Karnataka High Court
Surendra Y Masamatti vs The State Of Karnataka on 12 July, 2011
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD LY, 2021. DAY OF JU DATED THIS THE 127 BEFORE ~~ THE HON'BLE MR. JUSTICE A'S. BOPANNA, S-RES} c W. P. No. 68103/2610 [ eh: Ss PSION Loman . ORDER
Phe petitioner is order darted J fo the petition. wie fot ped oh oe t "
om,
2. Having Meard the.learned couns parties. at the outset, #6 is> noticed «rhat the a a impugned order is passec.in "a.procecdings 1 tot pey eb pe oe LiPPChe?
"Acti. Against such for Shortt order, af) appear. is proviced as contemplated tnder
2. >. The petitioner shall fle appropriate appeal in eens orelari ewilth law. within 4 Period Of Our Weeks from 2 Brrscmrsngy Cm yee 4 ed stayed and i was extended from time t- interim order which was available-in. this peutian wai a enure to the benent of the petitioner for the. said. period:
petition stands dist 7 VIEW oF Survive for eorsideration, ew eee: