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Karnataka High Court

B R Satyanarayana S/O Late L Ramaiah vs The Joint Registrar Of Co-Operative ... on 16 June, 2009

Author: Ajit J Gunjal

Bench: Ajit J Gunjal

IN THE HIGH comm OF' KARNATAKA, ~ K
DATED THIS THE 16TH DAY 01:' §»:1i§"=':V9"   "
BEFoif3E"  % V'   'A
THE HONBLE MR. 

WRIT PE'I'I'¥'ION Noafms C31?' ;2QogVA{;;s;%gEs} 

BE'§'WEEN:

1

B R SATYANARAYABEA s;'.{3* LAT'E.LuR'AMAIAH
R/AT NO 20/53, OPP To ._I3'I'S 'Bi-EAR ;1+.«1--:3TEL
REVOLI, .2; H _RC;{Ai3, BANGAmRE~w55G0 927
56002?  V .  2:  ~ A   

 PETITIONER.

{By  ifs ADV. )

AND

1

M _THE Jf.'JfI'N¥'E'. Rscsisfieaa 09* C()--OPERA'I'IVE
s-ncxswms, BANGALGRE REGiON,

 1-?Ah€PAMAH'F.&{A\fi ROAD,

C}iAh7rL{xRA.JPE'i',

"  _ "BANV{§ALQRE~18.

s'Ri%"L:gifi::%rHARAMA mmglaam SORHARDA
SAHAKARI LIMITED, I*~EO.1G'7?',

" .. PATTABHIRAMA Si-IASTRY LANE,

v¥,JLS{}€3R PET, BAHNGALORE-56{}G()2.

REP.BY {'}?S CHIEF EXECUTIVE OFFICER.

THE PRESIDENT,

SR1 SEEITHARARAMA MANIXRAM,
SOUHARBHA 8.1-&HAKAR§ LIMITED,
NC*.1()'7'7, PATTABHIRAMA SHASTRY LANE,
ULSQQR PET,

BA§lGALORE--56{)O{)2.

... RESFONBENTS.



(By 3:1 M R RAJAGQPAL, ADV. FOR R2 av, R3; 
3121 14.12;. BASAVARAJ, HCGP FOR R1. ) '

THIS \v.?. FILES UNDER ARFZCLES 2:36 AI{IA:>T*.;2::>.:'7---%:>1I"}"IfI~§§:'. A' 
C<)P~IS'I'ZTU'i'ION, PRAYING TO CALL: F013..RELE;vANT"R-gcafeas  ~

PEMJING on THE FILE 0? R1 PE'Rt'1*g1VN-:NG':fo~..AppE.A1, 'NQ.
500/2008.  T. A.' :'"1~, 2 _>

QUASH THE IMPuGNE:5"'.'_V t}R»DE1é'--- ;§>AésE ;;) BY 'ma
LEARNED KAT R1 PASSED ,1-N -APPEAL N0;-.5-:30/2008 131'.
24.10.2008

vim; ANX-J..___'j . ' _ DIRECT THE R1 NQ_'I_' "I'£) :é$I'ri*:A:"i;*-Bf," ;£Ix;f'$t--"~FUR':'HER ACTIGN IN PURSUANCE Q22 .%r1--;12:;o12a:=.§::2_ 19.2003 {N APPEAL NO. 500/2398 T1L:;rr:';3,-D1si?0$;aL {)F'f_}'HE w.R1'r PETmoN. THIS .}:)r§*.;«'€)R HEARING THISD DAY, T§iE CO§}_RT_£9IA1)E.:f[fI;iE.,_§?QLLO1¥{1§I{'x:

fj= % Mr. VMR. counsel appmriw for a11dA.3 }ié§1S'i'3iééi a memo submitting that the writ for consiciexatjion, in as muchas, thr:
Thfs fact is not disputeé by the Zearncci ggtigml for tha petitioner. f_" \§§.fi4it'--1<;efiti<)z1 dismisses! as having bee;-come mfimmous. n W...
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