Karnataka High Court
The Aircraft Employees Co Operative vs Sri. R. Sukumaran on 4 August, 2016
Bench: Chief Justice, Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF AUGUST, 2016
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT APPEAL NO.4840 OF 2015 (BDA)
Between:
The Aircraft Employees Co-operative
Society Limited
No.3, Shibhadas Towers
2nd Road, Rajaram Mohan Rai
Extension, K.H.Road
Bangalore - 27
Represented by its Secretary
Sri.B.H.Balaji ... Appellant
(By Sri.B.N.Vinod Kumar, Advocate)
And:
1. Sri.R.Sukumaran
S/o Late Sri.P.V.Ramanujam
Aged about 53 years
R/at No.77, Anjaneya Temple Street
6th Cross, Vasanthnagar
Bangalore - 560 052
2. Sri.V.S.Rajashekar
S/o Late V.A.Shanmugam
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Aged about 65 years
R/at No.447, New Thippasandra
Church Street
Bangalore - 560 075
3. Sri.K.Velumurugan
S/o Sri.Kathavarayan
Aged about 49 years
R/at No.35, Hanumanagar
New Thippasandra Post
Bangalore - 560 075
4. S.R.Sarojamma
W/o S.H.Rangegowda
Aged about 62 years
R/at No.1222, 26th Main Road
9th Block, Jayanagar
Bangalore - 560 069
5. Sri.A.N.Ravindranath
S/o Narasimhaiah Setty
Aged about 70 years
R/at No.62/B, 37th Cross
28th Main, 9th Block
Jayanagar
Bangalore - 560 069
6. Smt. Hema Ramachandra
W/o Late Sri.Ramachandra
Aged about 63 years
R/at No.699, IV 'T' Block
16th A Main, 38th Cross
Jayanagar
Bangalore - 560 041
7. Sri. H.S.Manjunatha Sharma
S/o Sri.H.Subbarayana Aiyar
Aged about 69 years
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R/at No.40, KSRTC (E) Layout
J.P.Nagar, II Phase
Bangalore - 560 078
8. Sri.B.R.Prabhakar
S/o Late B.V.Ramsastry
Aged about 67 years
R/at No.FD 38
HAL Sr. Officers Enclave
Old Madras Road
Bangalore - 560 093
9. The Bangalore Development Authority
T.Chowdaiah Road
Kumara Park East
Bangalore - 560 020
(Represented by its
Commissioner)
10.The Revenue Inspector
Bangalore Development Authority
East Division
H.S.R.Shopping Complex
Bangalore - 560 020 ... Respondents
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This Writ Appeal is filed under Section 4 of the High Court
Act, praying to set aside the order passed in Writ Petition
Nos.40584-40588/2015 and 40589-40591/2015 dated
3.11.2015.
This appeal coming on for Orders this day, the Chief
Justice delivered the following:
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JUDGMENT
We find that there is a memorandum for withdrawal of the appeal.
2. As prayed for in the memorandum, the appeal is dismissed as withdrawn.
3. We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE AHB