Citation : 2023 Latest Caselaw 498 Kant
Judgement Date : 6 January, 2023
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 6TH DAY OF JANUARY, 2023
PRESENT
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
AND
THE HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA
REGULAR FIRST APPEAL NO.200087/2022 (MON)
BETWEEN:
Arunkumar S/o H. Taranath Pawar,
Age: 49 years,
Occ: proprietor IBA Auto Services,
R/o: Plot No.91 NGOs Colony,
Jewargi Road,
Kalaburagi.
... Appellant
(By Sri Bhargav Madhusudan Chari, Advocate)
AND:
Udaykumar S/o R. Mareppan,
Age: 50 years,
Occ: Proprietor Balaji Bus Services,
R/o: Sy.No.109(P) Brahmpur MSK Mill
Commercial Layout,
RFA No.200087/2022
2
Behind Central Bus Stand,
Kalaburagi.
... Respondent
This Regular Fist Appeal is filed under Section 96 of
Code of Civil Procedure, praying to allow this appeal by
setting aside the judgment passed in O.S.163/2015 by
the Court of Prl. Senior Civil Judge at Kalaburagi dated
21.09.2021 and to decree the suit of the plaintiff.
This appeal coming on for Orders, through physical
hearing /video conference, this day Sreenivas Harish
Kumar, J., delivered the following:
JUDGMENT
Appellant's counsel is absent. On 30.11.2022 two
weeks' time was granted to the appellant's counsel to do
the needful. It was made clear that if needful was not
done within the time, the appeal would stand dismissed.
Since office objections have remained unattended, as per RFA No.200087/2022
peremptory order dated 30.11.2022 this appeal stands
dismissed.
Sd/-
JUDGE
Sd/-
JUDGE
SBS*
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