The School Development And ... vs The Belgaum Central Prison ...
2023 Latest Caselaw 5167 Kant

                                                        -1-
                                                               NC: 2023:KHC-D:8160
                                                                  RSA No. 100106 of 2015




                                       IN THE HIGH COURT OF KARNATAKA

                                                DHARWAD BENCH

                                    DATED THIS THE 2ND DAY OF AUGUST, 2023

                                                      BEFORE
                                     THE HON'BLE MR JUSTICE C.M. POONACHA
                                   REGULAR SECOND APPEAL NO. 100106 OF 2015
                            BETWEEN:

                            THE SCHOOL DEVELOPMENT AND MONITORY COMMITTEE,
                            GOVERNMENT MARATHI BOYS SCHOOL
                            NO.27, SHIVAJI NAGAR, BELAGAVI
                            BY ITS CHAIRMAN, SRI. ASHOK VILAS RAJGOLKAR,
                            AGE: 39 YEARS,
                            R/O. 29, 5TH MAIN, SHIVAJI NAGAR, BELAGAVI-590001.

                                                                             ...APPELLANT

                            (BY SRI. D. RAVIKUMAR GOKAKAR, ADVOCATE)
           Digitally
           signed by        AND:
           SHIVAKUMAR
SHIVAKUMAR HIREMATH
HIREMATH
           Date:
           2023.08.04
                            1.   THE BELAGAVI CENTRAL PRISON EMPLOYEES
           22:54:44 -0700
                                 CO-OPERATION HOUSING SOCIETY LTD.,
                                 VEERBHADRA NAGAR, BELAGAVI
                                 BY ITS SECRETARY-590001.

                            2.   THE CITY CORPORATION BELAGAVI
                                 BY ITS COMMISSIONER,
                                 ASHOK NAGAR, BELAGAVI -590001.

                            3.   THE DEPARTMENT OF EDUCATION,
                                 STATE OF KARNATAKA
                                 R/BY DEPUTY DIRECTOR OF PUBLIC
                                 INSTRUCTIONS, CLUB ROAD,
                                 BELAGAVI -590001.



                                                                          ...RESPONDENTS
                                -2-
                                      NC: 2023:KHC-D:8160
                                       RSA No. 100106 of 2015




(BY SRI. SHREEVATSA S. HEGDE, ADVOCATE FOR R1;
    SRI. JAGADISH PATIL, ADOVATE FOR R2;
    AGA FOR R3)

     THIE REGULAR SECOND APPEAL IS FILED U/S.100 OF CPC,
AGAINST THE JUDGEMENT & DECREE DTD:14.11.2014 PASSED IN
R.A.NO.60/2013 ON THE FILE OF THE III ADDITIONAL SENIOR CIVIL
JUDGE, BELAGAVI, PARTLY ALLOWING THE APPEAL, AND SETTING
ASIDE THE JUDGMENT AND DECREE DTD:03.01.2013 AND THE
DECREE PASSED IN O.S.NO.254/2006 ON THE FILE OF THE III
ADDITIONAL CIVIL JUDGE AND JMFC, BELAGAVI,

     THIS REGULAR SECOND APPEAL, COMING ON                FOR
ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:


                              ORDER

None appears for the appellant.

It is forthcoming from the orders dated 12.04.2017,

21.03.2022 and 21.03.2023 that there was no appearance

on behalf of the appellant.

On the last date of hearing i.e., on 31.07.2023,

recording the submission of the counsel for respondents that

the matter has been settled, the matter was posted to this

date for reporting settlement.

Counsel for the respondents submits that, the matter

has been settled and hence, the learned counsel for the

NC: 2023:KHC-D:8160 RSA No. 100106 of 2015

appellant is not appearing in the matter for the past many

dates of hearing.

In view of the said submission, the above appeal is

dismissed for non-prosecution.

(Sd/-) JUDGE

SVH