Mr. Prashanth Gangisetty vs M/S Enexl Technologies And ...
2022 Latest Caselaw 3626 Kant

                          1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 3RD DAY OF MARCH, 2022

                       BEFORE

         THE HON'BLE MR. JUSTICE K. NATARAJAN

           CRIMINAL APPEAL NO.778/2021

BETWEEN:

MR.PRASHANTH GANGISETTY
@ GANGISETTY SRINIVASULU
PRASHANTH
S/O G.SRINIVASULU CHETTY
AGED ABOUT 47 YEARS
PRESENTLY RESIDING AT "PAVANI PARKWEST"
BLOCK-A, G-02, INNERCIRCLE
WHITEFIELD, BANGALORE-560 066         ...APPELLANT
     (BY SRI.VIVEK B.R, ADVOCATE)

AND:

1.     M/S ENEXL TECHNOLOGIES AND
       SOLUTIONS PRIVATE LIMITED
       A COMPANY INCORPORATED UNDER
       THE PROVISIONS OF COMPANIES
       ACT, 2013 HAVING ITS REGISTERED
       OFFICE AT NO.53/54, 3RD CROSS
       DOCTORS COLONY, DODDAKALLASANDRA
       KANAKAPURA MAIN ROAD
       KONANAKUNTE, BANGALORE-560 062
       REPRESENTED BY ITS MANAGING
       DIRECTOR MR.PAVAN PARTHASARATHY
       PANCHAMUKHI
                                 2


2.    PAVAN PARATHASARATHY PANCHAMUKHI
      MANAGING DIRECTOR OF M/S ENEXL TECHNOLOGIES
      AND SOLUTIONS PRIVATE LIMITED, HAVING HIS
      OFFICE AT NO.53/54, 3RD CROSS, DOCTORS COLONY
      DODDAKALLASANDRA, KANAKAPURA MAIN ROAD,
      KONANAKUNTE, BANGALORE -560 062.
      AND ALSO HAVING ITS OFFICE
      C/o SAP LABS INDIA, STARUP STUDIO
      138, EXPORT PROMOTIONS INDUSTRIAL PARK
      WHITE FIELD, BANGALORE- 560 066.
                                      ...RESPONDENTS

     THIS CRIMINAL APPEAL IS FILED U/S.378(4) CR.P.C
BY THE ADVOCATE FOR THE APPELLANT PRAYING TO SET
ASIDE THE IMPUGNED JUDGMENT DATED 14.10.2020
PASSED    BY   THE   XXI   ACMM,    BANGALORE     IN
C.C.NO.26501/2018-ACQUITTING    THE   RESPONDENTS/
ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

     THIS CRIMINAL APPEAL COMING ON FOR HEARING
INTERLOCUTORY APPLICATION, THIS DAY, THROUGH
VIDEO CONFERENCING/PHYSICAL HEARING, THE COURT
MADE THE FOLLOWING:


                        JUDGMENT

Learned counsel for the appellant filed a memo for

withdrawing the appeal as the parties have already settled

the dispute out of the Court.

2. The submission of the learned counsel is placed

on record.

Accordingly, the appeal is dismissed as withdrawn.

In view of the dismissal of the main appeal.

I.A.No.1/2021 does not survive for consideration.

Sd/-

JUDGE

GVP