Sri D Udayashankar vs Sri K Abdul Khuddus
2022 Latest Caselaw 10598 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 21ST DAY OF JUNE, 2016

                       BEFORE

       THE HON'BLE Mr. JUSTICE K.N.PHANEENDRA

      CRIMINAL REVISION PETITION No. 302 OF 2015

BETWEEN:
SRI D UDAYASHANKAR
S/O LATE DODDAIAH,
MAJOR,
R/AT NO.35/7,
8TH MAIN,16TH CROSS,
RAMASWAMY LAYOUT,
LAKKASANDRA,
BANGALORE-560 027                  ... PETITIONER

(By Sri. : D K BASAVARAJU - ADV.(ABSENT))

AND

SRI K ABDUL KHUDDUS
S/O ALLA BHAKASH,
AGED ABOUT 55 YEARS
R/AT NO.39,
5TH MAIN, 6TH CROSS,
K M COUNTRY, SIDDAPURA,
JAYANAGARA 1ST BLOCK,
BANGALORE                          ... RESPONDENT
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     THIS CRL.RP IS FILED U/S.397 CR.P.C PRAYING TO SET
ASIDE THE IMPUGNED AND ERRONEOUS JUDGMENTS AND
ORDER DATED 24.7.2014 PASSED IN C.C.NO.7462/2011 BY
THE HON'BLE XIII ADDL.METROPOLITAN MAGISTRATE,
BENGALURU CITY, BENGALURU AND THE SAME CONFIRMED
BY THE HON'BLE CITY CIVIL & SESSIONS JUDGE AND FAST
COURT-IV, BENGALURU CITY IN CRL.A.NO.864/2014, ORDER
DATED 27.2.2015 AND DISMISS THE CASE OF THE
RESPONDENT AS IT IS NOT MAINTAINABLE EITHER IN LAW
OR ON FACTS AND GRANT AN APPROPRIATE RELIEF/RELIEFS
IN THE CIRCUMSTANCES DEEMS FIT TO THE HON'BLE
COURT IN ACCORDANCE WITH LAW.

     THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                          ORDER

Petitioner and counsel remain absent. No

representation. There are as many as four office objections.

Inspite of granting eight opportunities, the petitioner's

counsel did not show any interest to proceed with the

matter. Therefore, petition is dismissed for non-compliance

of office objections.

Sd/-

JUDGE

Bsv