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Karnataka High Court

Union Bank Of India vs K Sathish Chandra Shetty on 21 July, 2008

Author: H.G.Ramesh

Bench: H.G.Ramesh

W.P.NO. 13062/2006
IN THE HIGH OOURT OF KARIATAKA A1' SAHGALORE
DATED THIS 'H13 21" DAY 0!' JULY 20%
BEFORE

'rim nonrnm IKRJUSTICE 3.9.   "   

 

BETWEEN :

UNION BANK OF INDIA
HAVING rrs HEAD OFFICE A'?

{man BANK BHAVAN

239,V}DHANBHAVAN1VlAR(_},  _ 

NARIMAN Po1m',MuMBA1 -5430  _  .' V 
::zm:om1. owxcm AT  .% _ -. 
10/A,CHANDRAKIRAN ..  ~

KASTURBA ROAD   '
BANGALORESGOQO3,   V     
REPESENTEDBY     
SENIOR MANAC~ER'HR..M;-- " .j «_ "    »

SRIM R sAM:=>H'r1~z_;   .      PE'I'1'I'iONER

(BY SR1 SDMKSH:éIKAi§::'fAD§?'.*»§§OR 
M/S syn. gusrJR?H¥._5ssc~gm1fEs)

AND:

 _ 1 1:§sA'm:sH éH».«qmRA SI-IE'I"I'Y

V 'I   ..... .. '
, é ._M£'.JEE1..A comm
 J"£Pl4'1J SEMINAR?
% 
* . MANGALQRE ~-- 575 002

-2 é§s.<3:s§frA"N41* LABOUR COMMISSIONER -- CENTRAL

 MANGAI..()RE 85 CONTROLLING _AU"l'HORI'i'Y
" VUNDER PAYMENT OF GRATUFIY ACT

   'REGIONAL LABOUR COMMISSIONER (CENTRAL)

; SI-{RAM SADAN, YES!-IWANTHPUR

T INBUSTRXAL SUBURB, 21'" STAGE
GORGUNTEPALYA,
TUMKUR ROAD

 



Vi.P.NO. 1306212006

BANGALORE - 560 022  RESPONDENTS

(BY SR1 G K V MURPHY FOR R1;

SR1 M V CHANDRASHEKARA REDDY FOR R2 & R3) TI-HS WP FILED UNDER AR'1'ICLES 226 8: ~e1~e% coxsmvmon ow INDIA PRAYING TO QUASH AND ssfrr ASZIJE % -- THE om»;-:2 m.1,s.2oo4 PASSED BY THE R2 e'r.A_ia*-rmxg-D AND ORDER D'I'.29.6.2006 PASSED BY R3'A'F- "

THIS WP COMING on FOR :°REL11viA:NA:§éY'e~HEARzr£{§' inf GROUP THIS DAY, THE COURT A. "
Sri. Somashekar,    for
the petitioner -    jfiof and Sr}.
G.K.V.Murthy,    K  for
respondent    Shctty, jointly
submit    disposed of by
direcfing  & 3 herein to pay

Rs.36,3.1--.l[~ no.1 (mt of the amount of 1V,f1<.¥a,9:*?'Q4I';..A;'icpos1« by the petitioner-bank with & 3 and the balance amount of %Rs.s8;359;;ee;ey be directed to be refunded to the 1 bank, In the light of the above joint sfihmiseion, I make the following order:
Respondent Nc-s.2 8; 3 are directed to pay Rs.36,1ll/~ to rcspo W01 -- Sri. K. W.P.NO.1306Q/2006 Sathish Chandra Shetty out of the amount of Rs.l,24,970/- deposited with them by the petitioner---bank; the ' _ amount of Rs.88,859/- shall be to the pet'1fioner--bank,' [ii] the aforesaid' paymentand made to the month from the date ofacopy ofthis K ' The writ; pctltm' Tn stain-,d'. above terms in modfif é _'.pf.1;he herein.
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