Sri H C Rudreshaiah vs Smt B S Sumathi
2023 Latest Caselaw 4752 Kant

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                                                     NC: 2023:KHC:25483
                                                          CRP No. 495 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 21ST DAY OF JULY, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           CIVIL REVISION PETITION NO.495 OF 2021


                   BETWEEN:

                   1.    SRI H. C. RUDRESHAIAH
                         S/O. SRI CHANNAVEERAPPA
                         SINCE DEAD, BY HIS LEGAL REPRESENTATIVES:

                         a) SMT K. N. KUMARI
                            AGED 63 YEARS
                            W/O LATE H. C. RUDRESHAIAH.

                         b) H. R. SIDDALINGASWAMY
                            AGED 37 YEARS
                            S/O LATE H. C. RUDRESHAIAH.

Digitally signed         c) H. R. MANJUNATH
by SHARANYA T               AGED 33 YEARS
Location: HIGH              S/O LATE H. C. RUDRESHAIAH.
COURT OF
KARNATAKA
                         ALL ARE RESIDING AT
                         RESIDING AT NO.42/2, 1ST CROSS
                         2ND MAIN ROAD, VITTALNAGAR, CHAMARAJPET
                         BENGALURU - 560 018.

                                                               ...PETITIONERS
                        (BY SRI S.N. SAMEER, ADVOCATE)
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                                   NC: 2023:KHC:25483
                                       CRP No. 495 of 2021




AND:

    SMT. B. S. SUMATHI
    W/O SRI G. K. SAIBABA
    AGED ABOUT 39 YEARS
    RESIDING AT NO.172, 3RD 'E' CROSS ROAD
    2ND BLOCK, 3RD STAGE, BASAVESHWARNAGAR
    BENGALURU - 560 079.

                                             ...RESPONDENT
                             ***

   THIS CIVIL REVISION PETITION IS FILED UNDER SECTION
115 OF THE C.P.C. AGAINST THE JUDGMENT AND DECREE
DATED 19.11.2016 PASSED IN O.S. NO.2649/2005 ON THE
FILE OF THE VII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU CITY.

    THIS CIVIL REVISION PETITION IS COMING ON FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
                         ORDER

This matter is listed for non-compliance of office

objections for third time.

2. Even on the previous occasion, i.e. on 7-7-2023,

the learned counsel for the petitioners was absent.

However, in the hands of justice, granted two weeks time

to comply with the office objections and also made it clear

that, if the learned counsel for the petitioners fails to

comply with the office objections, the matter shall be

dismissed for non-compliance of office objections.

NC: 2023:KHC:25483 CRP No. 495 of 2021

3. In spite of this Court granting two weeks time to

comply with the office objections, the learned counsel for

the petitioners is absent and has not complied with the

office objections. Hence, the civil revision petition is

dismissed for non-compliance of office objections.

Sd/-

JUDGE

KVK