Karnataka High Court
K V S Prakash vs I N G Vysya Bank Ltd on 7 February, 2011
Bench: K.L.Manjunath, H.G.Ramesh
i IN THE HIGH COURT OF KARNATAKA AT BANGALQRE DATED wars THE 7" DAY OF FEBRUARY, 2¢;:.i% pansmuw THE HON'BLE MR. JUSTICE KQLW QAMJfiKArfi*5 AND THE HON'BLE MR. JUS§ECE fi;s§»RAMfiséW' REGULAR FIRST A2PEAL"Né]1éG5/2966*(Mom) BETWEEN: 1.
K.V.S.Praka§h.s/¢ $fiiva§fl§s§éE' Gupta, 52 ygazs, Proprietor, "
Suprabhatha'Exp¢rt;;"Afiahfix Bhavan Build;ng,*178;_Chi¢kpet, Banqaioré; '
2. P.G:S;iniv§Sfisfb,§;figvindarajulu Setty, 45 yéafS,." '
3. s Balaji s1§"§.é.srinivas, r " A ..... .. 'V 'V:2»§~3"a£é fife No.12?, 4" Block 1éaét,"33$?Cf6ss, Jayanagar, Banga1ore; ' ., AP?ELLANTS (By Advocate Sri.Sumanth for M/s Jayakumar S Patil Assts.) "~xfig Vysya Bank Ltfi., V Cerparate Office at Kc,?2; St. Marks Read; Eangaleré. %
-1 Kaving its Branch Office at K.G.Road, Bangalore.
R/by constituted Attorney & _ Chief Manager S.Vembu .. RESEGNDENT (By Advocate Sri.M.R.Shashidhar} This REA is filed under Secr9§'of C§C;e§e§n5tV the judgment and decree éated 3L4.2DO6 paséefi in O.S.No.287/2000 on the file of the 1m? Adam} City Civil Judge, Bangalore fiity, éecreeing the suit for recovery of moneY- Kt "' t This Appeal iefeoming on for finel hearing this day, MANJUNATH J; delivered the following:
J U 3V5 M 5 E T"$:"
..---..-----, -.---------nu-----.--.--.--_._ Ap§e11ente7e¢ooonse3! sought for time on the ground thetxsenior_ooensel is not in station. We ..gere"inoiined to grant adjournment considering the V7;egfiest to; "the appellant. When we requested Mrfisfimantnjeilearned. counsel who is representing $¢_< the eg§e;iant, to tell the facts, he has come *=:Vfiitnout reading the papers. This is the habit of wénngalore Bar. Most of the learneé counsel of tVBangalore Ber are in the said habit; This oourt 3-« 3 has put up three boarés in front ef the Court Hall stating that lawyer shall not enter in thim Court Hall withaut xaaéing the payers. Still t$ié"h%bit is continuing; Agony Wa .ha§éV= na, ather option than to dismiss the-ap§eal§*
2. Acccrdingly, this appeal £$_&ismiégg§: E 'ggassgzz