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M/S Davanam Constructions vs The Commissioner
2023 Latest Caselaw 918 Kant

Citation : 2023 Latest Caselaw 918 Kant
Judgement Date : 13 January, 2023

Karnataka High Court
M/S Davanam Constructions vs The Commissioner on 13 January, 2023
Bench: Jyoti Mulimani
                          1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JANUARY, 2023

                        BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

          REVIEW PETITION No.251 OF 2022

BETWEEN:

M/S DAVANAM CONSTRUCTIONS,
HAVING OFFICE AT NO.46/1,
DAVANAM EMPORIUM,
M.G.ROAD, BENGALURU - 560 001.
REPRESENTED BY ITS AUTHORISED SIGNATORY,
MR.ABISHEK HARIKRISHNA,
AGED ABOUT 33 YEARS,
S/O SRI HARIKRISHNA,
R/AT NO.9, 'KRISHNA NILAYA',
3RD BLOCK, 3RD MAIN, 4TH 'D' CROSS,
HRBR LAYOUT, KALYAN NAGAR,
BENGALURU - 560 043.                     ...PETITIONER

[(BY SRI S.SHVAPRASAD, ADVOCATE (ABSENT)]

AND:

1.     THE COMMISSIONER
       BRUHAT BENGALURU MAHANAGARA PALIKE,
       (BBMP), HUDSON CIRCLE,
       BENGALURU - 560 002.

2.     THE JOINT COMMISSIONER,
       EAST ZONE,
       BRUHAT BENGALURU MAHANAGARA PALIKE,
       (BBMP), 12TH FLOOR, P.U.BUILDING,
       MAYO HALL, BENGALURU - 560 001.
                                         ...RESPONDENTS
                               2




     THIS REVIEW PETITION FILE UNDER ORDER 47 RULE 1
OF CPC, PRAYING TO ALLOW THIS REVIEW PETITION AND RE-
CONSIDER THE JUDGMENT IN APPEAL PASSED BY THIS
HON'BLE COURT AND ALSO RE-HEAR THE APPEAL.

      THIS REVIEW PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

There is no representation on behalf of review

petitioner.

As could be seen from the daily order sheet, the

petition was listed on 10.01.2023. On that day, though

matter called twice, there was no representation on behalf

of review petitioner. Hence, it was ordered to be listed on

13.01.2023.

The petition is listed today.

As already noted above, today also there is no

representation on behalf of review petitioner. Hence, the

Review Petition is dismissed for non-prosecution.

Sd/-

JUDGE TKN

 
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