D Karthaveerajaiah vs Steel Authority Of India Ltd
2025 Latest Caselaw 5848 Kant

Karnataka High Court

D Karthaveerajaiah vs Steel Authority Of India Ltd on 20 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                       NC: 2025:KHC:32271
                                                     RSA No. 1111 of 2022


              HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 20TH DAY OF AUGUST, 2025

                                        BEFORE
                       THE HON'BLE MR. JUSTICE V SRISHANANDA
              REGULAR SECOND APPEAL NO. 1111 OF 2022 (DEC/INJ)
              BETWEEN:

              D KARTHAVEERAJAIAH
              SON OF LATE DASAPPA
              AGED ABOUT 73 YEARS
              RETIRED SENIOR TECHNICIAN
              CUM SUPERVISOR
              EMPLOYMENT NO 011058/5231
              STRUCTURAL SHOP, VISESARAYA
              IRON AND STEEL PLANT
              BHADRAVATI SHIVAMOGGA DISTRICT
              RESIDING AT HOUSE NO.30-C
              HUDCO COLONY (BULLAPURA)
              BHADRAVATHI TOWN
              SHIVAMOGGA DISTRICT
              KARNATAKA STATE
Digitally                                                 ...APPELLANT
signed by R   (BY SRI. M.R. HIREMATHAD, ADVOCATE - ABSENT)
MANJUNATHA
Location:
HIGH COURT    AND:
OF
KARNATAKA     1.    STEEL AUTHORITY OF INDIA LTD.,
                    REPRESENTED BY ITS CHAIRMAN
                    NEW DELHI.

              2.    EXECUTIVE DIRECOTR
                    STEEL AUTHORITY OF INDIA LTD.,
                    VISVESVARAYA IRON AND STEEL PLANT
                    BHADRAVTHI.

              3.    THE GENERAL MANAGER (P AND A)
                             -2-
                                          NC: 2025:KHC:32271
                                        RSA No. 1111 of 2022


HC-KAR



     STEEL AUTHORITY OF INDIA LTD.,
     VISVESVARAYA IRON AND STEEL PLANT
     BHADRAVTHI

4.   THE SENIOR MANAGER (T.A.)
     STEEL AUTHORITY OF INDIA LTD
     BHADRAVATHI.

5.   SRI DHARMAPPA G B
     SON OF BHEEMAPPA
     RETIRED MPM EMPLOYEE
     R/O QUARTERS NO 30/B
     HUDCO COLONY
     BHADRAVATHI
                                             ...RESPONDENTS
                            ***

     THIS RSA IS FILED UNDER SECTION 100 OF THE CODE
OF CIVIL PROCEDURE, 1908, AGAINST THE JUDGMENT AND
DECREE DATED 03.02.2022 PASSED IN R.A.NO.7/2020 ON THE
FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE AND JMFC,
BHADRAVATHI, CONSEQUENTLY SETTING ASIDE OF THE
JUDGMENT AND DECREE      DATED 19.12.2019 PASSED IN
O.S.NO.511/2008 ON THE FILE OF THE II ADDITIONAL CIVIL
JUDGE AND JMFC, BHADRAVATHI.

    THIS RSA, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE V SRISHANANDA


                       ORAL ORDER

None appears for the appellant.

2. This Court, by order dated 31.01.2024 had

granted two weeks' time to comply the office objections,

NC: 2025:KHC:32271

HC-KAR

on payment of cost of `1,000/-. Till today, neither the

cost is paid nor office objections are complied. The appeal

is of the year 2022. Taking note of the same, the appeal

stands dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

BMV*