Karnataka High Court
Dr. Srinivasa Murthy vs Sri. R Subboji Rao on 3 February, 2011
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
BATED THIS THE 38» DAY or FEBRUARY 201 1
BEFORE "
THE HONBLE MR. JUSTICE
MISCELLANEOUS FIRST APPEAL
BETWEEN:
1. Dr'.Sr.i1'1ivasa Murthy, 9 _
Owner, Tirumala C0mpIe>_;;"'~».,V
Opp0Si'€.e Government: H€)S'pit'al.
B.H_R0ad. Birur Pest,
~ Kadur"l"'ah;:k, ' .
CI-IIKAMAGALUR
2. Sur_aj__F2i*s.hidn:_Sh<.>_p,_ ' " V.
Owner."Tifptmeila piex,
Op7posi'te Gev'€.1ff1I:{1'é:~:3t"*5£~I ospitzlh
B . Road, Biftli ~ ,
Kaciuf 7_i_'a}I,1k;' V
CHIKAMAGALUR I5I STRICT. .. APPELLANTS.
. ¢ V"**{é3y3-.E'§}:'i;'Ashxviii%K{§n"1ar Adv.)
Sri. R~.-Subboj
'$011 of R1i€§rc)_§i R210.
~ I ' " -- __ Regicient-Yé1ge1t.1 Post,
A ..K:?1diEF.."I'E1}L3k.,
TgIiKA;nmGALUR ms'm;c'r¢ )6 RESPONDENT.
This Appeai is fiied urider Section 30(1) Of the Workn'1<«3n's Cornpensa.ti0i'1 Act. agaizisi the ordet dafified 08.04.2010 passed in WCA{F}~wi0/200'? on the Labczsur Officer and Commissioner f0A1":---- A'A\'?\VVf'é:'i'}::1f'z:1--a?,r1%:S Compenszitiori, Sub Division~2. Chi.Ckmag§;£1t1i1';--.i}g;w'é1rCiing-Viiheé corzipensaiioii of Rs. 1,08% 194/ » xvii}; :3 ' This Appeal coming" (>r1.*fc~.1f Orvdc_1"S £1115;"€1§;3flV_VVt}'1_i:
Clelivered the follewing: V V giimv Girvi C€):LiiiéC1" a}ii)Vé1lie1nt.s files 21 memo stating that the x'ciisp--L1i:e* parties is settieci out of Court and séiek pe1"fi1i:_-isio.n id withdraw the appeal. Memo is taken ($11 '1'e-"c:--.r)'1*c'Vi--.;'i'A Ap.pea1 isflfldisniissed as withdrawzi.