M/S R M C Readymix (India) Pvt Ltd vs Mr C Prabhakar Reddy
2024 Latest Caselaw 22546 Kant

Karnataka High Court

M/S R M C Readymix (India) Pvt Ltd vs Mr C Prabhakar Reddy on 4 September, 2024

                                                            -1-
                                                                        NC: 2024:KHC:36109
                                                                      RFA No. 724 of 2012




                                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                        DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                                         BEFORE

                                         THE HON'BLE MR JUSTICE UMESH M ADIGA

                                          REGULAR FIRST APPEAL NO. 724 OF 2012

                                 BETWEEN:

                                     M/S R. M. C. READYMIX (INDIA) PVT LTD,
                                     HAVING ITS OFFICE PRESENTLY AT
                                     NO.386, BCP TOWER, 9TH MAIN,
                                     7TH SECTOR, HSR LAYOUT,
                                     BANGALORE - 560 102,
                                     REP. BY ITS: DEPUTY MANAGER-ACCOUNTS.
                                                                            ...APPELLANT
                                 (BY SRI. ZAHEER AHMED.,ADVOCATE (ABSENT))

                                 AND:

                                     MR. C. PRABHAKAR REDDY,
                                     MAJOR,
                                     FATHER'S NAME NOT KNOWN TO THE APPELLANT,
                                     R/AT NO.395, DODDAKERE ROAD,
                                     KUDLU, MADIWALA POST,
Digitally signed by KORLAHALLI
BHARATHIDEVIKRISHNACHARYA
Location: HIGH COURT OF
                                     BANGALORE - 560 068.
KARNATAKA
                                                                       ...RESPONDENT
                                 (BY SRI. BASAVARAJU P, AND
                                     SRI.SRINIVASA A. E., ADVOCATES)

                                       THIS RFA IS FILED UNDER SECTION 96 OF CPC,
                                 AGAINST THE JUDGEMENT AND DECREE DATED 19.11.2011
                                 PASSED IN O.S.NO.3790/2009 ON THE FILE OF XIX
                                 ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BANGALORE
                                 CITY, DISMISSING THE SUIT FILED FOR RECOVERY OF MONEY.

                                      THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
                                 DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -2-
                                           NC: 2024:KHC:36109
                                          RFA No. 724 of 2012




CORAM:     HON'BLE MR JUSTICE UMESH M ADIGA

                         ORAL JUDGMENT

None appears for the appellant.

2. On previous date of hearing, it was ordered by this

Court that "in case of non- prosecution of the appeal by the

next date of hearing, it shall stand dismissed for non-

prosecution."

3. Thereafter, also including today appellant has not

appeared and there is no representation on behalf of the

appellant. It appears that appellant is not interested to

prosecute the case. Hence, appeal is dismissed for non-

prosecution.

Send back Trail Court Records.

Sd/-

(UMESH M ADIGA) JUDGE

AMA