Karnataka High Court
R Rajashekhar S/O H Rudrappa vs Chief General Manager Rbi on 10 March, 2008
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
11'? COUFT OF KfiF?3fi'T'AI(A_ " A ET' BAN' '"GALD' " Afifi DATED THIS THE 10''" DAY OF 2008 BE .. , . Lu: W; JIJBTICE 1-rn'_-nun nntnvlnwrrvn 1.115 n£_l'l'£'.;l and! nag mu 'V BEEN; R. Rmnsrmlman MAJOR. RIO 53,1231 1!.A'%!QU~T.. J.P. IIAGAR, 7w anxmmm-m wa. L % ...PETITI-DNER [BY 'fiA§Jfifii3iiE.I§;?ik§2,V-PARTY-IN--PERSON 3 m:rn.--. _ RE9E;1WE"BA.'l'1"§ 0? INDIA _101'3)'*8,_"imtIPt=:r1-itJIlGA ROAD &'&H --"fl u""'J1. RESPONDENT
- - ._,_,,__ A_I.m_1~1m, ALNEQR V KAS'l"lJRI ASSOCIATES] '1'!-!T.S.-' 'EJRIT P5111191! E Q Li Ulifill A_R'I'IC_'.LE 3 225 or THE consnwnon = or 11mm. PRAYING TO fifiEi3""1'*."i""n"E "1'€"".uafiII"1.'iEIi'i' 'fifiT1"K T6 HGI1'I.'Jr'u'R 'i"n'E TERMS -Ann COIIDYPIONS on' THE AGREEMENT yr. 19. 1:13? vnzm mmnxunm-ca AND ETC. THIS WRIT PETITION comma ON FOR HEARING ms rmr, '"1*"ri"i5'; :'§C'J'!JFr'1" "i"'1-ii 'F1'ZTLIaL'5'i'v"'11i'i"r:-
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1.-uapqp1on' t-fianlc.' fin §5.fi3.i§i"§l5 T ' Petitioner was staying' in A 'A A.k_.4.!.__,.._....___.__.n. _.f___ En_'__........_
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ruurmznunr. am pii'unnunr %.'fvfr':u:u -gnlun mum mafia vacate the of two months 13.09.1995 Le. for a pea-M :21' 3; ,r-9.1-i.:.!d. r.-f em;-_r stay 9! fiet'1i:imiar,: onaraaa' ' an aunt af tha sum from the terminal ' hm to the peuuenee-. 'me petithner belng % : 'j,1ey this racovu'v_ ie befiara this Court.
3.InthnundortaJ:inggivunbythopat.i'tionnron 19.1L-.198'? 11.. - am-and 1.2.: pg-.y 11.; s.uI.n..nu..1,:.r1.: 91' Q-Inr -nnr-our-w-n-u .._. .l!_._--.|.- .Ll_._L 4.1...- 'I1...... I'. -1' Itiinociflan wuuuumuuuuuuzuuw quarter: was Ru.500]- p.m. For owr utn}*--._oi' four months, the petitioner is liable to pay fiae is. about Ra.4,00D]--. Th:
osnniiin-rt yllcalarsu
4. On the ruupoendent mntpndu fit. than fi , fi'».'.'u.$""""" at' the '............*'-'-'--'-~ on 19.10. 1937. 'ff %n..i2:g%.énr: that paI':itw' * * .,. petitioner oocupynrg-' the t_1n_a;t.
irii iii fiat tbs ..----...;..u,uu-'---r is liable to pay the -marlaat rate as the rnnpondant-Bank for period ufmmzr in not brought on record an to what is the %'-.15,-*,h'.'. 'W "- -.-.-.-.
..._, W... . ,.mz::.Le.':*..-B-......."-1" ix: ti!-.. oonazw " ms of 'licence' in respect of quartw aI'|otwu" ' in Non-Offloer cadre. Them in rm specific guideline for fi:cingt]1exnar1natra119£ort11npacr'iodofowa-u1:ny.It'n .3»: a-.r.:w 2-9 m 911. u.rh.at. bag: tL:_= Ins '\ ..'_/ 0*"
mm" 'ti1emarinei:rate.Fur1:nar" ,fi1e.p6fimnum"' T 'm~-mt hits over stay in the respondent
--- Bank in 15am; mm of m.4,a2e;--
................_.fi.'c.m,t.!.-.,e d.l_re.:.rt.J..:1 to fl;
'T * ** «if this treated as preoednnt.
% mud above, the fi:1bwi.ng:~ fifi F E .'.
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-5 5 E H' "'1 Judge