Esi Corporation vs M/S. Manies Sweet International
2021 Latest Caselaw 3244 Kant

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             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          DATED THIS THE 27TH DAY OF AUGUST, 2021

                          BEFORE

      THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

            CRIMINAL APPEAL NO.100386 OF 2019

BETWEEN
ESI CORPORATION
REPRESENTED BY ITS
ASSISTANT DIRECTOR,
ESI CORPORATION, SY./BLOCK NO.89,
NEAR R.T.O., SUTTAGATTI ROAD,
NEAR NAVANAGAR, HUBBALLI-580025.
                                                ...APPELLANT

(BY SRI. G MEERA BAI, ADV., ABSENT.)

AND
1.    M/S. MANIES SWEET INTERNATIONAL
      PLOT NO.10, BENGERI,
      HUBBALLI-580023.

2.    SRI.IMMANUEL NADAR
      PROPREITOR,
      M/S. MONIES SWEET INTERNATIONAL
      R/O: PLOT NO.10, BENGERI,
      HUBBALLI-580023.
                                              ...RESPONDENTS

      THIS CRIMINAL APPEAL IS FILED U/S 378 OF CR.P.C.,
SEEKING THAT THE JUDGMENT AND DECREE PASSED BY THE
JMFC-II   COURT,    HUBBALLI      IN   C.C.NO.1530/2013   ON
11/05/2018 MAY KINDLY BE SET ASIDE AND THE ACCUSED BE
PUNISHED ACCORDING TO LAW.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:

                          ORDER

The learned counsel for appellant called out. Absent.

The office objections were raised in the year 2019

itself. But the learned counsel for appellant is not prepared

to appear to comply the office objections. Sufficient time

has been granted. The complaint is filed by statutory body

through its manager and the appellant appears to be not

taking any interest in prosecuting the matter. Hence, the

appeal stands dismissed for non-compliance of office

objections.

Sd/-

JUDGE

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