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Karnataka High Court

Linga Reddy B A vs Karnataka State Transport Authority on 31 January, 2011

Bench: V.G.Sabhahit, B.Manohar

IN'THEF§G%fCOURTCX:KARNATAKA,BANGALORE

DATED THIS THE 31st my {BF JANUARY, 

PRESENT

THE HOFWBLE EVER. 3USTIC¥EA~»V.fiG.Si§éHAi:$q1T"\'"   A'

AND

THE HOEWBLE MR.}'LJ_ST.I_CE B; MARVQRHAAR"-V~ 

Misc. §w\:o.1«"i%'i122V%jQ%f"'2Q11

«WRLET PETITION NOR": 1'.Q'4§11«0é'  .2010 (MV)

BETWEEN:    

1.

BA LINGA 'RE.a;:>Y,_, "

S/Q 'E.;AT*E..ES. AfiI:A"?JTH».VREDDY;"' AGED A5015-TV:~«~..54R Y'EARs_,- - PROP: R. E. "'FR;'.\.V'2:'i«E,E§~,.._ H EAD V9051" O'FF'1C'E.- ROAD, CH1TRAD.:.;RGA;,._ ~
- 2. ..';:'}/:":j..%A,':='Air"r~1EMA"B--E<3uM, V' «._vv;'0'.fc._rv:.QHAMMED NASRULLA SHARIFF, 'A{E?EED_'AB'QUT: 58 YEARS, . "-"PROPX;_S.V§3;V"TRANSPORT, W ALI MOHI+'_.L;A, 3"?' BLOCK, "CHI"rR'A-DURGA.
«. ...PETITIONERS A {'5$?":;RI B.R SHAILENDRA & SR1 SHIVANANJAPPA, AEDVS.) ' ;5§;'\E$:
1. KARNATAKA smrg TRANSPORT AuT:~;oRI"W,.
2

5?" FLOOR, MS, BUILDING, Dr". AMESEDKAR VEEDHI, BANGALORE A 560 001, (BY ITS SECRETARY)

2. THE SECRETARY, 1 T 1' KARNATAKA STATE TRANSPORT AUTHOR.I§fYL R" % 5?" FLOOR, M5. Buzmxms, DR. AMBEDKAR VEEDHI, * ..

BANGALORE A 1,

3. MANAGING DIRECTOR, K.S.R.T.C. CENRAL OFFECE, K.H. ROAD, BANGALORE.

4. M/s. ANDHRA<PRAD.ES'H .sTA*TEA_TRANVs'P'oRT CORPORATION,j'-- '_ MURSHIDfl..,BA;1E§,._w_ ~ ' _V HYDERABAQ, (av ITS Ass1s;:1fArxr'TRA.mC MANAGER)

5. B.G;'A.MA.NOHARf=.V S/O B;-M. -r:;uRAP';éA,.. ' AGED A'B.oUTV:V 23.4 "~.{EA~--Rs, :2';/s. RAJ/1\ M.QTORS_. .fBES;_£.DE..V_SREE"LG-DGE, PaB'._R'.éOA+D ! T'D;A\.2'v.A_NAGgRE.

5; SR: %*€Af;£'iJ5?1AN TRANSPORT "'€£--OM_i5A§\|*f PVT. LTD. we, 'BADAGABETTUR, .. VALUDUPI » :6, _ REPRESENTED BY EXECUTIVE "SAIRECT"€}Rg, SR1 GOPALAKRISHNA NAYAK, R AGED ABOUT 54 YEARS. .'.RESE3ONfI}ENTE3 (av @oW.ADv<:>cAT£ FGR R1 & R2, 3 SR1 KALEEMULLAH SHARIEFF, ADV. F-"QR R3, SR1 A. SRIKANTH, AD\2'., FOR R5 SR1 L T GOPAL, ADV. FOR R4, SR1 A S PRASANNA KUMAR, ADV. FOR R6 SR1 S PRAKASH SHETTY, ADV. EOR R4) IvIIsc.w rTo.1122/201: IS f?.E,LED I;Ii\I'I;:I€§§i2;vvS'§CTIc.I§" S' 151 OF THE CIVIL PROCESURE c;jaE"R{IA'D v¢ITH.;;RT"ICLE 226 Of' THE CGNSTITUTION QF ;'I'I\£.E15IA*._PR.iiYIE'iiE., EXTEND THE INTERIM ORDER OF ::fIvi.TuS Q.LJO"GRATqTm--..% EARLIER UNTIL FURTHER VQREIERS,'-..pEr~TmrgI(;..1DTISPGSAI,T OF THE ABOVE PETITITON, INTV'i_:_R.E;ST JUSTICE AND EQUITY. ' THIS MISC.W C0.r§z"I:\:céILo2.;xIV,.IiG.¥§;VI :(3RDERS THIS DAY, SABHAHIT 3., MADE THE f*7CV}L¥;C)V\/'--:'IN.i'§:"'= 0 $1: S S' 7-2~2o_11_, .sL:'§;j.e::§"'i:q*¢_§5n.;::tion that the petitioners shai:

hoid VaIAiE§Ef41')€*rFT'Ii'f-- tv:r5'..V();2.e$:i*aI:4éV.'the vehicfes. §..§co.rdin§;§'y','v'-----r--;--%s'c.W.1122/2011 is aiiowed. mgk/~*