Sri Amarnath R vs Sri Dayasagar Reddy
2022 Latest Caselaw 6057 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 4TH DAY OF APRIL, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

          CRIMINAL REVISION PETITION NO.892/2021

BETWEEN

SRI AMARNATH R.,
S/O SRI RAMAKRISHNAPPA
AGED ABOUT 38 YEARS
NO.272, VENKATAGIRIKOTE
VILLAGE, VIJAYAPURA HOBLI
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT-562110.
                                           ...PETITIONER

(BY SRI PRADEEP H S, ADVOCATE [ABSENT])

AND

SRI DAYASAGAR REDDY
S/O NARASIMHA REDDY
AGED ABOUT 56 YEARS
PARTNER, M/S SRADDHA DEVELOPERS
NO.3092, DOUBLE ROAD, HAL II STAGE
BENGALURU-560008

                                          ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 RW SECTION 401 OF CR.PC PRAYING TO SET
ASIDE THE JUDGMENT AND SENTENCE DATED 30.04.2021 IN
CRL.A.NO.25126/2018 ON THE FILE OF THE XIII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, MAYO HALL UNIT,
BENGALURU (CCH-22) AND ETC.
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     THIS CRIMINAL REVISION PETITION COMING ON FOR
admission THIS DAY, THE COURT MADE THE FOLLOWING:


                            ORDER

This matter is listed for admission. When the matter was

listed on 08.03.2022, there was no representation on behalf of

the petitioner, however, one more opportunity was given to the

petitioner and adjourned the matter. Again, on 22.03.2022, the

counsel for the petitioner was absent and this Court made it

clear that, if the counsel for the petitioner failed to pursue the

matter on the next date of hearing, the petition will be dismissed

for non-prosecution. Inspite of the said order, today also, there

is no representation on behalf of the petitioner. Hence, the

revision petition is dismissed for non-prosecution.

Sd/-

JUDGE

SN