Karnataka High Court
The Assistant Provident Fund ... vs Sri M Umarabba on 25 July, 2011
Author: A.S.Bopanna
Bench: A.S. Bopanna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 257 DAY OF JULY 2011 © BEFORE THE HON'BLE MR.JUSTICE A.S. BOPANNA . WRIT PETITION NO.24746 OF 201i. IGM: CON} BETWEEN: THE ASSISTANT PROVIDENT FUND. COMMISSIONER BHAVISHYANIDHI BHAVAN™ a REGIONAL OFFICE, SILVA ROAD, HIGH LANDS rs MANGALORE-575 002. © - 14, PETITIONER (BY SRI: HARIKRISHINA SHGLLA; ADV.) - AND: SRI M. UMARABBA.~.. S/O HASA-KUNHI AGED ABOUT 66 YE ARS | RETIRED EMPLOYEE. R/O MiTHABAIL" HOUSE ~ KODANGE. ~.. POST JODU MARGA BANTWAL.TALUK ~, ... RESPONDENT "THIS. WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO "-., QUASH THE ORDER DATED 31.5.2011 PASSED IN 'COMPLAINT NO.66/2011 (ANNEXURE-H) ON THE FILES OF -- DAKSH'NA KANNADA DISTRICT CONSUMER DISPUTES --REDRESSAL FORUM. MANGALORE. AS NULL AND VOID, oo. ETC. ; THIS PETITION COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:- we * ORDER
This Court while disposing of W.P.No.24744/2011 on 22.7.2011 has relegated the petitioner to. file at 7 appeal as provided under Section 15 of the Consiumer | - Protection Act, 1986. Since the questions are siniilax in the instant case, the petitioner is algo relegated to the appellate remedy with the observations 'as inade in the earlier order enuring to the benefit of the. petitioner.
2. Registry is directed to. return the papers, if any, sought for by the learned counsel for the petitioner. Petition stands disposed of with liberty as stated above.
arp / bms