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Karnataka High Court

Manipal Finance Corporation Ltd vs State Of Karnataka Rep By Its Secretary on 25 June, 2009

Author: N.K.Patil

Bench: N.K.Patil

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amzgzass 226 mm 227 or 1mm COI\?S'X'I'£'III'IO1~I ox PRAYIKG To mm mm HGHFIGAEICR-E mun L4.%AA2m«9.2ooe ISSUED 32 eovmnmrr or Kazmmmmns xmmxn smcz rm smm IS mr IN cmmmr 'mm 'ms PARENT mmcmmfi LE... smrmt 27:2) wwwsms wr mmmmmfimmm wmwéé mwwm~,:s_.wr W-mw;m§s«a.§wa waaxww mwwmsz M3?' w~mNm-imam wkww mmwm M3" WM%WA§m%.& %*{M.;%»M mmum Q?' %..a:59tzflNfim&%.é% Méfififl mam enactment 21.9., Sacti-an 27(2) of Caiisumax:
Protection Act; 1986 and is illegal«i._'4"_i>t§;{",;* inoperative pxcduaed at Annaxure_§B;'~,i1if '~sL§% as the petitianer ia cone-=§rn§f& T sub-usessztions £2) anx:1;{3} u:4:'3€A'§scti;§9..'A2"?" Consumer Pxzgstzactitm gs 311d V95-d in I3e:f$'i.tiV.<:ner is conaezmad in punsuance issued in E .9. No. '. ':a'§'.':r'''':::'':i7E' ..'::T.-'' ;:E€§$".%1'9'/G9 both dated 1'I.3,§2%{$T<'J'j9 to B initiated by is new pending before rear;.~ondeiii:5 i.e. Udupi Biatrict " .DispfiEé'é§ Radrasal Foam.
have h-ward the learned aounsel for Athazmititioner arm: the learned caunzsal tor: respcmdents .
4. Learned comzael can both sides submit that the: 31:}:-fies: matter invcslvad in the /éwfiw WW WWW-jw mmmmm mswm mmm W mmrmgmm Mfimz mriwa" W mmmmm msm w::sam* M wammmm Wm am} instant ease is directly covered the order pasaeci by this Court an up 1~zo.':ooz2ooa and aarmecj:_§£l._: viV'Taa5;fite's1:§' (ms. szmnmxnzrzmcmr woU§%:1§i{;{ % « ' .

BRIG. (1=.g:r1::.; J.:~r.1::EvA:mA a T Therefore, they subufiiiitad ';:1's_.V_.eifi,"V-I §E;siViowingV the said order Wrifi Héetitienfi ma?' exist: be ciisp¢s'é'.'_3'%'O':£§ »

5. 5E§1;:%b1:1':,1',§19Isc.:f.:a.':'; the learned couzzsa; 5«1.:1_»;_¢;q-j:1<:;j" :35 stated above ia plaéad-. urn"ii:£§z:§5r§3p; 'v~--.. ' -

6. 3=:gf§c::a.£d.i.'§::gfIL.'y', thescfixit; Petitions a£ f£$i1am'.ng the order paaaad by 19.06.2009 in w? no.7ooI2ooa c.é rixBu;ctad matters (M/5.81-IAH'l'HINIKE'.i'Is.N AAHou§l'i:'_J$iG muxmmzox vs. BRI3-.{11KTB.) E: GTHERS); fax: this reasons Véstatad therein. 'The impugned <>:::d.e1: in E.P.2*i'0.1'?!20£J9 and 19/2989 both dated 17.3.2009 prcsduszad at Anzmxures-A and B AW /

-wmwwwwm m~}Lvt""€Ml"9.lK*%b0'""l£3rK:t"'§(kEi'€m!'"£1» st sHs'¥~z.¥;*. .2 m.aw.wwww__waa wwwmwwezwww-umafi mwlwszw WW'" mmmwmammm WEWW WMWMKE My wmmmmmma E"§W.;fi&"¥ %,Q§§}M§*«'.":§ W?' Kflflwfigfififl Mgfifi ilimm passed by Uciupi District: Cansumar Di§j2.utes Radressal Forum, udupi, 3.3 henaby...fi:§;§;';$E:;§ci, The matter is remitted hack to_.VtJfie:. Forum with a direrztion in uccordenae with the pr'a».:V$e.dure,'v-";s;sif'é3ci:ihaVd~L' under the Code of c&:i§i'ina1V"E'1éi5T:§-ind..i;z:r$ road with a5ub-sectiox§a$'~-.§i23V."§{3;§iw 3~--}. ofwS§ §:tion 2? of the Congumar on merit;

and in made in the above » l V _'¢'i...'.{§.4'«Ve'V-:',*t:a<:i to apgear before V "3.B .2609, without wai ting ., fo.r4'"az:1v5r' vfiaticéé? auxrmozm . A A)":-fl.' :4%ge~a%::§;'e:1%a;es. is permitted to file his:

Ma::i1c.\ a.f for xaeespondent Noe: 1 and E'; wi1:u1:ii;:"'V.£c$ii:r weeks . it?'