Karnataka High Court
G V Prashanth S/O Venkatappa vs Bruhat Bangalore Mahanagara Palike on 22 August, 2011
Author: S.Abdul Nazeer
Bench: S. Aedul Nazeer
IN THE HIGH COURT OF KARNATAKA AT BANGAL ore DATED THIS THE 22°° DAY OF ALGUST: 2011. BEPORE .~ THE HON'BLE MR. JUSTICE S. AEDUL NAZEER MISC.W. No.6989/2011. IN ne WRIT PETITION No.13109/2011 LL. B-BMP) BETWEEN: GV. Prashanth. S/o. Venkatappa ~~ Aged 3] years, Prop srietor Silverado Ine., No.19801U Bloc ko TT Phase. Banashankari 1 Stage, Ring Road, Opp: to A njaney: a Bhavan Bangalore -- 560 OSS. hes .. PETITIONER (By Sri Ss. Shaker Shétiy. is | AND: De . 7 Bruhai Bang. salore Mahanagara Palike NLR, Square, B angalore ~ 560 002 Rep: by its Commission er ... RESPONDENT (By Sr rh Ss uadeep Patil, Adv.) IMPLEADING APPLICANT: _ M/s. Accord Advertising Pvt. Lid. . A private Limited Company eee Be a4 & ee = aes, S ee) Registered under the provisions of The Indian Companies Act, 1956 Having its office at F-1 8/5 Sai Vila Apartment, Wood Street Ashok Nagar, Bangalore -- 560 025 Rep. by its Power of Attorney Holder And Chief Execution Officer we Sri. Alok Bharadwaj, S/o. Sri. da avant 'Bheradwaj Aged about 30 vears ~ R/a. No.218, 25'" Cross oe - 6 Block. Jayanagar., Bangalore -- 566 052 (By Sri. VU. Shivakumar. Adv.) 7 This Misc. Wo is fled under Order I Rule 10(2) of CPC r/w. Article 226(3), of fhe (Constifiiioh, of India praying for impleading, cic. : ; This Mise. Wh cominig on Or Orders this day, the Court made the following: © - ORDER
He ard. .
"Misc. W. No.6¢ O689/2011 is allowed. The petitioner is | dive ted to implead the applicant as respondent No.2. "Post alle two weeks.
ESS reer