Karnataka High Court
Mr N Prathap Simha vs B P L Limited on 5 February, 2010
Bench: N.K.Patil, B.Sreenivase Gowda
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 05"' DAY OF FEBRUARY 2919
PRESENT
THE HON'BLE MR.JUs'1'IcE N.K.PATIL._' f
AN D
JUSTICE
THE HON'BLE MR.§.SREENIVASE§ d()\€.*I;%AT
MISCELLANEOUS wan' i1<IO§1T1TTI58T1/"2..%01T1£>
WRIT APPEAL;-380/2010{L}--...TI}
BETWEEN: _
MR.N.PRATHAP SIMHA'; T -
AGED 'T
S/O.H.:G.NARA'SIMHA-MURTHY (LATE),
NO.469;--. 7TH 'A' CROSS,
181' MAIN" ROAD. »GOKULA'I' STAGE.
YESHWANFHPEIR,-_ '
BANGALORE -» 560'o22T.
..... .. ... APPELLANT
(B3? TSRI"Tf'S},A§I23.NTHARAM, ADV.)
'BPL LIMITED.
» .AUiroMAT10N DIVISION,
""NO,2§'3«8, 111 PHASE,
B-OMMASANDRA INDUSTRIAL AREA,
T BANGALOREWSGOOQQ.
RESPONDENT
W/_'___,.,x IQ THIS IvIISC.wR1T IS FILED UNDER SECTION151 OF CIVIL PROCEDURE CODE PRAYING TO DISPENSE WITH THE PRODUCTION OF THE C.ERTI~F'EED STATEMENT OF OBJECT IONS FILED BYC WO ALONGVVITH VERIFYENG AFFIVDA''vHvT % WRIT PETITION NO.2113/2009.4 (L}.""'S}N'_CE'~. -TI--IE* AFORESAID DOCUMENTS HAS "I'\.LRE;AD_Y-_ BEEN. PRODUCED BY THE RESPONDENT;wIAN;ACEME[NT"*IN WRIT AEDPEAL NO2869/200,9, A j R THIS MISC. WRIT COIVIINO ON VFfi)Re:.'OIV§14)i?iRS, THIS DAY, N. K. PAT11, J, ITHIE FOLLOWING:
The 'bf the appeliant for diSpenSatioTI"'IINi'fh§;A: .thej'.VfpI*'oduetio'h of the Writ Petition, VerifyiITg 'aftideiv-If-»fI1g§§i»__:ii: W.P.No.21 13/2oo9(1.) along with its 'Avie and also copy of Statement of VVV_fi1ed""b.y____.t'he workman along with verifying afVfidaVit,:_'itS-fiiinexure R 1 to R 6 filed by the workman in No.21 13/ 2009(L), as the Said documents 'ghave ~~ giirevady been produced by the respondent- V.:':V"11'l%DiT1u'i"cA:'.gCI'I'1€}f1t in Writ Appeal No.2869/2009, which is ' Sending before this Hon'b1e Court. i 1' 3' K; &'"/ Iz-
2. in the light of the statements made affidavit accompanying the application, _ accepted. Accordingly, productionppppof 'v stated supra is dispensed with at:'».:th€;""i'ié3k Of1 counsel appearing for appe11a:r;t.~.V.. pg?UDGE