M/S Jyoti Construction Company vs The State Of Karnataka
2022 Latest Caselaw 12234 Kant

                                          R.S.A. NO.5611/2013

                          :1:

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 17TH DAY OF DECEMBER 2014

                        BEFORE

          THE HON'BLE MR. JUSTICE H.G.RAMESH

        REGULAR SECOND APPEAL NO.5611/2013


BETWEEN


M/S JYOTI CONSTRUCTION COMPANY
A PARTNERSHIP FIRM
BY ITS PARTNER
MANOHAR MUKKANNAPPA KORI
AGE: 55 YEARS,
OCC:BUSINESS
R/O. 17 ROOPALI DIXIT ROAD,
VILLE PARLE (EAST)
MUMBAI

BY THE GENERAL PA HOLDER
ASHOK SIDRAMAPPA ANGADI,
AGE: 40 YEARS,
OCC: BUSINESS
R/O. MULGUND ROAD,
GADAG DIST: GADAG
                                             ... APPELLANT

(BY SRI. MALLIKARJUN C BASAREDDY, ADV.)


AND


1.    THE STATE OF KARNATAKA
      BY ITS DEPUTY COMMISSIONER,
      GADAG

2.    THE CHIEF ENGINEER
      PUBLIC WORKS DEPARTMENT
      COMMUNICATION AND
                                            R.S.A. NO.5611/2013

                            :2:

     BUILDING (NORTH)
     GOVERNMENT OF KARNATAKA,
     DHARWAD

3.   THE SUPERINTENDENT ENGINEER
     PUBLIC WORKS DEPARTMENT
     COMMUNICATION AND BUILDING,
     GOVERNMENT OF KARNATAKA
     DHARWAD CIRCEL,
     DHARWAD

4.   THE EXECUTIVE ENGINEER
     PUBLIC WORKS DEPARTMENT
     GOVERNMENT OF KARNATAKA
     GADAG DIVISION,
     GADAG
                                          ... RESPONDENTS


     THIS RSA IS FILED U/S.100 OF CPC., AGAINST THE

JUDGEMENT     &    DECREE     DTD:27.04.2013   PASSED      IN

R.A.NO.22/2007 ON THE FILE OF THE PRESIDING OFFICER,

FAST TRACK COURT AT GADAG, PARTLY ALLOWING THE

APPEAL,   FILED   AGAINST   THE   JUDGMENT     AND    DECREE

DTD:31.08.2007    AND   THE    DECREE   PASSED       IN   O.S.

NO.117/1998 ON THE FILE OF THE CIVIL JUDGE (SR.DN.) &

CJM, GADAG, DECREEING THE SUIT FILED FOR SETTLING THE

BILLS, DECLARATION AND PERMANENT INJUNCTION.



     THIS RSA COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                                         R.S.A. NO.5611/2013

                           :3:




                       JUDGMENT

H.G.RAMESH, J. (Oral):

The appeal has already stood dismissed for non-

compliance of the peremptory order dated 27.10.2014.

Hence, no further order is necessary.

Appeal dismissed.

Sd/-

JUDGE Rsh