STATE OF KARNATAKA Vs. N P KUVARAKAR

JUDGEMENT

(1.) I.A. II filed by the respondent requesting the appeal be heard early has been listed for orders today. This appeal is taken up for hearing with the consent of the Advocates.

(2.) Sri C. S. Kothavale has appeared on behalf of the appellant.

(3.) Respondent filed a suit for declaration that the order of dismissal passed by the Superintendent of Police, Dharwad under his No. EST-6PR-95-76 dated 15-4-1977 is null and void and for grant of consequential relief.