Karnataka High Court
Vasavi Finvest Ltd vs Sri Sambaji M R on 25 November, 2009
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
[N THE HIGH COURT OF KARNATAKA AT BANGALORE.*~.> Dated this the 25"' day of Nevember. 2009 'V Before THE H()N'BLEMR JUSTICE HULUVADI G Réiymzsé 'V Crinzinal Petitiorz 39.9'(i.4/ Between: 'T ' " V' Vasavi Finvest Ltd R O: # I9. 1"' Floor S N Market, B H Road Shivamogga -- by its Manager &' J y. " _V GPA Holder H N Ha:-appa " , jy ._ Petitioner (By Sri K S Ganesha; And: ' ' Sri Sambajzr M R. 49?.yx:.«; 4 4 S/0 Ra:nach;;/gndraéppa Nlaheyy 'A Chacha Neha'ruPark ' _ " Near Ganesha T'e_111pEe V _ . Vinoba Nagar, Sh'i\'a_néGvgga Respondent ffrlnninzal P;eti'ti-enis flied under S482 of the Cr.PC praying to V. qveyasfi the order dated 23.10.2008 in CC 2649/2007 by {he JMFC, Shimoga. . '5'_Thi.s'''Ci'~i1v§1i:1.eiIv.~'Pe£iE'i,0n coming on for Adnnssfion this day, the Court made the fo1Io'va.ij;1,<_;;;' ORDER
" V V K'-iotice I0 respendent is; dispensed with. AV [\) Head the counset representing the pentioner. Complaint came to be dismissed for default. T0 E1f]"()r('}~.t):1'1ti'(_' >E;1OI'€ opportunity to the petitioner, petition is allowed. Matter :.t;;é' _ Board before the Magistrme who shail dispose of the <:.21.s;e'i't3v- zieettfdtinee with" = An