Karnataka High Court
Mr N Prathap Simha vs B P L Limited on 5 February, 2010
Bench: N.K.Patil, B.Sreenivase Gowda
HWTHEEHEHICOURT(M?KARNATAKA¢BANGALORE
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PRESENT
THE HON'BLE MR.JUSTIQE_ N.I{_,;PA';Ii5'I_{:_'~.,,:: _:"
AND
JUSTICE I
THE HON'BLE MRLB'.SvRE EN'IV SI'; GID'w_"nAII
MISC. AW. NoA..1.i'5.7iN2o1O
WRIT APPEAL,_3}':3() /2-o';1.Q(L.I_
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MR.N.PRAT*" I
AGED ABOL]T'ii3:;3_YEAR_S*;.'I_' I '
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u.APPELLANT
{Dy ADV.)
AND':
_ I BPL LIMITED,
~ 1"2U1'OM1'~xTION DIVISION,
»fNo."238, III PHASE,
I SONIMASANDRA INDUSTRIAL AREA,
B§.ANGALORE~560099.
' RESPONDENT
.,.»/"'fl_/H THIS MISCNVRIT IS FILED UNDER SECTION 151 OF CIVIL PROCEDURE CODE PRAYING TO DISPENSE 'WITH THE PRODUCTION OF THE CERTIFIED COPYSOF' THE ORDER DATED 28.05.2009 PASSED BY LEARNVED SINGLE JUDGE IN WRIT PETITION No.2 1~S1/2;0o9{J;)v.. SINCE THE AFORESAID ORDER HAS ALRE:A1)YV'BEEE\I--o PROUDCED BY THE RESPONDENT - MAAIAQEMEET IN ,0 WRIT APPEAL NO.2869/2009.
THIS MISQWRIT COMING ON EUR DAY, N. K. PATIL J, MADE T1~.{_E FOLLOWING:
The instant 'VaVL'A}A)1v)Ae11aI1t for dispensation with the copy of the order passed passed by the 1eamed.'I"S'i1igIei, '28&."05';2:O09 as the same has alreadyvzbeen I ,*.~:hhe reSpondent--management in Writ NVoV--.2D8._6;97"nV2O09, which is pending before 0' '''thiSI:tI:iOI,17D16. Coutft; " """ " 'V I I ~ .. .4 I ' V=Aecordihgiy, production of I " light of the Statement made in the affidavit the appiication the Same is accepted. e certified copy of the order dated 28.05.2009 passed in Writ Petition N0.2113/ 2009 [L] is dispensed with.
Accordingly Misc. W. stands disposed of, ' 5 s_0aJJUDGE=W< Vb/nvj ._