MGMT OF DEVI THEATRE Vs. VISHWANATH RAJU
LAWS(SC)-2004-4-115
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on April 08,2004

MGMT, DEVI THEATRE Appellant
VERSUS
VISHWANATH RAJU Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant before us preferred a first appeal under Section 96 of Civil Procedure Code before the High Court of Karnataka on which the following order was passed : "Admit subject to the condition the appellant depositing Rs. 75,000/- within a period of eight weeks, failing which the appeal stands dismissed without further orders.";


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