@JUDGMENTTAG-ORDER
H.G. Ramesh, J.@mdashHeard. Learned Counsel on both sides, after arguing for sometime, submit that the impugned order dated 27.06.2005 at Annexure-E insofar as it relates to R.P.Nos. 369/2000, 673/2000, 670/2000, 671/2000, 837/2001 & 1654/1999 may be set aside and the matter may be remitted to the Karnataka State Transport Appellate Authority for reconsideration by keeping all contentions of both the parties open. In view of the above, I make the following order:
The aforesaid order dated 27.06.2005 at Annexure-E insofar as it relates to R.P.Nos. 369/2000, 673/2000, 670/2000, 671/2000, 837/2001 & 1654/1999 is set aside. The matters are remitted to the Karnataka State Transport Appellate Authority for reconsideration in accordance with law. All contentions of both the parties are kept open. The Karnataka State Transport Appellate Authority shall dispose of the matter as expeditiously as possible.
Petition disposed of.
