Karnataka High Court
Sri Vishal Singhi vs Sri B Gyanchand on 18 November, 2023
Author: S.G.Pandit
Bench: S.G.Pandit
-1-
NC: 2023:KHC:41393
WP No. 1518 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF NOVEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE S.G.PANDIT
WRIT PETITION NO. 1518 OF 2021 (GM-CPC)
BETWEEN:
SRI VISHAL SINGHI
S/O J DHANMAL SINGHI
AGED ABOUT 42 YEARS,
R/AT NO.14/2, S P COMPLEX
3RD FLOOR, PILLAPPA LANE
NEAR PATEL ANGADIA TRANSPORT
JUMMA MASJID ROAD CROSS
BANGALORE-560002.
...PETITIONER
(BY SRI. ABHIJITH M M, ADV.-ABSENT)
AND:
SRI B GYANCHAND
S/O LATE R BASTAMAL
Digitally
signed by B AGED ABOUT 60 YEARS,
LAVANYA PROPRIETOR OF M/S TULASI
Location: AIR TRAVELS OFFICE AT NO.38/107
HIGH 1ST FLOOR, DEVANGAL MARKET
COURT OF J M ROAD, BANGALORE-560002.
KARNATAKA ...RESPONDENT
(RESPONDENT IS SERVED & UNREPRESENTED)
THIS PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO CALL FOR THE ENTIRE
RECORDS FROM THE FILE OF THE LEARNED LXVII ADDL. CITY
CIVIL AND SESSIONS JUDGE, (CCH.NO.68) AT BANGALORE, IN
EX.CASE NO.1799/2018 AND IN MISC.PET.NO.18/2019 IN
-2-
NC: 2023:KHC:41393
WP No. 1518 of 2021
O.S.NO.9460/2015 AND PERUSE THE SAME AS PER
ANNEXURE-C AND E AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
There is no representation for the petitioner. Even on earlier occasions i.e., 09.11.2023, there was no representation for the petitioner. This Court granted interim order of stay, subject to deposit of 10% of the decreetal amount within three weeks and another 10% within next three weeks before the court below. The petitioner has not filed compliance report.
In the above circumstances, the writ petition is dismissed for non-prosecution.
Sd/-
JUDGE MPK CT:bms List No.: 1 Sl No.: 30