Karnataka High Court
Sfo Technologies Private Limited vs Mr Somsing Rathod S/O Dharmu Rathod on 23 January, 2026
-1-
NC: 2026:KHC:4132
WP No. 3007 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO.3007 OF 2025 (L-TER)
BETWEEN:
SFO TECHNOLOGIES PRIVATE LIMITED,
NO.99, 100, 101, KIADB INDUSTRIAL AREA,
BANGALORE - 560 099,
4TH PHASE, BOMMASANDRA,
HOSUR ROAD, BENGALURU - 560 099
BY IT'S GENERAL MANAGER - HR
MR. ROSHAN KHADER.
REGISTERED UNDER COMPANIES ACT, 1956
...PETITIONER
(BY SRI. JOSEPH KANIKARAJ, ADVOCATE)
AND:
MR. SOMSING RATHOD S/O DHARMU RATHOD,
AGED ABOUT 35 YEARS,
Digitally
signed by R/A NO.129/71, KRISHNAREDDY BUILDING,
PRAMILA G VNEAR SHANIMAHATMA TEMPLE,
Location: THIRUPALYA, BOMMASANDRA INDUSTRIAL AREA,
HIGH COURTBANGALORE - 560 099.
OF ...RESPONDENT
KARNATAKA
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER DTD 25.10.2023 PASSED BY THE HON'BLE II ADDL
LABOUR COURT BANGALORE IN ID NO.35/2021 WHICH IS
APPENDED TO THE PETITION AS ANNX-A AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
-2-
NC: 2026:KHC:4132
WP No. 3007 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER
Learned counsel for the petitioner has filed a memo seeking to withdraw the petition as the matter has been settled out of the Court.
2. Memo is taken on record.
3. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
(ANANT RAMANATH HEGDE) JUDGE SMJ List No.: 2 Sl No.: 2