Karnataka High Court
Mr N Srinivasa vs Sri Murulesh on 28 April, 2015
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF APRIL 2015
PRESENT
THE HON'BLE MR.D.H.WAGHELA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WA No.3186/2014 (GM-CPC)
BETWEEN :
MR N SRINIVASA
S/O LATE NARASIMHAIAH,
NOW AGED ABOUT 52 YEARS,
R/AT. NO.20, 6TH MAIN,
3RD CROSS, 3RD BLOCK,
THYAGARAJANAGAR,
BANGALORE 560028
... APPELLANT
(By Sri DINESH GAONKAR, ADV.,)
AND :
1. SRI MURULESH
AGED ABOUT 53 YEARS,
S/O. SRI SONNAMARAPPA,
RESIDING AT NO.344,
HENNUR CROSS,
KASABA HOBLI,
KALYANANAGAR POST,
BANGALORE 560043
2. SRI M. MUNIRAJU
AGED ABOUT 50 YEARS,
S/O SRI MUNVEERAPPA,
RESIDING AT NO.45,
K.H MAIN ROAD,
VIGNANANAGAR,
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NEW THIPPASANDRA POST,
BANGALORE 560075
3. SRI K.C. MILKIYAS
AGED ABOUT 50 YEARS,
S/O LATE L. CONSTENTINE,
RESIDING AT NO.30-37/D,
2ND CROSS, ANNALAPPA LAYOUT,
HENNUR MAIN ROAD,
NEAR COLORADE APARTMENTS,
BANGALORE 560043
4. SRI BIJU ALEXANDER
AGED ABOUT 41 YEARS,
S/O SRI GEORGE ALEXANDER,
RESIDING AT NO.8, 9TH "C" CROSS,
HBR 4TH BLOCK,
KALYANANAGAR,
RING ROAD,
BANGALORE 560043
... RESPONDENTS
THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION NO.8460/2012
DATED 05/03/2014.
THIS WRIT APPEAL COMING ON FOR ORDERS THIS
DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:
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JUDGMENT
D.H.WAGHELA, C.J. (Oral) :
The intra court appeal is filed on 15.12.2014 from order dated 05.03.2014 of learned single Judge of this Court. Even after delay of 160 days in filing the appeal, office objections have not been removed. Therefore, the matter was placed before learned Registrar (Judicial) and time of one week was granted on 20.03.2015 for removing the office objections, which were again not removed. Therefore, the appeal has come up for orders, in view of the admitted delay in filing the appeal without condonation of delay which has been prolonged up to this date, for which not even an application for condonation could be made. Therefore, the appeal is dismissed with liberty to file fresh appeal, in proper order with an application for condoning delay up to the date of filing of fresh appeal.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE mv