Karnataka High Court
Bangalore East Industrial Workers ... vs M/S Yuken India Ltd on 25 June, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2024:KHC:23413
RP No. 296 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
REVIEW PETITION NO.296 OF 2023
BETWEEN:
BANGALORE EAST INDUSTRIAL WORKERS UNION
CITU OFFICE, SURI BHAWAN,
UDAY NAGARA, DOORAVANI NAGAR POST-
BANGALORE 560016
REPRESENTED BY ITS PRESIDENT
...PETITIONER
(BY MS. AVANI CHOKSHI., ADVOCATE FOR
MANTHAN LAW)
AND:
1. M/S YUKEN INDIA LTD
POST BOX NO.5, SY. NO.5-11-12-16-19
MALUR HOSUR ROAD,
KOPPA THIMMANAHALLY VILLAGE
MALUR TALUK, KOLAR DISTRICT-564130
Digitally signed REPRESENTED BY ITS HEAD HR
by
NARAYANAPPA
LAKSHMAMMA 2. THE DEPUTY LABOUR COMMISSIONER
Location: HIGH DIVISION-2
COURT OF OFFICE OF THE LABOUR COMMISSIONER
KARNATAKA KARMIKA BHAVANA
BANNERGHATTA ROAD,
BENGALURU - 560029
3. THE PRESIDENT
INDUSTRIAL AND GENERAL WORKERS UNION
NO.17, RAMA SARO NIVAS
BEHIND RAINBOW SQUARE
NEAR HVR CONVENTION HALL
FIRST STAGE, MARUTHI EXTESNION
MALUR, KOLAR DISTRICT 563130
...RESPONDENTS
-2-
NC: 2024:KHC:23413
RP No. 296 of 2023
(BY SRI. S.N. MURTHY, SENIOR COUNSEL FOR
SRI. SOMASHEKAR.,ADVOCATE
OF S.N.MURTHY ASSTS FOR R1;
SRI. G.C. YOGESH, AGA FOR R2;
SRI. K.B. NARAYANA SWAMY., ADVOCATE FOR R3)
THIS RP IS FILED UNDER ORDER XLVII RULE 1 R/W SECTION
114 PRAYING TO REVIEW THE JUDGMENT DATED 10.04.2023 IN
W.P.NO.19152/2022 AND RESTORE PROCEEDINGS IN
W.P.NO.19152/2022 AND DECIDE THE SAME AFRESH AND ETC.
THIS RP, COMING ON FOR ORDERS, THIS DAY, THE COURT
MADE THE FOLLOWING:
ORDER
1. The learned counsel for the review petitioner has
filed a memo seeking for withdrawal of the above
review petition. The said memo reads as under:-
MEMO
That the Review Petitioner had filed the instant Petition
seeking review of the Judgment dated 10.04.2023 in WP
19152/2022 allowing the Writ by the Respondent
Management Petition filed
The Parties submit that during the pendency of the
above Dispute, an amicable settlement has been arrived
at between First Party Union and the Second Party
Management in terms of Long-Term Settlement dated
03.06.2024 in DLC- 2/IDA/CR-25/2024-25, executed
between the Parties before the Deputy Labour
Commissioner Zone 2, Bangalore. As per the Clause 2 of
the said Settlement, the First Party Union has agreed to
withdraw the instant R.P. 296/2023 pending before this
Hon'ble Court.
Therefore, in view of the above, the Review Petitioner
prays that this Hon'ble Court be pleased to dispose of the
matter as withdrawn in terms of the long- term
NC: 2024:KHC:23413
settlement detailed above in the interest of justice and
equity.
2. Ms.Avani Chokshi, learned counsel for the petitioner
submits that the based on the long term settlement,
which has been entered into, the members of the
petitioner have also been inducted into the Union and
be entitled for incentives and on that ground, she
seeks for withdrawal of the above petition.
3. Sri.K.V.Narayanaswamy, learned counsel for
respondent No.3 - Union though submits that there
is a settlement which has been arrived at liberty may
be reserved to respondent No.3 to challenge the
same.
4. Reserving such liberty, if so available under law, the
Review Petition is dismissed as withdrawn.
5. The memo of appearance is taken on record.
Sd/-
JUDGE
