Karnataka High Court
The Union Of India vs Brig H S Arora S/O Harnam Singh on 19 March, 2013
Bench: K.L.Manjunath, Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19TH DAY OF MARCH 2013
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT APPEAL NO.4482 OF 2011(S)
BETWEEN:
1. The Union of India
Represented by its Secretary,
Ministry of Defence,
Department of Defence
Production and Supplies
South Block, Nirman Bhawan P.O
2. The Director General Quality
Assurance DGQA-Adm/RMD(CW)
Room No.154, H Block
Ministry of Defence,
Government of India,
DGQA, Nirman Bhawan P.O.,
New Delhi - 110 011.
3. Station Commander DGQA
C/o Controller,
Controllerate of Quality Assurance,
J.C.Nagar,
Bangalore - 560 006.
2
4. The Directorate of Estates,
Government of India
Ministry of Urban Development
& Poverty Alleviation,
Nirman Bhawan,
New Delhi - 110 011. ...APPELLANTS
(By Sri Y.Hariprasad, Advocate)
AND:
Brig.H.S.Arora
Aged about 65 years
S/o Shri Harnam Singh,
Residing at No.114, Salarpuria Cambridge
Residency, 3rd Main, 1st Cross,
Cambridge Layout,
Bangalore - 560 008. ...RESPONDENT
(By Sri Co.Bhupinder Singh, Advocate for C/R1)
*****
This Writ Appeal filed under Section 4 of the
Karnataka High Court Act praying to set aside the order
passed in the Writ Petition No.21085/2005(S) dated
13.04.2011.
This Writ Appeal coming on for final hearing this
day, K.L.Manjunath J., delivered the following:-
JUDGMENT
The parties have filed a joint memo. 3
2. They have settled the dispute according to the joint memo. The appellant has agreed to pay a sum of Rs.1,33,092/- to the respondent after deducting the dues towards normal rent, water and electricity charges, etc., in full and final settlement of the claim of the respondent. The respondent has agreed to receive the same.
3. In view of the settlement arrived at between the parties, the appeal is disposed off by modifying the order of the Learned Single Judge in terms of the joint memo.
Sd/-
JUDGE Sd/-
JUDGE JJ