Karnataka High Court
N Babu vs H M Shivanna on 2 February, 2012
Author: N.K.Patil
Bench: N.K.Patil
Pea? Sod PSE Sa FSR MALINL ENS 8 Se VOY OVS LOGE SG FRE GAY GHB By @ Limitation Act, praying. "to condo one th »... i filing the appeal, in the interest of justice and equity. HIGH COURT OF KARNATAKA AT BANG. LORE DATED THIS THE 2"° DAY OF FEBRUARY * 2012 _ BEFORE iR, JUSTICE EW.K. PATIL. SC.CVL, NO. 19002 F.A. NO. 5780.6 BETWEER: N. Babu Oe oe . Appellant (By Shri. Mustiyappe I G. Nawoer, Ady." And Shri. i Harieh Kamar, Adv. } Jee 3. & Shri.H.M. Shivanna. | and Anoth ther... Respondents
ae % smikenth Adv. for Ro a urider Section 5 of the 1¢ delay of 205 days Cs Lime 'ders, thie day, the ey 2 3 e a 2 SEE HHH SE BBR D Beas Syl he by. the Gondone> factory by showirig the same i@ accepted:
& Lae & a i one eh. Soom, Grctarpeapin +
4. Im the ight of the statements application and for the % a levit Hled along witl tm stated therein, the delay in filing the appeal is % 2 .& condered, dubject to the condition that the appellant wt oS Goeth, Hes Be se, pei Eexenstves bos tied, Vzis am Feed ag the appeal. Accordingly, this Misc.Cvi. is ee ee