The Legal Manager vs Nagesh And Anr
2022 Latest Caselaw 5113 Kant

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          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 21ST DAY OF MARCH, 2022

                         BEFORE

       THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


              MFA No.200896/2020 (MV)
Between:
The Legal Manager,
ICICI Lombard General Insurance Company Ltd.,
Asian Grand, Opp: KEB Office,
Station Road, Kalaburagi-585 102.
                                           ... Appellant
(By Sri.C.S.Kalaburgi, Advocate)

And:

1.     Nagesh S./o Sanganna @ Sangappa P,
       Age: 28 years, Occ: Coolie,
       R/o Chamnal Village, Tq: Shahapur,
       Dist: Yadgir, Now at EWS-W-29,
       Adarsh Nagar, Kalaburagi-585 102.
2.     Rajshekar S/o Manappa,
       Age: Major, Occ: Student,
       R/o Chamnal Village, Tq: Shahapur,
       Dist: Yadgir-586 101.
                                            ... Respondents

      This Miscellaneous First Appeal is filed under Section
173(1) of the M.V.Act, praying to set aside the judgment
and award dated 18th February-2019 passed by the II
Additional Senior Civil Judge & MACT at Kalaburagi in MVC
No.216/2018 and etc.
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      This appeal coming on for orders, this day, the Court
delivered the following:-


                      JUDGMENT

This appeal was filed on 20.08.2020. The matter

was posted before the Court on 27.10.2021. Two

weeks time was granted to comply with the office

objections. Matter listed on 30.11.2021, one week

time was granted to comply with the office objections.

Matter listed on 01.02.2022, two weeks time was

granted to comply with the office objections. Again,

the matter was listed on 11.03.2022. At the request of

learned counsel for the appellant, finally one week

time was granted to comply with the office objections,

failing which the matter shall be listed for dismissal on

18.03.2022.

2. Though this Court has adjourned the

matter, the learned counsel for the appellant did not

complied the office objections. It was made clear on

11.03.2022, if the office objections are not complied

within one week, failing which the matter shall be

listed for dismissal. Even today none appears for the

appellant.

3. This appeal is of the year 2020 and inspite

of granting sufficient opportunities, learned counsel

for the appellant did not complied the office

objections. If further time is extended, no purpose

would be served.

In view of the peremptory order, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

msr