Mohammedkhan S/O. Hakeemkhan ... vs Smt.Shobha W/O. Ramesh Choudhary
2022 Latest Caselaw 12917 Kant

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 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

      DATED THIS THE 08TH DAY OF NOVEMBER, 2022

                         BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

     CIVIL REVISION PETITION NO.100131 OF 2019

BETWEEN:

MOHAMMEDKHAN
S/O HAKEEMKHAN JAGIRDAR
AGE ABOUT 51 YEARS,
OCC: BUSINESS,
C/O: SUPER FURNITURE,
TUMKUR GALLI, GAVI ONI,
P.B. ROAD, HUBBALLI.
                                         ...PETITIONER
(BY SRI.M.R.MULLA, ADVOCATE [ABSENT])

AND:

1.     SMT. SHOBHA
       W/O RAMESH CHOUDHARY
       AGE: ABOUT 40 YEARS,
       OCC: HOUSEHOLD WORK,
       R/O: TUMKUR GALLI, GAVI ONI,
       P.B. ROAD, HUBBALLI.

2.     JAFRULLAKHAN
       S/O HAKEEMKHAN JAGIRDAR
       AGED ABOUT 64 YEARS,
       OCC: BUSINESS,
       C/O: SUPER FURNITURE,
       TUMKUR GALLI, GAVI ONI,
       P.B.ROAD, HUBBALLI.
                                        ...RESPONDENTS
     THIS CRP IS FILED UNDER SECTION 115 OF CODE OF
CIVIL PROCEDURE 1908 PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE PASSED IN SMALL CAUSE       NO.
48/2015 DATED 23.08.2019 PASSED BY THE PRINCIPAL
SENIOR CIVIL JUDGE HUBBALLI BY DISMISSING THE SUIT
WITH COSTS THROUGHOUT.
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    THIS CRP COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                              ORDER

Though matter called twice, there is no

representation on behalf of petitioner.

As could be seen from the petition papers, the

petition is filed on 19.11.2019. Now we are in the month

of November 2022. It's almost three years. So far office

objections are not complied with.

As already noted above, though matter called twice,

there is no representation on behalf of petitioner. Hence,

the Civil Revision Petition is dismissed for non-

compliance of office objection and also for non-

prosecution.

Sd/-

JUDGE

TKN