Karnataka High Court
Mr Walter Rosario vs M/S Haji Timber And Industries on 4 April, 2008
Author: N.K.Patil
Bench: N.K.Patil
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2. "I'M *r§§yqiiéipn:t::""..»L.iib.1 heroin has tiled In Hg = J!!! i ' 'EL-....1_' impigariing the getitigner as 5"
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~V \uI'QIu"" 'uIJI-d'-'.11 L: .' II" II In-II' Hfluhil IuJn\IIl &qIu&_5I II! fhi*-"__ éi'vi:{:fit . V fasfaandinfi his a ' ii rip for conai.:iar_autii¢nA before the Mincipai fiivii fiucige, ""*.__'Eanga1ér9}«:' on 7.3.2008, the court below, after both sides and utter carorul evaluation the material available on record, allwnd the ufapplicntinn for implonding and pamnittod the first raupondnnt to includn the applicant as the / %iL_H / 5"" rA-.!I.I:;t.!.a.I.nt_:, Aasailing the correctness 0.! sai-.3. order, *:...e getitigneg gait; 11nc_:ossi*_;;;i'cva'$i.V'~--.§<V:?
3. The principal submia;:sio:j A~'i£I1aiia learnod counsel. appeuring*'iV_m;- t-."l'1e potii§i{{ne;VVV iavi that the petitioner :l._:I n¢it_!__a_§r..:_c::_§:caj:'ia§d:fiwiiih the dispute bgtuggn thov 'g}:'rti§s;_V':ids:_':..;§§s_§ssary party tea the suit. !i_thaI_t....1¢§g£zin.g ,i1:'_~'..t;.'é_! i::.!f:V'.*'.i magnet of the matter, i_t:1a}1i>~".;:i.-'.:J. i[d';'~,~.:.1-*.:.._ 32:-.;-9-----w«.':=;-:1si¢I,I.1.'I.Ic.l and the same ihuafiilffiiiuii' _&€i:§r:t%fi§g Therezare, the impugned dram»: H §:I'aa4§a:i..'_' by. Eha court 'ask-'vi is li-able V' 'be; fiat' ' ». .
I Jfggax.-:1 the learned counsel careful perusal of the impugned »_ ' '.Vgrdai- .. iqfiuostion, I do not find any error as "..jjm{;<:h-...';:o1ii111ittnd. by tho court below in allawing the ahgligetign ziiad by the Iirat mspondont pa.-mitting him. tr: it.1I.,niea.m:.!. :1-:9 petitioner as 5"' fiifififiant in the pending :ui..; ..i.'t-.-L' -..i'¢_u_'.'Iji::<_I
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opportunity to the counsel rogroaontod by pggtiga by assigning cogent reason: _in:
petitioner has made out "afiy. goa g§éufiG intenreronce.
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