R Sabhapati S/O Venkateshawaralu vs J Anant Laxmi W/O Nageshwar Rao
2022 Latest Caselaw 4748 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

        DATED THIS THE 14 T H DAY OF MARCH, 2022

                            BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                  R.S.A. NO.6336/2012 (SP)

BETWEEN

R. S abhapati
S/o Venkateshwaralu,
Age: 54 ye ars,
Occ: Se rvice,
R/o Rayadurga in Andra Pradesh
Rep. by GPA Ho lde r S mt. Ramade vi
W/o R S abhapati
R/o Rayadurga in Andra Pradesh
Now at Koppal
Dist Koppal.                                 ...APPELLA NT

(Sri R S abhapati s /o Venkateshwaralu-So le appe llant, absent)

AND:

Smt. J Anant Laxmi
W/o Nageshwar Rao
Age: Major
R/o Waddarahatti
Tq: Gangavathi
Dist: Koppal.
                                                  ...RESPONDENT
(By S ri B Sharanabasawa, A dvocate)


     THIS RSA IS FILED UNDER SECTION 100 OF CPC AGAI NST
THE JUD GMENT AND DECREE DA TED 18.02.2012 IN R.A .
NO.47/ 2010 ON T HE FILE OF IST F AST TRACT COURT , KOPPAL
DISMISSING THE APPEA L AND THE JUDGMENT AND DECREE
                                        2


PASSED IN O.S.NO.143/ 2006 DAT ED                    07.07.2010   BY    CIVIL
JUDGE (Sr.Dn.) AT GANGAVATHI .

    THIS RSA COMING ON FOR ADMISSION THIS DAY, THE
COURT , D ELIVERED THE F OLLOWING:

                                 JUDGMENT

Name of appellant is called out. There is no

representation.

From order-sheet, it is seen that appellant had taken

back file from counsel, who was representing on his

behalf. Therefore, counsel filed a memo for retirement

and he was permitted to retire from case. Till date there

is no alternative arrangement made to prosecute the

appeal.

Hence, appeal is dismissed for non-prosecution.

SD/-

JUDGE

Psg*