Mr Girish Datar vs Indian Bank
2022 Latest Caselaw 9528 Kant

                         -1-



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF JUNE, 2022

                       BEFORE

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

     MISCELLANEOUS FIRST APPEAL NO.970/2020 (ISA)

BETWEEN:

1.     MR GIRISH DATAR
       S/O LATE SRI A.B.DATAR,
       AGED ABOUT 62 YEARS,

2.     MR. DARSHAN DATAR
       S/O SRI GIRISH DATAR
       AGED ABOUT 27 YEARS,

3.     MS MEDHA DATAR
       D/O SRI GIRISH DATAR,
       AGED ABOUT 25 YEARS,

       ALL RESIDING AT NO.11/13,
       NANDIDURGA ROAD, 3RD CROSS,
       BENGALURU - 560 046.
                                ... APPELLANTS
(BY SRI. SHUJATH AHMED, ADVOCATE)

AND:

1.     INDIAN BANK
       77/8, NANDI DURGA ROAD
       NEAR AYUSH THERAPY CENTER
       JAYAMAHAL, BENGALURU
       KARNATAKA - 560 042.
                              -2-



2.      SYNDICATE BANK
        26, 5TH CROSS, NANDU DURGA ROAD,
        JAYAMAHAL EXTENSION
        BENGALURU
        KARNATAKA - 560 046.
                                ... RESPONDENTS

    THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER    SECTION 384 INDIAN SUCCESSION ACT,
1925 AGAINST THE ORDER DATED 21.06.2019
PASSED IN P AND S.C. NO. 543/2018 ON THE FILE OF
THE XX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE (CCH-32), BENGALURU CITY, DISMISSING
THE PETITION FILED UNDER SECTION 372 OF INDIAN
SUCCESSION ACT, 1925.

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

                         JUDGMENT

The learned counsel for the petitioners has filed a

memo for withdrawal. The memo is taken on record,

but the appeal must be dismissed for default because

even the court-fee is not paid. The appeal therefore

stands dismissed for default.

SD/-

JUDGE nv Ct:sr