Karnataka High Court
Mr Abdul Naqeeb S/O Mr Mohammed Yousuf vs The State Of Karnataka Mujrai ... on 15 June, 2009
Author: N.K.Patil
Bench: N.K.Patil
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referfefi "_§'n50nth§y refif Q? Rs.3QG§~= and security §7t'.1§:3<f1:'"si.f_'g?)fA'2?;_'S .';f'3'L,Vf.3{';3%B.f'~ with cztertsin seradiiiczns as ufficéaixfiierficrandum dated 4%" Navember 2808 "'i,;_;v4:~f33:*§:§;]§;;.§€4fi;:§§;,f3.CR.'E 122299832. Acccrfiifigiy, as, per ff"-;--§g fifiii {:c;§'2ci%'tia:1$ impfised in tiée affécifi nmemagéfiéizm referred abmre, ffiéfifiéfiéf esiabiishaci ihe " *;_ §%«":sA71p in ihe name and sziyie of 'Kamaiaizs Handésraffis' E2":
fha Qremisw 9? 'ihé Tempie and since then, he has bear: "E'%a?"'}':ié ié{"'§{:%;':%3:"i%{'é'ifi:€"';' €_§i3"'i{};'i€}é1%'é3é;:&;é[§§Elégg<33 :,,z;;a}é"iT¥f :éé駣:»i'§}:§E;Zaé' EEE TEEE Efiéiiii {.3£3?'5_§§{'E' C31? }{j'a§4{}»E§=.'E15;§{_?: fig'? §3z'&}é§LZE;'aL{}§%.§§ ¥'€.§'.}~2€::. E 823 SE7 2888 21 "§ aoayirsg the msafifiiy rent reguiafiy wiifieui any -rféfgufi. Se that as it may, tha Presidgni ef the Push_ ::;ia=rf and Traders Assmtiaizicm flies' 9 pg*§'ri%nn b_e¥~as'éjj~€he.:s@v;<:m§#d~« .. > F&$§3t)"r'1€'58¥T'»Z geakifig c3ncei§ai%s:%.:'af:1'*E%1§$ 6'a;<§e:"j";:sa"£--:§$2é¢_;:1"=:i;'?}§ the gartamé rmparafieni 3i%£fit i:§fig;V fi§é"si%:ap_t::.é:v%&%g~--;3gii?:ixsrier. in the premises csf :S_:'§. Rangg.2§%'§fha$wa..fi1'y.:Te;fip£e. Tha géwnd i*es§an§en*t the petitiefier and withaufi the repart rec9mmeifi 6§§'§:t;'é3%;:§éi§:§§§¢in__ ';:aerm§$s;iem granted ta the piéfifidnék. t:§ieVV.:%:ané:iif:fé¥i shcp Er: the premigas ef the ierhpée"$31.Bis::t;::§r:"1municaEian cam repért dated '12'? bépvéfhfiér {éffa Annexure F. Cm the basis 3'?
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5;' : Hswexier, in ihe ififerasi 3% jusiice, petiiionef E3 °'3;§£%3$r§%2£fied fa smear isefczre the fcwih ffifiéfifiéflf -~ "Beputy Cczmmigsianer, fidavapisra Sub Divésieng ':i.'_§*4%l"'§&~3;E":§é'§{§;v{{3:.§ié}§§f§: '%:L%§5 ";§;}{&i%é}3;'s'é;;;.A A'? E:§AN£3AL{}Rh' 'e.kr'.§?.E"~é=:;4 1323 €_i§;§E{w}§ §"E'»§ THIS. EEEGEE COURT S3? KJ'aI~iNA'f:"+.'n.'.A _»'~'{F Eizsxéké-{;4'é£I./{3§:i}\:--¥£?;v§'.?éG.}833 £31?' 2333 *3' Farsztzhavagisra in prmeesciisfigs No_DV8.QR.5?{2';Q§3?«G8 personaily on Mcmaay, the 29*?' June 2ea9A'@%aitV['5z-?:%j'gm. and the zsoncemed auiharity is direeiéd in apporturfrty of hearing ta pefi%i0fsé':9 :a's-:5 if': 3{3£';£'3¥"'€'53I'"1C8 wifh $3932, 33. _expedi€§éu$%y ,a$.;§'eé.s§§1§ié,= gig any rate, within 3 perieufi of'V駧§}t1weék§A_"fr;§mééje date sf receipt 3:' copy cf i:'r*:E:i§_"v;:rde?_§9V, §j§'.A§%§;?i__';§%:*€:a_dy c§*fc£uded the pmseedingg. ,%§nweve3<, §%ii 'Vbf the apnea? ifi compiiancg {cf by this Court the ¢cm;7éiéh"t[.§§;;1f§h fii%}:Efy :§s;:r3'§re:§iijé¥:i' nat is interfere with me gimp 15 ft. "in occupaflw sf fiw ne2t§*I:.§:)ne:: " ifivsffi! éaé "és ii91: posgessiarx Sd/-
Judge 3MV'*__ :.
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