NANDI INVESTMENT AND ENTERPRISES Vs. L M SARAVAMANGALA

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the parties.

(3.) The present appeal is filed against the judgment and order passed by the High Court of Karnataka in Review Petition No. 804 of 2002 on 26th March, 2003 partly reviewing the order dated July 5, 2002 in C.R.P. No. 4299 of 2001.