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Karnataka High Court

Shri G Pulla Reddy vs The Commissioner City Municipal ... on 16 December, 2008

Bench: S.R.Bannurmath, A.N.Venugopala Gowda

EETWEER

1»

IR THE HIGH CGURT QF KARNAEAKA, BAEGALGEE

DATEfl THIS THE 15"'DAx 6F nmcgmaga 2aQ3 x_

PRESENT

THE HCEN-'BLEE MR. JUSTICE; 

AND 'mg E£0I=I'BZ;E ha. JUSTI'<:"3,E'*-~z§.Nf€JE§%'JGO'2§..£:§é§x«--vG:$fi§',i3,¥sL ccc go 22$__ §?sF_ 2308 '('c.«:xz.¥F---) § SEQI G PULLA REDS? , sfo. G :m§A¥AN:A:2E£.:fi"'§£ "

AGED movrgas §égAas<' Sim: V. ' s,{7o3.m :;A{t%?Ev siiéz mam:
samgszs ' -
§Q£»§I.AiI~?§.N'£S "1 Ema "2 J ARE V R}/AT '''¥.':7'I..'A'1I?_}'V:3<).*--.:_{ ,' ~' Baaaganva =ww'.gRs,I 51.0012, 30,20 A :3 BI-3§1»';U,§;_MA x1~z RO;i'§fi"," R3;-. NAGAR .Hu?i#NG3s_L€¥RF.} '*: 550032 R3393:
?sfo_.."sirR*I T v'E2~::<AT REDBE "maria mam 45 3rE.AR:'«.:, Riki? ARG-ETA APAR'I'1~E24".?S A. ,_§.""'--'§-:r,ooR,, FLAT 1~IO.184, ";;:_:49, SE{"f}.."C:R-«B, 1?" mass V 'infiklg Rams gmmaaamsmgkxmmag (By 523;:
$A§GALOE*Q8 €QM?LAE§Rfi?S B S D%%RKARAEH, QBV.) &ED:
TEE COMMISSEQNER, SAEEE$A NEELGFAR JABEEK CITY fiURECE9AL C$§NCIi KQLAR, . , . 5. é$;£Aic:r;?;;v'.i$Eir. {fly SE1: 3 G CEANDRAM§HAN,A§?f} THIS act': 25 FILEB €i;f4ss:;"1:.3 é¢. §~.é' é3:%%'--...r_:*'2%:;EV CONTEMPT 03* mum: ACT QRAYIESGG TEA? $522.13 'vAcc:;s2'm'~..L 33 Cmmn BEEQRE 'r§zI:;§_*--§;w* "LE 252-3 ymxsags 12:»: Acmmggzmoz. :»:::t:$gf"-.'.= ms»: ma zzamgggazxqe WETH An24':2¢:s;i:1zA;2=~z:_,e2»z c;é2=+_.:us':%?:cE ARE ALSG gamma mscisgnzmzsrcaf %:z:;'*-'mm swam DATED 23-~1~----2ee8 wssssn aw.:z~:o.>:ui::a¢2so7 {&«£---*z3E1~I> V1332 Azmsxum-A. -T This :¢;§r;;'c. =:_c<:§:n:£.-7ng'*. "gr:-..V_-55: Orders this éay, BANNUE%A$H;~J mafia tfie following:
améR"
A£1égimg $®3ébédience of the Qrdar dated
23.:1._2ee§'-V V§ass.a€::.:_ :~:.?.4":oe;'2eo': wherein "w_fin§ér¢%ha sai§"arder§ this Gourt had issaed V9 éi§€mti§#"#§ th& aaaused ta maka arrangamant fafiw payfifi%s due tn the aompiainants and _a;1egifig that sa far ma amount has been gaid, * 2§é"§resefit cantemyt yetitian is filed* 6E;?;>/

2. after issuance cf neticg.f,%he respcndant-accused fig; represented k§{ é¢fin$éZ . and tsday he has filed a mama wifih"$§%¢fi;§a%u' dated 8.12¢28Q8 passd by ;:hé'?§ccfisé§w_ta:

arranga for payment ifi=_ta£mfi' 9f' fifi§w,¢£der- "
passed by this _Caur;J inw_tfié* §ai§ writ petition.

3. Im;"V§éw Rafi ;thaW $a$§;» the present c$ntempt5#e§i£i5n:$$§$ fi§fi §u$vive £33 further aonsgdéfatégnD§jE§fi§$ar; i§ is made clear that it is &§emVt% %§% ¢§m§;ainamt ta aypreaah this Gouxt if th@wa£m§fit"i2 met raaliseda Sdfw Iudge Sid/4 Tudqe uV. SAEf1612§8