Karnataka High Court
Smt.Shreedevi W/O Late. Siddharam ... vs Branch Manager, Dhfl Pramerica on 4 July, 2022
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 18TH DAY OF JUNE, 2021
BEFORE
THE HON'BLE MR.JUSTICE ASHOK S. KINAGI
WRIT PETITION No.201600/2017 (GM-RES)
BETWEEN:
SMT.SHREEDEVI W/O LATE SIDDHARAM UPPAR
AGE: 47 YEARS, OCC: HOUSEHOLD
R/O H.NO.1141, RSK STREET
CHIPPATGERA NEAR FOREST OFFICE
DEVADURGA, DIST: RAICHUR
... PETITIONER
(BY SRI AVINASH A.UPLAONKAR, ADVOCATE)
AND:
BRANCH MANAGER
DHFL PRAMERICA LIFE INSURANCE CO.LTD.,
DEWAN HOUSING FINANCE CORPORATION LTD.,
NEAR ADITYA HOTEL
OPP: PUBLIC GARDEN, MAIN ROAD
KALABURAGI-585101
... RESPONDENT
(BY SRI ANANTH S. JAHAGIRDAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT OF CERTIORARI BY QUASHING THE
2
IMPUGNED NOTICE AT ANNEXURE-E ISSUED BY THE
RESPONDENT DATED 22.03.2017.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
This writ petition was listed on 02.06.2021. On that day, there was no representation on behalf of the petitioner. Thereafter, the matter was adjourned to 10.06.2021. Even on 10.06.2021, there was no representation on behalf of the petitioner and it was made clear that in case petitioner fails to appear on the next date of hearing, appropriate orders would be passed.
2. Even today, there is no representation on behalf of the petitioner. It seems that petitioner is not interested in prosecuting the writ petition. Hence, writ petition is dismissed for non prosecution.
Sd/-
JUDGE VNR