Sri H Nandaraj vs M/S Renaissance Advertising
2023 Latest Caselaw 6468 Kant

                                       -1-
                                                    NC: 2023:KHC:33025
                                                   RFA No. 282 of 2008




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 12TH DAY OF SEPTEMBER, 2023

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                   REGULAR FIRST APPEAL No.282 OF 2008(RES)
            BETWEEN:

            SRI H NANDARAJ
            S/O SRI H.CHADNRA SHEKHAR RAO
            AGED ABOUT 36 YEARS,
            RESIDING AT NO.335,
            SARAKKI VILLAGE,
            BANGALORE - 560 078,
            REPERSENTED BY HIS GENERAL POWER
            OF ATTORNEY HOLDER,
            SRI.H.CHANDRSHEKHAR RAO.
                                                      ...APPELLANT
            (BY SRI PADUBIDRI MOHAN RAO, ADVOCATE -ABSENT)

            AND:

            1.    M/S RENAISSANCE ADVERTISING
                  A PARTNERSHIP FIRM REPRESENTED BY ITS
Digitally
signed by         PARTNERS RESPONDENT NO.2 & 3,
MALATESH          PRESENTLY CARRYING ON BUSINESS AT NO.005,
KC                WINDSOR COURT, MILLERS ROAD,
Location:         BANGALORE-560 002.
HIGH
COURT OF
KARNATAKA   2.    SRI R DHIRENDRA
                  MAJOR,

            3.    SRI B M HARSHA
                  MAJOR

                  RESPONDENT Nos.2 AND 3 ARE
                  PARTNERS OF THE
                  1ST RESPONDENT-M/S.RENAISSANCE
                               -2-
                                              NC: 2023:KHC:33025
                                             RFA No. 282 of 2008




    ADVERTISING,PRESENTLY CARRYING ON BUSINESS,
    AT NO.005, WINDSOR COURT, MILLERS ROAD,
    BANGALORE-560 002.
                                         ...RESPONDENTS
(BY SRI MURALI B.S, ADVOCATE FOR R1 AND R3;
R2-SERVED)

    THIS REGULAR FIRST APPEAL FILED UNDER SECTION 96
OF THE CIVIL PROCEDURE CODE AGAINST THE JUDGMENT
AND DECREE DATED 30.08.2007 PASSED IN OS No.8519/02
ON THE FILE OF THE VIII ADDITIONAL CITY CIVIL JUDGE,
BANGALORE (CCH-15), DECREEING THE SUIT FOR DAMAGES.

     THIS REGULAR FIRST APPEAL COMING ON FOR FINAL
HEARING,   THIS  DAY,  THE   COURT  DELIVERED  THE
FOLLOWING:
                          JUDGMENT

None present on behalf of appellant.

Despite granting sufficient time, appellant has not chosen

to address the arguments. Accordingly, appeal is dismissed

for non prosecution.

Delink RFA Crob No.35/2008.

Sd/-

JUDGE

kcm