High CourtsSingle Bench

M/S. Vishwa Chethana Trust vs M.S. Mahalingappa

Karnataka High Court · Decided on 23 June 2025 · Citation: (2025) 06 KAR CK 0231

HON’BLE JUDGES
Shivashankar Amarannavar, J
ACTS & SECTIONS REFERRED
Bharatiya Nyaya Sanhita, 2003 — Section 58(b), 61, 109(1), 121(1), 132 · Arms Act, 1959 — Section 3, 25 1B · Constitution Of India, 1949 — Article 22(1)
RESULT
Allowed
CASE NUMBER
Regular First Appeal No. 816 Of 2019 (MON)
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 165 words

Jyoti Mulimani, J

When the case is called, the appellant is not represented. When the case is listed and called out, the advocate must be present. The absence may affect the case.

Sri.B.R.Prabhulinga Murthy., counsel for the respondent has appeared in person.

As could be seen from the daily order sheet, the appeal was listed on 17.06.2025, on that day, when the matter was called, there was no representation on behalf of the appellant, either personally or through video conferencing. Hence, for appearance of counsel for the appellant it was ordered to be listed on 23.06.2025.

The appeal is listed today for appearance of counsel of the appellant. As already noted above, when the case is called, the appellant is not represented. It appears that the appellant is not interested in prosecuting the appeal. Hence, the Regular First Appeal is dismissed for non-prosecution.

Because of dismissal of the appeal, interim order granted if any stands discharged and pending interlocutory applications if any are disposed of.