M/S Sri Matha Amruthanandamayi ... vs M/S Zuari Agro Chemicals Limited
2022 Latest Caselaw 9065 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 17TH DAY OF JUNE, 2022

                             BEFORE

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

 CRIMINAL REVISION PETITION NO.432 OF 2022

BETWEEN:

1. M/s. Sri. Matha Amruthanandamayi
Fertilizers & Chemicals, Main Road,
Gudibande, Chikkaballapura District,
PIN 561 209.
represented by A. Krishnappa.

2. Sri.A. Krishnappa,
S/o. Sri. Aswathappa,
Aged about 44 years,
Proprietor - Sri. Matha
Amruthanandamayi
Fertilizers and Chemicals,
Main Road, Gudibande,
Chickballapur District,
PIN 561 209.
                                            ..Petitioners
(By Sri. Chowda Reddy, T.M., Advocate)

AND:

M/s. Zuari Agro Chemicals
Limited, having its Office at
1st Floor, No.28, Union Street
off Cubbon Road, represented
by its Authorized Representative
Mr.P.T. Sudarshana.
                                          .. Respondent
                                   ****
                                                 Crl.R.P.No.432/2022
                                2


   This Crl.R.P. is filed under Section 397(1) read with Section
401 of the Code of Criminal Procedure, 1973, praying to call for
records in Crl.A.No.1073/2019 on the file of LXIII Additional City
civil & Sessions Judge, Bengaluru as and C.C.No.11707/2017 on
the file of XXVII Additional Chief Metropolitan Magistrate, at
Bengaluru as and set aside the judgment dated 02-11-2021 in
Crl.A.No.1073/2019 on the file of LXIII Additional city Civil &
Sessions Judge, Bengaluru, confirming the judgment and order
of sentence dated 05-04-2019 in C.C.No.11707/2017 on the file
of XXVII Additional Chief Metropolitan Magistrate, at Bengaluru
CC No.11707/2017 be dismissed and this revision petition be
allowed and pass such other order or orders as this Court may
deem fit to grant in the facts and circumstances of the case to
meet the ends of justice.

      This Crl.R.P. coming on for Orders, through Physical
Hearing/Video Conferencing Hearing this day, the Court made
the following:
                           ORDER

Called again in the afternoon.

Learned counsel for the petitioners not present.

A perusal of the order sheet would go to show that the

petitioners, after securing the interim order on 21-04-2022,

though were required to pay the process for issuance of

notice to respondent as ordered, still, they have not paid

the process. To enable them to pay the process and report

compliance, this matter was adjourned at the request of

the learned counsel for the petitioners, who appeared

through video conference. Thereafter, though the matter Crl.R.P.No.432/2022

was called in two rounds, the petitioners have remained

absent. Hence, without even taking steps to issue notice to

the respondent, the petitioners since two months are

enjoying the interim order and not evincing interest in

prosecuting the matter. Hence, the petition stands

dismissed for not taking steps.

Sd/-

JUDGE

BMV*