Sri T P Mohan vs Beml Limited
2022 Latest Caselaw 11532 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 24TH DAY OF AUGUST 2022

                       PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                          AND

  THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

             W.A. NO.649 OF 2020 (L-TER)
                         IN
             W.P.No.5436 OF 2012 (L-TER)
BETWEEN:

SRI. T.P. MOHAN
AGED ABOUT 60 YEARS
S/O LATE T.S. PUTTASWAMY
R/AT NO.C-72, NHB 1ST PHASE
KHB COLONY, BELVADI POST
HOTAGALLI, MYSORE-570018.
                                        ... APPELLANT
(BY MR. RANJITH K.S. ADV., (ABSENT))

AND:

BEML LIMITED
(A GOVERNMENT OF INDIA
MINI RATNA COMPANY
MINISTRY OF DEFENCE)
HAVING ITS CORPORATE OFFICE
AT NO.23/1, 4TH MAIN ROAD
SAMPANGIRAM NAGAR
BANGALORE-560027
REP. BY ITS SENIOR MANAGER (LEGAL).
                                       ... RESPONDENT

    THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE
ORDER DATED 01.10.2013 PASSED BY LEARNED SINGLE
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JUDGE IN W.P. NO.5436/2012.     GRANT SUCH OTHER
CONSEQUENTIAL AND FURTHER RELIEFS AS MAY BE
DEEMS FIT IN THE FACTS AND CIRCUMSTANCES OF CASE.

     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY,   ACTING   CHIEF  JUSTICE,  DELIVERED   THE
FOLLOWING:
                           JUDGMENT

Appellant's counsel had expired. None had appeared

on behalf of the appellant. Therefore, this Court had directed

issuance of notice on the appellant.

The acknowledgement annexed reveals that the

appellant is not residing at the address mentioned in the

memorandum of appeal for the past 5 years.

Today also, none has appeared on behalf of the

appellant. It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE RV