M/S Wel Pack Industries vs Sri D Sarassan
2022 Latest Caselaw 8684 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 13TH DAY OF JUNE 2022

                            BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

       CRIMINAL REVISION PETITION No.729/2021

BETWEEN:

M/S Wel Pack Industries
No.51, F1, Peenya industrial area,
1st Phase, S.M. Road,
Jalahalli West Post,
Bangalore - 560 015.
Represented by its partner
Sri.S.Gopinath.
                                                     ... Petitioner
(By Sri.Basavanna M.D, Advocate)

AND:

Sri.D.Sarassan
S/o Damodar,
Aged About 49 Years,
No.56, Rohit Nilaya,
Dyavappa Layout,
Ramachandrapura,
Jalahalli Post,
Bangalore - 560 013.
                                                  ... Respondent

      This Criminal Revision Petition is filed under Section 397
R/W 401 of Cr.P.C praying to set aside the judgment and order
dated 07.07.2017 passed by the XII Addl.C.M.M., Bengaluru in
C.C.No.27762/2014 and consequently set aside the judgment
and order dated 20.03.2020 passed by the LVIII Additional City
Civil  And    Sessions    Judge     (CCH-59),     Bengaluru    in
Crl.A.No.1145/2017.
                                                  Crl.R.P.No729/2021
                               2


      This Criminal Revision Petition coming on for Orders this
day, the Court made the following:

                           ORDER

Learned counsel for the petitioner is physically

present and files a Memo dated 13.06.2022 seeking

dismissal of the petition as not pressed.

In view of the memo and the supporting submission,

the petition stands dismissed as not pressed.

Sd/-

JUDGE

CBC