Karnataka High Court
National Highway Authority Of India vs Union Bank Of India on 7 August, 2009
Author: N.K.Patil
Bench: N.K.Patil
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GREEK .. i?:_&i.i9Z§r3:2er in this peiifim is '$13 fdaiiefiai Highway u5g:it%:zf;r:fy sf ifiéia. it $133 smight far' cafiing the records; if? {i}_A.Na3':éi2'Gfi4§ cm ihe féie 3f the 835%; Recovery "°¥"rii3:.:n3§, Séngaiare. ? ifinner has gist: soughi: fer 'ax: $12232}; r._'.:2"}'t§"§f<;"§' 0:: KARNATAKA 5:: fiA§¢é{iAi;{}RE"éi}3'*.';*é0.57'f§ <:aF'::z*T;i*::é 3 EN HEGH i.'-€_}E}}{'§' {)¥§§.ARN}3£1"A§'-LP. A'}"}3.%3'~é(3A.L{3}?.}i Vé"s'.P,§\€i3.§}'i7' (.31-7 2903 quashing the order dated ':33 Qcteber 2907, pasged in
0.A.Na_314;2a04, viée Amexure E, on the fii4g*§V..f9}*§'_V"i§%§'e Gems Rescvary Tribtmsi, Sarzgaiare as per.--.j'~inm.+§Vmufe; Furtizer, petitioner has szmghf for-'é"'d$re;:iiQra, .&§§9é:s:°§in§'.~i§ie Sebts Resovery Tribufiai tn' disp;:}:=;e '*::3f' tha ffiéfifiéfiéf in {}»A.N:3.31 vid'e_V_AAn§2e$Eu'rMéVVE, on V' the fiie cf Seats Recefiary mcz{fi i§yAvvthe arder dated 15* octobger 290?, V ~'c3,"Aj;1':'x:.r§7;*31 4;2e:x34? vide- Annexure ff §§e iiisf :i'f:é:.i5tss**"i.?ecovery Tribunai, ?8ar%§3i§ia:"53~'.' " ' - L
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submiited fhstg éiberty may be rezfs-'é t*x.%}é'<:i _fih;.*--; ffié nesessary ag3;3iic:a'tion_;'::":f 'mdd§fic:atian.~7::f.V'tEe °&:3r'tf5:='e:*'g dated 13' Gamer 2007 {§§§.A. ?\io;_;.3'EV#:4i2:[f}C1$ vide y'-'srmexure E and an¢'E%';é;*_af§;3i£éf%~::2;1, §;=sé¢kir1g fa axpeéfie the dispcrssai cf .3v..A_Nn:,.%-fiiefi §.y»L'pé;$fi:iv¢ f: ér';
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