Sri T Govindaraju @ Dance Raju vs Sri Lingaraju
2024 Latest Caselaw 12251 Kant

Karnataka High Court

Sri T Govindaraju @ Dance Raju vs Sri Lingaraju on 3 June, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                               -1-
                                                           NC: 2024:KHC:19075
                                                          CRP No. 337 of 2018




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF JUNE, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                    CIVIL REVISION PETITION NO. 337 OF 2018 (SC)
                   BETWEEN:

                   SRI T GOVINDARAJU @ DANCE RAJU
                   S/O THIMMAIAH
                   AGED ABOUT 40 YEARS,
                   R/A NO.532/1, MARUTHI NAGAR
                   ANDRAHALLI MAIN ROAD
                   7TH CROSS, HEGGANAHALLI
                   PEENYA 2ND STAGE
                   BENGALURU-560091

                   ALSO AT
                   AT NO.71, MARUTHI NAGAR,
                   NEAR POOJA PACKING UNIT,
                   HEGGANAHALLI, ANDRAHALLI MAIN ROAD
                   PEENYA 2ND STAGE
                   BENGALURU-560091

                                                                 ...PETITIONER
Digitally signed   (BY SRI. BHARGAV N.,ADVOCATE-ABSENT)
by
NARAYANAPPA
LAKSHMAMMA         AND:
Location: HIGH
COURT OF           SRI LINGARAJU
KARNATAKA
                   S/O M SHIVAMURTHY
                   AGED ABOUT 38 YEARS,
                   R/AT NO.496, 20TH MAIN,
                   R T NAGAR I BLOCK
                   BENGALURU-560032

                                                                ...RESPONDENT
                   (BY SRI. PUNEETH K.,ADVOCATE-ABSENT)

                        THIS CRP FILED UNDER SEC.115 OF THE CPC., PRAYING TO
                   CALL FOR RECORDS AND SET-ASIDE THE JUDGMENT AND DECREE
                   DATED 05.06.2018 PASSED BY THE XIII ADDL. SMALL CAUSES
                               -2-
                                         NC: 2024:KHC:19075
                                        CRP No. 337 of 2018




JUDGE BANGALORE IN S.C.NO.1332/2017 AS AGAISNT THE
PETITIONER AND GRANT SUCH OTHER RELIEF OR RELIEFS, TO
PASS SUCH OTHER DIRECTION OR DIRECTIONS, PASS SUCH OTHER
ORDER OR ORDERS AS THIS HON'BLE COURT DEEMS FIT UNDER
THE CIRCUMSTANCES OF THE CASE INCLUDING AS TO THE COST
OF THIS REVISION PETITION, IN THE INTEREST OF JUSTICE AND
EQUITY.

     THIS CRP, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:

                            ORDER

1. Despite the order dated 27.05.2024, none appears for

the petitioner today also.

2. It appears that the petitioner is not interested in

prosecuting the matter. Hence, the petition is dismissed

for non-prosecution.

Sd/-

JUDGE

LN