Sri Manjunath K E vs M/S Sundaram Bnp Paribas
2022 Latest Caselaw 8993 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF JUNE 2022

                       BEFORE

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

    CRIMINAL REVISION PETITION No.479 OF 2020

BETWEEN:

SRI. MANJUNATH K.E,
S/O ERAPPA K.B,
AGED 50 YEARS,
NO.47, NEAR BELMAR ESTATE,
AMARAVATHI LAYOUT,
NAGASANDRA,
BANGALORE - 560 073.
                                          ... PETITIONER
(BY SRI.N.SURESHA, ADVOCATE)

AND:

M/S SUNDARAM BNP PARIBAS
HOME FINANCE LIMITED,
SUNDRAM TOWERS, NO.46,
WHITE ROAD, CHENNAI - 600 014.
HAVING THEIR BRANCH OFFICE
AT SESHADRIPURAM,
BENGALURU.
REPRESENTED BY ITS AUTHORIZED OFFICER,
SRI MURALIDHARA H S.
                                         ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C BY THE ADVOCATE FOR THE
PETITIONER PRAYING TO SET ASIDE THE ORDER DATED
08.11.2019 IN CRL.A.NO.678/2018, PASSED BY THE 65
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE BENGALURU
AND JUDGMENT AND SENTENCE PASSED BY THE XXTH
                                                   Crl.R.P.No.479/2020
                              2


ADDITIONAL SMALL CAUSE JUDGE AND 18TH A.C.M.M.,
BENGALURU IN C.C.NO.19920/2015 DATED 21.03.2018 BY
ALLOWING THIS REVISION PETITION.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THROUGH PHYSICAL HEARING/VIDEO CONFERENCING
HEARING, THIS DAY THE COURT MADE THE FOLLOWING:

                            ORDER

None appear in this matter either physically or

through video conference.

2. No reasons are forthcoming for non-appearance

of learned counsel for the petitioner. In spite of

granting several and sufficient opportunities, the petitioner

has neither paid cost nor complied office objections.

Hence, the petition stands dismissed for non-compliance of

office objections as well as for non-prosecution.

Sd/-

JUDGE

CBC