECTOR
       M/S BANGALORE ELECTRICITY
       SUPPLY COMPANY LTD.,
       REPRESENTED BY EXECUTIVE ENGINEER
       TUMKUR DIVISION
       TUMKUR - 572101.

2.     THE MANAGING DIRECTOR
       M/S KARNATAKA POWER TRANSMISSION
       CORPORATION LTD.
       REPRESENTED BY ITS DIRECTOR
       ADMINISTRATION AND HUMAN RESOURCES
       CORPORATE OFFICE, CAVERY BHAVAN
       K G ROAD, BANGALORE-560 009.

                                      ... APPELLANTS

(BY MR. SHESHA KARTHIK M. REDDY, ADV., FOR
    MR. PRASANNA KUMAR P, ADV.,)

AND:

K.M. VEDAMURTHY
S/O K.S. MAHESHWARAPPA
                           2



AGED ABOUT 40 YEARS
R/AT NO.5, VISHWABHARATHI NILAYA
I MAIN, I CROSS, OPP. FORT GATE
BANASHANKARINAGARA, TUMKUR -572101.
                                     ... RESPONDENT
(BY MR. RAGHUPATHY M.J. ADV., FOR C/R)
                           ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET-ASIDE THE
IMPUGNED COMMON JUDGEMENT DATED 25/03/2021
PASSED BY THE LEARNED SINGLE JUDGE IN WP
NO.22631/2015 AND 22632/2015 AND CONSEQUENTLY,
AND ALLOW THE PRESENT WRIT APPEAL.

     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY,    ACTING CHIEF JUSTICE     DELIVERED THE
FOLLOWING:

                     JUDGMENT

This intra court appeal has been field against the

judgment dated 25.03.2021 passed in WP

No.22631/2015 and WP No.22632/2015.

2. Learned counsel for the appellant fairly

submits that the appeal arising from the same

judgment passed by the learned Single Judge viz.,

W.A.No.790/2021 has already been dismissed.

In view of the aforesaid submission and for the

reasons assigned in the judgment dated 23.08.2022

passed in W.A.No.790/2021, this appeal is also

dismissed.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

SS