CHANDRAMMA Vs. COMMISSIONER

JUDGEMENT

(1.) Though matter was passed over and called again, there is no representation on behalf of petitioner.

(2.) Smt.Latha S.S., advocate for Shri Murgesh V. Charati, learned counsel appearing for respondent no.1 is present.

(3.) This writ petition was filed on 22/6/2017 challenging order dtd. 15/6/2017 passed by Additional City Civil Judge, Bengaluru, in O.S.no.1938/2015 on I.A.no.III filed under Order I Rule 10(2) of CPC. Thereafter, on 5/7/2017 notice was ordered. On 14/6/2021, two weeks time was granted to take steps. However, it is seen from order sheet dtd. 11/3/2022, steps in respect of unserved respondents no.3 and 4 was not taken, petition stands dismissed against them and directed to list matter to consider on maintainability in absence of respondents no.3 and 4.