E. Shivakumar vs The Divisional Controller
2025 Latest Caselaw 5855 Kant

Karnataka High Court

E. Shivakumar vs The Divisional Controller on 20 August, 2025

                                          -1-
                                                   NC: 2025:KHC:32443-DB
                                                     WA No. 345 of 2025


             HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 20TH DAY OF AUGUST, 2025

                                       PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                         AND
                           THE HON'BLE MR. JUSTICE C M JOSHI
                         WRIT APPEAL NO. 345 OF 2025 (L-KSRTC)
             BETWEEN:

             E. SHIVAKUMAR,
             S/O M. ESHWARAIAH,
             AGED ABOUT 44 YEARS,
             R/A RAMASANDRA, BYRANAHALLI,
             KOLAR-563 130.
                                                            ...APPELLANT
             (BY SRI M C BASAVARAJU, ADVOCATE-ABSENT)

             AND:

             THE DIVISIONAL CONTROLLER,
             KSRTC, KOLAR DIVISION,
             KOLAR-563 101.
Digitally                                                 ...RESPONDENT
signed by
NANDINI R          THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
Location:    HIGH COURT ACT PRAYING TO i)SET ASIDE THE ORDER OF THE
HIGH COURT   LEARNED SINGLE JUDGE PASSED IN PW NO.25761/2023 DATED
OF           09/12/2024 AND ii)GRANT SUCH OTHER RELIEF OR RELIEFS.
KARNATAKA
                   THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
             THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

             CORAM:     HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                        and
                        HON'BLE MR. JUSTICE C M JOSHI
                                  -2-
                                            NC: 2025:KHC:32443-DB
                                               WA No. 345 of 2025


 HC-KAR



                         ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. None appears for the parties.

2. It is seen that none had appeared for the parties on previous

three hearings held on 20.03.2025, 07.04.2025 and on 16.06.2025

as well.

3. The appeal is, accordingly, dismissed for non-prosecution.

4. All pending applications are also disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

tsn*