S. Nagappa, Fie Harihara vs Commissioner, Bangalore Development Authority

Karuna Nand Bajpayee, Presiding Member

Matter had been called out.

None appears for the petitioner. Neither learned counsel nor proxy counsel nor anybody else is present on behalf of the petitioner.

Perusal of the order sheets shows that none has been appearing for the petitioner since the last two consecutive dates.  The order dated 21.04.2023 may be quoted hereinbelow:

For the Petitioner :                               NEMO

For the Respondent :                          MR. ANKUR S. KULKARNI, ADVOCATE

MR. UDITHA CHAKRAVARTHY, ADVOCATE

Dated : 21.04.2023

ORDER

As prayed, Rejoinder be filed within three weeks.

List on 13.07.2023.

The matter was next taken up on 13.07.2023.  Again none appeared for the petitioner. The order dated 13.07.2023 may be quoted hereinbelow:

FOR THE PETITIONER :                                 NEMO

FOR THE RESPONDENT :                               MR. ANKUR S. KULKARNI, ADVOCATE

Dated : 13.07.2023

ORDER

Nobody is appearing for the Petitioner.

The matter is adjourned for today.

List the matter on 05.01.2024.

Today also there is nobody to represent the petitioner.  It is a clear case of non-prosecution.

The petition stands dismissed in non-prosecution.

However, in the interest of justice it may be observed that if the petitioner is interested in pursuing the matter in right earnest with due diligence and feels aggrieved by this Order he may move appropriate application for recall of Order and restoration of petition in accordance with law.

The Registry is requested to send a copy each of this Order to all parties in the petition and to their learned counsel. The stenographer is requested to upload this Order on the website of this Commission immediately.