Karnataka High Court
M/S Rmc Ready Mix (India)Pvt Ltd., vs Sri P P Appanna on 1 April, 2011
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
EN "mg :~i:G;-i cam? GP i<AR§'iATAi</ix AT BANGALORE DATES THIS THE 157 mm' OF APRIL, 2012; BEFGREE THE i~«i0N'5LE MR. JUSTICE A.N. vEwuGQ.wxL:i:j~<3c>iévmA Q" »
WRIT PETITION :xio,:630=3/zgziofii(i;=ffE.i€":i BETWEEN:
M/S. RMC Ready Mix (India) Pvt. _i;~td,';.._V Yeiahanka Unit, "_ ~ V Bangaiore, . » Represented by its Vice Pres_a'ciehtf ' V' _ " :PETITIONER {By Sri C.i<.§i;"i3'r':'=;U-'iarii/ii few' A . M/5. BhoQpa»iarflV_VI,--_aw [§s_s0.g:ia:esf,;vA<:ivs.) AND: """ . V' Sri P.P.Appa:'1*na',4 Truck Mixer Drix./V_e'r,_ Employee No.65{3---,.V -_ Door No.31}, 7"' Crc;s_s'," "
M,uni_n&3nj_a;}.pa__ E5:.:_ilding",--V _____ .. « B"a_ria'Swad''i, B"';Cher"..:3asandra, Ban-gaI,m~¢--.~ 5.50043'.
' ~ ' ~' :RESPOi\IDE!\ET Sri'T..Si"Afiar§{ii)é..:%im, Adv. for C/Rf) Lfirhisa ;}é2;i_i:::m is flied under Articie 226 of the "'€'%3"r~...sE%tAuti%on czfindiai praying to cafi for the records and 1 '1.'qua§.§:i theéaward dateé 21.1.3310, passed by the Firgt .f._"£'».d'{.!i¥;g =i,;a»b9Aur Cmsrt, Bangaiere in I,D,i\i0,45,f2£Z1Q§, wide ' '.'j;i.{;'r1e><u'§'e ~K. keeping in View the observetéone made supra and in accordance with law.
Needless to observe that the Labour Court has to decide the claim keeping in View the observations made in the Greer dated 18.12.08 passed in w.m5437/ole} Parties to appear before the Labour Coo room' _ and receive further orders.
The Labour Court is dézfiectedlszofiiecide:.t_l"1e'vc:l'aimA"as"'-- early as practicable and at any"ef\'rent, wit_l'w_1i'r*..7-: plefilold of 3 months from the date o'if'~£i«_rst of ti§Ve'lpéirtEes. Clo'ré'ten.t:i::3nsa;71:05"l:>o't-h p"an;--;és are kept open for conside"rat'io_n No czoi-sis." _ A Séfe:
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