M/S Padma Perfumery Works vs M/S Genensis Inc Chethyil
2021 Latest Caselaw 844 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JANUARY, 2021

                       BEFORE

       THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

          REGULAR FIRST APPEAL NO.1296/2014

BETWEEN:

M/S. PADMA PERFUMERY WORKS
NO.147, 2ND MAIN ROAD, CHAMARAJAPET
BENGALURU-560018
A REGISTERED PARTNERSHIP FIRM
REPRESENTED BY
ITS PARTNER SRI. D.R.RAJESH
43 YEARS
SON OF D.R.RANGAM
ADDRESS AS ABOVE                      ... APPELLANT
(BY SRI VIJAYARAGHAVAN M.R., ADVOCATE-ABSENT)

AND:

M/S. GENENSIS INC., CHETHYIL
HOUSE, NETTESSERY, S.H.MOUNT
ROAD POST, KOTTAYAM
KERALA STATE
REPRESENTED BY ITS
PROPRIETOR MRS. K.S.HARIHARAN NAIR
74 YEARS
SON OF GOVINDA PILLAI
ADDRESS AS ABOVE                       ... RESPONDENT


(BY SRI UNNI KRISHNAN.M, ADVOCATE)
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     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 05.06.2014 PASSED IN O.S.3735/2011 ON
THE FILE OF THE XIX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU CITY, DISMISSING THE SUIT FOR
RECOVERY OF MONEY.

    THIS REGULAR FIRST APPEAL COMING ON                FOR
ADMISSION THIS DAY, THE COURT DELIVERED                THE
FOLLOWING:


                       JUDGMENT

On 05.01.2021, the appeal was called twice but none

appeared. The appeal is called twice today as well. Though

there is representation on behalf of the respondent, none

appeared for the appellant on both these occasions. It is

obvious that the concerned is not interested in prosecuting

the appeal. Therefore, the appeal stands dismissed for

default.

SD/-

JUDGE

RB