Karnataka High Court
Chev K M Joseph vs St Marys Jacobite Syrian on 25 May, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
_:
\..JWg%?f}lm:t«%&E«}
Justice «delivered the following :
C.J. (Oral) :
IN THE HIGH CGURT or KARNATAKA AT Bmelgeeae
Dated this the 25?" day ef May, 20.1.1'; e- V "
PRESENT _ ,__ _
ma HQNBLE MR.J.S.KHEHAR, eHIEF~;I_§;s'Ttea "
AND A' "i ' 4' ' A
THE HONBLE MR.JUSTICE.ll.G.E?lAMAESHlV '
WA No.21'1--,zVfi2eV_11 (Ce./l_;ep§:;v-.2 '
Between :
Chev K M Joseph
S/O K M Mathew
Aged About 75 Years . «
R/At No. 79, ls.t.Stage,~~ . V
lndiranagar, .. " :
Banga10re~5€3QO;§i8
»_ b Appellant
(By M / s Ba::lg'a.1:$;je Law--Assoelates,:j. Adv, -- Absent)
St Ma1;'y.'sQ Jaeobltell * . . ,--~
Orthodox'-Church, 4' A
No.13, Queens RQ'ad,'=_
Ba1f§galere~56(}Q.E§2
""" R€SpOr1dent
'l'hie.4W_1fit Appeal is filed u/ s 4 of the Karnataka High
VCeuV:it"Aelt.,'ptjaylng to set aside the order passed in the Writ
.Pe':_mo:a.NQ_. 145%'/2010 (GM~CPC) dated 04/06/2010.
'lfh1s_V\lrit Appeal Coming on for Orders this day, Chief
ORDER
None appeared on behalf ef the appellant in the pre- 'luneh session. None has appeared on behalf of the appellant even in the pest~lu:1«::h session. it See: seems, that the appellant is no longer interested te pursue the instant writ appeal 2
2. The instant . writ 21 sad is dismissed far I131":-
pr0se€:u'u0n pp _ my Index: Y/ N