Karnataka High Court
Sri M T Shivanand vs The Management Of Ksrtc on 8 January, 2013
Bench: N.Kumar, B.Sreenivase Gowda
THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8th DAY OF JANUARY 2013
PRESENT
THE HON'BLE MR. JUSTICE N.KUMAR
AND
THE HON'BLE MR. JUSTICE B.SREENIVASE GOWDA
WRIT APPEAL NO.198/2012(L-KSRTC)
BETWEEN :
Sri.M.T.Shivanand,
S/o.Sri.Mahadevappa,
Aged about 53 years,
R/a. 1st Cross,
Narayanappa Compound,
Ank Road, Near Sagar
Nursing Home,
Shimoga Town,
Shimoga. ...APPELLANT
(By Sri.V.S.Naik &
Smt.Manjula N.Kulkarni, Advs.)
AND :
The Management of KSRTC,
Davanagere Division,
Davanagere,
Represented by its
Divisional Controller. ...RESPONDENT
. . . .
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.37660/2011 (L-KSRTC)
dated 16.11.2011.
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This writ appeal coming on for orders, this day,
N.Kumar J., delivered the following:
JUDGMENT
Office objections are not complied with. Hence, appeal is dismissed for non-prosecution.
SD/-
JUDGE SD/-
JUDGE SPS