Sri Gajendra Y V vs M/S Religare
2022 Latest Caselaw 11172 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF JULY, 2022

                       BEFORE

       THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 MISCELLANEOUS FIRST APPEAL No.7075 of 2016 (AA)


BETWEEN :

SRI. GAJENDRA Y V
S/O Y V VENKATAPPA
AGED ABOUT 56 YEARS
NO.24, 14TH CROSS
CUBBONPET
BANGALORE-560 002.
                                          ...APPELLANT
(BY SRI. N SURESHA, ADVOCATE (ABSENT))

AND:

M/S RELIGARE INVEST LTD.
NO.19, NEHRU PALACE
NEW DELHI-110 019
BRANCH OFFICE AT
PARK CENTRA
A-3, 4,5 PLOT NO.11
SECTOR -125
NEAR HCL NOIDA (UP)-201301.
                                         ....RESPONDENT

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 37(1)(C) OF THE ARBITRATION AND CONCILIATION
ACT 1956.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:
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                          JUDGMENT

There is no representation on behalf of appellant.

The matter is listed today for orders regarding

furnishing of FPF, Cover and Acknowledgment in respect of

respondent for the second time.

As could be seen from the appeal papers, the appeal

is filed on 07.10.2016.

Now we are in the month of July 2022. It is almost

six years. Despite giving several opportunities, so far,

steps in respect of respondent has not been taken.

As already noted above, today also there is no

representation on behalf of appellant. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

TKN