Karnataka High Court
M/S. Supari Supply Agencies vs M/S. South Kanara Agricultural ... on 8 June, 2018
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 08TH DAY OF JUNE, 2018
PRESENT
THE HON' BLE MR. JUSTICE H.G. RAMESH
AND
THE HON' BLE MR. JUSTICE MOHAMMAD NAWAZ
REGULAR FIRST APPEAL NO.1656 OF 2015
BETWEEN:
M/S. SUPARI SUPPLY AGENCIES
REPRESENTED BY ITS PROPRIETOR,
SMT. ASHMITH R KOTECHA,
W/O. LATE RAMAKANTH
JAMNADAS KOTECHA,
AGED 62 YEARS,
R/AT NO.603, 6TH FLOOR,
KADRI HEIGHTS, YEYYADI,
MANGALURU-575008.
... APPELLANT
(By Sri. ABHISHEK MARLA, and Sri. K. LOKESHA,
ADVOCATES)
AND:
M/S. SOUTH CANARA
AGRICULTURAL CO-OPERATIVE
MARKETING SOCIETY LTD.,
NO.3901, SAHAKARI MAHAL,
MANGALORE,
REPRESENTED BY ITS MANAGING DIRECTOR.
... RESPONDENT
RFA.No.1656/2015 2
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This Regular First Appeal filed U/S 96 OF THE CPC.,
against the Judgment and Decree dated 30.06.2015 passed
in O.S.NO.194/2004 on the file of II ADDL. SENIOR CIVIL
JUDGE, MANGALORE, DAKSHINA KANNADA, decreeing the
suit for recovery of money.
This Regular First Appeal is coming on for orders this
day, the Court made the following:
ORDER
This appeal is listed for the 5th time for removal of the office objection raised on the appeal. In the interest of justice, two weeks' time as sought for is granted for removal of the office objection failing which the appeal stands dismissed without any further order in this behalf.
Sd/-
JUDGE Sd/-
JUDGE RFA.No.1656/2015 3
------------------------
NOTE: Vide Court Order dt. 08.06.2018, Office objections are not complied with. Hence Appeal stands dismissed.
T By: SB COPY
R By: AV
C By: SL
Sd/-
ASSISTANT REGISTRAR