Karnataka High Court
R Chandrashekar S/O Ramalingam vs The Director Nimhans on 3 October, 2008
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
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IIUH COURT OF KARNATAKA HIGH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH I (Central Act}. A memo is also flied to this effect by the iearned Counsel for the writ petitioner. 2 .Sri.Rajagopa1,, learned counsel .'fO3f .. 'j;~;q,e;"'i.:1*espot1{ieiit.V L Iristitute submits that as the peti:'tiorier*»1iet€i" writ. "
petition before the period oi.V_c1aé?S"
the appeal against the orderiiéifiiestate .{)'fi"ieer..vvEthe petitioner may be permitted to it petition with liberty to the petitiorier to xiii: tor the p€titiOI}€I' to impress eondonation of delay .irrte1j;ti;s ofiijthe "ete:ttiitoi'j£~~;3fovision itself. of the petitioner is noted arid the { iitienio received on record. Petitiori is dismissed as éfvaitliout prejudice to the petitioner's right to fiie iir3tder"'VSection 9 of the Act against the impugned ortier garovitied if the appeal is preferred Within 12 days from tot1.a}:.VV"' The appellate forum may examine the question of iiicgoiiliiioning the deiay taking note of the pendeney of the Writ it wpetitien before this Court from 3-6~'2008 and upto this date and the time consumed in obtaining 3. certified copy of this %/ ....... . uwvnl ur n.MI\IVu-\IMl\l-\ rm.-an OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF IOLRNATAKA HIGHCOURT OF KARNATAKA i-HGHC order to compute 12 days within which the petiflpxzer may have to prefer the appeal. Regsfiy is directefi' the certified copy of the order forthwith to 'I'1je petition is dismissed as witI2dra§;vi'i."*« . A Sbb/._ V