Karnataka High Court
Gulbarga Electricity Supply Company ... vs Umesh S/O Sham Rao Patil And Ors on 4 December, 2023
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NC: 2023:KHC-K:8959
RSA No. 200341 of 2022
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 4TH DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE MRS JUSTICE M G UMA
REGULAR SECOND APPEAL NO.200341 OF 2022 (RES)
BETWEEN:
1. GULBARGA ELECTRICITY SUPPLY COMPANY LTD.,
BY ITS ASST. EXECUTIVE ENGINER,
BIDAR.
2. GULBARGA ELECTRICITY SUPPLY COMPANY LTD.,
BY ITS EXECUTIVE ENGINEER,
BIDAR.
3. GULBARGA ELECTRICITY SUPPLY COMPANY LTD.,
BY ITS MANAGING DIRECTOR,
STATION ROAD, KALABURLAGI.
...APPELLANTS
(BY SRI SUDARSHAN M., ADVOCATE)
AND:
Digitally signed
by SHILPA R
TENIHALLI 1. UMESH S/O SHAM RAO PATIL
Location: HIGH AGED ABOUT 49 YEARS,
COURT OF
KARNATAKA OCC: AGRICULTURE,
R/O: VILLAGE NANDGAON,
TQ. AND DIST. BIDAR-585329.
2. DROPATI W/O LATE JAGANNATH
AGE: 54 YEARS,
OCC: HOUSEHOLD,
R/O: VILLAGE NANDGAON,
TQ. AND DIST.BIDAR-585329.
3. SHIVARAJ S/O LATE JAGANNATH
AGE: 34 YEARS, OCC: PRIVATE WORK,
R/O: VILLAGE NANDGAON,
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NC: 2023:KHC-K:8959
RSA No. 200341 of 2022
TQ. AND DIST. BIDAR-585329.
4. BASWARAJ S/O LTE JAGANNATH
AGE: 32 YEARS, OCC: PRIVATE WORK,
R/O: VILLAGE NANDGAON,
TQ. AND DIST. BIDAR-585329.
5. RENUKA D/O LATE JAGANNATH
AGE: 30 YEARS, OCC: HOUSEHOLD,
R/O: VILLAGE NANDGAON,
TQ. AND DIST. BIDAR-585329.
6. MALLAPPA S/O LATE JAGANNATH
AGE: 18 YEARS, OCC: PRIVATE WORK,
R/O: VILLAGE NANDGAON,
TQ. AND DIST. BIDAR-585329.
7. BEERAPPA S/O LATE JAGANNATH
AGE: 26 YEARS,
R/O: VILLAGE NANDGAON,
TQ. AND DIST. BIDAR-585329.
8. VENKAT S/O LATE JAGANNATH
AGE: 24 YEARS,
R/O: VILLAGE NANDGAON,
TQ. AND DIST. BIDAR-585329.
...RESPONDENTS
THIS RSA IS FILED U/S. 100 OF CPC, PRAYING TO CALL
FOR ENTIRE RECORDS AND ON PERUSAL:-i) BE PLEASED TO
SET-ASIDE THE JUDGMENT AND DECREE DATED: 25.10.2021
PASSED BY THE ADDL. DISTRICT AND SESSIONS JUDGE AT
BIDAR IN R.A. NO.52/2018 DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED:31.08.2017
IN O.S. NO.142/2013 ON THE FILE OF II ADDL. SENIOR CIVIL
JUDGE AND JMFC AT BIDAR, ii) FURTHER PLEASED TO ALLOW
THIS SECOND APPEAL WITH COST AND GRANT SUCH OTHER
RELIEFS AS THIS HON'BLE Court MAY DEEMS FIT UNDER THE
FACTS AD CIRCUMSTANCES OF THE CASE IN THE INTEREST OF
JUSTICE AND EQUITY.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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NC: 2023:KHC-K:8959
RSA No. 200341 of 2022
JUDGMENT
Learned counsel for the appellants prays for time. The
office objections are not complied with in spite of listing the
matter for sixth time.
The order sheet dated 21.11.2023 reads as under:
"Counsel for the appellant prays a week's time
to comply with the office objections and to pay the
deficit Court fee.
The matter is of the year 2022 and it is listed
for the fifth time to comply with the office
objections. I do not find any reason to adjourn the
matter. However, to afford final opportunity, list on
04.12.2023."
In spite of that, there is no compliance of office
objections. The appeal is of the year 2022. I do not find any
reason to adjourn the matter. Hence, the appeal is dismissed
for non compliance of office objections.
Sd/-
JUDGE
SRT
CT-VD
