Karnataka High Court
Davangere Cotton Mills vs Shri G Ramakrishna on 8 April, 2024
-1-
NC: 2024:KHC:14412
WP No. 10007 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF APRIL, 2024
BEFORE
THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
WRIT PETITION NO. 10007 OF 2024 (L-RES)
BETWEEN:
DAVANGERE COTTON MILLS,
A DIVISION OF THEN M/S. MORARJI GOKULDAS
SPINNING AND WEAVING COMPANY LTD.,
(NOW KNOWN AS PENINSULA LAND LIMITED),
1, PENINSULA SPENTA, MATHURADAS MILLS,
SENPATI BAPAT MARG, LOWER PAREL,
MUMBAI - 400 013.
REPRESENTED BY HARI SHANKAR SELVAN
MANAGER.
...PETITIONER
(BY SMT.K.KASTURI, SENIOR COUNSEL FOR
SMT. SUBHA ANANTHI K., ADVOCATE -
APPEARED THROUGH VC)
Digitally signed by AND:
MAHALAKSHMI B M
Location: HIGH
COURT OF SHRI. G. RAMAKRISHNA,
KARNATAKA
REPRESENTED BY GENERAL SECRETARY,
DAVANAGERE COTTON MILLS,
NONDA KARMIKARA SANGATHANE,
C/O NO.1805, OLD JANATA SAW MILL ROAD,
BAMBOO BAZAAR,
DAVANAGERE - 577 001.
...RESPONDENT
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
-2-
NC: 2024:KHC:14412
WP No. 10007 of 2024
PROHIBITION FOR BEARING THE INDUSTRIAL TRIBUNAL IN
PROCEEDING WITH REFERENCE IN ID3 OF 2011 AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The office objection raised by the registry is made sustainable. The order on I.A.Nos.1 and 4 assailed in this writ petition dated 03.10.2023 in ID No.30/2011 is passed by the Industrial Tribunal, Hubballi.
2. Office is directed to return the writ petition papers to the petitioner forthwith to present it before the appropriate Court.
3. The writ petition stands disposed of for statistical purpose.
Sd/-
JUDGE YKL List No.: 1 Sl No.: 40