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Siddanagouda vs Ramappa And Ors
2022 Latest Caselaw 5488 Kant

Citation : 2022 Latest Caselaw 5488 Kant
Judgement Date : 25 March, 2022

Karnataka High Court
Siddanagouda vs Ramappa And Ors on 25 March, 2022
Bench: Ashok S. Kinagi
           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 25TH DAY OF MARCH 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE ASHOK S. KINAGI


          REVIEW PETITION NO.200001 OF 2018

BETWEEN:

SIDDANAGOUDA,
S/O SHIVAPPA BAGALI,
AGED MAJOR, OCC: AGRICULTURE,
R/O TORAVI, BIJAPUR TALUK & DISTRICT.
                                         ...PETITIONER

(BY SRI. VEERANAGOUDA MALIPATIL, ADVOCATE)

AND:

1.     RAMAPPA,
       S/O SHIVAPPA NARASI,
       DEAR BY LRS,

1(A) SMT. SHANTABAI,
     W/O RAMAPPA NARASI,
     AGED ABOUT 83 YEARS, OCC: NIL,

1(B) KASHIRAYA,
     S/O RAMAPPA NARASI,
     AGED ABOUT 63 YEARS, OCC: NIL,

       BOTH ARE R/O TORVI VILLAGE
       BIJAPURA TALUK & DISTRICT.
                                        ...RESPONDENTS
                             2




   THIS R.P ILED U/S.114 AND ORDER 47 RULE 1 OF CIVIL
PROCEDURE CODE OF THE CPC, BY THE ADVOCATE FOR
REVIEW PETITIONER PRAYING THAT THIS HON BLE COURT
MAY BE PLEASED TO ALLOW THE REVIEW PETITION AND SET
ASIDE THE JUDGMENT PASSED BY THIS HON BLE COURT IN
RSA NO.1558/2005 DATED 23.06.2017.


     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                        ORDER

This review petition is filed on 08.01.2018. The

matter was listed before the Court on 13.12.2021. Two

weeks time was granted for compliance of office

objections. Again matter was listed on 02.02.2022.

Three weeks time was granted for compliance of office

objections.

2. Today, matter is listed for non-compliance of

office objections for the 3rd time. Learned counsel for

the petitioner seeks time to comply with the office

objections. Though the review petition is of the year

2018, learned counsel for the petitioner did not comply

the office objections for more than 3½ years, it seems

that the petitioner is not interested in prosecuting the

petition. Hence, the review petition is dismissed for

non compliance of office objections.

SD/-

JUDGE

GRD

 
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