M/S Ashoka Industries A Registered ... vs M/S Icon Color Coats A Registered ... on 30 March, 2010

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Karnataka High Court

M/S Ashoka Industries A Registered ... vs M/S Icon Color Coats A Registered ... on 30 March, 2010

Bench: Subhash B.Adi

IN THE PHGH COURT OF KARNATAKA AT BAN

mmn 'r2-113 TI-IE saw my 03* MARCH m1:3if"<  2

BEFORE

THE Horram rm. JUS'rICB}--$:'1'.?-I-I;A§§§I"iLV'ii:'   & L

 

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mm REP    THE
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PAR'I'HER.B OIPVASHQKA. 1}5lD1Is"I'RES
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BANGALORE _,I3!S'iﬁ€'i" %

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% Rm 2I<:1.14e4,171*I~I B mm mm

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%  wt arses. R.T.HAGAR,

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SIG LATE SR1 M A JAEAR
AGED Aﬂlﬂ' 50 YEARS
KIA HO.'?, N.H.FARMS,



GED , SANJAY HAGAR
BAKGALORE 5&4

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AGED ABOUT 47 YEARS
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EMS xccm % t A REGIS'I'E«,ED l?AR'mER$H';'£P_F1RM REP BY Pammajs RESPORDEHTS 2 '90 4,€I~W:iI;.HG 1n\s%c:5'1-=:<r.2 A'I"' BT14 MAIN:

ST}! cmss. KORMJIAHGAIA. Ewm 560064 FACTORY sma A1' RQ.2?'_3~VB .; BOMMASANDRA AR/ism. AREKAL TALIIK s;G.sR1;H%c Kxrama

2 kaam 5'7 'mans ma 3:23.13, aammmm BL(I)CK mm, 5TH cams, xommam 1 aiaacmoas mm-1 "'W"~*"'"' 'W ""W"W'W*"'%*W"M "'"W?"' '~»VWW* '*,«.»Wf_ 3W"WiNMiF'a¥\M !'"'lE€..:v§'% ewwuwi W? Kﬁkétmméﬁﬁﬁ ¥"~Ei€,5«§°§ {I{Ji,.3?E'r%"¥ C3?' §€AE'72'?"«§g1"?JE".«%é{;£% HM.."%H QQURT CW %€ARN&'fAKA HEGR QQHKV 3/0 a P KATARIA AGED ABGIT 36 'EARS am. 30.13, m mm:

am mm, Sm moss, xamweam Baneamm 560034 m1'm0HE%Rs&?% u»v'~nm/Ia» 4 SMT KAVITHA KATARIA mo 3 P mrmm, mmn R/A 30.13, RA BLOCK 3111 mm, am cams. KORAMAHGA15 ff' ' _ BANGALORE 560034.

(By Sri B G srm'-cam, ADV. Fo12%n-;g%_ n i -- R-I, R-3 85 R-4 Am SERVED)*.__ mm VLF. Is FILE!) gm} Am~1c , L.EB ' % 227 05* THE consimrnoxi 3351x1315 wmaa mavm-'e 'IO QUASH 'nu: oRnE=nT$m§% 4;§.;2GQa:FA_SSED BY am cm. JUDGE (sum: %%1w£%n% % J.m;?.<:.%. AHEKAL IN msmssme fz'£"}§_C9.3 B¥f"TZﬁ§...jPE1Y1'IONERS E1 "' """' """'""""'"'"""'"'"W' ""'"'-W W'W'" €l'3'*¥'*V..m%%W£¥"M:m §~m;M étmm W Kmzmrrmxa Htcsiwt <:0m2'r 0? KARNATAKA mew comm" ma» memmmm mmm mjwmz os é éaziy-%°oR mama was my. ,mLLownn:--

3;. m. ,.m 15- in I o.s.ng.1w§;:m. 3uit as for peaaaakm of mm suit suit, ha am am appaaman m I..A.Res.3 imm- ' _' 3» aumofRs.4,93,527.25 as mxmi aﬁ X said appﬁcatﬁtmwas appoaed by an ml-.sendm~

3.?/A13.

:-<ia2.» K W Mwwuw :2 mm" rxmmiwmamaxm rwwrv MWMRS §\l*-\ﬂl\lW£¥ﬁQ.3'\ﬁ NH}?! %.J».JUM§ 'LI? ﬁﬂﬂmﬁgﬁﬁﬂﬁﬁ Hgitiﬁ Q§"§Ug'%¥' COURT Q? §(h&EP¢éA_'§rRKA HEQEH QUMK7 plainﬁ had amend into a Memcsrandum 1..19f Uzzuietrutamhg dam 19.5.2002. The tmmy was in cmatmme caxm to an and and the made by the dmm m.3.2oo+, 4.7.2002, 31.123002 alleged that mm is a the nature arpoamsm. L" ' into abtamoe an Ju1y:V,1...A2C3'l"33;V hm ptroduced the dated 19.5.2002 and these docim, the the applﬂmmn.

A there 3 a awisoua dispute, whﬁch mquﬁm and 3:natm'inl, 1 dc ml find cm; the 1 {éaurt has oamnaxtea any war. Aemnam, is étmiued, Lihm1.y in mm to: the u A. Vpeﬁtiarrm ta adduae such evideam anti mateﬁal in the 2' 5 no.

trial Ittmincutory ordczr wsed by the tria1Ceu:t____"a mbjectt:at1'xe&'mld:a::'m:&3nt:ft1mssuit. T { $353 Zaﬁf égiﬁzxdg ﬁg 'gnaw Eﬁmi §§W¢Zm§ H5 VMDOU IQ?" §§.qzm.$, 93$ §m$§nw 3%"? §vmﬁ§ww%?§§gzH..,m3.. £333 $.32.» i§Zwis§§,3. Z: :3;

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Karnataka High Court