Karnataka High Court
The Assistant Provident Fund vs Sri Bawaa Saheb S/O Abusaheb 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. 25289 OF 2011 i IGM- CON - - | BETWEEN: THE ASSISTANT PROVIDENT FU ND" COMMISSIONER BHAVISHYANIDHI BHAVAN . REGIONAL OFFICE, SILVA, ROAD HIGH LANDS : BT MANGALORE-575 802. aj a |. PETTHONER (BY SRI: HARIKRISHNA S -HOLLA, ADV. , AND: | SRI VASU.SHETTY ©. | S/O MONARPPA AGED ABOU7T.65 YEARS ~~ RETIRED EMPLOYEE -- ~.R/O MITHUR BEEDINA . | MAJALU MANDE EDKKIDU POST ~ BANTWAL TALUK. ... RESPONDENT | THIS WRIT PETITION IS FILED UNDER ARTICLES 226 (& 227.OF THE CONSTITUTION OF INDIA PRAYING TO en QUASH THE ORDER DATED 31.5.2011 PASSED IN . ©OWPLAINT NO.104/2011 (ANNEXURE-H) ON THE FILES . OF DAKSHINA KANNADA DISTRICT CONSUMER DISPUTES ~REDRESSAL FORUM, MANGALORE, AS NULL AND VOID. ms THIS PETITION COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:- bo ORDER
This Court while disposing of W.P.No.24744/201 1. on 22.7.2011 has relegated the petitioner. te : file "an . appeal as provided under Section 15 of the 'Consumer, :
Protection Act, 1986. Since the questions are similar in the instant case, the petitioner is also relegated to the appellate remedy with the observations as made 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. dispesed of with liberty as stated above. Misc.W.7441 /9O11 stands disposed of as wnnecessary:.
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