Dheerendra Thakkar vs Gouramma Benni
2023 Latest Caselaw 682 Kant

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                                           WP No. 60018 of 2011


      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

          DATED THIS THE 10TH DAY OF JANUARY, 2023

                              BEFORE
               THE HON'BLE MR JUSTICE E.S.INDIRESH
              WRIT PETITION NO. 60018 OF 2011 (L-TER)
BETWEEN:

1.    DHEERENDRA THAKKAR
      OWNER and PROPRIETOR, AGE: 35 YEARS, LVT FACTORY,
      INDUSTRIAL ESTATE, GOKUL ROAD, HUBLI.

                                                       ...PETITIONER

(BY SRI. SURESH S GUNDI .,ADVOCATE)

AND:

1.    GOURAMMA BENNI,
      AGE: 43 YEARS, OCC: NIL, R/O MARUTI NAGAR,
      INDUSTRIAL ESTATE, GOKUL ROAD, HUBLI.

                                                   ...RESPONDENT

(BY    SRI.    S.S.NIRANJAN.,ADVOCATE   FOR   SRI.RAMKRISHNA    G
DONGDI, ADV.,)

       THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227

OF THE CONSTITUTION OF INDIA            PRAYING   TO   QUASH   THE

AWARD/JUDGMENT DATED:22/09/2010 PASSED BY THE PRESIDING

OFFICER, LABOUR COURT, HUBLI IN K.I.D. NO.29/2007 WHICH IS

PRODUCED AT ANNEXURE-Q.

       THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE

COURT MADE THE FOLLOWING:
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                                      WP No. 60018 of 2011


                         ORDER

1. Respondent is present before this Court.

2. Heard the learned counsel appearing for the parties.

3. Learned counsel appearing for the parties have filed

memo for settlement stating that, in terms of memo dated

10/1/2023, the parties have settled the matter. Accepting

the memo, the writ petition is disposed of in terms of

memo dated 10/1/2023.

Sd/-

JUDGE

VB