M/S Deccan Group Builders And ... vs Sri P K Mitra on 3 September, 2009

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Karnataka High Court

M/S Deccan Group Builders And ... vs Sri P K Mitra on 3 September, 2009

Bench: Ashok B.Hinchigeri

Mr'-«Wm wwwma MM mmwnwmmmﬁm erwwm %»%.#Mr'&'Kfi MN"  WEWW in?

IN Tim HIGH COURT OF KARHATAKA AT BANGALORE
DATED THIS THE 331' IDAY OF SE 

BEFORE

THE Hcm*B1.E MR. JUSTICE Agnox  §:1;:¢:-::c3E:§1:« x 4

WRIT PETITION No.1456A0F%%2éTD8T ﬂﬂﬁﬁﬂa u/anmcnnaaoup mrnammanmmwmm - % H0.652}B,8€) mm' A A m..zAJmAcamns*mGE RauIAJmA&AR,.E5.AHGAL9I§E-'sétzom ~ % BYn'suAamGan§<3PARrKE_R % _ _ ...PE'I'I'I'IC}NER ($5r:.sRi% srmm. ADV., FOR '''' 15£;'8.E'¥,fP¥JRASSGCIA'I'ES} 5121 P.K.a§11:3"a 3; O.L=.k'1'E S.<.'ItJ£I'i'RA * _ ~ /ks aye, max-7 % 17:2, comm:

X ._ mm: mm

072.

. 'A ma Bmmm Bmmwm A * yum mmsencmcm

003.. ...RE$PC)HII)EHTS (BY:SRI HARJUNDA ARADHYA, ADV, FOR SR1 a.v. , Amt, FOR R-2 3121 K.S.ABI»ﬁ.JI'I'H, m:>v., FOR SR1 B.L.SA1'IJEEV, ADV. . FOR R- 1) 2 THIS WRIT PE'I'ﬂ'IOﬁ HLED UNDER ARTICLE 226 AND 227 OF THE GO 0R OF RTDIA PRAYER} T0 QUA3H TKE ORDEW DATED 27.7.2097 ARE 15.4.2004 PA$5"EI) KY TEE LEARNED XVI JKDDL. CITY CIVIL 85 3338810138 BAEGALORE Iii 0.3.N0.8316!2®3 AT #A".&'v..B am) ALLOW' am APPLIGATION Hi I.A.z~zo.2 FILE}? mmomn To mm rrs wnrrrm s*rAfrmnam;:~r%Ta;;:%V%A mm pnrrrrxozz crt F:.::i~z HEARIHG IN '3' 330119 mm DAY; 'I"H_E" FOL : .

has mt granmd the written atatmamt. ammmzt on days from the am of The written statement was LA. seeking leave crf the court L = delay in ﬁling the wrmen the peﬁonmt made I.A.Ho.2 3 % L%¢m area», dated. 15.4.2004 and for taking' i§smta::."w.t an reward. Tine 'I'na1' Court, by its _orcl&,... aataecI 27.7.2007 diamawd than said LA. mm

2. Sri K.'Iharanath Shstty, the mrned counsel appearim ﬁn' M/5. liuﬁté £02" tlm petiﬁmnar >b«('90m'§|i!i '°m9'kI>'VG¥'t7lv'|Iﬁ< 'Wm wtmJI"'mm%W'WW"%Piﬁ"\ki!'¢raﬂ"'W wumwtx '%1?'m5"HWEl'&i Wmfﬂ E*h.:ﬂ""mWVxEW#"'%Kr#"W&ﬁ'%ﬂV€& ﬁfﬁﬁﬁlﬁﬂ %'1| 3 submimthat,ast¥:xepetitbnm'wasauﬁ'm'ixgﬁ'o:n jaumx:e,' he could mt mums ativncabe and T% hitnto file the writtenstﬁt within period of He mum pel:imm.r was talcirg 'nﬁivc awrhag for &*i 130.1 wmxld appeigz-'nag for the raspondent 110.2 30.2) has not filed the * the mplanatian offezced and m L and tea avnaéd mm multipﬁcity of _ % Caurt desm ittjust and £1: to set maﬁa V orders and pa-mit the petitﬂ ta me. the stabemt. At the seam time, it is aka the " C:§$urt"s ammty that the ﬁaggmmndmt should mt be www 4 put to any irnoometmiexxae for no fault or Iapae on his part. The petitioner ther% has in be fallowim team while pennitting hm: to _ §T£tﬁII'.@11'..

[i] The petitionm shavlli Ra.2,000I-

the am rﬁpoméiiigtwﬁ weezga from (ﬁ} It is' of this the peuuomr , wcmﬂ remam subject to the Z pay the cast of

-- . Two Thousand only) to V ' __ petitionia allowed a<x>ordmgly' . VGR Sd/-

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