Karnataka Paints And Allied Products vs Karnataka State Small Industries ...
2025 Latest Caselaw 8412 Kant

Karnataka High Court

Karnataka Paints And Allied Products vs Karnataka State Small Industries ... on 15 September, 2025

                                                  -1-
                                                             NC: 2025:KHC-D:12099
                                                             RSA No. 309 of 2006


                      HC-KAR




                               IN THE HIGH COURT OF KARNATAKA
                                            AT DHARWAD
                       DATED THIS THE 15TH DAY OF SEPTEMBER, 2025
                                               BEFORE
                           THE HON'BLE MR. JUSTICE G BASAVARAJA
                      REGULAR SECOND APPEAL NO.309 OF 2006 (DEC)

                      BETWEEN:

                      KARNATAKA PAINTS AND ALLIED PRODUCTS
                      GOKUL ORAD, HUBLI,
                      REPRESENTED BY PARTNERSHIP
                      FIRM, REP. BY ITS PARTNER
                      SHRI. H.BASAVARAJ,
                      AGE: 67 YEARS,
                      R/O: NO.C-37, INDUSTRIAL ESTATE,
                      GOKUL ROAD, HUBLI-580020.
                                                                      ...APPELLANT
                      (BY SRI SANTOSH B. MALAGOUDAR, ADVOCATE.)

                      AND:
Digitally signed by
MALLIKARJUN
RUDRAYYA
                      1.   KARNATAKA STATE SMALL INDUSTRIES
KALMATH
Location: HIGH
COURT OF
                           DEVELOPMENT CORPORATION LTD,,
KARNATAKA
DHARWAD
BENCH
                           COMPANY REGISTERED UNDER THE COMPANIES
Date: 2025.09.17
12:57:08 +0530             ACT, 1956, BY ITS GENERAL MANAGER,
                           ADMINISTRATIVE OFFICE BUILDING,
                           ESTATE, RAJAJINAGAR, BANGALORE-560010.

                      2.   CHIEF MANAGER
                           K.S.S.I.D.C. INDUSTRAIL ESTATE,
                           GOKUL ROAD, HUBLI-580020.

                      3.   N.S.KRISHNA
                           CHIEF MANAGER, K.S.I.D.C.
                           R/O: NO 33, 2ND MAIN,
                           J.B. KAWAL, INDUSTRIAL AREA,
                             -2-
                                      NC: 2025:KHC-D:12099
                                       RSA No. 309 of 2006


HC-KAR




     INDUSTRIAL WORKERS LAYOUT,
     BANGALORE-560096.

4.   SMT. N.V.S. PHANI W/O. N.S. KRISHNA,
     R/O: NO. 33, 2ND MAIN, J.B. KAWAL
     INDUSTRIAL AREA, INDUSTRIAL WORKERS
     LAYOUT, BANGALORE-560010.
                                         ...RESPONDENTS
(BY SRI P.R. RAMESH AND SMT. LAKSHMI S. HOLLA,
ADVOCATES FOR R1;
R.2 - NOTICE SERVED;
R3 AND R4 - SERVICE OF NOTICE DISPENSED WITH.)


     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CIVIL PROCEDURE CODE, 1908, PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 19.11.2005,
PASSED    BY   THE  CIVIL   JUDGE    (SR.DN)    HUBLI,  IN
R.A.NO.313/2002 INSOFAR AS IT RELATES TO MODIFYING THE
JUDGMENT AND DECREE DATED 05.10.2002 PASSED BY THE I
ADDITIONAL CIVIL JUDGE (JR.DN.), HUBLI, IN O.S.NO.119/1996
HOLDING THAT THE 4TH RESPONDENT IS DECLARED TO BE THE
OWNER IN RESPECT OF THE PORTION OF THE SUIT SCHEDULE
LAND, IN THE INTEREST OF JUSTICE.

    THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
ORDER IS MADE THEREIN AS UNDER:

                        ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE G BASAVARAJA)

Case is called out thrice. None appears. Despite

sufficient opportunity, no representation is made on behalf

of appellant. No purpose will be served in adjourning this

case. It seems, the appellant has no interest in prosecuting

NC: 2025:KHC-D:12099

HC-KAR

this case. This appeal pertains to the year 2006. Hence, the

appeal is dismissed for default and non prosecution.

Sd/-

(G BASAVARAJA) JUDGE

MRK CT-CMU