H S Ziaulla vs Abdul Rehaman Shariff
2023 Latest Caselaw 7254 Kant

                                                 -1-
                                                          NC: 2023:KHC:37325
                                                         RSA No. 788 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF OCTOBER, 2023

                                                BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    REGULAR SECOND APPEAL NO. 788 OF 2022 (DEC/INJ)

                   BETWEEN:

                         H.S. ZIAULLA
                         S/O LATE H.K. ABDUL SATTAR
                         DEAD BY LRS

                   1.    ASHADULLA SHARIFF
                         S/O LATE H S ZIAULLA
                         AGED ABOUT 48 YEARS

                   2.    ARSHSDULLA SHARIFF
                         S/O LATE H S ZIAULLA
                         AGED ABPIT 38 YEARS

                   3.    ERSHADULA SHARIFF
                         S/O LATE H S ZIAULLA
                         AGED ABOUT 35 YEARS
Digitally signed         ALL R/AT SENDI BEEDI ROAD
by SHARANYA T
Location: HIGH
                         SUNNI CHOUK, ARSIDKERE TOWN
COURT OF                 HASSAN DISTRICT-571313
KARNATAKA                                                      ...APPELLANTS

                   (BY SRI. VEERABHADRA SWAMY H.P., ADVOCATE)

                   AND:

                   ABDUL REHAMAN SHARIFF
                   S/O LATE MOHAMMED DASTAGIR
                   AGED ABOUT 55 YEARS
                   R/AT OLD MANDI ROAD
                   ARSIKERE TOWN, HASSAN DISTRICT-571313

                                                              ...RESPONDENT
                                  -2-
                                                NC: 2023:KHC:37325
                                              RSA No. 788 of 2022




     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 04.03.2021 PASSED IN
R.A.NO.67/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC, ARASIKERE AND ETC.

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

                             ORDER

This matter is listed for sixth time for compliance of office

objections and this Court on 27.09.2023, observed that the

counsel for the appellants is absent and in the ends of justice,

two weeks time was granted on payment of cost to comply the

office objections and also made it clear that if cost is not paid

and office objections are not complied within two weeks, the

matter will be dismissed on the next date of hearing. Inspite of

the said order, the counsel for the appellants has not made out

any efforts to comply the office objections and cost also not

paid. Hence, it appears that he is not interested in pursuing

the matter diligently. Thus, the appeal is dismissed for non-

compliance of office objections and non-payment of cost.

Sd/-

JUDGE

SN