Karnataka High Court
Saifuddin Vajiruddin Pendari vs The Assistant Commissioner on 4 March, 2014
Author: Aravind Kumar
Bench: Aravind Kumar
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 04TH DAY OF MARCH, 2014
BEFORE
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
MISCELLANEOUS FIRST APPEAL NO.22379/2013 [LAC]
BETWEEN:
SAIFUDDIN VAJIRUDDIN PENDARI
AGE: 62 YEARS, OCC:AGRICULTURE
R/O: C/O : S I BENNI, COURT ROAD,
TQ. RAMDURG, DIST. BELGAUM. ...APPELLANT
[BY SHRI R.D.DESAI, ADV.]
AND:
1. THE ASSISTANT COMMISSIONER
BAILHONGAL SUB DIVISION,
BAILHONGAL
2. THE DEPUTY COMMISSIONER
BELGAUM ...RESPONDENTS
THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 54(1) OF LA ACT 1995, AGAINST THE
JUDGMENT AND AWARD DTD: 29.11.2010 PASSED IN
LAC.NO.126/2008 ON THE FILE OF THE SENIOR CIVIL
JUDGE RAMDURG, PARTLY ALLOWING THE REFERENCE
PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ORDERS, THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
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JUDGMENT
Though sufficient time has been granted, office objections have not been complied.
This would clearly indicate that appellant is not interested in prosecuting this appeal. Hence, appeal is dismissed.
SD/-
JUDGE Rsh