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The Karnataka Textile Mills ... vs Garment And Textile Workers Union (R)
2024 Latest Caselaw 500 Kant

Citation : 2024 Latest Caselaw 500 Kant
Judgement Date : 5 January, 2024

Karnataka High Court

The Karnataka Textile Mills ... vs Garment And Textile Workers Union (R) on 5 January, 2024

Bench: Chief Justice, Krishna S Dixit

                                              -1-
                                                         NC: 2024:KHC:709-DB
                                                        WA No. 1376 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 5TH DAY OF JANUARY, 2024

                                           PRESENT
                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                              AND
                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT
                            WRIT APPEAL NO. 1376 OF 2023 (L-MW)
                   BETWEEN:

                   THE KARNATAKA TEXTILE MILLS ASSOCIATION,
                   NO.64, VASTRA BHAVAN,
                   4TH FLOOR, 4TH MAIN,
                   NEAR 18TH CROSS, MALLESHWARAM,
                   BENGALURU - 560 055,
                   REPRESENTED BY SECRETARY
                   MR. V. SUBASH.
                                                                ...APPELLANT
                   (BY SRI. HIREMATH PRAVEENKUMAR APPAYYA, ADVOCATE)

                   AND:
Digitally signed
by AMBIKA H B
                   1.    GARMENT AND TEXTILE WORKERS UNION (R),
Location: HIGH
COURT OF                 AFFILIATED TO THE ALL INDIA CENTRAL
KARNATAKA                COUNCIL OF TRADE UNIONS (AICCTU),
                         HAVING ITS OFFICE AT NO.17/1, IST FLOOR
                         NEAR BMTC BUS STOP,
                         NEW GUDDADAHALLI
                         MYSURU ROAD, BENGALURU - 560 026,
                         REPRESENTED BY ITS PRESIDENT
                         SMT. PRATHIBHA. R,
                         REGISTERED UNDER INDIAN
                         TRADE UNION ACT 1926.
                            -2-
                                        NC: 2024:KHC:709-DB
                                    WA No. 1376 of 2023




2.   CHIEF SECRETARY,
     GOVERNMENT OF KARNATAKA,
     VIDHANA SOUDHA,
     BENGALURU - 560 001.

3.   THE SECRETARY,
     DEPARTMENT OF LABOUR,
     GOVERNMENT OF KARNATAKA,
     VIKASA SOUDHA,
     BENGALURU - 560 001.

4.   THE UNDER SECRETARY,
     DEPARTMENT OF LABOUR,
     GOVERNMENT OF KARNATAKA,
     VIKASA SOUDHA,
     BENGALURU - 560 001.

5.   THE LABOUR COMMISSIONER,
     GOVERNMENT OF KARNATAKA,
     KARMIKA BHAVANA,
     BANNERGHATTA ROAD,
     BENGALURU - 560 029.
                                            ...RESPONDENTS
(BY SMT. NILOUFER AKBAR, ADDITIONAL GOVERNMENT
    ADVOCATE FOR R2 TO R5)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT 1961 PRAYING TO SETTING ASIDE THE
IMPUGNED   ORDER   DATED   27.10.2023    PASSED    BY   THE
LEARNED SINGLE JUDGE IN WP No-17984/2023.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
CHIEF JUSTICE., DELIVERED THE FOLLOWING:
                                -3-
                                            NC: 2024:KHC:709-DB
                                           WA No. 1376 of 2023




                           JUDGMENT

Learned counsel for the appellant invited our attention to

the memo for withdrawal.

2. The appellant is permitted to withdraw the appeal.

Accordingly, the appeal is disposed of as withdrawn.

3. Pending I.As. do not survive for consideration and they are

consigned to records.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

YKL

CT: BHK

 
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