Parameshwarappa Vs Jayappa S/O. Hanumanthappa & Others
.... main contention of the learned counsel for the appellant/plaintiff before this Court is that both the Courts committed an error in appreciating both oral and documentary evidence placed on record and have wrongly believed the documents at Exs.P3 to P13 as well as Exs.D1 to D11 to come to a wrong ...
Karnataka High Court At Bengaluru
Ganesh K. Vs Padmashekar Jain
.... mo of retirement will be filed, if instructions are not given. The letter is dated 07.08.2023 and the acknowledgment shows that it was served on 11.08.2023. The learned counsel submits that inspite of service of notice also, the party is not coming forward to give instructions. Hence, the learne ...
Karnataka High Court At Bengaluru
D. Raju & Others Vs Meenakshamma & Others
.... ayment of cost of Rs.1,000/- payable at the Registry. It was also made clear that if the cost is not paid and the office objections are not complied within three weeks, list the matter for dismissal on 18.04.2023. When the matter was listed on 18.04.2023, the learned counsel for the appellants s ...
Karnataka High Court At Bengaluru
Kumaraiah Vs Muddappa, S/O Shivarudrappa & Others
.... the office objections. Thereafter, application was filed for recalling the order dated 20.01.2023 and this Court leniently considered the request and recalled the order and granted a week’s time to comply with the office objections vide order dated 12.07.2023. Inspite of it, again the office obj ...
Karnataka High Court At Bengaluru
H R Dinesh Vs N R Manila & Others
.... counsel for appellant has filed a memo. The memo reads thus: “The undersigned counsel for the Appellant respectfully submits that the Appellant and the Respondent have settled the dispute amicably outside the court. Hence, the present Appeal may be dismissed as not pressed, in the interest o ...
Karnataka High Court At Bengaluru
Shaniyar S/O Irappa Naik & Others Vs State Of Karnataka, Represented By Its Secretary, To The Dept. Of Co-Operation, M.S. Building, Bengaluru-560001 & Others
.... radeep Singh Yerur, J 1. Learned counsel for the petitioners files a memo seeking leave of this Court to withdraw the petition as not pressed. The memo is filed along with the signatures of the petitioners and the learned counsel on record. 2. Memo is accepted. 3. Based on the m ...
Karnataka High Court At Bengaluru
Nagapati Vs Chief Executive Officer, Kundargi Seva Sahakari Sangh NI. Bharatanahalli, Narendra S/O. Chandrashekar Bhat
.... intentionally or with malafide intention having means to pay decree amount, failed to pay same, before ordering arrest warrant. Hence, it was contrary to ratio laid down in K Karunakar Shetty v. Syndicate Bank reported in AIR 1990 Kar. 1 and Jolly George Varghese and Anr. v. Bank of Cochin ...
Karnataka High Court At Bengaluru
G. Basavaraj S/O. Hampanna & Others Vs Tarabai W/O. Mallikarjun Ubhale & Others
.... WITHDRAWAL The above appeal is filed questioning the order dated 09/01/2024 on Review Petition No-1/2021 in FDP No-09/2012 procedings, by over sight and advertence. Hence the appellant may be permitted to withdraw the above appeal with liberty to file fresh Regular First Appeal challenging ...
Karnataka High Court At Bengaluru
Sainath Alias Sai S/O Ishwar Unakal & Others Vs State Of Karnataka Through Ashok Nagar Police Station, Hubballi R/By State Public Prosecutor, High Court Of Karnataka Bench Dharwad
.... s as follows; That, the petitioners have filed above petition for grant of bail in SC No.5043/2021 pending on the file of Vth Addl. District and Session Judge Dharwad sitting at HUbli. In view of in the trial of the above case is almost over, the petitioners are not intend to press th ...
Karnataka High Court, Dharwad Bench
Ramachandregowda Vs State Of Karnataka Represented By Its Principal Secretary, Rural Development And Panchayat Raj, M.S.Building, Bengaluru - 560001 & Others
.... Having taken note of the submission made by the learned counsel appearing for the petitioner and learned Additional Government Advocate appearing for respondents, as the impugned notice dated 03.05.2024 (Annexure-C) is issued under Section 104 of Karnataka Land Revenue Act, 1964, it is open for t ...
Karnataka High Court At Bengaluru
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