Sri Kaiser Pasha vs Sri Sarvar Khan
2023 Latest Caselaw 2760 Kant

                                               -1-
                                                        RFA No. 132 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF JUNE, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                          REGULAR FIRST APPEAL NO. 132 OF 2016 (INJ)
                   BETWEEN:

                   1.    SRI KAISER PASHA
                         S/O LATE SRI MOHAMMED KHAN
                         AGED ABOUT 56 YEARS

                   2.    SRI WASIM KHAN
                         S/O LATE SRI KAISER PASHA
                         AGED ABOUT 27 YEARS

                   3.    SRI JAUHAR KHAN
                         S/O LATE MOHAMMED KHAN
                         AGED ABOUT 40 YEARS

                   4.    SMT SALEEMA
                         W/O LATE AKBAR KHAN
                         AGED ABOUT 35 YEARS
Digitally signed         ALL ARE RESIDING AT 349
by
DHANALAKSHMI             DAYANANDA NAGARA, BOREWSELL STREET
MURTHY                   WARD NO.61 OF BBMP, JAYANAGARA I BLOCK
Location: High           BANGALORE-560 011.
Court of                                                      ...APPELLANTS
Karnataka
                   (BY SRI. SRINIVASA K., ADVOCATE [ABSENT])

                   AND:

                   SRI SARVAR KHAN
                   S/O LATE SRI MOHAMMED KHAN
                   AGED ABOUT 43 YEARS
                   RESIDING AT NO.734
                   DAYANANDA NAGAR
                   BOREWELL STREET
                             -2-
                                        RFA No. 132 of 2016




WARD NO.61 OF BBMP
JAYANAGARA I BLOCK
BANGALORE-560 011.
                                             ...RESPONDENT
(BY SMT.M.V. ANUPAMA, ADVOCATE)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED: 24.11.2016
PASSED IN OS.NO. 3403/2011 ON THE FILE OF THE XX ADDL.
CITY CIVIL AND SESSIONS JUDGE, BENGALURU CITY,
DECREEING THE SUIT FOR PERMANENT INJUNCTION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                         JUDGMENT

This Court by order dated 7.1.2020 had granted

eight weeks time for filing paper book, failing which,

appeal stands dismissed.

Inspite of granting sufficient time, paper book is not

filed till date. Even today when the matter was called out,

there is no representation for the appellants. It appears

that the appellants are not interested in prosecuting the

case. Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

DM