Mr. Ashwin Ajila vs Jet Airways (India) Private ...
2022 Latest Caselaw 547 Kant

                             1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 12TH DAY OF JANUARY, 2022

                          PRESENT

            THE HON'BLE MR. JUSTICE B.VEERAPPA

                            AND

             THE HON'BLE MRS. JUSTICE M G UMA

         REGULAR FIRST APPEAL NO.1718/2017 (MON)

BETWEEN:

1.     MR. ASHWIN AJILA
       PARTNER,
       NEW INTERNATIONAL HOUSE OF TRAVEL,
       NO 71, SANJEEVNI,
       RMV II STAGE, 3RD MAIN ROAD,
       4TH CROSS ROAD,
       BENGALURU - 560094

2.     NEW INTERNATIONAL HOUSE OF TRAVEL,
       TOONSKOOL,
       NO. 371, 1ST FLOOR,
       8TH MAIN, SADASHIVANAGAR,
       BENGALURU - 560080
       REPRESENTED BY ITS PARTNER
       MR ASHWIN AJILA
                                             ... APPELLANTS

(BY SRI VENKATESH S.ARBATTI, ADV.)

AND:

1.     JET AIRWAYS (INDIA) PRIVATE LIMITED
       (FORMERLY KNOWN AS JET AIRWAYS
       INDIA PRIVATE LIMITED)
       S M CENTER, ANDHERI KURCH ROAD,
       ANDHERI (EAST) MUMBAI - 400059
                              2


     REPRESENTED BY ITS
     GENERAL COUNSEL AND
     VICE PRESIDENT-LEGAL AND
     GPA HOLDER ASHOK B KUMAR

2.   JETAIR PRIVATE LIMITED
     HAVING LOCAL OFFICE AT
     SUNRISE CHAMBERS,
     NO.22, ULSOOR ROAD,
     BANGALORE - 560042
     ANDHERI (EAST) MUMBAI - 400059
     REPRESENTED BY ITS GPA HOLDER
     DR SURESH C NERKAR
     GENERAL MANAGER HRD
                                            ... RESPONDENTS

(BY SRI W.M.SUNDARAMURTHY, ADV. FOR C/R-1.)

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED 21.6.2017 PASSED IN OS NO.25513/2008 ON THE FILE
FO THE XXVI ADDL. CITY CIVIL JUDGE, MAYO HALL,
BANGALORE, DECREEING THE SUIT FOR RECOVERY OF MONEY.


     THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, B.VEERAPPA J, DELIVERED THE FOLLOWING:


                        JUDGMENT

None appears for the appellants.

2. Inspite of the specific order passed by this Court

dated 23.04.2021 granting four weeks time to comply with

the office objections including payment of court fee, failing

which, the matter would be posted for dismissal of the

appeal.

3. Neither there is any representation on behalf of

the appellants nor there is any compliance of office

objections even on 7th occasion. As such, we have no

option except to dismiss the appeal for non compliance of

office objections.

In view of the above, appeal is dismissed for non

compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE

Chs CT-HR