Sri. P Shivakumar vs Sri Jai Ganesh
2024 Latest Caselaw 1382 Kant

Karnataka High Court

Sri. P Shivakumar vs Sri Jai Ganesh on 16 January, 2024

                                          -1-
                                                         NC: 2024:KHC:1886
                                                      CRP No. 448 of 2021




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH DAY OF JANUARY, 2024

                                        BEFORE
                           THE HON'BLE MR JUSTICE M.I.ARUN
                       CIVIL REVISION PETITION NO.448 OF 2021

               BETWEEN:

               1.    SRI P. SHIVAKUMAR
                     S/O. LATE N. PAPANNA
                     AGED ABOUT 61 YEARS
                     RESIDING AT YANADHAHALLI
                     HUTUR HOBLI, KOLAR TALUK
                     KOLAR DISTRICT.

                                                             ...PETITIONER
               [BY SRI SUNIL T., ADVOCATE (ABSENT)]

               AND:

               1.    SRI JAI GANESH
                     S/O P. SHIVAKUMAR
                     AGED ABOUT 21 YEARS
Digitally            RESIDING AT NO.110/B , KHB COLONY
signed by H          NEAR GOKUL COLLEGE, HAROHALLI
K HEMA               KOLAR CITY AND DISTRICT.
Location:
High Court                                                  ...RESPONDENT
of Karnataka

                    THIS PETITION IS FILED UNDER SECTION 115 OF THE
               CIVIL PROCEDURE CODE, PRAYING TO SET ASIDE THE
               ORDERS OF PRINCIPAL JUDGE FAMILY COURT, KOLAR IN
               REJECTING I.A. FILED UNDER O.9.R.13 READ WITH S.151 OF
               CPC., THE PETITION IN MISC. NO.02/2008, DATED
               18.02.2020, SEEKING FOR SETTING ASIDE THE EX-PARTE
               JUDGMENT AND DECREE IN O.S. 6/2016 AND JUDGMENT AND
               DECREE OF PRINCIPAL JUDGE FAMILY COURT, KOLAR, DATED
               31.08.2019, AS PRAYED AND ETC.
                                 -2-
                                             NC: 2024:KHC:1886
                                           CRP No. 448 of 2021




     THIS PETITION COMING ON FOR ORDERS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE
COURT MADE THE FOLLOWING:


                              ORDER

1. None appears for the petitioner. The matter is of the

year 2021. Till today, office objections have not been

complied with. It appears that petitioner is not interested

in prosecuting the petition.

2. For that reason, the petition is dismissed for

non-prosecution.

Sd/-

JUDGE

VMB