Smt B N Nagarathna vs M/S Shriram Transport Finance ...
2021 Latest Caselaw 6225 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 15TH DAY OF DECEMBER, 2021

                       BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

   CRIMINAL REVISION PETITION NO.326/2014

BETWEEN

SMT B N NAGARATHNA
W/O SRI LINGAIAH
AGED ABOUT 58 YEARS
R/A NO.175, 7TH MAIN, 3RD CROSS
S B M COLONY, NAGENDRA BLOCK, BSK 1ST STAGE
BANGALORE-560 050
                                      ...PETITIONER
(BY SRI MANJUNATH V, ADVOCATE)

AND

M/S SHRIRAM TRANSPORT FINANCE COMPANY LTD
NO.39/30/16
ABOVE ARYA'S BAKERY
BELLARY MAIN ROAD
GANGA NAGAR, BANGALORE-560032
REPRESENTED BY ITS GPA HOLDER
SRI NAGABHUSHANA M C

                                       ...RESPONDENT
(BY SRI K.PRASANNA SHETTY, ADVOCATE)

     THIS CRL.RP IS FILED U/S. 397(1) AND 401(1)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
ORDER PASSED BY THE XII ACMM, BANGALORE
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DATED:1.7.13 IN C.C.NO.434/2008 AND ALSO IN
CRL.A.NO.369/13 DATED:8.4.14 PASSED BY THE P.O.,
FTC-XV, BANGALORE AND ETC.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-

                          ORDER

Learned counsel for the respondent files a Memo.

Memo dated 15.12.2021 reads as under:

"MEMO

The respondent submits that, the petitioner has made payment towards the cheque in dispute and accordingly, the dispute has been settled out of court. In view of the same, this Hon'ble Court may kindly be pleased to dismiss the above Revision Petition as settled, in the in the interest of justice and equity."

Placing the memo on record, this Criminal Revision

Petition stands disposed of.

Sd/-

JUDGE PL*