Sri S A Nath vs Sm Janet Idora Amanna
2023 Latest Caselaw 9867 Kant

Karnataka High Court

Sri S A Nath vs Sm Janet Idora Amanna on 8 December, 2023

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                             -1-
                                                         NC: 2023:KHC:44558
                                                       MFA No. 2477 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF DECEMBER, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   MISCELLANEOUS FIRST APPEAL NO. 2477 OF 2018 (CPC)
                   BETWEEN:

                   SRI S A NATH
                   S/O. SEETHARAM
                   AGED ABOUT 46 YEARS
                   R/AT NO. 1949, 21ST MAIN
                   21ST-A-CROSS, HSR LAYOUT
                   2ND SECTOR, BANGALROE 560 102.
                                                                  ...APPELLANT
                   (BY SRI. S.A NATH [ PARTY IN PERSON-ABSENT])

                   AND:

                   SM JANET IDORA AMANNA
                   W/O. DR AMANNA
                   R/AT 743, 9TH MAIN
                   3RD STAGE, PILLANNA GARDEN
Digitally signed
by                 BANGALROE 560045
DHANALAKSHMI
MURTHY                                                       ...RESPONDENT
Location: High
Court of
Karnataka

                        THIS MFA IS FILED UNDER ORDER 43 RULE 1(d) OF THE
                   CPC, AGAINST THE ORDER DATED:14.02.2017 PASSED ON IA
                   NO.1 IN MISC.PETITION NO.980/2016 ON THE FILE OF THE
                   XXXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU, (CCH-33), DISMISSING THE PETITION FILED
                   U/O.9 RULE 13 OF CPC.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                          NC: 2023:KHC:44558
                                        MFA No. 2477 of 2018




                        JUDGMENT

1. None appears for the appellant.

2. This Court by order dated 28.11.2023 had permitted

the counsel for the appellant to retire from the case.

Thereafter, the appellant neither engaged any other

counsel nor appeared before this Court when the matter is

called out.

3. Therefore, it appears that the appellant is not

interested in prosecuting this appeal. Hence, the above

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

HA