S.A. VASUDEV MURTHY Vs. K. SATHYANARAYANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the respondent.

(2.) Eventhough the petitioner has urged large number of grounds in the petition, the learned counsel for the petitioners has confined his submission mainly on the order dated 2.9.2013 passed by the learned Magistrate issuing summons to the petitioner.

(3.) The impugned order reads as under: