Sri. Reynold Rebello vs Sri. Mark Alexander Pinto on 14 July, 2010

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Karnataka High Court

Sri. Reynold Rebello vs Sri. Mark Alexander Pinto on 14 July, 2010

Bench: S.N.Satyanarayana

IN THE HIGH COURT OF KARNATAKA AT 

DATED THIS THE 14TH DAY or JULY 2010. Q

BEFORE

THE Ho1~z'13LE MR. JUSTICE   

WRIT PETITION N0.21153 or 23:10 (GM;C'éP€§) _

BETWEEN:

SIi.Reyn01d Rebello,
S/0 I.Rebell0.
Aged about 4'? Years,

R/at Fainir, Kankanady,   A

1' A"  fr.'s.'26;0 P4,
e VU1'!ITE._J}KINGDOM.

(By  

Sn: Mark.Alex'aJ;'d er  ' *
S/0 Dr.«Viv1'ar1'   " 
Aged abbu_t%d3,0 Yea1'.s," , 
R/at N0 . 5 1", Ifiii1V.E$tre-et,T
Clmgv, U.K.Hart1y,V_

.  Reeeilo,

W10 Reyndid Rebeilo,

 Aged..a"b:Qut 47 Years.

 if *  ~R03} Rebeilo.
  ,  0 'Reynold Rebello,
' "  Aged about 23 Years.

V"   PETITIONER.

 



4. Smt. Ruth Rebello.

D/o Reynold Rebello,
Aged about 21 Years.

Respondent N0s.2 to 4 are

R/at: Fainir, Kankanady, MANGALORE. REsmis:1jEiS:'t's._ " 0 is I This Petition is ﬁled undtiif 'A_i'tic1es E226 .;3fVt1-15* Constitution of India, praying t0'vi'i'q_tiash. order dated 02.03.2010 pass.ed~~.,_by"dlmtheii:_}§i'i11eipa1H'"Citri1 Judge (sr.on.), Mangalore, on 1.A;Np; 13, o',jstt.ti:¢';231/2002 on his ﬁle and marked as:'Anne,:xu"'"re petition and dismiss the said 3appfiiie__a'ti,on.:T._ V j. V ' This "Petition for Preliminaly Hearing this day, the C0u1;t'--Iaiiat.de' the.fol1o'm'ng:

_ . . . .

:is.:%.i]i?st.V:'_defendant's petition impugning the order "datedd passed on I.A.No.13 ﬁled under Order 16, 0 1pre:.é.1d.. {with Section 151 of Code of Civil Procedure. '*1

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