Karnataka High Court
Sri P S Narayan vs Smt Sarojini Das on 25 May, 2012
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
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THIS V:?7R§'§ PFIFETEGEQ ES 'FELEB SESER EERTKELES 226 .?s£'*§§ 2:2'? 013' THE: CONSTITUTEON OF ENBiA PRAYING TC} CALL THE REZCORBS PERTELENING TL} THE: GREEK EATES 38.3.2312 EKZEE §s.E\?;\EElXwA FASSES EN FE)? NC§,1Gi;'2G§E': AND PERUSEIL" 3.5%/IE3 AND QEJASH THE ORDER DATED 16.3.2312 VEDE}.Al$§3\§E;§:;~ V' V. A PASSED EN EB? :\§Q.':01f2009 ON THE FILE: CF {X ' _ CITY CIVIL 8: SESSIQNS JUDGE AT BANGALOREZ, THIS WEEK' PETETION COMING QN "FQR~'_4PRE.£[L£fi/{ENQXRY HEARING THEE 9291: THE: CQURT PASSEQ THE ;<f.:>LL<>Wi-:€C;:. j QR3E§, This writ petition is a;g,§air:S{"E:heé:5§e::~:*<:'1€r daiefi 18.326102 in m?é;2:;.*1§.;.:;%2G{§§7agg {He 9:' the 931 Add}. City C:iy'17:.._a:1d Eilézngaiore. Thé ES? respondefii: 1";ér§ii*i?.fiiédfj'.-a'"s3__;'i: Q.:'§:'s--.N0. 1494 1983 for pa:*:i:iCs:1'VV$éufi:{"$§.§ar§£é: :'f_3O;:§%$S€Sf5'.i'§i§fiV'VQf 'zhe suii scheéuie p:@pe:*£y againsiééié§23é;}e§f;»§ie3'1';i:$/defegédarzlisS The, said Sui: wzizss. {i§sr:§'1':%s €:§-'étéjg friai Cigar: 3:1 '?'.'?,§§9'?. The p§'a:;::§;§§§' 5351 5:26 8? i§€§$fi€§;8;:i}TiS§ gianaeijga Rfifihajga ». fs;p.§:§:$;i. é:%1a.E§:1§§.::g {he saéé jafigemani afié V _d&fi%e§fij§§é N&8§3§E§§?, Tag CQafi;h&sa§@w€§ 2:_§§:>a;::?{a:":d $36 $123': 21335 dfiiiiffiéfi. "f}:%raaf%s;: $133 25%?
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rsperi suggagiifig Saki: 9f the p'i"Gp€T::"t§f and; sheirizzg {>5 the $316: pmcéfidg by 'she paytisg' Thsrgziftezz 23$ :*e:i~:p§::2__§ii'€:n*: filed §\_:1::€;x:ur€~D appiicaiion under Or<:i€r CFC for appointment cf 3. C0mmLi_ssiG*fié:*" 'S;2i_iC§ of V' Scheduls re ertv in I}.. ::'}IiC."'VA§i";11(::)I'i-C)':f:l... §i3§, P _ _ depesiting of the $313 pr0cé€>{:i_'S~V..%;ef0Afé: .:_he_ 2: Sri V _1§:arI'1He(§ counsel submits that {lie by i:h€ 0011?':
has to 363 the V:§v§%:ti%ié;:1e1*fplaintiff has not filed $651191: 2 of the Partzitziari AC: 3893 f<':&r'v%,'aV}§' Sf: Whfifi {£16 appiisaiimis étsarsiaiijf %s;~fi$': zéasiiliaiggabieg {has questéan {Bf CG§1Si§€1'§i"}g F317 s5s.§§«.Va«§;§§~§§_:a$i§n an itg meriég §G€S 15153;: arias! E: E3 §°::%'$§3€§ sé:'§3r§*:=f§5;%':€§ 3313?: SE? ffiééfi by {he §€§i5i§{%Tfi€i' h€§*€§E{} shaéisfigifivg figs axis; :2"; R515: ':'%}<3.,§§.;'%,;'E§§'}'° :3 psgiiégg :~ "' %V€;§i:>~}T€ 3%? £962; Camri, ..,, 3 M, 3, Sr: the Qéher E":a::{L §€3i'§€:d Couzisd app§3;ring for ihé Eespgndenis hag sezsghé, io justify impugned.
4., it is not in e::hZs;:rut€ 1:i%1atii:_'_'th e decree dismissing the suit v1';i}.éi;i':. 7'E.f1{~%__p'L3Aif;'jcifii7;v f:'::1:"s't:::een set aside by this C€13'1.§x]f"§1 a:1':;i suii hias bfien dscmedg if is :10': }:.;¢ iifi§i<:sI1er ihai ths Apex Court in SLP filed by ihe petitioifiég."h%f'é:§n.% the Court beiew has pr0c€:§€iéd"2;;§i:i%: 'de«é fééV' 13r0Ceedings. It is 8136 got §n §.i$p1fi€' .i§"::§: :'i;'f":§;2:*r:1;nissi{3n=e:* gppginted by 'ih€ €:ri5j_r":{:uri $£,1.h::§:i.t{é'§ a yspcsrt sufggestmg ihe sale 9?
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., g .1' iake away 'She }a:.:i$a:%i<":fia:: sf ihfi iria} C{)?.E;E"§ is dsaéée ihs appiicafiea, The Cerrsc: pmviaimx has fie he r€3_,;1.V_§':£_<»%h€ said application. In my apinion, ths tr:§3,].-':..c{>%'.:i5'ffj- iightly appoinieé the Camrnigsizzmer fC: 19""S:;§{§§:= £:»f'_Uf:hs=f; ' prsperiy, '?h€r€ is 1610 marit in this Writ is accerdingiy dismissed, N0 35% KLY/'