Karnataka High Court
M/S Udaya Tv vs Sri. Irudayanathan .S on 2 December, 2025
-1-
NC: 2025:KHC:50156
WP No. 17730 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
WRIT PETITION NO. 17730 OF 2023 (L-RES)
BETWEEN:
1. M/S UDAYA TV
MARAN TOWERS,
NO.9, BRUNTON ROAD,
BENGALURU-560025,
REPRESENTED BY ITS,
MANAGER ADMINISTRATION,
SRI. THOMAS SANDAGREN,
AGED ABOUT 47 YEARS.
2. M/S SUN TV NET WORK LTD,
MURASOLI MARAN TOWERS,
NO.73, MRC MAIN ROAD,
MRC NAGAR, CHENNAI-600 028,
MANAGER ADMINISTRATION,
SRI THOMAS SANDAGREN,
AGED ABOUT 47 YEARS.
Digitally signed by
THEJAS KUMAR N (REGISTERED UNDER COMPANIES ACT )
Location: HIGH
COURT OF
KARNATAKA ...PETITIONERS
(BY SRI. S.N. MURTHY, SENIOR ADVOCATE FOR
SRI. SOMASHEKAR., ADVOCATE)
AND:
SRI. IRUDAYANATHAN S
S/O SRI STEWEN MATHEW SWAMY,
C/O NO.43, MIG 2ND FLOOR,
2ND STAGE, KHB COLONY,
-2-
NC: 2025:KHC:50156
WP No. 17730 of 2023
HC-KAR
BASAVESHWARANAGAR,
BENGALURU-560079.
...RESPONDENT
(BY SRI. POORNACHANDRA B. PATTAR., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY,
AN ORDER IS MADE AS UNDER:
ORAL ORDER
Sri.S.N.Murthy, Senior Advocate for Sri.Somashekar, Advocate for the petitioners appeared through video conferencing.
2. Learned counsel for the petitioners submits that a memo of settlement is filed stating that the parties have entered into a settlement before the Deputy Labour Commissioner, Region -II, Bengaluru under Section 12(3) read with 18(3) of the Industrial Disputes Act, 1947. Counsel further submits that a true copy of the settlement is furnished along with the memo and therefore, submits that the memo may be placed on record and the Writ Petition may be disposed of. -3-
NC: 2025:KHC:50156 WP No. 17730 of 2023 HC-KAR
3. Submission is noted. Memo is placed on record.
4. When queried by the Court, it is submitted that a conscious decision is taken about the settlement of the matter.
5. The Writ Petition is disposed of interms of the memo.
Sd/-
(JYOTI M) JUDGE SS List No.: 1 Sl No.: 0