Shri T V Mohan vs M/S Sree Bhaskar Trading
2022 Latest Caselaw 898 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 19TH DAY OF JANUARY, 2022

                    BEFORE

        THE HON'BLE MR. JUSTICE M.I.ARUN

           RFA.NO.517 OF 2014 (MON)

BETWEEN:

SRI T.V.MOHAN
EX.PROPIETOR
M/S SUDARSHAN CONTAINERS,
R/O PREMISES NO.985/37/2,
6TH CROSS, 1ST MAIN,
BSK 1ST STAGE,
BANGALORE-560050.                     ... APPELLANT

(BY SRI.VIJAYAKUMAR S, ADVOCATE
FOR APPELLANT-ABSENT)

AND:

M/S. SREE BHASKAR TRADING,
NO.21, MILLER TANK BUND ROAD,
KAVERIAPPA LAYOUT,
BANGALORE-560068.
REP. BY ITS PROPRIETOR,
VIJAY KUMAR MOHTA.              ... RESPONDENT

     THIS RFA IS FILED UNDER SECTION 41 RULE 1
READ WITH 96 OF CPC, AGAINST THE JUDGMENT AND
DECREE     DATED     02.01.2014   PASSED    IN
O.S.NO.8527/2007 ON THE FILE OF THE XIX ADDL.
CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
PARTLY DECREEING THE SUIT FOR RECOVERY OF
MONEY.
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     THIS RFA COMING ON FOR ORDERS, THROUGH
VIDEO CONFERENCING THIS DAY THE COURT
DELIVERED THE FOLLOWING:

                     JUDGMENT

The appeal is of the year 2014. It is noticed

that counsel for the appellant is continuously absent.

Today also none appears for the appellant. It

appears that the appellant is not interested in

prosecuting the appeal. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

AG