Karnataka High Court
Sri B Nagaraja Shetty S/O K Sanjeeva ... vs Mrs Bina Marle Ann Aranha on 10 June, 2011
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
4,
IN THE HIGH coum OF :<ARN;¢}T,«§K;4 A*r%{s24N:;A:gQ::'é.%:%T
omen mxs THEB1E(§g'R%Ay Cwjsjurxéi-:t,V;2o:1 _ ~
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WRIT PETITION No.193g4a/2o:%1%%(¢;%;ue--cc%§\:)
1. B.Nagaraja Shetty ' .
S/'0.K.Sanjeeva Shetty" I '
Aged 50 yeafs ' _ ~
R/at"srit:.;'an'~:§&-' i
Bejai Church Road" ,: .
Manga}<;ufe~:§4"_.V " '
2. B.I§3'Vithy3n.av5n_Vda 3Shett"y_ ' _
S/<;i:,_K.Sanje'e.v"a.She1:ty'"2. '
AgeG»48- years" ._
R/at.S%a:j}etVAfjarfmerfif;
KVa<_;m, sh~:v_a'aa,g--h
fléangalore-'2
3. ~.Si*nt_.---Lsaaihana f\£;feh"etty
' . _,W;"o'. B..f\1é1'g.araj Shetty
" Agéc:'._4~'$- "ygags
._ aE'."Sri__ F3j;'a'i*'r*:"
' _Bejai_ Ch;;r'ch Road
F='¥angaEc'%e~4 SI ?ET£TIGNERS
{By Srééharmashree Assocéatien, Advs.,)
Ex)
ANS :
1. £\'irs.Bina Marie Ann Aranha
W/cuoiiver Archibald Aranha
C/o.KOC Commerciaf Department
Almadi Kuwait
Regmby GPA Hoider
Mrsjda Maria D'SoLsza
W/ojerome D'Souza
Major
R/atjerida
Morgans Gate, Jeppu
Mangalore
2. Percival Femandes __ :
S/o.S.J.FernaAn_des '
R/at14--13__9 _ _ "
MilagresjC:'?gsS"'R*:1ad '
Mangalosigwi. ' ' « V
.
W/0';-.P.3.Fe'rna'nTde.S _ R/at.14_~139 X _"
MiEagres«-Cross Road M;:mg?a!ore~V3a ' .. RESPQNDENTS 4.2»! V * is flied under Ariiicles 226 and 22? 0f ¥;f1c_.'CQns:iii;_:i§3n of India, praying to call for the entire I'€CQ£'€iSv"§§1 CiQfnp}aiflf [email protected]/2003 and Execuiion Petiiien VVL'.'i'$oVTé}38f'2;3€)5 en the fiie cf {ha Dakshina Kannada Bigtrici '§;a::s:.:::::er Disputes Reéressai Forum'; at Mangakzre, eta ;
'Jr I they remained repeatediy absent appfications were fiéed on his _.beb.a'if. H4e'e,%.ever;§j_e'n_ V' 23.3.2011 a;:=e¥i<:atien fer e><en*i';}ti<;:i_'_r:r~iévaTs~. behaif of the petitioners. 'F{__e'e.ce, 'arrie:::1:_waAr'.%gm.:...e--ame= L' te be issued by the féxecutirigj-C_e;x_rt. does not find any ground~--..f¢. _§ri.rLets::_fe"rew--.'L':v~}A}th»' the impugned order, inasmuch. as preper under the facts Section 87 of Cr,P.C. issue warrant in additirvjn"VVte.:iv5évssa§'§ng to the accused. Therefe--re',..tbe-- enh; the summons, deesnet 'a"r-ise.._The--._be§Eti0ners had already appeared CeL!rtvvbe§ew. But remained absent on the 'd_a'i*eV 0f._Vhee«.rff;g_.
3.r__v'He'wever; having regard te the submissiens the Earned eeunseé appearing en behalf ef V' ééeiitieeers the: tee gaetétierzers have aiready page
-5, the prihcigaai amount and are due erréy theVV%r;:.t'erest eortéen, this Court prepeses to take a Ien_§e'r:*t.f§.gie~§«;_.V§r':.% this matter by directing the petitieherataj'j:jbe"*t~t§reAeehtV. 7- before the Executing Court r2év'i'the§§;t..«taV%_ir; Tiff such time, the arres--t_V warrarzt executed against the petEtiQ_fie-;=g_, Accordingly, is kept in abeyance the petitioners shaft Executing Court and make:hee.ee'e§W'v.f:'3.,§'pp:£.§'_Ca.tioneWexpiafining their conduct of noh'¥a;apearahee' the Court or: the eariier dates' ref Thereafter, further proceedings . $h..a!i accordance with Eaw' It is made clear tit"a".t'h.eA'e::'eetitiehers (30 net appear before the E><4e4uc:egif'vi.s3c_:;.V".Cie:.;rt eereohalty eh 176.281; as erdered V' atfiesre, the erder retatmg to issue of arrest warrant WEE? § g"'% .% 1'/"'\f '""*t:;f' 7 revive and petitioners wiii be arrested and bféught before the Ccurt.
Writ petition stands dismissec{_"_:'»;s~;ii~i::If1 aforesaid ebservations.
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