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M/S Vignesh Paper Company vs M/S The Great Minds
2021 Latest Caselaw 3171 Kant

Citation : 2021 Latest Caselaw 3171 Kant
Judgement Date : 18 August, 2021

Karnataka High Court
M/S Vignesh Paper Company vs M/S The Great Minds on 18 August, 2021
Author: Sreenivas Harish Kumar
                              1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF AUGUST 2021

                         BEFORE

 THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

          CRIMINAL APPEAL No.1759/2018

BETWEEN

M/s. Vignesh Paper Company
Rep. by its Prop:
Sri. Arvind Kumar Chandak
No.2-303, 3rd floor
Brigade Plaza, Anand Rao Circle
S.C. Road, Bengaluru - 560 009.

Rep. by its GPA Holder
Sri. Ramesh K.                                 ...Appellant

(By Sri. M. Mahesha, Advocate - Absent)

AND

M/s. The Great Minds
Now also known as
M/s. Victor The Great Minds
No.1, Achappa layout
Sy.No.10/12, Abbigere
Bengaluru - 560 104.

Rep. by its Prop:
Sri. Ravindra Narasi.                        ...Respondent

      This Criminal Appeal is filed under Section 378(4) of
Cr.P.C. praying to set aside the judgment dated
31.05.2018, passed by the XXI Addl. C.M.M., Bengaluru in
                               2


C.C.No.27113/2016 - acquitting the respondent/accused
for the offence punishable under Section 138 of the N.I.
Act.

      This Criminal Appeal coming on for Orders this day,
the court made the following:


                            ORDER

Counsel for the appellant is absent. The

preemptory order dated 19.2.2020 shows that a week

time was granted as a last chance for complying with

the office objections. But till today the office

objections are not complied with. Hence, appeal is

dismissed.

Sd/-

JUDGE

ckl

 
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