Karnataka High Court
Smt T R Sandhyarani vs Sri N Narasimhaiah on 9 December, 2015
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 9TH DAY OF DECEMBER 2015
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
CIVIL PETITION NO.41 OF 2015
BETWEEN:
s
SMT.T.R.SANDHYARANI
W/O N.NARASIMHAIAH,
D/O R.RANGAPPA,
AGED ABOUT 40 YEARS
RESIDING AT 1ST CROSS,
LAKSHMISHANAGAR,
HOUSING BOARD COLONY,
NEAR DEVATHA STORE, B.H.ROAD,
KADUR TOWN - 577 548
CHIKKAMAGALURU DISTRICT. ... PETITIONER
(BY SRI M.B.CHANDRA CHOODA, ADVOCATE-ABSENT)
AND :
SRI N.NARASIMHAIAH,
S/O T.C.NARASIMHAIAH,
AGED ABOUT 44 YEARS,
R/AT NO.TF-2,
MANGALURU V.V.HOUSING QUARTERS,
MANGALA GANGOTHRI - 574 199,
KONAJE, MANGALURU. ... RESPONDENT
(BY SRI P.P.HEGDE, ADVOCATE)
****
2
THIS CIVIL PETITION IS FILED UNDER SECTION 24
OF CPC, PRAYING TO ORDER FOR TRANSFER OF
MC.NO.26/2015 PENDING ON THE FILE OF FAMILY JUDGE
COURT AT MANGALURU TO THE PRINCIPAL FAMILY JUDGE,
AT CHIKKAMAGALURU, FOR DISPOSAL IN ACCORDANCE
WITH LAW.
THIS CIVIL PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
None appears for the petitioner even though the matter was called on two occasions. The order sheet would indicate that the petitioner is consistently taking time. In view of his absence today, it is apparent that the petitioner is not interested in prosecuting the case. Hence, the petition is dismissed for non-prosecution.
SD/-
JUDGE Rsk/-