Bhimaraya And Anr vs G.E. Power India Ltd
2023 Latest Caselaw 9380 Kant

Karnataka High Court

Bhimaraya And Anr vs G.E. Power India Ltd on 5 December, 2023

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                              -1-
                                                    NC: 2023:KHC-K:9025
                                                       WP No. 202119 of 2021




                              IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                          DATED THIS THE 5TH DAY OF DECEMBER, 2023

                                           BEFORE
                        THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
                           WRIT PETITION NO.202119 OF 2021 (L-ID)
                   BETWEEN:

                   1.   BHIMARAYA
                        S/O.BASANNA SIRIGOND
                        AGED ABOUT 49 YEARS, OCC:NIL
                        R/AT G.E.COMPANY QUARTERS
                        BHANKUR, TQ: SHAHABAD
                        DIST.:KALABURAGI

                        (PETITIONER NO.1 HAS WITHDRAWN
                        THE PETITION V/O DATED 07.02.2022)

                   2.   SMT.PRABHAVATI
                        W/O.LATE MAHADEV TARAGE
                        AGED ABOUT 40 YEARS, OCC:NIL
                        R/AT G.E.COMPANY QUARTERS
                        BHANKUR, TQ: SHAHABAD
Digitally signed        DIST.:KALABURAGI
by SACHIN
Location:
HIGH COURT                                                     ...PETITIONERS
OF
KARNATAKA          (BY SRI R.V.NADAGOUDA, ADVOCATE)

                   AND:

                        G.E.POWER INDIA LTD.
                        (FORMALLY M/S.ALSTOM INDIA LTD.
                        THROUGH ITS FACTORY DIRECTOR
                        AT SHAHABAD
                        DIST: KALABURAGI-585 228

                                                               ...RESPONDENT
                                   -2-
                                             NC: 2023:KHC-K:9025
                                              WP No. 202119 of 2021




    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE AWARD PASSED BY THE LABOUR COURT
KALABURAGI IN REF.NO.36/2019 DATED 31.12.2019 AT
ANNEXURE-A   AND    CONSEQUENTLY,   THE ORDER   OF
TERMINATION OF THE PETITIONER AND ETC.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                               JUDGMENT

Learned counsel for petitioner No.2 files a memo seeking

permission to withdraw this petition, as there is settlement

amongst the parties.

Placing the said memo on record, the petition is

dismissed as withdrawn.

Sd/-

JUDGE

LB