Karnataka High Court
M/S Sap India Private Limited vs The Asst Commissioner Of Commercial ... on 24 March, 2008
Author: N.K.Patil
Bench: N.K.Patil
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'This writ petition. <: fi:i§2m,
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the impositinn em ifin'IfiFi1"1'5 -t
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read 4 Entry 53 of tin III
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__quanhing the notion 'nearing
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by the 1" respondent for the month of
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2.. I.-earned counsel for the patitionar filled a ¢1__;___ g4.n:_4_z2gm "gum 1.m... +.. .,._n;+1..=: sir A' .._ .. _ _..__._n ._...-_ ._ --..w . '~'rvl'o_uIn'-' petiiion u 'V the intemuutofequity
3. 11:» said submission in j;:laood on rucord. The intent _the Q :.i.i..._._rnrnin:.n-:xi.. 2-,; !r.n;.vit:g 'in.;..1.§- iéi';:i;5~ an. 1 1 3 r 1 5 V 'A "