M/S Shriram Transport Finance Co. ... vs Parasappa R Kataralli S/O Ramappa ...
2021 Latest Caselaw 3201 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

        DATED THIS THE 23RD DAY OF AUGUST, 2021

                        BEFORE

     THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

            CRIMINAL APPEAL NO.2808 OF 2012

BETWEEN
M/S SHRIRAM TRANSPORT FINANCE CO. LTD.,
A COMPANY REGISTERED UNDER
THE INDIAN COMPANIES ACT,
HAVING ITS REGISTERED OFFICE AT MUMBAI
AND BRANCH OFFICE AT RAJAPUR SKIES,
OPP.JAYARAM HOSPITAL, COLLEGE ROAD,
HOSPET, DIST: BELLARY.
                                              ...APPELLANT

(BY SRI. SHREEVATSA HEGDE, ADVOCATE)

AND
PARASAPPA R KATARALLI,
S/O RAMAPPA KATARALLI,
AGED ABOUT 60 YEARS,
OCC: AGRICULTURIST,
R/O NEAR NEW BUS-STAND,
KINNALA (VILLAGE), TQ AND DIST: KOPPAL.
                                           ...RESPONDENT

(BY SRI. GURUBASAVARAJ S M, ADVOCATE)

      THIS CRIMINAL APPEAL IS FILED U/S 378(4) OF CR.P.C.
SEEKING TO SET ASIDE THE JUDGEMENT AND ORDER OF
ACQUITTAL DATED 27.03.2012 PASSED BY THE PRL. SENIOR
CIVIL JUDGE & JMFC, HOSPET, IN C.C.NO.122/2011 AND
CONVICT THE RESPONDENT FOR AN OFFENCE P/U/S 138 OF NI
ACT.

     THIS APPEAL COMING ON FOR HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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                         JUDGMENT

The learned counsel for appellant has filed a memo

stating that the claim is satisfied by the respondent and

hence, the appeal does not survive for consideration and

prayed for dismissal of the appeal as withdrawn.

The memo is placed on record and the appeal is

dismissed as withdrawn.

In view of disposal of the appeal, pending

interlocutory applications, if any, do not survive for

consideration and are dismissed accordingly.

Sd/-

JUDGE

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