M/S Together For Textiles vs M/S. Garment Care India Private ...
2022 Latest Caselaw 4068 Kant

                               1


        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 9TH DAY OF MARCH, 2022

                           BEFORE

             THE HON'BLE MR. JUSTICE H.P. SANDESH

           CRIMINAL REVISION PETITION NO.684/2021

BETWEEN:

1.    M/S TOGETHER FOR TEXTILES
      A PARTNERSHIP FIRM HAVING BUSINESS
      AT NO.AP 254/48, 32ND STREET
      KAMBAR COLONY, ANNA NAGAR WEST
      CHENNAI-600 040
      REP BY SRI GOVARDHAN MIMANI

2.    SRI GOVARDHAN MIMANI
      AGED ABOUT 62 YEARS
      PARTNER OF M/S TOGETHER FOR TEXTILES
      A PARTNERSHIP FIRM HAVING BUSINESS
      AT NO.AP 254/48, 32ND STREET
      KAMBAR COLONY, ANNA NAGAR WEST
      CHENNAI-600 040.
                                               ...PETITIONERS

(BY SRI HIREMATH SIDDALINGAYYA SHARANAYYA, ADVOCATE)

AND

M/S. GARMENT CARE INDIA PRIVATE LIMITED
A COMPANY REGISTERED UNDER
THE COMPANIES ACT AND HAVING
OFFICE AT NO.94, 7TH A MAIN
3RD BLOCK, IV STAGE, BASAVESHWARA NAGAR
BANGALORE-560 079
REP BY ITS MANAGING DIRECTOR.
                                               ... RESPONDENT

(BY SRI NATARAJ D, ADVOCATE)
                                 2


      THIS CRIMINAL REVISION PETITION IS FILED UNDER SECTION
U/S.397 R/W 401 CR.P.C PRAYING TO SET ASIDE THE COMMON
JUDGMENT PASSED BY THE LXVIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE (CCH-69) AT BENGALURU IN CRL.A.NO.557/2017
DATED 30.10.2019 AND ETC.

      THIS CRIMINAL REVISION PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

The learned counsel appearing for the petitioner filed a

memo seeking permission of this Court to withdraw the petition

on the ground that the petitioner- Govardhan Mimani is reported

to be dead and in view of the death of the petitioner, they are

not interested to continue the case.

2. In view of the said memo, the revision petition is

dismissed as withdrawn.

3. In view of withdrawal of the main petition, I.As, if

any, do not survive for consideration and the same stand

disposed of.

Sd/-

JUDGE

SN