Karnataka High Court
The Aircraft Employees Co Operative vs Sri. T. Arunachalam on 14 July, 2016
Bench: Chief Justice, Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF JULY, 2016
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT APPEAL NO.4839 OF 2015 (BDA)
Between:
The Aircraft Employees Co-operative
Society Limited
No.3, Shibhadas Towers
2nd Road, Rajaram Mohan Rai Extension
K.H.Road, Bangalore - 27
Represented by its Secretary
Sri.B.H.Balaji ... Appellant
(By Sri.Vinod Kumar B.N., Advocate)
And:
1. Sri. T. Arunachalam
S/o Sri. Thandavaraya Mudaliar
Aged about 70 years
R/at No.47/A, Pillamma Block
II Cross, Sriramapuram
Bangalore - 560 021
2. Sri. Syed Muthi Ahmed
S/o Late Sri.Syed Burhan
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Aged about 52 years
R/at No.10, C, Shivajinagar
Bangalore - 560 051
3. Sri.T.Sambandhan
S/o Late A.Kadirvelu
Aged about 73 years
R/at No.1031, 12th A Cross
35th Main, J.P.Nagar, I Phase
Bangalore - 560 078
4. Sri.D.Devadass
S/o Late Doriswamy
Aged about 54 years
R/at No.389, 2nd Main Road
Anandapuram
Jeevana Bhima Nagar
Bangalore - 560 075
5. Sri. Veera Raju
S/o Sri.N.Pedda Veerabhadra Rao
Aged about 70 years
R/at No.16, Chandrappa Layout
Basavanagar
Bangalore - 560 037
6. Sri. Venugopal Kuppuswamy
S/o Kuppuswamy Venkataraman
Aged about 46 years
R/at No.39, Venugopala Nilayam
7th Main, 5th Cross
B.Narayanapura
Dooravaninagar Post
Bangalore - 560 016
7. Sri. A.Madam Pillai
Aged about 75 years
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S/o Subbaiah Pillai
R/at No.283, Lakshmi Nivas
Puttappa Layout
New Thippasandra
HAL 3rd Stage
Bangalore - 560 075
8. The Bangalore Development Authority
T. Chowdaiah Road
Kumara Park East
Bangalore - 560 020
(Represented by its Commissioner)
9. Revenue Inspector
East Division
H.S.R.Shopping Complex
Bangalore Development Authority
Bangalore - 560 020 ... Respondents
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This Writ Appeal is filed under Section 4 of the High Court
Act, praying to set aside the order passed in Writ Petition
Nos.40194-40198/2015 and 40199-40200/2015 dated
3.11.2015.
This appeal coming on for Orders this day, the Chief
Justice delivered the following:
JUDGMENT
The learned advocate for the appellant moves a memorandum for withdrawal of the appeal.
-4-2. As prayed for by him, the writ appeal is dismissed as withdrawn.
We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE AHB