Karnataka High Court
Sri M C Prahlad vs State Of Karnataka By Its Secy To The ... on 5 February, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
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Iudqfi Aggg ; W.P.No.24812/2{)() g'§.4:'_:'._ 05.02.2009 Both the applications for corrgction xas" '4 'V amendment granted.
Wherever 'Sy.No.32/2B9 petition as siren as in they orciéf, * "x"ea'( i as 'Sy.No.32/ 313'.
Necessa1jsz..¢9n%§i¢t_i0Ii:s ta be 'bat.
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