Workmen Of Hindustan Aeronautics ... vs Hindustan Aeronautics Limited
2023 Latest Caselaw 7290 Kant

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                                                     NC: 2023:KHC:37453-DB
                                                       WA No. 284 of 2022



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF OCTOBER, 2023

                                          PRESENT

                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                            AND

                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                            WRIT APPEAL NO. 284 OF 2022 (L-RES)

                   BETWEEN:

                   WORKMEN OF HINDUSTAN AERONAUTICS LIMITED
                   REPRESENTED BY THE HINDUSTAN AERONAUTICS
                   EMPLOYES ASOCIATION
                   A TRADE UNION REGISTERED UNDER THE TRADE
                   UNIONS ACT 1926,
                   HAVING ITS OFFICE AT
                   HINDUSTAN AERONAUTICS LIMITED,
                   VIMANAPURA POST,
                   BENGALURU-560 017.
                   REPRESENTED BY ITS GENERAL SECRETARY
                                                            ...APPELLANT
Digitally signed   (BY SRI. SATHEESHA K N.,ADVOCATE)
by SHARADA
VANI B
Location:          AND:
HIGH COURT
OF
KARNATAKA          HINDUSTAN AERONAUTICS LIMITED,
                   A COMPANY INCORPORATED UNDER
                   THE COMPANIES ACT, 1956
                   REGISTERED AND CORPORATE
                   OFFICE AT NO.15/1, CUBBON ROAD,
                   BENGALURU-560 001.
                   REPRESENTED BY ITS
                   GENERAL MANAGER(HR).
                                                           ...RESPONDENT
                   (BY SRI.KAVEESH SHARMA., ADVOCATE FOR
                      SRI.PRADEEP S SSAWKAR., ADVOCATE FOR C/R1)
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                                         NC: 2023:KHC:37453-DB
                                           WA No. 284 of 2022



       THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO A)ALLOW THIS WRIT APPEAL
AND SET ASIDE THE ORDER DATED 08/10/2021 PASSED BY
THIS HON BLE COURT IN WP NO.3784/2021 (L-RS) INSOFAR
AS THE DIRECTION ISSUED AT PARA 14 (iii)OF THE ORDER,
WHICH IS AN ERROR APPARENT ON THE FACE OF THE RECORD
AND WHICH IS IN EXCESS OF THE JURISDICTION OF THIS
HON BLE COURT AND DELETE THE SAID DIRECTION AT PARA
14 (iii) AND B)ISSUE ANY OTHER ORDER OR ORDERS

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

                        JUDGMENT

Learned counsel for the Appellant invited our

attention to Memo dated 14.09.2023 which reads as

under:

"It is respectfully submitted that this Writ Appeal was preferred challenging the order/ judgment passed by the learned single judge in WRIT PETITION No.3784 of 2021 regarding the change in Medical Coverage to the dependent Parents of the workmen proposed by the Respondent. Subsequently both the Appellant and the management of the Respondent had may bilateral discussions to resolve the matter amicably. After many rounds of discussions, the management of the Respondent had agreed to provide 70% of the medical expenses to the dependent parents. Accordingly the management of the Appellant has also issued a circular in this regard. The copy of the circular dated 06/09/2023 is also produced herewith. Hence, in view of this development, the Appellant prays that this Hon'ble Court may be pleaded to permit the Appellant to withdraw the

NC: 2023:KHC:37453-DB WA No. 284 of 2022

appeal as mutually settled, in the interest of justice and equity."

In view of the request made by learned counsel for

the Appellant in the Memo, this matter is disposed off as

withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

Bsv