Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Karnataka High Court

General Insurance Emp. Co-Op Credit ... vs Assistant Registrar Of Co-Operative ... on 11 February, 2011

Author: Ram Mohan Reddy

Bench: Ram Mohan Reddy

EN '1'}}'1PZ I~'IIGi"i COURT OF' KARNATAKA, AT IBANGALORE
FJATED THIS TIWIE 1 EV" DAY OF FEBRUARY, 20 .1 3
BEFORE

I'-IIONBLE MR. JUSTICE RAM MO}-{AN REDDY 

WRIT PETITION NO.582O OF 2011. [CS--I{I*§§;' V BETWEEN GENERAL INSURANCE EMP.

CC)~OP CREDIT SOCIETY L'1';D - "KRISHNAA"AJJARKAD, COURT BACIIIRQAD, - = UDUPI- 576 101, RE.PRESENTE}3.._BY ITS " ' ' SECRETARY, MR. PRABHAKAR I§IEi*I,VI9Ic5I\IER. (By Sri: MAHESH R U'PPI2§I, Ami) - V' AND:

E A-vssI.s*I_AN-'It 0-F CO--OPERATIVE SGCIELTIESVI 'c:§III":II?gI'I9_uRGA

2 S_ALE OFVFICVE'R V I OFFICE OETHE ASST. REGISTRAR OF °*C3§L);~0P. s0cIET--II«:s, " A . cI--II'I'RAI)URGA .SI"¢4i"'*1i _I~<I vAI$mTARAJAMUR1'HII V "'RAN'Gi,5_\LAKSHMI"

B,;_IsAI;Es:«IwARIxNAGARA, NIH; N0. I3, CEIITRADURGA -- 5'77 502 A 5]" 'ASMT SUDHA
--A"W/O LATE L K MURALI NO 1 106, OLD MARKET ROAD, CI-IITIRADURC1-A-- 5'77 50} RE§SPONDEN'I'S. \ xi':
.5 rik 2 {By Siri. KESHAVA REDIEY, ASA FOR R} 8: R2, R3 63: R4 NOTLiC'E I)ISPEI\§SED V-'V}'3I'}'I.} THIS WI" FILED UNDER ARTICLES 226 & 227 CONSTITU'I'IOl.\§ OF INDLA PRAYING TO DIRI-ZCT 'I'I"i"F3> DISPOSE OF min; £«:x.c:AsE NOJ22/08~O9 '_W'£11c;;~:__'« TRANSFEZRRELD FROM THE ASST. REGIS'f'R,3?\_R ,OF""CO_-"A OPERATIVE3 SOCIETIES. KUNDAPUR As IDER--THE L£«':'1f1'':R'' . "

DT. 12.2-09 MARRIED As ANN43 .;3*x'»--.REc'jOV1«:}'{1NO' vT1i--1E;v.. AMOUNT As PER THE AWARD 1§'1'.24,9j;0':"<i MARKELD As.' ANNA WITHIN A PERIOD OF 6 MO'NT1~%s"FROM"::OvDA§*. THE INTEREST OF' JUSTICE. .

Tms PETITION cOMING..:"ON FOR ""z>§;1EL:M1NARY HEARING. THIS DAY, me CO1j_RTji'./{ADE THE -FQLIJOWING:

Rec0rding_'"the Of? M. Keshava Reddy. 1ea1j1'1'e'd..\_£3§:5C7d?L fh.fc_:t_;actiO11§'j'1<I.Vaccordance with law wiii be linitizfited ~-thevéfeepvfesentation of the petitioner to execute th'e*a%wL»11f'c1~__iIi¥queéti0n. if not already done and if "'~._grafi't}ed_._erea.s0neib3e-----time, nothing further survives for L_eonTs'i:de1*.gitiO'11VT_V"in this petiti011 and is accordingly month's time fOr compliance.
$ég'~a §EI$§§