Late Kusumakar Desai S/O Late ... vs Dr. Sharath Kumar Desai S/O Late ...
2021 Latest Caselaw 6893 Kant

Citation : 2021 Latest Caselaw 6893 Kant
Judgement Date : 20 December, 2021

Karnataka High Court

Late Kusumakar Desai S/O Late ... vs Dr. Sharath Kumar Desai S/O Late ... on 20 December, 2021

Bench: R.Devdas, Rajendra Badamikar

                              1



          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 20TH DAY OF DECEMBER 2021

                         PRESENT

         THE HON'BLE MR.JUSTICE R. DEVDAS
                            AND
 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

             REVIEW PETITION No.2560/2013
                          In
                  MFA No.4737/2001
BETWEEN:

1.     Late Kusumakar Desai
       S/o late Sanjeev Rao Desai
       By his LR Smt. Saritha Kusumakar Desai
       Asian Games Sports Complex
       Koramangala, Bangalore

2.     Sri Hemanth Kumar Desai
       S/o late Sanjeev Rao Desai
       79 Years, Retired Principal CCF
       Government of Andhra Pradesh
       R/o Benau, No.70, Palga Colony, S.P. Road
       Secunderabad
       Andhra Pradesh
3.     Sridarshan Desai
       S/o Late Sanjeev Rao Desai
       75 Years, Retired Director of
       Physical Education, Nagpur University
       G-14, Gurusai Apartments
       Gayatrinagar-440022
                                                ... Petitioners
(By Sri R.S. Sidhapurkar, Advocate)
                                       2



AND:

Dr. Sharath Kumar Desai
S/o late Narahari Rao Desai
65 Years, Medical Practioner
Sedam, Gulbarga District
                                               ... Respondent
      This Review Petition is filed under Order 47 Rule 1 r/w
Section 151 of CPC, praying to review the judgment passed
by this Court in MFA No.4737/2001 dated 20.07.2007 and
post the appeal for hearing on merits.
     This petition coming on                 for    Orders,   this    day,
R. Devdas J., made the following:

                                ORDER

R. DEVDAS J., (ORAL):

Inspite of sufficient time being granted for

compliance of office objections, the same is not

complied.

2. Consequently, we are constrained to dismiss

this review petition for non-compliance of office

objections.

Sd/-

JUDGE

Sd/-

JUDGE BL