Karnataka High Court
The Management Of Batliboi Spms vs The Deputy Labour Commissioner on 15 March, 2022
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF MARCH, 2022
PRESENT
THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
AND
THE HON'BLE Mrs. JUSTICE M.G. UMA
WRIT APPEAL NO.473/2012 (L-RES)
BETWEEN:
THE MANAGEMENT OF BATLIBOI SPMs,
PLOT NO 24, 3RD MAIN
VEERASANDRA INDUSTRIAL AREA
ELECTRONIC CITY POST
HOSUR ROAD
BENGALURU - 561 229.
REPRESENTED BY ITS PRESIDENT
SUNIL KUMAR RAO Y.K.
... APPELLANT
(BY SRI: A NAGARAJAPPA, ADV (ABSENT))
AND:
1. THE DEPUTY LABOUR COMMISSIONER
AND RECOVERY OFFICER
REGIONAL - 2
KARMIKA BHAVAN
BANNERGHATTA ROAD
BENGALURU - 560 029.
2. B. BERNARD
S/O HRUDAYA DAS
NO. 186, 1ST CROSS
HMT LAYOUT
MATHIKERE
BENGALURU - 560 054.
3. G. DEVENDRAPPA
S/O G. NAGABUSHANAPPA
C/O B. BERNARD
NO. 186, 1ST CROSS
2
HMT LAYOUT
MATHIKERE
BENGALURU - 560 054
... RESPONDENTS
(BY SRI: K S SUBRAMANYA, ADV FOR R2 & R3;
SRI: BHOJEGOUDA T KOLLER, AGA FOR R1)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER
PASSED IN THE WRIT PETITION NO.31111-12/2011(L-RES) DATED
16.11.2011.
THIS WRIT APPEAL COMING ON FOR FINAL HEARING THIS
DAY, P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
JUDGMENT
None appeared on January 24, 2022, February 7, 2022 and none appeared for the appellant on February 15, 2022 and also today.
2. Shri K S Subramanya, learned advocate appears for respondents No.2 and 3.
3. This appeal is of the year 2012. Hence, the appeal is dismissed for non prosecution.
No costs.
Sd/-
JUDGE Sd/-
JUDGE *bgn/-