Karnataka High Court
M/S Sree Vigneshwara Recreation ... vs The State Of Karnataka Department Of ... on 26 November, 2008
Author: N.K.Patil
Bench: N.K.Patil
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THE HOH'BLE HR.JUSTIGE H.K;EATii; ' . wan PETITION NO.l4 636 $5' ::'0e§a EETVEEH:
M/S.$REE VIGNES$ARA,:* am-asawzon Asscx::A'rI<'>1~_: ,' ' HO.3, PROPERTY N0.11fl, 2 .., mu MADE'-«.5 RC-A31}, H.FLLASCvC%fi,_ mmamma-3flwmm;j" %, "
asyassanmzn av I?S S$§RETRR¥ _% saI.3.N.fiAGA:a.§a, » am N5N.3AE".G0'd'f?:?$_:_ ._ AGED igaauv .. 3.9 $9,535' .' » .' ... PETITIONER A '---{ By ADV-'J'CA'E'E.} AND;_ 1V,V"*:*Hé 's14Q'».*:%\5: on' KABNATAKA, " »n;&:::;sn1m:s.fiw=sr_ as HGME, 3§;a.j~..3':' [ms SECRETARY, "=Ir::n-m-.~r;v_;.sg:3Lr£:z-m, mamas.
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EAST DIVISIQN, BANGALORE.
'3§'TaE DEPHTY couuzaronza or Pehxca,
4. THE ASSISTART CGfiMISSIONER 9? PQLICE, ULBOOR DIVISION, ERNGBLORE.
Hawevar, it is needless ta say that, the petitioner is at liberty to submit §§ts detailed represantatian aiang ;fiit$:5"tfia" authanticated. documents °iik$ ¢§:t1£ica:e;L atc., am the Aw laid TT1:hn_,A€:i--~.}Z3.i,'£r'.;:;:'5¢:§;;$::u._ Bench of this Court ahfi any &th%3 maf§fidi t§"' substantiate its r§lie§~§§f§ih tfié"re3§ondenta 4 and 5 within the data of raceipt of t§§,cq§§fi6fi:fi§i$ ¢£&%§} Rn:pbfi§sfi%$ :§5iand ifi._§;a directed to receive-#§ér%%me éfifi fies; 4P§rO9riate Order in a5ce£d§n¢av1 @fi§fi §§w and dispasa at expediti¢#alfi} A "mwn mwwm wr mnnmlfliflmxa mum OF KARNWEAKA MEG-H COURT OF KARNATAKA Hififl GQURT GP KARMAYAKA MGH CQEMT 0? KARNWFAKA MEGH £ Legxnad 3§difii9na1 Gcvarnmant Advocate is pezmitt$&@t§"fj1§*t§é Mama of Appearance an hafiéi1»:§__cf 1 to 5 within thrac-z week$; 4 Ehiflu Judge 5'-xafliéfia 23:13 .