Karnataka High Court
Sri M P Ramesh vs M/S Karur Vysya Bank Ltd on 3 March, 2009
Author: N.Kumar
Bench: N.Kumar
' M/sKmur'Vy:=:§}a Bank Ltd, ' "-Baz1ga10rc"~ "560 002 ' gféep i::y.3.ts Bmntrh Manager} Respondent
fiat: Consfiiution of India, praying to set aside the mxflcr of the EH ms HIGH mm': 0? xaazumum gr ~ . % Dated this the 3" day _V 35.3093 % _ %
-rim Hormnz: za1z.»;1rfis'm¢x'~%z:'_ H Writ Patifien 178453 BE.-'rwEE:~i; % ' V V' A' 1 3:: M P Rams}; A. % % Sig _ Aged aI)o1;:t 35$? _y_ea1's' ' No. 1855 v%r%i'w :§ra§1;;.ks; 3a"_$??<E<:rfi'§ 1' ., V * * 2 S11 M _P.Sfir:i"Was'. "
Sic: Pjilappa 'Eflf ' ..n Agcscl' gxbc-;.1i 43 yc:a:'$ _ 4' N032'. ".?,««..:j'ji5h.A ' V 1$'.,.'3'tage,V Maiizikeit' fiangahaxt " , Peiitimxcrs «$53? Sr: is V Amanaathsm, Acfvccatc) (By Ms. Simtihu Raviehandmn, Advmcatet} This Eifrit Patifion is flied under Articrlcs 226 and 2.27 of