Karnataka High Court
Sri Saleem Pasha vs Smt Noor Jahan on 10 April, 2014
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 10TH DAY OF APRIL, 2014
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
R.S.A. No.459/2011 (INJ/DEC)
BETWEEN
SRI SALEEM PASHA
S/O M S ABDUL AZEEZ
AGED ABOUT 39 YEARS,
R/A (OLD NO.1591, MUSLIM BLOCK
HUNSUR) PRESENTLY AT SHABBIR NAGAR,
C-LANE, HUNSUR TOWN, MYSORE DIST
... APPELLANT
(By Sri. D L JAGADEESH, ADVOCATE)
AND
SMT NOOR JAHAN
W/O SYED MOHAMMED
AGED ABOUT 60 YEARS,
R/A LALBHAN MOHALLA,
HUNSUR TOWN, MYSORE DIST-571105.
... RESPONDENT
RSA FILED U/S. 100 OF CPC AGAINST THE JUDGEMENT
AND DECREE DT. 29.7.2010 PASSED IN R.A.NO. 207/2009
(OLD.NO.112/2005) ON THE FILE OF THE PRESIDING OFFICER,
FAST TRACK COURT, HUNSUR, ALLOWING THE APPEAL AND
SETTING ASIDE THE JUDGEMENT AND DECREE DT.1.4.2005
PASSED IN O.S.NO. 204/2002 ON THE FILE OF THE CIVIL
JUDGE (JR.DN), HUNSUR; ETC.
THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
2
ORDER
This appeal is pending in the registry since 17.7.2013 whence the matter was listed for not having taken steps for issue of notice to respondents, on which date learned counsel made a submission that needful was done. That order when verified, registry stated that steps were not taken and the submission made was false and therefore, the appeal was listed on 12.3.2014, on which date, at the request of the learned counsel two weeks time was granted to take effective steps. Yet again steps were not taken, hence the registry listed the appeal on 28.3.2014. On that date too, at the request of the learned counsel two weeks time was extended for taking steps. Steps were not taken. Respondents are not served though this appeal is filed on 19.2.2011. Appeal dismissed.
Sd/-
JUDGE ln.