Karnataka High Court
Thallam Nanjunda Setty vs Sri.L.J.Jayaram on 18 July, 2014
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18th DAY OF JULY, 2014
BEFORE
THE HON'BLE MR.JUSTICE S.ABDUL NAZEER
WRIT PETITION NOs.29651-29652 OF 2014 (L-TER)
BETWEEN:
1. THALLAM NANJUNDA SETTY
PROPRIETOR
ABHINAYA THEATRE,
B.V.K.IYENGAR ROAD,
BANGALORE- 560 009
2. VENUGOPAL ITHAL
LESSEE,
M/S. ABHINAYA THEATRE,
B.V.K.IYENGAR ROAD,
BANGALORE - 560 009 ...PETITIONERS
(BY SRI B.C.PRABHAKAR, ADV.)
AND:
SRI L.J.JAYARAM
C/O CINEMA WORKERS UNION
NO.458, O.T.C.ROAD,
COTTON PETE,
BANGALORE - 560 053 ...RESPONDENT
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE AWARD DT. 30.11.13 PASSED BY THE PRL.
LABOUR COURT BANGALORE IN REF. NO.8/13 VIDE ANN-C.
THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT PASSED THE FOLLOWING:
2
ORDER
Learned counsel for the petitioners has filed a memo seeking permission of this Court to withdraw the writ petitions, since the matter has been settled between the parties.
2. The memo is placed on record. Writ petitions are dismissed as withdrawn. No costs.
Sd/-
JUDGE KLY/