M/S Valliappa Textiles Ltd vs Valliappa Textiles And Allied ...
2025 Latest Caselaw 9401 Kant

Karnataka High Court

M/S Valliappa Textiles Ltd vs Valliappa Textiles And Allied ... on 25 October, 2025

                                         -1-
                                                   NC: 2025:KHC:42284-DB
                                                      WA No. 940 of 2025


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 25TH DAY OF OCTOBER, 2025

                                      PRESENT
                        THE HON'BLE MR. JUSTICE D K SINGH
                                        AND
                      THE HON'BLE MR. JUSTICE RAJESH RAI K
                       WRIT APPEAL NO. 940 OF 2025 (L-RES)
             BETWEEN:

             1.    M/S VALLIAPPA TEXTILES LTD
                   HEJJALA HOBLI, BIDADI
                   BANGALORE RURAL DISTRICT-562109
                   REP BY ITS GENERAL MANAGER (ADMIN)
                                                              ...APPELLANT

             (BY SRI. M.R.C.RAVI, SENIOR COUNSEL FOR
                 SRI. PRASHANTH B R., ADVOCATE)

             AND:

             1.    VALLIAPPA TEXTILES AND ALLIED
Digitally          COMPANIES WORKERS UNION
signed by
VASANTHA           CITU OFFICE,
KUMARY B K         KUMBALAGOODU,
Location:          BANGALORE-560074
HIGH
COURT OF           REPRESENTED BY ITS
KARNATAKA          PRESIDENT
                                                             ...RESPONDENT

             (BY SRI. K.S.SUBRAMANYA., ADVOCATE FOR C/R1)

                    THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
             KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE
             ORDER DATED 28.04.2025 PASSED BY THE LEARNED SINGLE
             JUDGE    IN   WP   No-25526/2010   AND   PASS    ANY   OTHER
                               -2-
                                       NC: 2025:KHC:42284-DB
                                         WA No. 940 of 2025


HC-KAR



APPROPRIATE ORDER OR DIRECTIONS IN THE FACTS AND
CIRCUMSTANCES OF THE CASE, ETC.


     THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:



CORAM: HON'BLE MR. JUSTICE D K SINGH
       and
       HON'BLE MR. JUSTICE RAJESH RAI K

                     ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE D K SINGH)

After extensive argument led by Sri M.R.C. Ravi,

learned Senior Counsel for the appellant assisted by

Sri Prashanth B.R., learned counsel, it is submitted that

certain errors apparent on the face of record have crept in

the impugned judgment and order, and the appellant like

to file review petition before the learned Single Judge

seeking review of the judgment and order dated

28.04.2025 passed in W.P.No.25526/2010 by the learned

Single Judge. The writ petition may be allowed to be

withdrawn with the liberty to file review petition.

NC: 2025:KHC:42284-DB

HC-KAR

2. In view of the above submission, the writ

appeal is dismissed as withdrawn with liberty as sought

for.

Sd/-

(D K SINGH) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

RKA