The Commissioner vs Z M Baseeruddin
2022 Latest Caselaw 8593 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 10TH DAY OF JUNE, 2022

                          BEFORE

         THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

       MISCELLANEOUS FIRST APPEAL NO.646/2018 (CPC)

BETWEEN:

THE COMMISSIONER
CORPORATION OF CITY OF BENGALURU
(BCC) BBMP
BENGALURU - 560 027.
                                    ... APPELLANT
(BY SRI. GNANA MURTHY C, ADVOCATE (ABSENT))

AND:

Z. M. BASEERUDDIN
S/O ZIAUDDIN
AGED ABPIT 42 YEARS
R/A NO.4, SHAIK NATHAD LANE
TASKAR TOWN
SHIVAJINAGAR
BENGALURU - 560 011.
                                     ... RESPONDENT
       THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER 43 RULE 1(r) OF CPC, AGAINST THE
ORDER DATED 16.12.2017 PASSED ON I.A. IN O.S.NO.
6144/2017 ON THE FILE OF THE XXVII ADDITIONAL CITY
CIVIL JUDGE, BENGALURU CITY(CCH-9), ALLOWING
I.A.FILED UNDER ORDER 39 RULE 1 AND 2 OF CPC,
DISMISSING I.A. FILED UNDER ORDER 39 RULE 4 OF CPC.

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

None appears for the appellant, and in fact, none

appeared even on the previous date of hearing. It is

obvious that the concerned is not interested in

prosecuting the appeal, and therefore, the appeal stands

dismissed for default.

SD/-

JUDGE

AN/-