Karnataka State Financial Corp vs Bidar Special Alloy Steelsp Ltd
2021 Latest Caselaw 3226 Kant

                               1           MFA No.31895/2009




            IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

       DATED THIS THE 25TH DAY OF AUGUST, 2021

                           PRESENT

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                             AND

         THE HON'BLE MRS. JUSTICE J.M.KHAZI


MISCELLANEOUS FIRST APPEAL No.31895/2009 (SFC)


BETWEEN:

Karnataka State Financial Corp.,
Having its Head Office at No.1/1
Thimmayya Road, Bangalore-560052
Represented by its AGM(AR) Dept.
                                                   ... Appellant

(By Sri Ganesh Naik, Advocate-Absent)

AND:

1.     M/s. Bidar Special Alloy Steels (P)-Ltd.,
       Having its registered office at
       No. 8-6-70, Bishan Mansion
       2nd Floor, Udgir road, Bidar

2.     Sri. Jogasingh S/o Late S. Bishan Singh
       Since, deceased by his legal heirs

2(a) Smt. Tejinder Kaur
     W/o Late Sri. Jogasingh
                              2          MFA No.31895/2009




     Age: 60 years
     R/o: H.No.14-11-799
     Shah Inayat Gunj, Hyderabad

2(b) Sri. Dharnith Singh
     S/o Late Sri. Jogasingh
     Age: 43 years
     R/o: H.No.14-11-799
     Shah Inayat Gunj, Hyderabad

2(c) Sri. S. Balbir Singh
     S/o Late Sri. Jogasingh
     Age: 39 years, R/o:No.8-6-70
     Udagir road, Bidar

3.   Sri. S. Mandanjeet Singh
     S/o Raja Singh
     Age: Major, R/o: No.25
     Srinikethan colony
     Aurangabad (Maharashtra)
                                            ... Respondents

(By Sri Ameet Kumar Deshpande, Advocate for R2(c);
Notice to R1 dispensed with;
R2(a) & R2(b) are served;
V/o dated 04.01.2016 service of notice to R3 is held
sufficient)

      This Miscellaneous First Appeal is filed under Section
32(9) of the State Financial Corporation Act, 1951, praying
to set aside the impugned order which is produced at
Annexure-A, dated 16.10.2009 passed in Misc.No.12/1998,
on the file of the learned Addl. District Judge at Bidar and
thereby allow this appeal as prayed. Further to allow the
petition filed by the Appellant in Misc. No.12/1998, on the
                               3            MFA No.31895/2009




file of the learned Addl. District Judge at Bidar, as prayed
for.


       This appeal coming on for final hearing this day,
K.S.Mudagal J., delivered the following:


                        JUDGMENT

No representation for the appellant.

The matter is pending since 2009. On 12.08.2021,

this Court granted adjournment on payment of cost of

`5,000/-. Even the costs are not paid. Therefore, the

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

swk