Karnataka High Court
M/S Vxl Instruments Limited vs The Assistant Labour Commissioner on 18 July, 2018
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 18TH DAY OF JULY, 2018
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.10603 OF 2008 (L-RES)
BETWEEN:
M/S VXL INSTRUMENTS LIMITED
"HOUSE OF EXCELLENCE", NO.17
ELECTRONICS CITY, HOSUR ROAD
BENGALURU - 560 100
REPRESENTED BY ITS DIRECTOR
... PETITIONER
(BY SRI:M R C RAVI, ADVOCATE)
AND:
1. THE ASSISTANT LABOUR COMMISSIONER
KARMIKA BHAVAN, BANNERGATTA ROAD
BENGALURU - 560 029
2. THE LABOUR SECRETARY
DEPARTMENT OF LABOUR
GOVERNMENT OF KARNATAKA SECRETARIAT
VIKASA SOUDHA
BENGALURU
3. THE GENERAL SECRETARY
KARNATAKA WORKERS UNION
CITU OFFICE, V G GOPAL BUILDING
2
NO.20/1, LALBAGH FORT ROAD
BENGALURU - 560 100
... RESPONDENTS
(BY SRI:A C BALARAJ, HCGP FOR R1 AND R2,
SRI:V S NAIK, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO QUASH THE ORDER DATED 23.07.2008 AT ANNEXURE-
C AND ORDER DATED 23.07.2008 AT ANNEXURE-D
PASSED BY THE RESPONDENT NO.2 REFERRING THE
DISPUTE TO THE INDUSTRIAL TRIBUNAL FOR
ADJUDICATION AND CONSEQUENTLY, PROHIBITING THE
ALLEGED PARTIAL LOCK OUT IN RESPECT OF 88
WORKMEN FROM 02.05.2008 RESPECTIVELY AND ETC.,
*****
THIS WRIT PETITION COMING ON FOR FINAL
HEARING THIS DAY, THE COURT PASSED THE
FOLLOWING:
ORDER
In view of the memo filed in the Court today, the petition is dismissed as withdrawn.
SD/-
JUDGE *bgn/-