M/S. M.R.S. Express Pvt Ltd vs M/S. Dme (India) Pvt Ltd.
2021 Latest Caselaw 930 Kant

        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 15TH DAY OF JANUARY 2021

                          BEFORE

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

             CIVIL REVISION PETITION NO.76/2015

BETWEEN :

M/S. M.R.S. EXPRESS PVT., LTD
NO.1891/1, 3RD MAIN, 6TH CROSS
CHAMARAJPET, BENGALURU-560018
PRESENTLY KNOWN AS
GMS WORLDWIDE EXPRESS PRIVATE LIMITED
REPRESENTED BY ITS
MANAGING DIRECTOR
SRI. ESHWARAPPA                       ... PETITIONER

(BY SRI. VENKATESHA PRASAD &
SRI. DILEEP N., ADVOCATES-ABSENT)

AND :

M/S. DME (INDIA) PVT. LTD
NO.24/4, 3RD FLOOR
KLN TOWERS, JAYAMAHAL EXTENSION
BENGALURU-560465
REPRESENTED BY ITS MANAGER                ... RESPONDENT

(By SRI. HARISH. N.R, ADVOCATE)


    THIS CRP IS FILED UNDER SECTION 18 OF THE SMALL
CAUSES COURT ACT, AGAINST THE JUDGMENT AND DECREE
DATED 22.11.2014 PASSED IN S.C.NO.1421/2012 ON THE FILE
                                 2



OF THE XXII ADDITIONAL SMALL CAUSES JUDGE AND
MEMBER, MACT, BENGALURU, DISMISSING THE SUIT FOR
RECOVERY OF MONEY.

     THIS PETITION COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                          ORDER

None appeared for the petitioner on the previous

hearing date, and none appears for the petitioner even today

though called twice. It is obvious that the concerned is not

interested in prosecuting the petition. Therefore, the petition

stands dismissed for default.

SD/-

JUDGE

RB