Sri I.J. Mohan Razu vs The United Theological College
2021 Latest Caselaw 5787 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH DAY OF DECEMBER, 2021

                             BEFORE

     THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                     R.F.A.No.694 OF 2015

BETWEEN:

Sri I.J. Mohan Razu
S/o Sri A Jeyarao
Aged about 67 years
Presently R/o at Sneha Bhavan
U T C Main Campus
Benson Town
Bangalore-560046
                                              ...Appellant
(By Sri. R A Devanand, Advocate)

AND:

1.     The United Theological College
       Society, No. 63
       Millers Road, Benson town
       Bangalore-560046
       By its President

2.     The United Theological College
       No.63, Millers Road
       Benson Town
       Bangalore-560046
       By its Principal & C E O
                                          ...Respondents

                             ****
     This R.F.A. is filed under Section 96 of the Code of Civil
Procedure, against the judgment and decree dated 21.01.2015
passed in O.S.No.5288/2010 on the file of the VII Addl. City
                                                R.F.A.No.694/2015
                                 2



Civil and Sessions Judge, Bangalore (CCH-19) dismissing the suit
for declaration and injunction.

      This R.F.A. coming on for Orders, through Physical
Hearing/Video Conferencing Hearing, this day, the Court made
the following:

                           ORDER

Learned Counsel for the appellant is physically present and

submits that he is getting no instruction and no assistance and

no co-operation from the client to comply the office objections,

as such, he is helpless to comply the office objections.

2. A perusal of the order sheet would go to show that

sufficient and several opportunities even as final and last chance

were all given of not less than nine times.

3. In view of the same, the appeal stands dismissed for

non-compliance of office objections.

Sd/-

JUDGE

JT/-