Karnataka High Court
Karnataka State Cricket Association vs The Management Of M/S Karnataka State ... on 3 September, 2013
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
W.P. 18474/04
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 3RD DAY OF SEPTEMBER, 2013
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 18474 OF 2004 (L-RES)
BETWEEN:
KARNATAKA STATE CRICKET ASSOCIATION
CLUB HOUSE WORKERS UNION
REPRESENTED BY KARNATAKA RAJYA
CRICKET ASSOCIATION CLUB ASSOCIATION
CLUB HOUSEWORKERS UNION
5TH MAIN, SRINAGAR
BANGALORE - 560 050
REP.BY ITS PRESIDENT SRI. BYRE GOWDA.
... PETITIONER
(BY SRI. M SUBRAMANYA BHAT, ADVOCATE)
AND :
THE MANAGEMENT OF
M/S. KARNATAKA STATE CRICKET ASSOCIATION CLUB
HOUSEMEMBERS PAVILLON
CRICKET STADIUM, M.G. ROAD
BANGALORE - 560 001
REP.BY THE HONORARY SECRETARY
SRI. BRIJESH PATEL.
... RESPONDENT
(BY SRI. SOMASHEKHAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
CONSTITUTION OF INDIA PRAYING TO QUASH THE AWARD
2
W.P. 18474/04
DT.9.4.2002 IN REF. No. 63/1992 VIDE ANN-E TO THE EXTENT
OF REJECTING THE REFERENCE IN HIS CASE; AND ETC.
THIS WRIT PETITION COMING ON FOR HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned Counsel for parties file a joint memo recording the terms of settlement, which is signed by the workman as well as the President of the petitioner - Union, their learned Counsel and the respondent as well as its learned Counsel.
2. Parties represented by their learned Counsel are also present and admit the terms of settlement. The joint memo is taken on record. Petition is accordingly disposed of.
The award impugned is modified in terms of the settlement.
Sd/-
JUDGE sma