JOSHINE ANTONY Vs. BARAFWALA COLD STORAGE & AGRO PROCESSOR
LAWS(SC)-2018-12-47
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on December 11,2018

JOSHINE ANTONY Appellant
VERSUS
BARAFWALA COLD STORAGE And AGRO PROCESSOR And ORS Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 28.06.2018 passed by the High Court of Karnataka, Circuit Bench at Dharwad in W.P.Nos. 102964 and 102965 of 2018 whereby the High Court disposed of the writ petitions with certain observations detrimental to the appellant's complaint in FIR No.45/2018, Mal Maruti Police Station, Belagavi.
(3.) The proceedings out of which these appeals arise have emanated on the strength of FIR No. 45/2018 registered at Mal Maruti Police Station, Belagavi.;


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