M A Jabbar Khan S/O Md.Akbar Khan vs The Karnataka Power Transmission ...
2022 Latest Caselaw 4835 Kant

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           IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

       DATED THIS THE 15TH DAY OF MARCH, 2022

                           BEFORE

       THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


              RSA No.7233/2011 (DEC-INJ)

Between:

M A JABBAR KHAN S/O MD.AKBAR KHAN
Age: 44 years, OCC: BUSINESS
R/O H.NO.6-2-167MANIYAR TALEEMBIDAR

                                             ...APPELLANT
(BY PARTY IN PERSON)

AND:

1.     THE KARNATAKA POWER TRANSMISSION
       CORPORATION LTD., BANGALORE-560001.
       THROUGH ITS MANAGING DIRECTOR

2.     THE ASSISTANT EXECUTIVE ENGINEER
       K.P.C.T.L. VIGILANCE SQUAD,
       RAICHUR CAMP AT BIDAR-585401.

3.     THE EXECUTIVE ENGINEER
       K.P.T.C.L., BIDAR-585401.
                                          ......RESPONDENTS

(BY SRI.RAVINDRA REDDY, ADVOCATE)
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      This Regular Second Appeal is filed under Section
100 OF CPC, praying to allow this appeal and to set aside
the judgment and decree dated 04.06.2011 passed in
R.A.No.178/2010 by the Fast Track Court-I Bidar,
confirming the judgment and decree dated 11.12.2009
passed in O.S.No.169/2002 by the I Addl. Civil Judge,
(Jr.Dn) at Bidar and to pass any other appropriate orders.

      This appeal coming on for Hearing Interlocutory
Application, this day, the Court delivered the following:-


                      JUDGMENT

Appellant-party in person has filed a memo

stating that he is not interested to proceed with the

appeal and prays to dismiss the appeal as not

pressed. The memo is placed on record.

2. The appeal is dismissed as not pressed.

3. In view of the dismissal of appeal, pending

application does not survive for consideration.

Sd/-

JUDGE

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