Nanda Kishore vs Poornima Srinivas
2022 Latest Caselaw 11585 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 5 T H DAY OF SEPTEMBER, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

       CRIMINAL APPEAL NO.1580 OF 2019

BETWEEN:

Nanda Kishore
S/o Late K.Nag esh Rao
Aged about 58 years
No.1078, 27 t h Main Road
9 t h Block, Jayanagar
Bang alore-560 069.
                                             ...Appellant
(By Sri Gurunath T.S., Ad vocate - Absent)

AND:

Poornima Srinivas
D/o Sri B.R. Lakshman Rao
Age about 55 years
Residing at No.298
Opp. Carmel School 4 t h Gate
5 t h Cross, 60 Feet Road
Padmanab hanagar
Beng aluru.
                                            ...Respondent


     This Criminal Appeal is filed under Section 378(4)
of Cr.P.C. p raying to set aside the judgment and ord er
dated 07.08.2015 passed by the XXII Addl.C.M.M.,
Beng aluru in C.C. No.1131/2009 and etc,.
                          :: 2 ::


     This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                         ORDER

The appellant's counsel is absent. Order

sheet dated 28.06.2022 shows that finally ten

days time was granted for removing the office

objections, making it clear that the appeal will be

dismissed in case of default.

The office objections are remained as it is

without being complied. Therefore appeal is

dismissed.

Sd/-

JUDGE

Kmv/-