Karnataka High Court
Shri.Pakkirappa S/O D. Hanumantappa vs The Management Of Nwkrtc on 13 September, 2022
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WP No. 111764 of 2019
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 13TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
WRIT PETITION NO. 111764 OF 2019 (S-KSRTC)
BETWEEN:
SHRI.PAKKIRAPPA S/O D. HANUMANTAPPA
AGE ABOUT: 40 YEARS, OCC: NIL,
R/O: KANCHIKERI, TQ: HARPANALLI,
DIST: DAVANAGERE.
...PETITIONER
(BY SRI ANANT P. SAVADI, ADVOCATE- ABSENT)
AND:
THE MANAGEMENT OF NWKRTC
REPTD BY ITS DIVISIONAL CONTROLLER,
DHARWAD DIVISION, DHARWAD.
...RESPONDENT
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO:- TO ISSUE A
Digitally
signed by
SUJATA DIRECTION OR WRIT OR ANY OTHER ORDER OR ANY WRIT IN
SUBHASH
PAMMAR
THE NATURE OF WRIT OF CERTIORARI QUASHING THE AWARD
PASSED BY THE HON'BLE PRESIDING OFFICER, LABOUR
COURT HUBBALLI, AT: HUBBALLI AWARD PASSED IN K.I.D
2/2014 DATED 26.11.2015 PRODUCED AT ANNEXURE-K BE
QUASHED.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING.
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WP No. 111764 of 2019
ORDER
On 10.03.2020 the following order was passed:
"The learned counsel for the petitioner seeks two weeks' time to comply with the office objections.
The petitioner shall comply with the office objections within a period of two weeks from today, subject to the condition that if the office objections are not complied within such period, the petition shall be listed for dismissal for default."
Till today office objections have not been complied with. Learned counsel for the petitioner is also absent.
The writ petition is dismissed for non-prosecution.
Sd/-
JUDGE SSP List No.: 2 Sl No.: 27