Karnataka High Court
The Regional Provident Fund vs Sri S Rajagopalachari on 12 March, 2014
Bench: K.L.Manjunath, Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 12TH DAY OF MARCH 2014
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT PETITION NO.55619 OF 2013(S-CAT)
BETWEEN:
1. The Regional Provident Fund
Commissioner,
13 Rajaram Mohan Roy Road,
Bangalore - 560 025.
2. The Additional Central Provident Fund
Commissioner (Karnataka & Goa)
13 Rajaram Mohan Roy Road,
Bangalore - 560 025. ...PETITIONERS
(By Sri Harikrishna S.Holla , Advocate)
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AND:
1. Sri S.Rajagopalachari
Aged about 73 years
S/o late N.P.Shankarachari
#153, (New No.3) Jayanagar,
Bangalore - 560 011.
2. Union of India
Ministry of Labour
Shramshakthi Bhavan,
New Delhi - 100 001
By its Secretary. ...RESPONDENTS
*****
This Writ Petition is filed under Article 226 and
227 of the Constitution of India Praying to quash the
order dated 27.6.2013 passed in OA.No.366/12 of in
allowing the claim of the respondent vide Annexure-C
passed by the Central Administrative Tribunal,
Bangalore.
This Writ Petition coming on for preliminary
hearing this day, K.L.Manjunath J., made the
following:-
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ORDER
A memo is filed by the counsel for the petitioner to permit him to withdraw the petition. Accordingly, the memo is taken on record and the writ petition is dismissed as withdrawn.
Sd/-
JUDGE Sd/-
JUDGE JJ/-