HMT MACHINE TOOLS LTD. Vs. N.D. PUTTASWAMY

JUDGEMENT

(1.) This intra Court appeal has been filed against an order dtd. 8/12/2017 passed by the learned Single Judge in W.P.Nos.14523-37/2016 and connected matters.

(2.) In view of the submission made by learned counsel for the parties that the controversy involved in the writ petitions is covered by judgments of this Court in W.P.No.38341/2014 c/w W.P.Nos.8821-22/2014 decided on 22/9/2014 in Puttamallaiah & others Vs. The Union of India & others, and W.P.No.45250/2014 c/w W.P.No.27796/2014 decided on 13/1/2016 in Sri.S.Yathindra Kumar and others Vs. HMT Limited & others, the learned Single Judge disposed of the writ petitions.

(3.) It is not in dispute that subsequently against order passed in W.P.No.45250/2014 and connected matter, on which reliance was placed by the learned Single Judge while disposing of the writ petitions, a review petition was filed which was disposed of and the aforesaid writ petitions were restored to file. Thereafter, the learned Single Judge, by an order dtd. 23/11/2022 has disposed of W.P.No.45250/2014 and connected matter.