Karnataka High Court
Sri P Mahadeva vs Sri N Vasanth Kumar on 19 April, 2012
Author: H.G.Ramesh
Bench: H.G.Ramesh
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ORDER
H.G.Rame-sh, J . (Oral):
This revision petition by the tenant is *' against the Gfdfif' dated 25302.20}; >pas;f:'éd"
Court of the E Additional District:"s}11:j1'gé'; R611': Révisien N<>.36 ,7' 201 1 <:6=r_:fi.tmirig' j:1:;e:V "Gf eficfien dated 1(}.1Q.2G:_1 passcidffby 'Eng C§::i:1":..of th€ 1 Additional I Ci1}fi'A' _T ' ' v'*'}1,{:{jf,r.i~.'§o:*e in HRC.No.78/2009, ;;'
2. Sn' apprsarimg for the ihe revisieza petition mag' ba disfiasjfid 'time iii: 33:2: 32.31% 2§Q§3 ¥§}ui:iarfiy vacaié and £9 §€'3§E'{?i%f"E?89C3;I§"§§. §:;=«¢:.>'1S'-:;:.<:~ssi§:": 0f the §€ii§§81'E.§F€E1'§E:S€S is aha H5 fmfihgr gubmiig flier:
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3. .§£2}E°iF1€d C<}::Tn:~3<3i appetazing far ihs résgondem:/landierci fairljg Submiis that the? revigiag Efititian may bf: dispesed sf in terms the learned <::<::1m,se: for {ha peiit.is3:;g>;_;_~ :"': respondent/Iandiord who is C()1'1S€I'1tS ffiél' passing gf thg .3?-{filer ii;.V_{er:n:;""'é'f::3fifsd above, ' _ :5}! In E'i€W of the: abave, I 1'9:'1.;1'.i.§é;'f:'ii91e.--'f{31}%§_aving ordisr: a] the tg§::a§i;{"A:is.'_" time till 301?'? J:;n€,{ ' xracaie and its' " ' ' figjssgeééssien of the p:é":_,_i*£i0f5:1' ta the r€s§'<:>.§_:Ci§I1i';' JSu'b§€::*£ 'Ea Cfifidifififi _;:if1a: :58 '-p;§:%i§f,iafi:e:*..'fi1€$ an ziandertaking hf; »§f._an éf§§E:i:av:*: %é:fsr€ ihe iiiai Cami: $;§§;_;.V2are§§<$ from "§{fié3f;§ is {he éfftist ' {i] <:r.g§z;§a';, 5:": 51:1" bfiffiffi 3%"; :§::§:§=: V iiaiuéééariiy zzacaée aaii {§€§:;E:a&::"
vé5:ém*: pggsesgism 9? $126 peéiiiea
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$5 Dfirmifi-'$3 . A * The r€sp0r1den3':/ landierd the amount withdraw depgsittsd. A petitioner /' tenant with the: lower C1o1i:1ft__s:L'.---. ' 9' Revision petition disposéd]o;f1 .' hkh/'ata;