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Karnataka High Court

Ernst & Young Llp vs Ms Sheeba Roshni on 2 August, 2023

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                -1-
                                                       NC: 2023:KHC:27004
                                                           WP No. 7721 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 2ND DAY OF AUGUST, 2023

                                              BEFORE
                             THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                             WRIT PETITION NO.7721 OF 2018 (L-TER)
                      BETWEEN:

                      ERNST & YOUNG LLP,
                      (FORMERLY ERST & YOUNG PRIVATE LIMITED)
                      GLOBAL SHARED SERVICES DIVISION,

                      RMZ INFINITY, TOWER "C"
                      4TH FLOOR, OLD MADRAS ROAD,
                      BENNIGANAHALLI, K.R.PURAM,
                      BANGALORE - 560 016.
                      KARNATAKA, INDIA,
                      (REPRESENTED BY MR. GIRIDHAR G.V.
                      AUTHORISED SIGNATORY)
                                                                  ...PETITIONER
                      (BY SRI. K.VENKAT SATYANARAYANA., ADVOCATE [ABSENT])

                      AND:

Digitally signed by   MS. SHEEBA ROSHNI
THEJASKUMAR N
                      D/O SRI R.C. KANTHARAJ,
Location: HIGH
COURT OF              AGED ABOUT 25 YEARS,
KARNATAKA             R/AT NO.85, "SUKHALAYA"
                      BINNY LAYOUT, 1ST 'D' MAIN ROAD,
                      NEAR PIPE LINE, VIJAYANAGAR 2ND STAGE,
                      BANGALORE - 560 040,
                      KARNATAKA, INDIA.
                                                                ...RESPONDENT
                      (BY SRI. M.S.R.PRAKASH., ADVOCATE)

                           THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
                      227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
                      RELIEFS.
                                     -2-
                                           NC: 2023:KHC:27004
                                              WP No. 7721 of 2018




     THIS WRIT PETITION IS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
                       ORDER

When the matter is called, there is no representation on behalf of petitioner either personally or through video conferencing.

As could be seen from the daily order sheet, the petition was listed on 01.08.2023. On that day, though matter called twice, there was no representation on behalf of petitioner. Hence, the petition was ordered to be listed on 02.08.2023.

The petition is listed today.

As already noted above, when the matter is called, today also there is no representation on behalf of petitioner. Hence, the Writ Petition is dismissed for non-prosecution.

Sd/-

JUDGE TKN List No.: 1 Sl No.: 18