Sri.Marigowda.H.C vs The Deputy Commissioner Of Police on 17 July, 2009

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Karnataka High Court

Sri.Marigowda.H.C vs The Deputy Commissioner Of Police on 17 July, 2009

Bench: N.K.Patil

IN THE HIGH count OF KARNATAKA AT  _
DATED THIS ms 17"' DAY or     .

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BETWEEN:    
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 _      § _ RESPGNDENTS
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 ms MI$.w.6231f2oo9 £8 FILED av ":1-«E couusa r-'on
PET'i"I'i'!0_N.Ef'< amen ' warren 152 cr cpc PRAYING T0 CORRECT THE

'  = oesasrwmn «cs RESPONDENT No.1 as DEPUW CGMMISSIONER

» ;;§srEAp_VoF £*£F"z.l_T_\' comamssmesz at-' POLICE IN THE c;Aus£rm.E. . COMING ON FOR OREERS, Tl-{£6 DAY, 1":~ir:";'<;:o::R1'":zs;§.r3E* THE FOLLOWING:

ORQQR L This Misc.W. is mm by learned comma for patitsaner under Section 152 of the Code of Civil Procedure, praying to current the designation of respondent No.1 as Deputy Commissioner Deputy Commissioner of Police in the ~

2. Heard the learned counsaifar

3. After careful perusal of:"the::'."rri-éteiriz3_I cert seen that, the learned "fer his V personal affidavit datved_3O"'AJu'raé_: svréériﬁgj on oath that, inadvertently, the~r e$ ar' cause tiﬂe of ﬂue writ -ﬂ-gait, the first responders?" V V. Mandya D8130' ' .t; V-Qrongly mentioned in the cause _ petition as "The Deputy Confgr'"nvis§~,io1riier:vpf"I5oﬁ§::e,vMandya District, Mandya". The was arrrana ﬁde one and not intentional. 2 made by teamed counsel for . peti*"fi':)n<er the statements made in the persona! ' 'A filed by petitioner, as sated above are placed on

5. Office is directed to describe ma:=m I respondent as "The Deputy ' 'b?;ii§:5(;3s.§ D:stnct' ' , Mandya" by deieting the__wc>r(£s Ofﬁce is dirmtad to carry {Sui in the cause title and t'he order.

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Karnataka High Court