C Venugopal vs Bruhat Bangalore Mahangara ...
2022 Latest Caselaw 963 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 20TH DAY OF JANUARY, 2022

                     BEFORE

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

            R.F.A. NO.875 OF 2018 (DEC)

BETWEEN:

1.    C.VENUGOPAL
      S/O LATE CHINNAPPA NAIDU
      AGED ABOUT 59 YEARS

2.    C.DEVARAJ
      S/O LATE CHINNAPPA NAIDU
      AGED ABOUT 62 YEARS

3.    R. RAVI
      S/O LATE RAMDASS
      AGED ABOUT 48 YEARS

4.    SMT. ANJALI
      W/O LATE RAJA
      AGED ABOUT 47 YEARS

5.    R. KARTHIK
      S/O LATE RAJA
      AGED ABOUT 39 YEARS

6.    R.SURESH
      S/O LATE RAJA
      AGED ABOUT 24 YEARS
      ALL ARE R/AT U-15/2
      7TH MAIN, 8TH CROSS
      HARIJAN COLONY
                                 2



       SRIRAMPURAM
       BANGALORE-560 021                       ... APPELLANTS

(BY SRI.A.M. SURYA PRAKASH, ADV.[ABSENT])

AND:

BRUHAT BANGALORE MAHANAGARA PALIKE
NARASIMHARAJA SQUARE
BANGALORE - 560 001
REP. BY ITS COMMISSIONER         ... RESPONDENT

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 12.02.2018 PASSED IN OS NO.2169/2013
ON THE FILE OF THE XXXIX ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU CITY, DISMISSING THE
SUIT FOR DECLARATION AND PERMANENT INJUNCTION.

    THIS REGULAR FIRST APPEAL COMING ON FOR
ORDERS, THIS DAY, THE COURT THROUGH VIDEO
CONFERENCE DELIVERED THE FOLLOWING:

                         JUDGMENT

In spite of several opportunities, the office objections

have not been complied with.

On 29.06.2021, the following order was passed:-

"At request of learned counsel for the appellants, one week time is granted to comply with the office objections, failing which, list the appeal for dismissal."

Inispite of it, the office objections have not been

complied with and even today, the learned counsel for the

appellants is absent. It appears that the appellants are

not interested in prosecuting the appeal. Accordingly, the

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MH/-