SMT. MUDDAMMA Vs. NARENDRA RAO BHONSLE

JUDGEMENT

(1.) Heard Sri. Nanjundaswamy N., learned counsel appearing for the petitioner, Sri. H.C. Shivaramu, learned counsel appearing for respondent No.1, Sri. K.V. Mohan Kumar, learned counsel appearing for respondent Nos.2 and 3 and perused the material on record.

(2.) The petitioner in this petition seeks to quash the order dated 26.09.2018 passed on IA.No.V by the Karnataka Appellate Tribunal in Appeal No.1019/2017 (hereinafter referred to as 'the Tribunal' for short).

(3.) The proceedings before the Tribunal sprang from the order passed by the Division Bench dated 13.03.2017 in Writ Appeal No.1174/2016 connected with Writ Appeal No.1064/2016, in which, both the petitioner and the respondents were before this Court challenging certain orders passed in the writ petition filed by them. This Court, while disposing the writ appeal has observed as follows: