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Smt Sowbhagya Ranganath vs M/S Bhagya Lakshmi Enterprises
2021 Latest Caselaw 7181 Kant

Citation : 2021 Latest Caselaw 7181 Kant
Judgement Date : 23 December, 2021

Karnataka High Court
Smt Sowbhagya Ranganath vs M/S Bhagya Lakshmi Enterprises on 23 December, 2021
Bench: V Srishananda
                          1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 23RD DAY OF DECEMBER, 2021

                       BEFORE

      THE HON'BLE MR. JUSTICE V. SRISHANANDA

  CRIMINAL REVISION PETITION NO.68/2019

BETWEEN

SMT. SOWBHAGYA RANGANATH
W/O LATE RANGANATH
AGED ABOUT 71 YEARS,
NO. 35, 1ST FLOOR
8TH MAIN, 13TH CROSS
MALLESHWARAM
BANGALORE - 560 003.
                                     ...PETITIONER
(BY SRI KUMAR.H.D, FOR
SRI V S ARBATTI, ADVOCATES)

AND

M/S BHAGYA LAKSHMI ENTERPRISES
A PROPRIETORSHIP CONCERN
NO. 35, GROUND FLOOR SHOP
8TH MAIN, 13TH CROSS
MALLESHWARAM
BANGALORE - 560 003
REPRESENTED BY ITS PROPRIETOR
SRI C RAJENDRA
AGED ABOUT 43 YEARS,
SON OF LATE CHIKKAIAH
                                     ...RESPONDENT
(BY SRI H.N.BASAVARAJU,
FOR SRI M.R.RAJAGOPAL, ADVOCATES)
                              2


     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT DATED
30.05.2017, PASSED BY THE XIII A.C.M.M., AT
BANGALORE IN C.C.NO.12211/2016 AND JUDGMENT
DATED 13.12.2018 PASSED BY LIX ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE AT BANGALORE BY
DISMISSING THE APPEAL IN CRL.A.NO.908/2017 AND
AWARD COST OF THIS APPEAL.

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

                           ORDER

Joint memo duly signed by the parties with their

respective counsel is filed before the Court. The contents

of the joint memo is read over to the parties and they

submit that the contents of the joint memo depicts true

terms of settlement. Accordingly, there is no impediment

for this Court to accept the joint memo and to dispose of

the matter.

In view of the joint memo, the Criminal Revision

Petition is disposed of.

It is made clear that if the amount is not clear as per

the joint memo, the order of the Trial Magistrate stands

automatically restored.

Amount in deposit is ordered to be withdrawn by the

respondent/complainant under due identification.

Sd/-

JUDGE

KA*

 
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