Sri M Sudheer Kumar vs The Karnataka State Financial ...
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Karnataka High Court

Sri M Sudheer Kumar vs The Karnataka State Financial ... on 15 February, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                            -1-
                                                         NC: 2024:KHC:6428
                                                       RFA No. 394 of 2018




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 15TH DAY OF FEBRUARY, 2024

                                         BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                      REGULAR FIRST APPEAL NO. 394 OF 2018 (PAR/INJ)
                BETWEEN:

                SRI M SUDHEER KUMAR
                S/O S.MURUGESH
                AGED ABOUT 45 YEARS
                R/AT NO.19/88
                JUMMA MASJID ROAD
                BENGALURU-560 002.
                                                              ...APPELLANT
                (BY SRI. JEEVAN KUMAR B S.,ADVOCATE)

                AND:

                1.     THE KARNATAKA STATE FINANCIAL CORPORATION
                       HAVING ITS HEAD OFFICE AT
                       NO.1/1, THIMMAIAH ROAD
                       NEAR CONTONMENT RAILWAY STATION
Digitally signed
by HEMALATHA           BENGALURU-560 052
A                      REP. BY ITS GENERAL MANAGER.
Location: High
Court of         2.    DEPUTY GENERAL MANAGER
Karnataka
                       (RECOVERY-II)
                       NO.1/1, THIMMAIAH ROAD
                       NEAR CONTONMENT RAILWAY STATION
                       BENGALURU-560 052.

                3.     M/S. SANKETHI SOFT SOLUTIONS
                       NO.2151, 8TH MAIN ROAD
                       II STAGE, E BLOCK
                       RAJAJINAGAR, BENGALURU
                       REPRESENTED BY ITS PARTNER
                       SRI M.C.SHASTRY.
                             -2-
                                          NC: 2024:KHC:6428
                                       RFA No. 394 of 2018




4.   SRI A DAYANAND
     MAJOR
     PARTNER, M/S. SANKETHI SOFT SOLUTIONS
     NO.72, ASHIRWAD, K.P.T.ROAD
     K.R.PURAM, BENGALURU-560 036.
                                         ...RESPONDENTS
(NOTICE TO R1 & R2 SERVED AND UNREPRESENTED
 NOTICE TO R3 & R4 ARE D/W V/O DATED:06.03.2021)


      THIS RFA IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED: 18.11.2017
PASSED IN OS.NO.8977/1999 ON THE FILE OF THE XL
ADDL.CITY CIVIL AND SESSIONS JUDGE,BENGALURU PARTLY
DECREEING THE SUIT FOR PERMANENT INJUNCTION.

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

                       JUDGMENT

1. Learned counsel appearing for the appellant submits

that in spite of his best efforts, he could not contact his

client and he could not get any instructions from him.

2. Submission of learned counsel for the appellant is

taken on record.

NC: 2024:KHC:6428

3. It appears that the appellant is not interested in

prosecuting the appeal. Hence, the appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

HA