Karnataka High Court
Ms Anitha Kumari vs State Of Karnataka on 1 April, 2010
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
IN TI~lE'=i Hi(}H ('(')L}RT Oi" K,~*\R3\l.-=\T,~'\K.-=*\ AT 13.»--'\s'\'(3:'\E .()RI.i--._
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9. SH'lRAHAT"['l D/O. P18 SHIRAHATTI .. ,AGE:> 23 Y[3ARs._()CC.s'"rU1'>£2NT MBBS V M). 8,r»\NAHARRi ' "E3-r5§(}::\l__.K(i)T 524.47 1 E E. W"
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17. Mr. AMIT R K(..)L[jiK,»=\R :'\{_}i[jl) .-='-\}3(..)UT 33 YEARS (.)C.'C.. STUDENT ---- MBBS SHRI B M PATIL MEDICAL C(')I.IT.["i(7}[?3 BIJAPUR ~ (180 001.
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S/(). S H M(_)HlND£§R PAUL PUNIA AGED ABOUT 25 YEARS ' ' V = _ HOUSEEZ N0. 9/28. OLD CA§\r1PE%~S PiAAI{1\*A1xfA=.J ..-WRICULTLTRE L%N1vERs1TY___ '-_ ' ~ HISAR (HARYANA ~J1<3.5()()s=)'. ' 4 "f:..._'PETITIUNIEERS (BY Sn. s[{'i'R'2\Na:%L;x_V. ;\z1/'$TJ'UsT L/--\W. Aliws.) ,»"--\.2'\'I) :
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--._1';1§ij1:(11ca.11_1<>11.11W11<:11 11111 211a11cr $10011 :11 111211 >;1e"1g."-:1: 1110 11c1111<'>11c1"s aw Cottri. no need to keep this llltlllct' pending on the Bo:.i1'd. ll' the students. lttrnish the hatnk gLl£1l'Ltl1lCL' as Llll'C-L'lt3(.l by this Court. the institution shall refund the lee subject to the result of the Apex Court. in tl1_<_1-fell' eireumstanees. the j)l'()L'CCLli]'1g.\ are dropped r'ese:=-'='Vil1:i:gVl l§he.rt}-' to the eompluénunts to ;:1313r't'::élel1 «.vC'."QLll"1l' ret'uncl is not mt-tt.lC on l'urnisl'1ing the hzirtl; gttatr~tt11tee..f' '~
4. ,»"\£'ter the Lll.\j')0S£tl ol' e('r11te11-1't:3l:t"«.rjetitlot1_lltlte:jletitilfmers e.0nte.nel that they upprouehecl tltellltnirfdres:t_joll'tltlere.Alr1stituti<.>1t with 21 l't3L']tJ'C?~'.t to xpeeily the'--r..;t12;111tLj.:"rt"ol'::'Vt11tt'otr;1t the bank gtttmttttee and the ll%t.l)l'll';tJt'ttli\l'1 the Sm-m._ 1_.e.ameLl eom1se'E tor tll'te:"'t.l}il1ltl t'c3--Sj..)'('3~I]LlE;2]tl submits that there is no neetl for l'Lll'IllSll'l'1i1y§_f'Ll]C l'ikt;Lt1:.;s" h37i.'t'tl'1e13'1 and on the other hand the .-'"'.'l."ll§l()ll.Vl'."l~'::",3. ll2tA\-"C to £1:rt'r--ls,l1___h_;t¢nl< g._§lE1]'Zi]'1lCC to the extent ol ltmount thgtt =,l1e'*_v'-.;t1'e.,_enrtit«leil..There is some force in the contention of the .. learnecl Counsel'--lf§>1"At1't'l1e third re.<;pondent. Therefore the petitioners _ l'ia-ah»-'e to l'urni.<;«E.t the hgmlg gtrartmtee to the. third l'CSjJOIl(lCl1l to the .__e:»;lt'e:1t ofithe :m'1ount that they are entitletl to from the third ..._respohtle1'1t. i:1it.i;1lly the bunk gtt:t1'Lt1'1tee shall be for 2.: pe.riod of one W "Wee iii.
LRS/U 1 0420 i 0 are entitled to ciuim the almmlnls <,1L1c by the peli[i0m31's.
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