Karnataka High Court
Sri H N Gopala Reddy vs H N Janardhana Reddy on 24 September, 2008
Author: B.S.Patil
Bench: B.S.Patil
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-.« ---.... V_,.,_ ..........-.....m mun uuuiu ur nmmnannn rum-5 COURT OF KARNATAKA HIGH COLIN OF KARNATAKA His}-g coma 3», Es rmarés the finsfion smzghrfi far ezazpeciitimxs af fie mxitsg, lmnmi Caumfi ap1me.?rae1g for _ §r§;n§saa my mafia: the radar aiatfi 15.3.£'G0¥. mm in Efi'A.H:m.§441f1998 ma " 1' fiagarimg .-gs' rm may: appeal w'-'h:i_;:h mge eum7i* grriw gmsea £35.: {}.S.§e.8218f 199s,%j%gm»%% 5 baa cshkwmxafi thus: and' fimw agzsae safitfied by withih gpzrzkjafi sq!' am thm-ac is no simd 23%: Vthe caurt beiaw to fimcem Eha parties are wall &&':a§w2:'a ta balm for speedy d.smpoaa1 {Raf ma agafgyeg 'izjf Cimxrt.
c:r§aervatians, this writ pmdtinn ia ia almafly & dirvagntinn iasuaci, tlm Conn: H 4' ' #E':.aiI«:_ 1:9 m-aka 5:3 exaéemmczur to we thm the case sf auawlgr. Sd/_ Judge