Karnataka High Court
H S Raghavendra vs Javed Akthar on 15 October, 2008
Author: Manjula Chellur
Bench: Manjula Chellur
IN 'THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15*' DAY OF' OCTOBER 2008
PR ESENT:
THE H()N'BI.E MRS.JUS'I'lCE MANJULA cH§;:L;;£:R'._jj ;_. A'
AND }- .
THE i~iON'BLE MR..3UsT1c:E K.N.KESHAVA.NAE?AYz§NA
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COMPLAI_NAN'I'
(By ;§1§AS'm1, ADV.)
AND :
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"'SECRE"FA.}2Y
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" THIS C.C.C.»IS FILED U/S 11 av. 12 OF THE
" §:0_r~r':*;Ezs4Pr or COURT ACT PRAYING TO INITIATE
-- C-ONTEMPF PROCEEDINGS AGAINSI' ma
ACCUSED] RESPONDENT FOR THE WI LFUL
"'DIS()BE¥3!ENCE 01:' THE ORDER DATED 25.10.2007
* PASSED IN W.P.NO.48542/ 2094.
CIML
THIS C.C.C. COMING ON FOR HEARING BEFORE
CHARGE THIS DAY, IWKNJULA CHELLUR, J., DELIVEREQ
THE FOLLOWING:
ORDER
Application and the counter a3'}idas,$:i;fi'' ' . respendent is filed. Perused the Saws.
2. Nathirzg remains for consiciaréitjon. of COU.=--rfiI'1' the present complaint. Theiéfére, are V' closed.
% Judge sa/-3 .Tu5§fé