The Karnataka Textile Mills ... vs Garment And Textile Workers Union (R)
2024 Latest Caselaw 25113 Kant

Karnataka High Court

The Karnataka Textile Mills ... vs Garment And Textile Workers Union (R) on 21 October, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                             -1-
                                                      NC: 2024:KHC:42052-DB
                                                       WA No. 1379 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 21ST DAY OF OCTOBER, 2024
                                           PRESENT
                              THE HON'BLE MR JUSTICE S.G.PANDIT
                                             AND
                        THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                             WRIT APPEAL NO. 1379 OF 2023 (L-RES)


                   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. PRAVEENKUMAR HIREMATH, ADV.)


                   AND:

                   1.    GARMENT AND TEXTILE WORKERS UNION (R)
Digitally signed
                         (AFFILIATED TO THE ALL INDIA CENTRAL
by                       COUNCIL OF TRADE UNIONS (AICCTU),
MARIGANGAIAH             HAVING ITS OFFICE AT NO. 17/1,
PREMAKUMARI
                         1ST FLOOR, NEAR BMTC BUS STOP,
Location: HIGH
COURT OF                 NEW GUDDADAHALLI, MYSORE ROAD,
KARNATAKA                BENGALURU-560 026,
                         REPRESENTED BY ITS PRESIDENT,
                         SMT. PRATHIBHA. R
                         REGISTERED UNDER INDIAN TRADE
                         UNION ACT, 1926.

                   2.    CHIEF SECRETARY
                         GOVERNMENT OF KARNATAKA,
                           -2-
                                   NC: 2024:KHC:42052-DB
                                    WA No. 1379 of 2023




     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. B SUKANYA BALIGA, AGA FOR R2 TO R5)

      THIS APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT PRAYING TO I) SETTING ASIDE THE IMPUGNED
ORDER DATED 27/10/2023 PASSED BY THE LEARNED SINGLE
JUDGE IN WP NO.17959/2023; II) CONSEQUENTLY, DIRECT
THE LEARNED SINGLE JUDGE TO CONSIDER IA NO.2/2023
AND PASS APPROPRIATE ORDER BEFORE HEARING THE WRIT
PETITION NO.17959/2023 ON MERITS AND ETC.


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:   HON'BLE MR JUSTICE S.G.PANDIT
         AND
         HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                               -3-
                                        NC: 2024:KHC:42052-DB
                                          WA No. 1379 of 2023




                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE S.G.PANDIT)

Learned counsel for the appellant files a memo dated

21.10.2024 seeking leave of the Court to withdraw the

writ appeal, with liberty to file fresh appeal, if required.

Memo is placed on record.

The writ appeal is dismissed as withdrawn. However,

liberty as sought, is rejected.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE

MPK CT:bms