Karnataka High Court
Sri C B Chandrashekar vs M/S Grindwell Norton Limited on 14 January, 2011
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
IN '17}-IE MIG}-I CC)UR'"_l' or KAR_NAfrAm. E3zXNGALQR.E}
DATED mxs THE 1.4?" "DAY OF' JANUARY,
BEFORE) A >V L. . »
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war: PETITION No:31(3'e38i:aa.z;o"iI.}'15E12)'" A'
WRIT mzrmom N0:-3;os9;.2g1.o(L¢_TE21
WP.31{}68[20I0
BETWEEN:
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AND £'OST,~BE1;URf{'ALUK,
HASSAN DIS'? "
.. ~ '- PETITIONER
{S.I?§{.SUBRAMAE\IYA BHAT ADV.
V' . {By 'S15: :M;+'S SUBBARAO & CO Adv.)
1. =: .' 5/i'<f;-R:ii\iI3t2vI4;LL NOR'.I'ON LIMITED
_REIJ_"B;3»"r1-~15 VICE PRESIDENT
££,VANAHALI,,I ROAD,
"OP? 01.1) MAIDRAS ROAD,
" AA BANGALORE 560049
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/S GRINDWELL NORTON LIE\/EITED
REP BY THEE GENERAL MANAGER
ARMY NAVY BUII.-DING,
NO. £48, M G ROAD.
MUMBAI ~ 400028
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(By SR1: N.S.NARASIMHA SWAl.\/TY ADV, J' ;.
{BY SR1: SWAMY 59.: SENGH ADV.) " '
W.P.3 1069 Z 2010
BETWEEN
SRESHAH1 PATEL
S/O SRE SOHISA. - V
AGED ABOUT 44. YEARS --
FORMERLY WO'R_KING§AS; 1'
GRADE--IV WQRK=MAN,, 2 ' _
M/S GRINI)WL%1LI§"1\E"£)R'I.'(§)fi;\1 LE.
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' _ . " PETITIONER
((33%: .SUBRA?viANYA BI-IA'§' ADV.
{BYq;é;R1.OA~M/s SUBBARAO & (30 ADV.)
L E.\}'OR'I'ON LE}\/EETED
REP. 'Y_1T1m1£é;V£cL«: PRESEDENT
1:)r2:VANAHALLI ROAD
OFF; OLD 1\/IADRAS ROAD
A. BAi\EGAI.zORE3w560049
' PM/S G-RINI)WE£",E, NORTON LiMi'i'I§I)
REP BY 'I'I--IE GENERAL MANAGEIQ
ARMY I\?AVY BUILDENG
M;
NO. 148, M G ROAD
MUMBAI~400028
(By SR1: N.S.NARASIMH,A SVI/AMY ADV. }
(BY SR1: SWAMY <3: SINGH ADV.) ._
THE ABOVE W.PS. ARE FILED URDI::R.A'R'I*'IC'LEsI 22.5
632 227 OF' THE CONSTITUTION 0Fu£ND,IA wIf.If;sI'A 'PR%xYER--V,
ORDER' DATED ' .4.9..2O.Io.= '
TO QUAS}-I THE .
I.D.NO.96/2006 AND 97/2006 RESPETIV]:}LY.= PASSED BY
THE IST ADDITIONAL LABOUR 'COURT, EBANGAMDRE VIDE
ANNEXURER AS THE-SAID ODER"sD*EFERs F'R(iiM ERROR
WHICH Is APPARENT ---C_)§\' THE ,::'AO1E»..OI«IRECORDDIRECT
THE RESPONDENT TO P;?aYO~..7f"I:iE3_P~E°T1'E'IONER INTERIM
RELIEF' AT THE RAT£<:_V_C)}?fi 5.0% OE T5_I--E' LAST DRAWN WAGES FROMT}-I.E3 DATEUIN WHICH Titifi LABOUR COURT HAS DIREc"I:EI>':T1>«IE '<PAf{1vIENT_ O-F"'E--E\€TER1M RELIEF IE. FROM DA'I*lE.g'.OI'._;THE !s.PP.LICATION. DIRECT THE RIESPONDENT "TO "f§4\Y"TA.':THE..I' }"I%;'.fI'I'1'IONI3R AND OTHER WORKMAN VVARE.'_'EI'\:TI"THI,J?:D FOR SUBSISTENCE AI_.I.OWANc:E,f. _v 'VE'he'se pci;IiiO'i1sV COTh'ing..On for P1*e1iminary~ hearing this day. the C:OuI.'t H;I21d'€AUJ_.€ bI.()t1"1V't'h€')J\V»'V\?V1!'iT_ @etit.iOns the learned counsel for the
- 1feS'pOITd€ra£s:. 1.'i.1ed 21IiI:IEmO statj11g that They are paying a sum each in petition being interim relief" for the 161.2007 1.0 10"' January 201 3. The memo is pia(:Ed On record. '1{'h<:* Ieamed. cOL1nse3'l for the I*6:spO1'1d<3nts TEIIEEETEEI {we cheqmss each for Rs.1,20.000/~ and the same 7L._;'x.!'~_ 5"
is aecepied by the learned Counsel for the petitiozler subject 'to 1'e1iSai.i0I1. In View of this deVe1.c)pmem'.._ learned crb-t:1nse1 for the pemiazler subrnit: i.hai'. they are not ;).1'eS:§§1'i;§Vi.i1§EvWrit petit.i01:1. Aee0rd.ing1y the writ peiitiensa are as not pressed.
However the payment ofinieri1i;.vreE.ie1'by'ihe--.te3pi:§i'd.ei3{_ to the petiiioner is i:0 ' the v0.g1t"*.__ b;'ua'1ie in "' W.A.No.37'50/2010. I,.iberty :5 "theAApei§Litione'r to adduee evidence and respondents' witnesses. WiihOL§t Labour Court both the to be present on '17.} _c:0ue:t shall di9130se 031" the matter as without. fu.ri}"1er loss of time in ar1yfex*e:} r1 (').V'{ months from today. Séfwi JUDGE