Karnataka High Court
Alkesh V Shah vs Nitin K Shah on 22 March, 2022
Author: S.G.Pandit
Bench: S.G.Pandit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR.JUSTICE S.G.PANDIT
WRIT PETITION NO.34786/2017 (GM-RES)
BETWEEN:
1. ALKESH V SHAH
S/O SRI VINOD K SHAH
AGED ABOUT 33 YEARS
PARTNER OF SHALIMAR AGARBATTI COMPANY
32 AND 33, 3RD CROSS
SRIRAMAPURAM, BENGALURU
RESIDING AT NO.7, KUNAL HOUSE
UPPER PIPELINE ROAD
KUMARAPARK WEST
BENGALURU -560 020.
2. VINOD K. SHAH
S/O SRI KANJI DEVSHI SHAH
AGED ABOUT 61 YEARS
PARTNER OF SHALIMAR AGARBATTI COMPANY
32 AND 33, 3RD CROSS
SRIRAMAPURAM, BENGALURU
RESIDING AT NO.7, KUNAL HOUSE
UPPER PIPELINE ROAD
KUMARAPARK WEST
BENGALURU-560 020.
...PETITIONERS
(BY SRI SANJAY H SETHIYA, ADV.-ABSENT)
2
AND:
NITIN K SHAH
S/O SRI KANJI DEVSHI SHAH
AGED ABOUT 50 YEARS
RESIDING AT NO.7, 1ST FLOOR
KUNAL HOUSE
UPPER PIPELINE ROAD
KUMARAPARK WEST
BENGALURU -560 020.
...RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
THE RECORDS IN A.A.NO.242/2017 PENDING ON THE FILE OF
XII ADDITIONAL CITY CIVIL JUDGE, BENGALURU AND QUASH
THE IMPUGNED ORDER DATED 16.06.2017 PASSED ON IA NO.1
IN A.A.NO.242/2017 AND FURTHER EXTENSION OF THE SAME
ON 27.06.2017 & 12.07.2017 AT ANNEXURE-N HERETO BY THE
XII ADDITIONAL CITY CIVIL JUDGE, BENGALURU IN
A.A.NO.242/2017.
THIS PETITION COMING ON FOR ORDERS THROUGH
VIDEO CONFERENCE THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
There is no representation for the petitioners in the morning as well as in the afternoon.
Notice was ordered on 22.08.2017 and since then, even after providing sufficient time, the petitioners have failed to take steps to pay the process to issue notice to the 3 respondent. It appears that the petitioners have no interest to prosecute the matter. Hence, the writ petition is dismissed for non-prosecution.
Sd/-
JUDGE mpk/-* CT:bms