JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order
dated 22nd of September, 2006 of the High Court of
Karnataka at Bangalore in MFA No.1741 of 2006, whereby
the High Court had dismissed the first appeal which was to
be decided on facts and law.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.