Karnataka High Court
The Aircraft Employees Co Operative vs Smt. K. Nagamani on 31 March, 2016
Bench: Chief Justice, Ravi Malimath
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF MARCH, 2016
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT APPEAL NO.4838 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.Manjunath K., Advocate for
Sri.B.N.Vinod Kumar, Advocate)
And:
1. Smt.K.Nagamani
W/o Sri.Kempegowda
Aged about 48 years
No.768, 22nd Cross
16th A Main Road
-2-
Sector - 3, H.S.R.Layout
Bangalore - 560 102
2. The Bangalore Development Authority
T. Chowdaiah Road
Kumara Park East
Bangalore - 560 020
(Represented by its
Commissioner)
3. Revenue Inspector
East Division
H.S.R.Shopping Complex
Bangalore Development Authority
Bangalore - 560 102
4. Sri.Jagannatha
Aged about 63 years
S/o Sri.B.Narayanagowda
R/at No.239/15
27th Cross, 22nd Main
Judicial Layout, GKVK Post
Bangalore - 560 065 ... Respondents
---
This Writ Appeal is filed under Section 4 of the High Court
Act, praying to set aside the order passed in Writ Petition
No.36955/2015 dated 3.11.2015.
This appeal coming on for Orders this day, the Chief
Justice delivered the following:
-3-
JUDGMENT
This matter is taken up for hearing out of turn on the mentioning of Mr.K.Manjunath, learned advocate appearing for Mr.B.N.Vinod Kumar, learned advocate on record for the appellant.
2. Mr.Manjunath, learned advocate moves a court hall memorandum seeking to withdraw the appeal.
3. As prayed for, the writ appeal is dismissed as withdrawn.
We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE AHB