Karnataka High Court
Sri N Pratap Simha vs Sri R Satyaji Raja (Major) on 28 June, 2010
Bench: V.G.Sabhahit, A.S.Bopanna
R. saftyagi Rajvarflti others --I 1 24 IN THE HIGH COURT or KARNATAKA, BANGALORE DATED THIS THE 28*" DAY OF JUNE 201Q..V'c»-.:_"n..,_ PRESENT THE HON'BE..E MR. JUSTICE v.G. SA~.*%!:i.:l§~H:IT:: AND THE HON'B1.E MR.JUS'TI_CE aoPsA'i:~;5iA' 1. Misc.W. No.5o"'7"'5 "?or'2o10-- BETWEEN i A " N. Pratap Sir1j:ha,VV'V:-. = .. . . ' COMPLAINANT (By sr}, nos. VVI\nV3i1_»t:ha>ra.rTn'v;..Ad'v.,) AND: .... ..ACCUSED _'(a-,;T_'ss.»i".'--_s:'.'r»'a.".i' .§dt;.rthy & Assts., Adv., A1, A6 8:. A7, " S"ri.._pK.""P'"r_v_aka:;s'h, Adv., for A8) This 'Misc.W is filed under section 151 of the Mcode czfiicivil procedure, 1908 praying to recall its ,orc'.e_r dated June 10, 2010 and permit the Applicant '*.he,rei'n to file the statement of objections to the _ appiication numbered as Misc. W. 2871/10 filed by V' Respondent No. 7 seeking to implead the Applicant " "in the above matter and receive the same on record and grant such other and further reliefs as are just. s; 2 :2 This Misc. W. in C.C.C., coming on for orders this day, SABHAHIT 3., made the foI|owing:-- ' ORDER
Heard.
We do not find any groundwo VV dated 10.06.2010 passed in Miss. (c.c.c. No.40/2006) as d.aflth_at Aday,' .nd.:d5bj'eetibn had been fiied by the proposed"respohd+3nt..'§in the impleading applicatio rn .*- 1i<;cordi;iVg":y;-_.i *Mise;*---._ w. No.507S/2010 is rejected ands V<v:oi':se<V;'.u--e:i'1.tiS/, permission to accused No.9_§fAfo file stétejrient: of objections is rejected. Sd/-
JUDGE sd/-
JUDGE SL3 FY18