M/S New Basavashree Electricals vs The Commissioner
2022 Latest Caselaw 11391 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF AUGUST, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

            R.F.A.No.1732/2016(MON)

BETWEEN:

M/s.NEW BASAVASHREE ELECTRICALS
REPRESENTED BY ITS PROPRIETOR
SRI.C.BASAVARAJU
NO.36, 3RD CROSS,
MUNIYAPPA LAYOUT
BANGALORE -560 036                    ..APPELLANT

(BY SMT.RUPA B.P., ADVOCATE)

AND:

1. THE COMMISSIONER
CITY MUNICIPAL COUNCIL
K.R.PURAM,
BANGALORE.

2. THE EXECUTIVE ENGINEER
KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED,
E-7 DIVISON,
DOORAVANI NAGARA,
BANGALORE -560 016.

3. THE COMMISSIONER
BANGALORE BRUHAT
MAHANAGARA PALIKE,
BANGALORE.                         ..RESPONDENTS
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     THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 04.08.2016
PASSED IN O.S.NO.6638/2011 ON THE FILE OF THE 29TH
ADDITIONAL CITY CIVIL SESSIONS JUDGE, BANGALORE
(CCH-30), DISMISSING THE SUIT FOR RECOVERY OF
MONEY.


     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                      JUDGMENT

Case called twice. None present on behalf of the

appellant.

Appeal is of the year 2016, objections are not

complied.

In view of peremptory order dated 04.01.2022,

appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

SBN