The State Of Karnataka vs Sri C Ananthswamy on 24 March, 2011

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Karnataka High Court

The State Of Karnataka vs Sri C Ananthswamy on 24 March, 2011

Bench: Ajit J Gunjal, C.R.Kumaraswamy

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made for the said post in fu'rth<:-.1*a{1(:e (${7__t:hr:_ 1*e,(::ri;_'it:ﬁ1ve11i: 

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'"1'- Apparemiiy this is grzcﬁg. 21  
suppression of 1m1€eri21i fa.(:'t: in' -   
Inasmuch as»; as on the date   r}g21de am
applicatitim theirs: were no    against.
him. Endeed the c:'im§I1§tI  €11-3 3.gain_si: the
respondent, pzxrsgaiﬁf,   By that

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Karnataka High Court

The State Of Karnataka vs Sri C Ananthswamy on 24 March, 2011

Bench: Ajit J Gunjal, C.R.Kumaraswamy