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Karnataka High Court

Ramachandra vs Sunanda Prakash Kokane on 26 May, 2008

Author: A.N.Venugopala Gowda

Bench: A.N.Venugopala Gowda

IN THE HIGH coum or KARNATAKA AT BANGALoRE [

DATED THIS THE 26*" DAY OF MAY, 2003-  '     

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THE HON'BLE MR. JUSTICE A.N. vsuusor-§AL;A gowsé   7

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:  RESPONDENTS

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 ANNEXUREG ORDER DATED 3.1.2003 PASSED IN BELGAUM.

r=.D.P.No.36/1988 BY THE ADDL. CIVIL JUDGE m.ptn.;or; This petition coming on for preliminary in u 2 group this day, the Court made the fcvilovviragr; 2' . 0 R 0 ER Sri M.S.Harish Kumar, petitioners submits that tht~:~..oropérty.'Vir§ r':{isput«at,t fihioh was tfe subject matter of FDP 36,1998 the of the trial Court, has ggjttioners and the respondents to on -that View of the matter, th»a"iitigr{t£:onA:h§§s's in View of which, there is to tvrit petition.

Pi;;ci'ng thé"»snbrni$ééon of the teamed counsel on dismissed as not surviving for con*sid«erativo'n., - V .

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