Karnataka High Court
M/S Powerica Ltd vs Powerica Ltd Workers Union Unit on 18 October, 2010
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
-1-
IN THE HIGH COURT OF KARNATAKA, '.B.:P;§:-L.N§;"(_$'V'A-'..'£.L;('3fi.I.'V;.'4':
DATED THIS THE 18m DAY OF ocTOI$ER?.'USj2O:.o _
THE HON'BLE MR..JUS*TIpE A ,
WRIT PETITION No. 1'V9"2;(36VV0F' 2916 [fl§RESj
BETWEEN: V O 2 H
M/S. POWERICA L1M1TED--V. I
TUMKUR ROAD , '
318? KM, 13VC1'M1y2A1_\JA, 1-5.1' vILLAG1:~--~~=
BANGALO-RE».R-;URAL' DIuS.T.._5fi2 1'23
RER«BI*~ I.'I_'Sj5SEN:1OR"~GENER;AL...MANAGER
SRI.1v:UMASHA,NKAR S4VN~A_1R._ -- PETITIONER
[BY M'/'S."S% N' ADVS.)
AND: _
_ *I"SPOwER1cA'"LTO. WORKERS UNION
UN1T"O_F BANGALORE NORTH
' ...jiNDUSfIjfR1AL WORKERS UNION
C--F1'--UfOFFICE, 1ST MAIN ROAD
.~'{E§SHAWANTHPUR
. BANGALORE -- 22
' RERBY ITS GENERAL SECRETARY
SHIVAKUMAR S.
THE LABOUR COMMISSIONER
GOVERNMENT OF KARNATAKA
KARMIKA BHAVANA
BAN NERGHATTA ROAD
BANGALORE -- 29. ...RESPONDENTS
[BY SR1. JAGADISH MUNDARGI, AGA FOR R2. W2?
SR1. T.S. ANANTI-IARAM, ADV. FOR R1} THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF' THE CONSTITUTION OF INDIA PRAYING TQ THE ORDER DATED 31.5.2010 PASSED BY THE' ANN--H AND PASS SUCH OTHER APpROPRmTE"ORO.ER;..:ASC_ DEEMED FIT TO GRANT IN THE 'mm = CIRCUMSTANCES OF-THE CASE.
THIS PETITION COMING ON FOiUéRL.1i:EAR1-N'SA'ih1O.T5' GROUP THIS DAY, THE COURT MADETHE }?"QLI,OWi3§'Gu:I' » _ mo 1% Learned counsel for;It--he"C_'-petitioner'~S.u_bTnitS that the memo dated 22.#(}9.2O fafithdraw the writ petitrien " a_ rrjemorandum Of Settlement entereC1.__i'ntO parties and the iis brought befpretethis Court does not Survive for consideration.' 'taken OI1 record and the writ petition is ._di'Smi'SS"ed_ aSj~Withdrawn. Sd/-
Judge KS