Shri. Bhimaraddi S/O. Krishnaraddi ... vs Sri. Mustaq S/O. Rehman Daragad
2024 Latest Caselaw 12817 Kant

Karnataka High Court

Shri. Bhimaraddi S/O. Krishnaraddi ... vs Sri. Mustaq S/O. Rehman Daragad on 7 June, 2024

                                              -1-
                                                       NC: 2024:KHC-D:7626
                                                        RSA No. 100639 of 2022




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 7TH DAY OF JUNE, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE C.M. POONACHA

                        REGULAR SECOND APPEAL NO. 100639 OF 2022 (SP-)

                   BETWEEN:

                   SHRI BHIMARADDI S/O KRISHNARADDI
                   KURTAKOTI, AGE: 65 YEARS,
                   OCC: BUSINESS, R/O. REDDY COLONY,
                   SARSWATPUR, DHARWAD, PIN-580002.
                                                                   ...APPELLANT
                   (BY SRI ANOOP G. DESHPANDE, ADVOCATE)

                   AND:

                   1.   SRI MUSTAQ S/O REHMAN DARAGAD
                        AGE: MAJOR, OCC: BUSINESS,
                        R/O. MARADAGI, TQ: DHARWAD,
                        PIN-580112.
                   2.   SRI USUFF S/O REHMAN DARAGAD
                        AGE: MAJOR, OCC: BUSINESS,
                        R/O. MARADAGI, TQ: DHARWAD,
Digitally signed
by SAROJA               PIN-580112.
HANGARAKI
Location: HIGH     3.   SRI HUSSEIN S/O REHMAN DARAGAD,
COURT OF                AGE: MAJOR, OCC: BUSINESS,
KARNATAKA
DHARWAD                 R/O. MARADAGI, TQ: DHARWAD,
BENCH                   PIN-580112.
DHARWAD                                                          ...RESPONDENTS
                   (BY SRI K.L.PATIL, S.S.BETURMATH, ADVOCATES FOR C/R1)

                        THIS RSA IS FILED U/SEC.100 OF CPC, PRAYING TO SET
                   ASIDE THE JUDGMENT AND DECREE DATED 23.01.2018 PASSED BY
                   THE I ADDITIONAL SENIOR CIVIL JUDGE, DHARWAD IN
                   O.S.NO.167/2009 AND THE PRINCIPAL DISTRICT JUDGE, DHAWAD
                   DATED 11.02.2021 IN R.A.NO.40/2018 WITH COSTS.

                        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT PASSED THE FOLLOWING:
                              -2-
                                   NC: 2024:KHC-D:7626
                                    RSA No. 100639 of 2022




                           ORDER

None appears for the appellant in the morning

session as well as in the afternoon session.

It is forthcoming by order dated 08.04.2024 that

three weeks time was granted to comply with the office

objections, failing which the appeal would stand dismissed

without further reference to the Court. Till date, the office

objections have not been complied with.

Having regard to the order dated 08.04.2024, the

above appeal stands dismissed for non-compliance of

office objections.

Sd/-

JUDGE

SH CT:GSM