The Vice Chancellor vs M/S.Shetty Construction
2022 Latest Caselaw 2563 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

    DATED THIS THE 16TH DAY OF FEBRUARY, 2022

                        PRESENT

 THE HON'BLE Dr.JUSTICE H.B.PRABHAKARA SASTRY

                           AND

       THE HON'BLE MR. JUSTICE S. RACHAIAH

                R.F.A. NO.100627/2019


BETWEEN:
  1.    THE VICE CHANCELLOR,
        KARNATAKA UNIVERSITY,
        PAWATE NAGAR,
        DHARWAD-580003.

  2.    THE RESIDENT ENGINEER,
        BUILDING DEPARTMENT,
        KARNATAKA UNIVERSITY,
        PAWATE NAGAR,
        DHARWAD-580003.

  3.    THE REGISTER,
        KARNATAKA UNIVERSITY,
        PAWATE NAGAR,
        DHARWAD-580003.
                                          .. APPELLANTS
(BY SRI. K.S. KORISHETTAR, ADV.-ABSENT)

AND:

M/S. SHETTY CONSTRUCTION
COMPANY PRIVATE LIMITED,
ENGINEERS AND CONTRACTORS,
NO.80, ASHOK NAGAR,
                                          R.F.A.No.100627/2019

                               2


HUBBALLI-580029.

REPRESENTED BY ITS MANAGING DIRECTOR,
SRI K. SHANKAR SHETTY,
AGE: 64 YEARS,
NO.80, ASHOK NAGAR,
HUBBALLI-580029.
                                      .. RESPONDENT
(BY SRI. S.H. MITTAKOD, ADV. FOR C/R)

      THIS APPEAL IS FILED UNDER SECTION 96 READ WITH
ORDER 41 RULE 1 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 27.06.2019 PASSED IN O.S.NO.87/2005 ON THE
FILE OF THE I ADDITIONAL SENIOR CIVIL JUDGE AND CHIEF
JUDICIAL MAGISTRATE, DHARWAD, PARTLY DECREEING THE SUIT
FILED FOR RECOVERY OF MONEY.

     THIS APPEAL COMING ON FOR ORDERS THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING HEARING THIS DAY,
Dr.H.B.PRABHAKARA SASTRY J., MADE THE FOLLOWING:


                              ORDER

None appear for the appellants either physically or

through video conference. Learned counsel for caveator

alone is present. No reasons are forthcoming for

non-appearance of learned counsel for appellants as well for

non-compliance of office objections.

2. A perusal of the order sheet would go to show

that opportunities as finally and as final last chance have

already been granted to the appellants.

R.F.A.No.100627/2019

3. This appeal is of the year 2019. Despite which,

the appellants have not complied office objections, as such,

the appeal stands dismissed for non-compliance of office

objections as well for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

Bss