Sri.M.N Madhusudhan vs General Secretary
2023 Latest Caselaw 9708 Kant

Karnataka High Court

Sri.M.N Madhusudhan vs General Secretary on 7 December, 2023

                                               -1-
                                                           NC: 2023:KHC:44435
                                                          RSA No. 782 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                            BEFORE
                   THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM

                    REGULAR SECOND APPEAL NO. 782 OF 2023 (DEC/INJ)

                   BETWEEN:

                   1.    SRI. M.N. MADHUSUDHAN,
                         S/O LATE NARAYANASWAMY,
                         AGED ABOUT 50 YEARS,
                         R/A.NO. 1105, 10TH CROSS,
                         E AND F BLOCK, RAMAKRISHNA NAGAR,
                         MYSURU - 570 022.

                   2.    SRI. V.S. RAGHAVENDRA,
                         AGED ABOUT 48 YEARS,
                         S/O LATE H.V. VENKATAPPA,
                         R/A NO. 3/1, 8TH MAIN,
                         6TH CROSS, SARASWATHIPURAM,
Digitally signed
                         MYSURU - 570 009.
by SUCHITRA
MJ
Location: HIGH     3.    SRI. D.C. RAMACHANDRA GOWDA,
COURT OF                 AGED ABOUT 50 YEARS,
KARNATAKA
                         S/O CHNNEGOWDA,
                         R/A NO.212/32, 4TH CROSS,
                         RAILWAY LAYOUT, HEBBAL,
                         MYSURU - 570 016.

                   4.    SRI. H.N. RUDRASWAMY,
                         AGED ABOUT 50 YEARS,
                         S/O NINGAPPA,
                         R/A NO.2512/2D/1A,
                         1ST CROSS, I MAIN, K.G.KOPPAL,
                            -2-
                                         NC: 2023:KHC:44435
                                       RSA No. 782 of 2023




     NEW KANTHARAJ URS ROAD,
     MYSURU - 570 009.

5.   SRI. R. GIRISH KUMAR,
     AGED ABOUT 43 YEARS,
     S/O LATE. RAJASHEKARAMURTHY,
     R/A NO.93/1A, 4TH CROSS,
     RAJENDRA NAGAR, MYSURU - 570 007.

6.   SRI. G.P. KEERTHIKUMAR,
     AGED ABOUT 43 YEARS,
     S/O LATE G.P. PASHUPATHI,
     R/A NO.31, 2ND STAGE,
     SIDDALINGESHWARA LAYOUT,
     J.P.NAGAR, MYSURU - 570 008.

7.   SRI. S. MANJU,
     AGED ABOUT 39 YEARS,
     S/O SOMEGOWDA,
     R/A BELAVADI, 13TH CROSS,
     AMRUTESHWARA NAGAR,
     MYSURU - 570 001.

8.   SRI. M. CHAMARAJA,
     AGED ABOUT 39 YEARS,
     S/O MALLAPPA GOWDA,
     R/A NO. 810, 8TH CORSS,
     MAYURA CIRCLE, HEBBAL,
     MYSURU - 570 001.
                                              ...APPELLANTS
(BY SRI. JOSEPH KANIKARAJ, ADVOCATE)

AND:

1.   GENERAL SECRETARY,
     BROOK BOND MYSURU FACTORY,
                             -3-
                                         NC: 2023:KHC:44435
                                       RSA No. 782 of 2023




     EMPLOYEES UNION,
     OFFICE SITUATED AT NO.612,
     5TH CROSS, 2ND MAIN,
     LOKANAYAKANAGAR, MYSURU - 570 016,
     REPRESENTED BY IT'S GENERAL SECRETPARY,
     SRI. M. SHIVARAJ.

2.   H. R. MANAGER,
     HINDUSTAN UNILEVER LIMITED,
     HEBBAL INDUSTRIAL AREA,
     HEBBAL, MYSURU - 570 016.
                                             ...RESPONDENTS
      THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 28.11.2022
PASSED IN RA.No.38/22 ON THE FILE OF THE III ADDITIONAL
SENIOR CIVIL JUDGE AND CJM, MYSURU, DISMISSING THE
APPEAL AND CONFIRMING THE ORDER DATED 18.10.2021
PASSED ON IA No.4 IN OS No.1033/2019 ON THE FILE OF THE
I ADDITIONAL CIVIL JUDGE AND JMFC, MYSURU, ALLOWING
THE IA No.4 FILED UNDER 7 RULE 11(d) R/W SEC.151 OF CPC
FOR REJECTION OF PLAINT.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel appearing for the appellants has

filed a memo dated 07.12.2023, seeking withdrawal of the

appeal. In the memo, it is stated that the matter is settled

in view of withdrawal of suspension order.

NC: 2023:KHC:44435

2. The memo is taken on record.

3. In view of the said memo, this appeal is dismissed

as withdrawn

Sd/-

JUDGE

HDK

CT: BHK