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Judgment
12 paragraphs · 190 wordsM G Uma, J
Learned counsel for the petitioner is absent. No representation.
Learned counsel for respondent No.1 is present.
The order sheet dated 03.02.2026 reads as under:
"Learned counsel for the petitioner is absent. No representation.
It is noticed that the petitioner has moved the memo for listing. Inspite of that there is no representation when the matter is listed.
Learned counsel for the petitioner shall deposit the cost of Rs.3,000/- before the High Court Legal Service Committee, Bengaluru, within seven days from today, for being absent even after moving the memo.
Learned counsel for respondents has filed the memo of calculation and submits that the maintenance amount is not being paid regularly. There is balance of Rs.4,92,000/- as on today.
Memo is placed on record.
List this matter on 09.02.2026."
Inspite of that there is no representation. The cost that was imposed was never deposited. It is stated that, the maintenance amount is also not paid. In view of the above, the petition is liable to be dismissed. Accordingly, the petition is dismissed.
In view of the dismissal of the main petition, pending IA No.1/2019 stands disposed off.