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Karnataka High Court

M/S N L Forex Ltd vs Sri Balakrishna Reddy on 19 February, 2009

Author: N.Ananda

Bench: N.Ananda

w-

in: THE HIGH COURT or KARNATAKA AT 'BA§{{c;~;11f_.:iRi~: --  %  

DATED THIS THE 19TH DAY <:::Fj'FEBR':JARf'T;§QQ9v V  

BEFORE   A 
THE f~§()N'BLE MR{J--1.iSz+:cE "N .ANA1§_:_>A"~-- '"  
wan' PETFFION No.3s9s.§QCec~a_ {GM4cPC1 

BETWEEN:

M/S. N.{..F'oIcx i.;'aiL_ . H   
A company iacorgr-gbV'atc<i.'undcr  '  « 
Companies fact,» 41€§5{ii ' é _    V

With its mgffstexfrlti bfline £113." '   
No.14, Ma.ma~ .tf'éiIi11a.na.ud  

    " _ 
Branch; oifis:-.=, at' . 3\:o_;:"a7,' '  Main Road
i{onena"Ag3*ahara, 'I«~iAL"P;>é;t._ 
Bangalore-560 O17  . ' ,.   '

Rep. by its Authorised Agent, GPA Holder
Sri Rajadjmai  V' V '

   _____  ...Petitioncr

   85 Yogt:sh.N., Advocates)



-- Srj. Béslakrislana Raddy

 V'-Father'§sv.1_1iame not known to petitioner

' " about 60 years

  MES Colony, Konena Agahara

 ._  HAL' Post
  V Ba§flgaiore-570 O17.

.. Rcizspondent

u (By M] s.Namyana Reddy.M 85 Associates, Advocates)



This petition is flied under Articie 227 of the Constitiitidnibfé

T India, praying ta quash the order passed by the XXX'"£'.r3_'d!._ Cjity 

Civil Judge, Bangaiore, in O.S.No.6665/2007 dated' ~

(Azmexure-C3 85 etc.

This petition coming on for finai  jthis "'fhcV  
made the foliowingi     A.     .

When the matter is    lcézrncd
Oounscl - appearing for   filed a
memo to the cfihjct thafLH_  would not
alienate the suit'   of suit.
It is    has made partial
ciccrocie     in fact has hccn
paid by'idc:f£:i1daiit: _Y'uV.hat remains to be decided is

Cntififiiiileiltx of dfimagcs claimed by him.

 V'  ._ ~\€:2.i,.A'I*:ht:vi.;;3en1x<H)'istakcn on record.

  the ihct that controversy between parties
is n£1rro13réi:i-,.  pass the foilowing;

ORDER

_ i' ...i'iI'i1c respondent] defendant shall not alicnatc suit .,sci1cdu1e property during pendcncy of suit. The trial Court these observations, petition is diéjfindaed ;of.---- . V shall expedite txial to decide the: suit on Véxxi months from the date of receipt of éO?}'!'(}f which both parties sh-an extend A:t4i:4__r:':;1'*.V_A.(:o-o}.):<:3*.A'2A4§f:1':{}i1.'V Iudge SEQN