Karnataka High Court
Sri S H Laxminarayan vs M/S Pavithra Housing Development Co Pvt ... on 6 July, 2010
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
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MSGJ: C.M.P.N0.109/2007
05.10.20 10
ORDERS ON 'FOR BEING SPOKEN 'ro'~t Q
The respondents were placed ._t17.e"
matter. However, due to typogrézjphioatlfiveiafofi,' 'th4'e~f of the Advocate is shown as if._he of respondents. Thus, the :I}isté1'1'xed_:1teed:s to be corrected and in p1ace"*ot j."A[1A3y '4f*I',jSgShivakumar, Adv. for R2)" 0CCuI'I'i;'1'g__ in Fz1ge-- "Rd 8: R-2 ~«» service held-'s't1ffifetent dt': to be shown. t_f:)rdei_9e'dfIa.cg:ordi-xtgiv. Ot'fi(_:e is e 'testify the said mistake and fresh' certified' rrdiayvbe issued. Sd/-~ Judge' sps