BINDU D/O MANI Vs. E VENKATAIAH

JUDGEMENT

(1.) MR. Mohan Kumar, learned counsel appears for the Accused No.3 and submits that compliance is primarily to be secured by Accused Nos. 1 and 2.

(2.) SRI. V S Hegde, learned Additional Government Advocate appearing for Accused Nos. 1 & 2 places before the court an affidavit of Mr. R Shantharaj, Commissioner, Backward Classes Welfare Department and submits that due compliance has been secured in terms of the court order.

(3.) SRI. Mohan Kumar, learned counsel to file power on behalf of Accused No.3 in the registry within two weeks.