M/S. Fine Foot Wear (P) Ltd vs M/S. Sree Ragavendra Enterprises
2023 Latest Caselaw 7602 Kant

                                                          -1-
                                                                    NC: 2023:KHC-D:12966-DB
                                                                  RFA No. 100048 of 2018




                                  IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                     DATED THIS THE 7TH DAY OF NOVEMBER, 2023
                                                       PRESENT
                                        THE HON'BLE MR JUSTICE H.P.SANDESH
                                                         AND
                                  THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                                  REGULAR FIRST APPEAL NO. 100048 OF 2018 (MON)


                             BETWEEN:
                             M/S. FINE FOOT WEAR (P) LTD.,
                             #30, 1ST FLOOR, ARCHANA MARKET,
                             SULTAN PET, BANGALORE-560053.
                                                                               ...APPELLANT
                             (BY SRI. VIJAY M. MALALI, ADVOCATE (ABSENT))

                             AND:
                             1.   M/S. SREE RAGAVENDRA ENTERPRISES
                                  BY ITS MANAGING PARTNER,
                                  G.CHANDRA SHEKAR,
                                  S/O. G. LAXMI NARAYANA.
                                  AGED ABOUT 40 YEARS,
                                  R/O: PLOT NO.48, INNA REDDY LAYOUT,
                                  INFANTRY ROAD, CANTONMEENT,
                                  BELLARY-583104.

SAROJA
HANGARAKI                    2.   REEBOK INDIA LIMITED
Digitally signed by SAROJA
                                  #2016, 2ND FLOOR, 100 ROAD,
HANGARAKI
Location: HIGH COURT OF
KARNATAKA DHARWAD
BENCH
Date: 2023.11.09 05:31:59
                                  INDIRA NAGAR, BANGALORE-560008.
+0000
                                                                            ...RESPONDENTS
                             (BY SRI. RAKESH S.HATTIKATAGI, ADVOCATE FOR R1;
                                 R2-SERVED)

                                  THIS RFA IS FILED UNDER SEC. 96 OF CPC., AGAINST THE
                             JUDGMENT AND DECREE DATED 28.4.2017 PASSED IN OS
                             NO.60/2012 ON THE FILE OF THE FIRST ADDITIONAL SENIOR CIVIL
                             JUDGE, BALLARI, DECREEING THE SUIT FILED FOR MONEY SUIT.


                                  THIS RFA, COMING ON FOR ORDERS,              THIS   DAY,
                             H.P. SANDESH, J., PASSED THE FOLLOWING:
                                   -2-
                                            NC: 2023:KHC-D:12966-DB
                                           RFA No. 100048 of 2018




                                ORDER

Appellant's counsel is absent and counsel for

respondent No.1 is also absent.

2. Even though the appeal was admitted on

07.01.2022 by granting six weeks time to file paper books

and though time was extended periodically by imposing

cost, till date, the paper books are not filed. It appears

that the appellant's counsel is not diligent in pursuing the

matter. Hence, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SH