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Neelam Manmohan Attavar Petitioner v. Manmohan Attavar
Karnataka High Court
Sep 19, 2016
Anand Byrareddy, J.:— The Petitioner shall be Permitted to Occupy the Premises at No. 38/1, 30th cross, 3rd main, 7 block, Jayanagar, Bengaluru-560 082, Belonging to the respondent until further orders. Issue emergent notice regarding rule. Stay of further proceedings before the LIII Addl. city civil and S.J, Banglaore in Crl.A.1070/2015 until the next date of hearing.
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