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Sri Harshavardhanagouda S/O ... vs Sri Malatesh S/O Ramachandra ...
2022 Latest Caselaw 12912 Kant

Citation : 2022 Latest Caselaw 12912 Kant
Judgement Date : 8 November, 2022

Karnataka High Court
Sri Harshavardhanagouda S/O ... vs Sri Malatesh S/O Ramachandra ... on 8 November, 2022
Bench: Jyoti Mulimani
                              1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 08TH DAY OF NOVEMBER, 2022

                           BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO. 100042 OF 2022 (INJ)

BETWEEN:

SRI. HARSHAVARDHANAGOUDA
S/O FAKKIRAGOUDA HIREGOUDAR
AGE: 45 YEARS, OCC: BUSINESS,
R/O: MUDRI CHAWL, NO. 1668,
POST CIRCLE, RANEBENNUR,
DIST: HAVERI-581115.
                                                 ...APPELLANT
(BY SRI N.R.KUPPELUR, ADVOCATE)

AND:

1.      SRI MALATESH
        S/O RAMACHANDRA MUDRI
        AGE: 51 YEARS, OCC: MEDICAL OFFICER,
        R/O: MUDRI CHAWL, NO.1668,
        POST CIRCLE, RANEBENNUR,
        DIST. HAVERI-581115.

2.      THE COMMISSIONER MUNICIPALITY
        RANEBENNUR,
        DIST. HAVERI-581115.
                                               ... RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SETTING ASIDE THE JUDGMENT AND
DECREE DATED 30.10.2021 PASSED BY THE PRL. SENIOR CIVIL
JUDGE AND JMFC, RANEBENNUR IN R.A.NO.98/2018 AS WELL AS
THE JUDGMENT AND DECREE DATED 13.11.2018 PASSED IN
O.S.NO. 63/2013 ON THE FILE OF ADDL. CIVIL JUDGE AND
ADDL. JMFC, RANEBENNUR.
                                2




      THIS REGULAR SECOND APPEAL POSTED FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

As could be seen from the daily order sheet, the

matter was listed on 04.11.2022. On that day, at request on

behalf of learned counsel for appellant, finally two days time

was granted to comply office objections failing which, the

appeal was ordered to be listed for dismissal on

08.11.2022.

The appeal is listed today. So far office objections are

not complied with.

In view of earlier peremptory order dated:14.10.2022,

the Regular Second appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

TKN

 
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