LAWS(KAR)-2020-2-320

K S NAGE GOWDA Vs. ROYAL SUNDARAM ALLIANCE

Decided On February 07, 2020
K S Nage Gowda Appellant
V/S
Royal Sundaram Alliance Respondents

JUDGEMENT

(1.) Case called for the second time. Counsel for appellant absent. No representation.

(2.) Appeal is dismissed for non-prosecution.