Jedi Speciality Hospital (P) Ltd vs Dr P M Aboobacker Son Of Late P Hassan Koya on 18 December, 2009

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Karnataka High Court

Jedi Speciality Hospital (P) Ltd vs Dr P M Aboobacker Son Of Late P Hassan Koya on 18 December, 2009

Bench: Anand Byrareddy

IN THE H¥GH COURT OF KARNATAKA AT 

DATED THIS THE 18"' DAY OF DEC_EP»'I.-A}4§i,3.R:"?;:()O')V  " ~ x 

BEFORE;
THE §~iON'BLE MR. Jusmsg ANAr§2D BY%RAARE%DDY%

WRIT PETITIQN No.451"1' *'{)F..2AOO8 ('C--M--C..E5'C )

BETWEEN:

1.

JED} SPECfIA..LIT;Y HO'$PITAL_(P) 'LJMITED, A Com p731ny;§lin;t<31fp{)r2i£éd a1_nl:'i*V.r;égiVSt'e!'ed Undeé" 4th¢_"C(5'iTtp21nia§~-.Aug having its Registeajgd <§.ff'ice £}F1Vd'p!2I~c€c :0f business at imlismi, :3/{adi'Eé;é'1'e%5.7."!_ 20 u ' Kodagu VDié.:r.i_»Ct' V1-1C't'ir}g~t.hmL1gh and Represented 'fay: *&.Ir.S ' P.Ifés«e}*1t Manhgi tag Di:feCtg_)r, , A. -Gen.B.4C,._N21nG"a (Reﬁfed) V ~ ' -'.,__HveLbhattagéI'«c. 'i_lél.age, K:2i'L£'al<Vi{e;'i Nidugane PO. V' " ~ . 'T21 i Lek, Ex) «K'ia<3'ai.g_u .Dvi;S{rict. Ge:r1;B.':C.Nz1nda (Retired) Ageid about 72 Years, V' " S01'; of Late Shri.B'.S.Chengappa, = _ }'P!2m-{er and also Managing Director, And Chairman ofledi Speciaiity Hospital". E~iabbz1ti21gerE \/iﬁlage, Kalakkeri Nidugane P0.

Madikere Taluk, Kodagu District. g

3. M.A.P0('):1a1chz1, Ageci about 59 Yeaws.

Son of Sh:'E.M2mdim App;tch;1._ PEan£er and Timber M€E"ChL1l1I. Government Senioa' College Road. Me1dii«:e:"i»57] 20]. -

4. Dr.S.S.Ru:ncsh.

Aged Zlb()Li{ -14 Yams.

SonofS.V.S:'iniv:1§z1i;'1h, L» , Vivus Group ofC0mpunies.

Srinévaszi Czt1'di(>lcL>'gyi_ Cc1a'1:7é P ;#.§y'z1{E:'.Li:71ited'§A

8. Miilers' Tank BLs"nd.7Rg):ag£' ; Bangz1E0r€~560 052. _ .~~«. 'v jx~.:__,'PETITfONERS ( B y S hfi NLVR a1..v}i.z1Li raéfigjiith ' 'E<"mz=1th,W V/Xd vacate) AND:

Dr.PMAbo¢$b;;;m:;~;' A gr_3d~§(> E: Y»'.",§tl'S, A f:§0n"0f' SV'!"nj_i.P.Hassz11a Knyd. 'f~'..+r.s'id.i_:1g.,¢behind Ficaid M 3:19 ha]! K. E'-\/1_.C2I'1'vi;i'pg.3_a rn men: Sen Em' C 01 kc gs.

Madim~ig5':1':_2t1)I, K0dé:*§.1LI =Dis't:"Ec:t aci'ing 1'hl"(')Ugh . *.,And 1'ep1fe;$ented by his duty A'p;;o_in{cid Attorney.

. M:'s_.§_\7.1;1cin1§11 Aboobacken". Aged 57 Ye2=.1"s, _,D£1L:g]1{en' 0fE\/I.().Th01ns. P1'e$c:nt!y 1'c5§icEing Behind Field M;u'sha1H K.M.C;-malppzl G(')v<3r11m<:nt SeI1i<):'C()l!egc. §\/I'ddik{;'§'i~57] 20!, K()ci21gt:

§ 4i been er0ss~exa.mined on the previous day, results in m_iscarriz1ge ofjumee. in 1111}: event, the petitioners. if placed on "tve.rf:'*:-1sT'.~a.:1d if they are gix-e'en an opportunity to emss--exa:néne the-iwi::ﬁe:§s--.o"t"s'=the next (me of hearing; on further te1'1ns;z1As to paytneéhte eV0s._t};.._ ems ; ofjustice would be met.

Aee<'>1°di:agIy._ the writ peti«¥.ii('m_éis aI.l'owec|: Thué... t'i'"E'z1'i 'e(.>urt 'is directed to recall PW~;'}...£tnd&..'t('} ulssuch would be convenient for the Court to pei*:i1itvwi'he pei'i{.i_0.:}'e':f_s to cross-examine the with_es.$.: on Vti*:e""-s?;.i'm_e'"{:1;1'y--..or"on such other day to which the case may Bee' i1<i_j()Lia'_ne'c§. "(:1,ﬁ..'"pLEyl}}€!3I of costs of Rs.5(.)()/-- to the r"esp03'::1dC_i1£ at the'vn_e_X.Ew date of hearing. The petiiion stands 'd.és'gjo.<ed.,<>i Sd/' Itdge mg

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