Karnataka High Court
M/S Shriram Transport Finance Co ... vs Sri. Santosh Kumar C S on 10 January, 2020
Author: G.Narendar
Bench: G.Narendar
WP 16116/2019
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR.JUSTICE G.NARENDAR
W.P.NO.16116/2019 (GM-CPC)
BETWEEN
M/S SHRIRAM TRANSPORT
FINANCE CO. LIMITED
R P ROAD, MANDYA-571401
REPRESENTED BY THEIR
GPA HOLDER SRI GIRISH K V.
...PETITIONER
(BY SRI SHARAN B.T, ADV.)
AND
SRI. SANTOSH KUMAR C S
S/O SANNA THIMMA GOWDA
R/O CHINAKURALI
PANDAVAPURA TALUK
MYSORE DISTRICT-571434.
...RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ORDER DATED 25.10.2018 VIDE ANNEXURE-B ON THE FILE
OF THE HON'BLE ADDL. CIVIL JUDGE AND JMFC,
PANDAVAPURA IN O.S.NO.142 OF 2017 VIDE I.A.NO.III ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
WP 16116/2019
2
ORDER
Case is called out twice. There is no representation on behalf of the petitioner. Hence, petition stands dismissed for non-prosecution.
Sd/-
JUDGE KK CT-HR