Mahesh Enterprises vs Sri.Mrutyunjaya Traders
2021 Latest Caselaw 3374 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

      DATED THIS THE 22ND DAY OF SEPTEMBER, 2021

                        BEFORE

      THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

               CRL.R.P.NO.100075 OF 2019

BETWEEN
MAHESH ENTERPRISES
ITS PROP: MAHESHAPPA
MURIGEPPA UPPIN,
AGE: YEARS, OCC: BUSINESS,
R/O: BANDAR ROAD, MANGALURU,
STATE: KARNATAKA.
                                           ...PETITIONER

(BY SRI. S. G. NAGATHAN, ADVOCATE)

AND
SRI.MRUTYUNJAYA TRADERS
REPTD BY PROP:MAHADEVAPPA
S/O. UJJAPPA MALLAPPANAVAR,
AGE: 48 YEARS, OCC: BUSINESS,
R/O: BYADGI, DIST: HAVERI,
STATE: KARNATAKA.
                                           ...RESPONDENT

      THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. SEEKING TO SET ASIDE THE JUDGMENT
AND ORDER DATED 07.01.2019 PASSED BY THE II-ADDL. DIST.
& SESSIONS JUDGE, HAVERI, SITTING AT RANEBENNUR IN
CRL.A.NO.92/2015, CONFIRMING THE JUDGMENT AND ORDER
OF CONVICTION DATED 07.09.2015 PASSED BY THE CIVIL
JUDGE, BYADGI, IN C.C.NO.191/2009 FOR THE OFFENCES
P/U/S 138 OF NI ACT.

      THIS REVISION PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT PASSED THE FOLLOWING:
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                          ORDER

The learned counsel for revision petitioner called out,

absent.

As many as five times the matter was adjourned for

complying the office objections. But the learned counsel for

revision petitioner has not complied the office objections.

It appears that the learned counsel for revision petitioner

is not interested in complying the office objections. Hence,

the revision petition stands dismissed for non-compliance

of office objections.

Sd/-

JUDGE

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