Shivamma Vs M.K. Bhavya Poornima & Ors.

Karnataka High Court At Bengaluru 14 Feb 2025 Regular First Appeal No. 1629 Of 2014 (PAR/INJ-) (2025) 02 KAR CK 0386
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Regular First Appeal No. 1629 Of 2014 (PAR/INJ-)

Hon'ble Bench

H.T. Narendra Prasad, J

Advocates

M Vinaya Keerthy, R V Aneppanavar

Final Decision

Dismissed

Judgement Text

Translate:

H.T. Narendra Prasad, J

1. None appears for the appellant.

2. As per the order of this Court dated 12.02.2024, it is noted that the learned counsel for the appellant had reported the death of sole appellant.

3. Till date, no steps have been taken to bring the legal representatives of deceased appellant on record. Hence, the appeal is dismissed as abated.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More