M/S Vijay Engineers vs M/S Mahaveer Metal
2021 Latest Caselaw 5972 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF DECEMBER, 2021

                            BEFORE

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

                    R.F.A.No.617 OF 2019

BETWEEN:

M/s. Vijay Engineers
No.90, 3rd Main Road,
Keonix Layout,
Tigalara Playa Main Road
Peenya 2nd Stage,
Bangalore - 560 058
Rep. by its Authorised person
Krishna
                                                ...Appellant
(By Sri. Gurudath B.S., Advocate)

AND:

M/s. Mahaveer Metal
No.14, Lakshmi Market
Siddanna Lane J.M. Road Cross,
Bangalore - 560002
Rep. by its Proprietor
Mr. Kanakraj
S/o. Nenimal
Aged about 38 years.
                                            ...Respondent
                              ****
      This R.F.A. is filed under Section 96 of the Code of Civil
Procedure, 1908, praying to call for the records and set aside the
judgment and decree in O.S.No.1866/2014 dated 03-01-2019
passed by the Court of 31st City Civil Judge, Bangalore City
(CCH-14) in the said suit and allow the appeal to meet the ends
of justice and equity.
                                                  R.F.A.No.617/2019

                                2



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

                          ORDER

Called again in the afternoon. None appear in the matter,

either physically or through video conference.

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

spite of granting several and sufficient opportunities, even as

finally and also as last chance, the appellant has not complied

the office objections nor even appeared in the matter. No

reasons are forthcoming either for his non-appearance or for

non-compliance of office objections. As such, the appeal stands

dismissed for non-prosecution as well as for non-compliance of

office objections.

Sd/-

JUDGE

BMV*