Karnataka High Court
M Venkatramaiah vs M/S Zeon Infrastructure Company Pvt Ltd on 4 December, 2008
Author: Anand Byrareddy
Bench: Anand Byrareddy
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.- wwruwttn 'um sxnnaumumrun nazwn A'xA..,_s.{1:..auu Ur" RAKNAQAIKR HIWH LUUKI OF KARNAYAKA filfifi CGURT OF KARNAVAKA HIGN COUWT 0? KARNATAKA HIGH C
193 5'?-I3 HIGH CDUF3' OF KARNRAEQ AT EAKZALORE
i'.iA'I'E3'.'.¥ '1'!-{IS 'THE -112]! EN 0? 1338513311 2008
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Hfifenkatwramaiah
s;'o.J.at:-a Muniswaay, -_ AV
Pr-uprietor at llis.B§s.'£eaji-.Er1t1gerp;'i:3c3V _
Q!-36.5, B.B.A. Compmx,
BangaJ.o::a--';f1, Ric'. Eek:-»_.~3'1".'«¢-;__ 3m'€-«--._C£:<z_s'=s
I-EM: 3rd Stage, $8.3'-:,!Ev.s1&1J. ._ -
7, {fly §£i;§;f;s§iv3l1i, Advncata)
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_. V EM . zeééfi I nfraiast;?§.j<:t:z:.re Cowany
'?.x:ivatia ;_aimL:i.tad, Registered office
{At ':§g.32; .2?"=£:fross.. 2" Rain
$_t:'e:ge--.,. _ 'Wayagiri,
i-x3'r5_<:'.-11';-.-5'3'&« .. 1:313 '.. V " Represented by its
Hanafing Dizgctaz. RESPONDENT
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A 'jflihis application is filed sander ardar 5 Rule T2€3;{§.e~_~}_k;: of CK' seeking to pass an order
---.pm*;nitt::'.ng the applicant to take cut: notice upan T % _the? respondent by way of substituted 'v,s'é.¥.*vi¢¢Jgaper publication in daily newspaper La.
' » _4 j'3'h:a Hindu.
mun uuuuu ur !\Hl(W'IMlfiHUl -nut-an u..M;m(s ur Mclma-Minna mum smuun: ur nnxnmmnn I-fits':-1 uumu (Jr KARNAFAKA HIGH CQUKI 0?' MWNATAKA Hmfi Q 'rhis applicatian coming on Io: aware this day, the Ccurt passed this .f<:1..1awing:--
Tim gresant applicaticngfiaa £i.1u:3v- V» take wt Imtica by way of :=.Apap«a;£ffiv the raspandant.
2. who app;;cat;Aa:{jA'~vL;w...»LA ::.;i1a§r:e dV._. § mm applicant to 1283' way at paper puhlizzatian .i.:'a thug.-"E§fig:1i§:--!;_:;1:;i$ii;J.fi?'V".1Y"1;ha Hindu" or:
or 19-e£<::r_1g the date <11' hearing Sd/-_ Judge