Karnataka High Court
Shivaraya vs Sharnappa on 11 November, 2010
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IX THE HIGH C€)UR'I' OF KARNATAKA
CIRCUIT BEEQCI'-I A3' GULBARGA
msmn THIS THE: 11%: DAY OF NOVEMBERI f:2'~:§>'':L«§''' .
BEFORE
THE: HOINYBLE IVIRJUSTECE A
WRIT PETITION No.%722?72CQ_8 (G:%;:1;% <:p.c:;) "
BETWEEN: " RVW
SHRIARAYA V =
Age:«:f£8 p V .
S/0.sHARNA1>PABAa:
AGED 48 YEARS,OCC:CHA_PPM., m;§~:£:R','=~
R/0.cI--La.1\JDA.z~q;;§«:RA,':jQ:c;€1V;i;\;<;1¢:{;1,1§ ' '
GULBARGA "
" PETYFIONER
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AND
SHARNAPEA "
Ages 48 2 V"
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' V' "@§'i§§GE {JR.BV?{F} AT CHiE'%CHQ§;E E'? Q¢S.3'I'§§G. 84/200$ SN
533%
LA NO} 8: II VIBE ANNEX-»--E AND ALSC' THE €3R1:)ER UT.
15.3.2008 PASSED BY THE CIVIL JUDGE) {SR.I}VN) AT
CHENC}iOLI, IN MARC. '"3'/2006 VEDE ANNIE-"2X~F'.
mm WRE' PETTTIGN COMH\§G- €3P€1 'FOR
PRL.HE2%RINGS B~GROUP THIS DAY, THE COUEET'
THE FULLOWENG:
ORDER
Learned counsei for the ;=§VetifiG11Vé1*_j the relief sought for in the p¢titi0flAd0es st;ir€.ziv'£: for consideration.
Recording the "Subfi:1'1iSSi0«fl;,_ "th€ petition is dismissed as having be:_:;:j'm.;3 i£_1f1fuCf'uO1i..§3.--