Karnataka High Court
The Management Of M/S Nttf Industries ... vs G Venkatesh S/O Narayanaswamy on 1 September, 2010
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
» G'; -Ven,ka«te::~h"~--.
IN THE HIGH COURT OF KARNATAKA.
DATED THIS THE 0161' DAY or SEPTEMBAK id'
BEFORE
THE I-ION'BLE MRJUSTICE ._
WRIT PETITION No. 135.10 01+'
BETWEEN: A A i
The Management of .
M/s NTTF Industries Ltd., '~ V
No.23/24, H Phase,
industrial Area,' Pee}nya=,:_ _
Bangalore 756,0 . 3
Rep. its _*
Mr. R. VR_aj:1gopajaxij...e<.A _
..PETITIONER
{By M/s Advocate)
A _ Aged' 2?.
S / O . FJarayEmasWa1ny,
Rip Kannurfvillage,
Doddagubbf Post,
A ' Hoskoiér Taluk,
" V' Eangalore Rural District. ..RESPONDEN"i'
Sri. Gangadhar, Advocate)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
OF THE CONST'ITUTION OF INDIA PRAYING TO CALL FOR
THE RECORDS IN I.D.NO.329/2001 AND SET~ASIDE THE
AWARD DATED 11.9.2006 PASSED BY THE ADDITTONAL
-2-
INDUSTRIAL TRIBUNAL, BANGALORE WHICH IS AT
ANNEXURE--A AND ETC.
THIS PETITION COMING ON FOR ORDERS jfiiisjddfaaziar,
THE COURT MADE THE FOLLOWING:
Learned counsel for the parties ..£'i1ee=a'joint" jthefr;-to
dated 1.9.2010 signed by the"-learxzieddi cou1i,$e~g'and
parties interalia recordingV_..tVVhe__ terms' "0fV_AAse4:it1ement.
Learned counsel forddtiie. ._ha1_3ds over three
cheques in terr_r1s__ of 'the memo which
the ré--spondhen'i:V --a_ei:no«vi}1edges receipt and submits that
he is agreeable"-to"' _of compromise as are set
ou¢t_§j«"inee.the rnemo. Learned counsel for the
.A that the petitioner would file an
form of an affidavit that the crossed
che"que's'V issued to the respondent would be honoured
when nresented on the due dates and failure to do so revive the impugned award. A weeks time is V hivdgranted to file the affidavit. -3-
2. Taking on record the joint petition is disposed of in terms impugned award is modified aieco3:di.1'igi}«f..' it 'is' fie clear that the respondent is e__1}tit1ed_ a _:over L. the purpose of income tax. d