Karnataka High Court
M/S Shriram Chits (Karnataka) Pvt Ltd vs Joint Registrar Of Co-Operative ... on 23 September, 2008
Author: N.Kumar
Bench: N.Kumar
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. _ ' {By sum: was x:mAnoERmArH,i;%'H<1erk12Q1zT 4; am : mama KU3lAR,__ADV. ma' TI-£18 was :>m*mo1~a*1s 33,313)' rJfi9ERAmcLms 225 mm 22? GF TEE O0ll8TI1'{3*TIOI§"(§F mn';f.a. mavme 'D0 QUABE-§ mm omm UNDER 3'1'. 25.11.2005 ' TI-Em P3:m*mrr fin" FOR-1-'*'RL.HG. miss my, THE mus? mm':
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rwpondesnt was a subscriber in % iha-awn at Eharwad, with Graup sa.s'7oo1, % y1§s3¢:'rio.3 far a chit fund valua ofE's.l.O0,000l- fior 40 payabh on as. monthly hbailmxt ::fI€s.2,500[~. the thirfi xeaponricnt has mid 30 monthly ' "'""*""""""" ' *W"="'* \_-5-sf-cu: Ur nulmumannn I-twin LUUIU OF i(AflNfl'¥"AKA HIGH COURT OF KARNATAKA I-"NGH C033'? 0? KARNATAKR HEGR 1 inaiaalfizmm. T1 , he committed defiauh. The pe1:i&1arrm* issued a show cause mtiee calling upon him 1:: pay a sum of R§s.29'.?','-~, FZs.2,33-'H-~ and Rs.2,397]- ...3...
being the amount dues towards 31%, ixmtalimm, rapectivaly. The said paid. 'E'hemf¢-re. the name of the K 'V fiwam :1-as mm. I-Iarwzvar, the; axe fihequs far a mm of the pIB'€i'tir.me1'. Their wmuhm. Hawwm-, the the third Ra..52,.?B6f- and other as the penfiginfi. the said actian, the third He lodged in t:a::mphm1.' uersnad twu::a' , they did mt contest time matmr. 'Ihm-efore, the 2 %fi_ A t hafare when the dispmaa was rancid' ' as per Annamm-H awe:-rim a mm at' ~ towards the coxitributrimx made by the thin! AT . zfe'I§pazdent m the pefifiomr', I-'za.+5,ao2;- mwan-1a the Hivfierxd wwurat, F.'s.26,0fi3/-- towards interest and xuaiural wvwna Wu I\nmIvmaMrun HEW" VF Rflfiwfliflhfl H153?' LUUXI SJ?' RHLKNATAKA HIGH I Rs.3,3m{- towards other wpensw. in all a awn of Rs.1,3'2,59D[--. 'Wham the said a:xzam,mt was not Judge %
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tr:,e:rwat:t:sr,zIdax1otf1r1da:11;yma-zzitixzthispetition. ' ,itia.dismiaaed.
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