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Karnataka High Court

Commissioner Of Service vs M/S Manipal County on 9 September, 2011

Bench: N.Kumar, Ravi Malimath

Tee eemawane A EASE ork ES ESE RINSE EAP MET eT I IMR PG WOME GP KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT

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No. 16, SP.Ce jew, Lalt magn Road,

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U/G.2254 of the Centre! F:
ing owt of Final Order No.924/09 dated
23) 03/2009 | No. 81/3 12/2008 i

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2. Facts are net in dsspute. The assesses iax and imierest fbr delayed paymerite creiee motice w the Act. Bub ey , then the authorises eheal net serve any EmOLnt eo pea. Therefore, authorities have no authority to ritiete EL NS SIR) SUR ere SPORES