Karnataka High Court
Malagouda S Halloli, vs Sunil S/O Babagouda Patil, on 20 March, 2018
Author: Krishna S Dixit
Bench: Krishna S. Dixit
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 20TH DAY OF MARCH, 2018
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S. DIXIT
MISCELLANEOUS FIRST APPEAL NO. 102713 OF 2017 (MVC)
BETWEEN:
MALAGOUDA S HALLOLI,
AGE: 30 YEARS, OCC: BUSINESS,
R/O: MOLE, TAL: ATHANI,
DIST: BELAGAVI.
...APPELLANT
(By Sri./Smt : PRASAD R SIDHANTI, Adv.)
AND:
SUNIL S/O BABAGOUDA PATIL,
AGE: 30 YEARS, OCC: PRIVATE SERVICE
R/O: ANANTPUR, TAL: ATHANI,
DIST: BELAGAVI.
... RESPONDENT
*****
This Miscellaneous First Appeal filed Under Section 173(1) of the Motor
Vehicle Act, 1988 against the Judgment and Award dated 29.05.2017 passed in
MVC No.2146/2012 on the file of the Addl. Senior Civil Judge and Addl.
MACT, Athani.
This appeal coming on for orders this day, the Hon'ble Court passed the
following;
ORDER
Two weeks' time is granted finally to comply with the office objections subject to payment of costs of Rs.1,000/- (Rupees One Thousand only) to the Advocates' Association Library Fund, High Court of Karnataka, Dharwad 2 Bench, Dharwad, failing which the appeal shall stand dismissed without further reference to the Bench.
SD/-
JUDGE //COPY// As per the endorsement made in the order sheet dated 13.02.2019, the Advocate for appellant has not complied with the office objections and not paid cost of `.1,000/-. Hence, this MFA No.102713/2017 stands dismissed as per the Court order dated 20.03.2018.
BY ORDER OF THE COURT Sd/-
ASSISTANT REGISTRAR.
R By: mh C By: mh T By: nd