M/S Karnataka Soaps And Detergent ... vs Devendra Hazare
2022 Latest Caselaw 9754 Kant

                              1


           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

          DATED THIS THE 27TH DAY OF JUNE, 2022

                         BEFORE

            THE HON'BLE MRS.JUSTICE M.G. UMA

           CRIMINAL APPEAL NO.200044/2022

BETWEEN:
M/S KARNATAKA SOAPS &
DETERGENT LIMITED BENGALURU
REPRESENTED BY IT'S GPA
S. GURUPRASAD
AGE: 56, OCC: ACCOUNTS MANAGER,
KARNATAKA SOAPS & DETERGENT LIMITED,
NO.27, INDUSTRIAL SUBURB
PUNE-BENGALURU HIGHWAY,
RAJAJINAGAR, BENGALURU.
                                               ... APPELLANT
(BY SRI: RAJESH DODDAMANI, ADVOCATE)

AND:
SRI. DEVENDRA HAZARE,
PROPRIETOR OF
M/S RAGHVENDRA AGENCIES
KEB BABAVA NAGAR,
TANGADI ROAD, CHAVAN COMPLEX,
MUDDEBIHAL, DIST: VIJAYAPUR-586212
ALSO AT: M/S RAGHVENDRA AGENCIES
TALIKOTI, RAJPUT GALLI,
DIST: VIJAYAPUR-586212.
                                             ... RESPONDENT

       THIS CRIMINAL APPEAL IS FILED UNDER SECTION 372 OF
CR.P.C., PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE ORDER
OF THE HON'BLE JMFC, MUDDEBIHAL DATED 09.11.2021 PASSED IN
CC NO.711/2017 AND CONSEQUENTLY RESTORE CC NO.711/2017 ON
THE FILE OF THE HON'BLE JMFC, MUDDEBIHAL AND ETC.


      THIS CRIMINAL APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                               2


                        JUDGMENT

Learned counsel for the appellant submits that

inspite of granting time, he could not comply with the

office objections. Hence, he seeks to dismiss the appeal

for default. His submission is placed on record.

Accordingly, appeal is dismissed for default.

Sd/-

JUDGE

SMJ