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Karnataka High Court

Smt Rehana Begum W/Ol Abdul Samad ... vs R K Sutagatti on 8 September, 2008

Bench: V.G.Sabhahit, S.N.Satyanarayana

1* Covreekcaax \r€c:§o., dhoxmbos» o~.s<§1q9., EN THE HIGH COURT OF' KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE am DAY 01:' SEP'I'EMBER,__ .£i5£)'a ' *- PRESENT V _ THE HONBLE MR .1UsT1cE_v.c;.sABHAii1f1-._ "

Arm' . ._ ..
THE HON'B"E','EF:MR JUsT1cE%.$;'N.sATYa:§:AR§;YmAVV A. WRIT APPEAL No.i'164fz;2bo§(wC;' ' "

d,Jr:1q_u, D8 BETWEEN:

C Lgwgi) . $L)Df:.E3' ' -- ._ V' '"s_Mfr. REHANA BEGUM.
" "AND:
SMT REHANA BEGUM; 'a ' W GTABDUL BOMBAIIHALE, AGE 21"YEARS;4OC4C:~.H()U$EHOI..D WORK, R/O SA}.NA1T%P..RVRORDQKUBMAR om, UNKAL, H'uVBVL1.j_} _ ~ A KUM; %sHABANAM~%.3Aziu, 5 'D,' O ABDUL SAMAD BOMBAIWALE, "'~:.AqE: :3 YEARS... ..... .. » V' " KUM. 'STUQS-ATA BANU, AI-"?»1.'}.1_}L SAMAD BOMBAIWALE, .__«AGE$j 1__YEAR 6 MONTHS

2 ANE 3 ARE MBVIORS, REIYFD... BE' APPELLANT' NO.l 1* .. APPELLANTS '(3*!._S§e1 NARASRIGASA P. SINGRI, ADV. ABSENT} R.K. SUTAGATTI, AGE MAJOR, OCC: OWNER, TATA 310.1613, KA 2518993, R/O if 31. LAXMANSINGANDERI NEAR BALAWADI SCHOOL, MALAMADDI, DHARWAD.

2. THE NATIONAL iNSURANCE CO. L"I'D., DIVISIONAL OFFICE, SUJATA COMPLEX, P.B.ROAI3, HUBLI, REF'. BY i'i'S DIVISIONAL MANAGER. .. §QES.F?§5ND'V§3Vr§fi'}.~'.f.~v _ (BY SR1 MUSHTAQ AHMED, ABV. FOR R1 ABSE.!'%T...'_:

ms MISCELLANEOUS Fn2s'r;.'API'5 3Ai."2.s SECTION 30(1) OF W.C. ACT AGAINST JUDGMIt3N1'~' AWARD DATEI) 18.7.2605 PASSED HG K;A£LAI{U--2:vmA:F:5s3~:2fio4 ON THE FILE OF THE. LABOUR.GF!3ICER'~ cawmssxamn ' FOR wonmmws COMPENSATIQN,» sUB;;)1V:s:0N;2, HUBLI, ALLOWING TI-E c:LAm_ 1>ETrnQNj-}?Qa_coMx=Ezs:sA1+1oN AND SEEKING ENHANCENfl3N'_I'Q_F CO1\aIP"z'?,N"SA'I?ION. " "
THIS M1scELLaNEoi;s'A§§é#;3..:g"'coM1NG on Fore ADMESSION THIS DAY.,~--.,SPuBHAi:I1T "J,I_£'a'ELIVERED THE FOLLOWING:
Tlzxjs; maitfir and passed ever since the lcazncd for the appellants was not V' . " A ..... .. V clear from the order sheet that on the counsci appearing for the appellants Wa§~--not pra$ent and no representation was made. However, in,t11c iufemst of justice, the matter was adjomned.

3. Calied out again. The learned counsel for the appcflants is absent No representation Hencfl, the avpeal is dismissed ibr n0Il"P1'F?'Se€='m'i50I1..VV"'<: " . é