Karnataka High Court
Sri V Narayanaswamy S/O ... vs City Municipal Council on 14 August, 2013
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14TH DAY OF AUGUST 2013
BEFORE
THE HON'BLE MR. JUSTICE S.N.SATYANARAYANA
REGULAR SECOND APPEAL NO.867/2011
BETWEEN:
SRI V NARAYANASWAMY
S/O VENKATARAVANAPPA
AGED ABOUT 57 YEARS,
R/O NAKKUNDI VILLAGE,
KASABA HOBLI,
CHINTAMANI TALUK. ... APPELLANT
(BY SRI.GOUTAM & RAJESWAR, ADVS.)
AND:
1. CITY MUNICIPAL COUNCIL
CHINTAMANI,
REP. BY ITS COMMISSIONER
2. CITY PLANNING AUTHORITY
REP. BY ITS SECRETARY,
OFFICE OF THE CITY
PLANNING AUTHORITY,
CHINTAMANI 563125. ... RESPONDENTS
(BY SRI. ASHOK S. MENSINKAI, ADV. FOR R-1;
SRI.M J ALVA, ADV. FOR R2)
THIS RSA FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 4.3.2011 PASSED
IN R.A.NO.4/2007 ON THE FILE OF THE SENIOR CIVIL
2
JUDGE & JMFC., CHINTAMANI, ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED:7.12.2006 PASSED IN O.S.NO.58/2001 ON THE
FILE OF THE CIVIL JUDGE (JR.DN) & JMFC., CHINTAMANI.
THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
By preemptory order dated 9.7.2013 four weeks time was granted to the appellant for filing of paper books. Since paper book was not filed on expiry of four weeks from 9.7.2013, appeal stood dismissed for non- prosecution. Therefore nothing survives for consideration in this appeal.
Hence, appeal is dismissed.
SD/-
JUDGE RS/*