Narayan Govind Naik vs Mohan Ramachandra Gaonkar on 13 October, 2008

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Karnataka High Court

Narayan Govind Naik vs Mohan Ramachandra Gaonkar on 13 October, 2008

Bench: Ram Mohan Reddy

 

BETWEEN:

1.

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CRIMINAL ':?ﬁ*I*£T:«QVpé.  p:.§j

NARAYAN  NAIR,» if;
AGED ABQU*I'-V4~5"'{g,gRSv.AV- _
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iDIS_'F: UK,  

 PETITIONER.

(By-.%s"n'.% r:1':?3?;izSI:::¥iEa ﬁr RAYAK, ADV.)

" RAMACHANDRA GAGNKAR

Rm F'£;DUVAN1
 RESPONDENT.

ASIDE THE ORDERS EYf'.28.12.06 PASSED BY THE D U/S 45 OF THE INDEAN /05, ARE) ALSO THE ORDER SESSIQNS JUDGE U.K, 0.16/O7, AND TO {IIRECF R THE SIGNATURE AND THE DIST, AND JMFC, KUMTA T0 REFE M HANDWRITING EXPERT AND TO GET A REPORT'l'O:PI.§'IB;}N ABOUT THE GENUINENESS 01:' THE SIGNATUIML, ._ : o THIS CRIMINAL PETITION comma QN""FOR.A_f0I§DER53V THIS DAY, ms coum' MADE TH_E.P.Q4LL0W;1'$iG«é;V» F- ogpmﬁox The petition ﬁled on notiﬁed with oﬁce objections oV%'[on.'j:é'jm}5~2oo3 when two weeks ﬁme objections was not compﬁod: 8»-8-2008, '21~0s- two weeks was granted.

Peﬁﬁooo; is with the oﬁice objections. Today thefé 1;o..:'c1§i?e$éi1£atio1a. Petition stands dismissed. Sci]-

Judge

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Karnataka High Court