Sri Kiran Patil vs Rakesh S Sampath on 7 March, 2008

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Karnataka High Court

Sri Kiran Patil vs Rakesh S Sampath on 7 March, 2008

Bench: H.G.Ramesh

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In mm mm: comer or KARIATAICA A1' summon

mun minim: -rum-z or mncn  

BEFORE

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312: K1'R:"xN PATEL
S10 3 B PATIL

AGED Anew 19 'umi~':f3 

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RAKEEH 3 sAM15.1tm.--

; ' 3,10 LATE ASHARAD SAMPATH
~  Agsp ABOUT.  YEARS

gm'. -KNUSUTA S SAMPKTH

A 1  T.wV,4_o 1.A5E'E*SHARAD sammm
" ._  AGED___h.¥3'0UT 53 YEARS

PRAGEESH s SAMPATH

 hsjo LATE S!-IARAD SAMPATH

RGED ABOUT 36 YEARS

1" " ALL ARE R /AT NIJLINGAPPA comm
' manna

NEELU PATIL

w/0 JAGDISH PATIL
AGED ABOUT 29 YEARS
R/0 DHARWAD



5 SANDEEP PATIL
S] O S B PATIL
AGED ABOUT 19 YEARS
R_IO HOUSE NO.1-I-19
ST ROAD, RAICHUR

5 s B PATIL
s10 13 A PATLL
AGED ABOUT '76 maps   
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STROAIZLRAICI-[UR    

(BY SR1 DRSUNDRESH. VmvocA*1*.-2: 1503 1e+A1"m._g,3;nT

R-4 AND R--é ARE SERVEEM

NOTICE TO R-5 orspmnsep' tum.)    o  
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AND 22'? OF THE 00 E'.-t'E"i'[}-'e'-J"n'E--'}c'-3},' } OF' PRis'I"i'iVi'G T1')
QUASH ANNEXURE-H, AN ORDER PAS9EDf>QN I.A.N0. 15 IN
0.S.N0.I3;'98 L'I'.;19. 11.28G?. _"n' 'PHFe"PRﬂ_L1'CiVF£+'\L Ci'v'IL JUTD ""

(SR.DVN.)  ".~ _

I

THIS ;?ET:T1i§:a':%oVccn§:nic_ GEN 5303* ORDERS '1'!-II DAY,

THE CGURT' Fw'._'a;L;:='fw'ii€G: 
Snn;.Sona   learned counsel for the

petitioner's "  : dispensation of notice to

 ..1q.o.5. V""H ovh1g regard to the  of the

41 _______.'I __Q;I an e

 e\n'.rn '1.~u-'Vs'€«Sa-\_>gE. 433 .§~.-_-_A-..¢ 11.. :2 1- _. -
€:u\T'.9I..'»-;'.lli.vll'..li,avU 5. -5 uu I. 110.0 18 ul5pl3l1%(l WITH. 31'!

 learned counsel appearing for

  No.1 undertakes to tile vakalath for

  respondent Nos.2 85 3 also in a week's time.

- / W

2. Smt. Sona Vakkund, learned counsel appearing for the petitioners and Sri D.R.sundmsh,' counsel appeartng 111' 1e-,t.x_>__¢.1_.11.. -.osi1 _

1.... -__.u. _._.|.JI.a..I_..._ ____ LA Q ﬂ C Sl1b'1i'1 that tn ' In. 111.1 1 ma' [)6 (i V directing the trial Court -- the Civil Judge (Sr.Dn.), Raichtar,'

0.S.Nos. 13/ 1998 & ¢..=,mmon ju.dm".,...t.'-I1! 'W Wmﬂiﬁg They % «J n VJ'-5514 -.5-no-5 pray for a direct.' 5"-*'--o;1 to 11;";-qr: 'av dispose of the suits expedittopslje'. 'V Y; £0 CC 'E E?' 2 "S E. 'L 5 4' '

-'::ij~ F a 'F s i' I»

-L F I the joirit the learned counsel for the 'parties direct the trial Court to ' ofme areresaid suits by a common judgment eemmen evidence; The suite shell M Withiﬂ six months from the date of "'rceeijgitﬂ9iroduction of a copy of this order. A Petition disposed of. .. . . .. 9 any -Ata 1-_W-I

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Karnataka High Court