Karnataka High Court
The Management Of M/S Fine Print (P) Ltd vs Mr Sharanappa S H on 18 July, 2012
Author: K.L.Manjunath
Bench: K.L.Manjunath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18TH DAY OF JULY 2012
PRESENT
THE HON'BLE MR. JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR. JUSTICE V.SURI APPA RAO
WRIT APPEAL No.15029 OF 2011 (L-TER)
BETWEEN :
THE MANAGEMENT OF M/S FINE PRINT (P) LTD
NO.106, INDUSTRIAL SUBURB
2ND STAGE, TUMKUR ROAD
BANGALORE-560022
REP. BY ITS MANAGING DIRECTOR. ... APPELLANT.
(By Sri. Z N HANSI - M/S. HANSI ASSOCIATES, ADVS.)
AND :
MR SHARANAPPA S H
S/O SHIVAPPA
R/AT NO.2, 3RD MAIN "E" CROSS
GORUGUNTEPALYA
BANGALORE-560022. ...RESPONDENT.
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET-ASIDE THE
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ORDER PASSED IN THE WRIT PETITION NO.12569/2010 (L-TER)
AND W.P.NO.18748/2010 (L-TER) DATED 08/07/2011.
THIS WRIT APPEAL COMING ON FOR FURTHER ORDERS,
THIS DAY, K.L.MANJUNATH, J., DELIVERED THE FOLLOWING:
JUDGMENT
In spite of granting sufficient opportunity to the appellant's counsel to comply with the office objections, office objections are not complied with.
Therefore, the appeal is dismissed for non-prosecution.
Sd/-
JUDGE Sd/-
JUDGE KS