Karnataka High Court
Smt Pooja Maruthi vs The Management Of on 11 March, 2020
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF MARCH, 2020
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
WRIT PETITION NO.4984/2016 (GM-RES)
BETWEEN:
1. Smt. Pooja Maruthi,
W/o. late Sudhir V.,
Aged about 33 years,
2. Kumari Druvika,
D/o. late Sudhir V.,
Aged about 5 years.
Since the Petitioner No.2
is a minor, she is represented
by her natural guardian and
mother Smt. Pooja Maruthi.
Both are residing at No.38/8,
'Renuka Nilaya'
Magadi Road,
Jaimuni Rao Circle,
Bengaluru - 560 079. ...Petitioners
(By Sri. L. Harish kumar, Advocate)
AND:
1. The Management of
M/s. Alcatel Lucent Technology India
Private Limited,
2
Manyata Embassy Business Park,
Silver Oak, A-Wing,
Outer Ring Road, Nagawara,
Bengaluru - 560 045,
Rep. by its Secretary.
2. PNB Metlife India Insurance Co. Ltd.,
(formerly known as Metlife India
Insurance Company Limited,
Orchid Center, 5th floor,
DLF Golf Course Road,
Rep. by its Secretary,
Sector-53, Gurgoan-122 002,
WC policy No.00000563,
Validity-01.10.2014 to 30.09.2015.
3. Religare Health Insurance Co. Ltd.,
D-3, P3b, District Centre,
Saket, New Delhi,
Rep. by its secretary.
Also available for service at
Religare Health Insurance Co. Ltd.,
GPS Global, Plot No.A3, A4, A5,
Sector-125, Noida ,
U.P.201 301.
4. V. Maruthi,
S/o R.J. Vishwanatha Rao,
Aged about 65 years,
Residing at Flat No.L & T,
South City C3-604,
Arakere Mico Layout,
Bannerghatta Road,
Bengaluru - 560 076. ...Respondents
(By Sri. H.N. Keshava Prashanth, Adv. for R3
Smt. K. Subha Ananthi, Adv. for R1 &
Notice to R4 is served but unrepresented)
3
This Writ Petition is filed under Article 226 of the
Constitution of India r/w Section 482 of Cr.P.C. praying to
call for the entire records pertaining to ECA No.17/2015 on
the file of the learned V Addl. Small Causes Judge,
Bangalore, issue notices to the respondents and hear the
parties on merits and etc.,
This writ petition coming on for Orders this day, the
court made the following:
ORDER
None appears for the petitioners. In spite of granting sufficient time, needful is not done.
In view of the peremptory order dated 04.03.2020, petition stands dismissed.
Sd/-
JUDGE SV