Sri K Siddappa vs The Director
2024 Latest Caselaw 22549 Kant

Karnataka High Court

Sri K Siddappa vs The Director on 4 September, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                -1-
                                                            NC: 2024:KHC:36078
                                                            RP No. 138 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                              BEFORE
                           THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                                 REVIEW PETITION NO. 138 OF 2024
                      BETWEEN:
                      SRI K SIDDAPPA
                      S/O SRI KONDAPPA
                      AGED ABOUT 73 YEARS
                      R/AT NO. 126, OPPOSITE TO HOUSE NO. 161/X
                      4TH MAIN ROAD, 4TH PHASE
                      BANASHANKARI 3RD STAGE,
                      BENGALURU - 560 085.
                                                                  ...PETITIONER
                      (BY SRI. NAIK N R.,ADVOCATE)

                      AND:
                      1. THE DIRECTOR
                         M/S CAN FIN HOMES LIMITED
                         NO. 29/1 , SIR M.N. KRISHNA RAO ROAD
                         BASAVANAGUDI, BENGALURU-560 004.

                      2.    THE ASSISTANT GENERAL MANAGER
Digitally signed by
HEMALATHA A                 M/S CAN FIN HOMES LIMITED
Location: HIGH              NO.69, OLD NO.35, 12TH MAIN
COURT OF                    3RD BLOCK EAST, JAYANAGAR.
KARNATAKA
                                                              ...RESPONDENTS
                      (NOTICE TO R1 & R2 IS SERVED AND UNREPRESENTED)

                           THIS REVIEW PETITION IS FILED UNDER SECTION 114
                      READ WITH SECTION 151 OF CPC, PRAYING TO 1 CALL FOR
                      RECORDS IN R.F.A. NO. 1582/2016 (DEC-INJ) AND REVIEW
                      THE ORDER PASSED ON 03.01.2024 BY THIS HONB'LE COURT
                      IN THE INTEREST OF JUSTICE AND EQUITY.

                          THIS PETITION, COMING ON FOR ORDERS THIS DAY,
                      ORDER WAS MADE THEREIN AS UNDER:
                                 -2-
                                             NC: 2024:KHC:36078
                                            RP No. 138 of 2024




CORAM:        HON'BLE MR JUSTICE H.T. NARENDRA PRASAD


                          ORAL ORDER

1. This review petition is filed by the petitioner

seeking to recall the judgment dated 03.01.2024 passed

by this Court in RFA No.1582/2016, whereby the appeal

filed by the appellant-petitioner herein has been

allowed-in-part.

2. Heard the learned counsel for the petitioner.

Perused the judgment under review.

3. I do no find any error or infirmity in the judgment

dated 03.01.2024 passed in RFA No.1582/2016. No

ground is made out to review the judgment. Hence, the

review petition is dismissed.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE

DM