The Managing Director vs Mallappa S/O Sangappa Angadi
2026 Latest Caselaw 3088 Kant

Karnataka High Court

The Managing Director vs Mallappa S/O Sangappa Angadi on 8 April, 2026

Author: Ravi V.Hosmani

Bench: Ravi V.Hosmani

                                                         -1-
                                                                     NC: 2026:KHC-D:5204
                                                                MFA No. 103242 of 2018


                            HC-KAR




                                        IN THE HIGH COURT OF KARNATAKA,
                                                  AT DHARWAD

                                      DATED THIS THE 8TH DAY OF APRIL, 2026

                                                       BEFORE

                                     THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                            MISCELLANEOUS FIRST APPEAL NO.103242 OF 2018 (MV)

                            BETWEEN:

                            THE MANAGING DIRECTOR,
                            NWKRTC, CENTRAL OFFICE,
                            GOKUL ROAD, HUBBALLI.
                            REP BY: DULY CONSTITUTED AUTHORITY-
                            CHIEF LAW OFFICER.

                                                                                ...APPELLANT
                            (BY SRI MK SOUDAGAR, ADVOCATE)

                            AND:

                            MALLAPPA S/O SANGAPPA ANGADI,
                            AGE.39 YEARS, OCC. COOLIE,
                            R/O HOSAYALLAPUR, DHARWAD.
                                                                              ...RESPONDENT
CHANDRASHEKAR
LAXMAN
KATTIMANI

Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI
                                 THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
Location: High Court of
Karnataka, Dharwad Bench
Date: 2026.04.09 08:11:54
+0100
                            VEHICLES ACT, PRAYING TO CALL FOR RECORDS IN CASE MVC
                            NO.638/2015, ON THE FILE OF THE IV ADDITIONAL SENIOR CIVIL
                            JUDGE AND ADDL. MACT DHARWAD AND SET ASIDE THE JUDGMENT
                            AND AWARD DATED 07.02.2018 BY ALLOWING THIS APPEAL WITH
                            COST AND GRANT SUCH OTHER AND/OR FURTHER RELIEF'S AS THIS
                            HON'BLE COURT DEEMS FIT TO GRANT IN THE FACTS AND
                            CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE AND
                            EQUITY.

                                THIS   MFA   COMING   ON   FOR      ORDERS,     THIS   DAY,
                            ORDER WAS MADE THEREIN AS UNDER:

                            CORAM:     THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                               -2-
                                           NC: 2026:KHC-D:5204
                                       MFA No. 103242 of 2018


 HC-KAR




                         ORAL ORDER

Learned counsel for appellant has filed a memo for

withdrawal of appeal as withdrawn.

Taking memo on record, appeal is dismissed as withdrawn.

Amount in deposit is ordered to be transferred to Tribunal

for payment.

Sd/-

(RAVI V.HOSMANI) JUDGE

EM CT:VP LIST NO.: 1 SL NO.: 3