Karnataka High Court
Ajay S/O. Shrikanth Kajave, vs Suryakanth Annu Patil on 30 May, 2011
I
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 30TH DAY OF MAY lip': H
BEFORE J 2202C
THE HONBLE MR.JUsTICD' Ajs;
CRIMINAL PETITIQN Q . I, " 2'
BETWEEN:
Shn2May,S/o.Shnkand1Kaynm;V2;
Age: 35 years, 2' -- ~ j.
Occ: Medical Representativef' 1
R/o. Anant En_ter_pris'e"s',".": 2' I
II wunnsh<:haanbers,i*' _ A~m-
Near Parva'Lhi4_Tall{ie's,.: RajararrI--.Road,
Kolhapur; _Sta__te_ Maharaishgtrai ...Petitioner
(By Sghri Khannur, Advocate)
AND:i
Shri' 31_;ryal<anth'1AnnuiPatil,
Agfeé. years, Oc.c.7...Pensioner,
/,0 Raggmpufir'
I .Talu_l{' » 587301.
.l3'i'stri'c{lBagalliiot. . . . Respondent
(ByI3hrIsflN.JoshI,Advocaun criminal petition is filed under Section 482 of the"_Code of Criminal Procedure seeking to set aside the
7.order dated 24042009 in C.C.No.304/2009 passed by the Court of Civil Judge (Junior Division) and J.M.F.C., I "Banahatti, and quash all the proceedings of C.C.No.304/2009, pending before the Court of Civil Judge (Junior Division) and J.lVI.F.C., Banahatti. l\) This criminal petition is comin day the Court made the following:
ORDER*t-
The counsel for the petitio*ner7'_'_ha:vs dismiss the petition as notip[f'essedi.." In View of nfllemio the A submission made, the petition is :as"'nvo't.i'Vpressed. Sd/-
ICHDGHZ R$1i g on for §_ofde_'r;s.,__"th_i_"S'
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