Belgaum Chamber Of Commerce And ... vs Corporation Of The City Of Belgaum
2022 Latest Caselaw 3168 Kant

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

          DATED THIS THE 23RD DAY OF FEBRUARY 2022

                          BEFORE

      THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                RSA.NO.100791/2014 (DEC/INJ)
BETWEEN

1.    BELGAUM CHAMBER OF COMMERCE AND INDUSTRIES
      (A SOCIETY REGISTERED UNDER THE SOCIETIES
      REGISTRATION ACT), BY ITS PRESIDENT,
      UDYAMBAG, BELGAUM - 590008

2.    ANYAYA NIVARAN MANCH
      (A VOLUNTARY SOCIAL ORGANISATION FORMED TO FIGHT
      INJUSTICE), BY ITS SECRETARY,
      1668/3, RAMLING KHIND, BELGAUM-590001
                                             ... APPELLANTS
(BY SRI.RAM M.APTE, ADV.(ABSENT)

AND

1.    CORPORATION OF THE CITY OF BELGAUM
      BY ITS COMMISSIONER,
      BELGAUM-590016

2.    THE STATE OF KARNATAKA
      REP. BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT,
      M.S.BUILDING, BANGALORE -1
                                            ... RESPONDENTS

      THIS APPEAL IS FILED UNDER SECTION 100 R/W ORDER XLII
R1 AND 2 OF CPC PRAYING TO SET ASIDE JUDGMENT DECREE
DATED 27.09.2014 PASSED BY THE III ADDL. SENIOR CIVIL JUDGE
AND CJM BELGAUM IN R.A.NO.142/2013       AND ORDER DATED
26.07.2013 PASSED IN O.S.NO.691/2003 ON FILE OF THE II ADDL.
CIVIL JUDGE AND JMFC, BELGAUM.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                 2




                           JUDGMENT

There is no representation for the appellants.

Even on two previous dates of hearing, there was no

representation on behalf of the appellants. It appears that,

appellants are not interested in prosecuting the appeal.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE MBS/-