Sri Amarnath R vs Sri Dayasagar Reddy
2022 Latest Caselaw 4151 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 10TH DAY OF MARCH, 2022

                          BEFORE

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

          CRIMINAL REVISION PETITION NO.903/2021

BETWEEN:

SRI AMARNATH R,
S/O SRI RAMAKRISHNAPPA,
AGED ABOUT 38 YEARS,
NO.272, VENKATAGIRIKOTE VILLAGE,
VIJAYAPURA HOBLI,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT-562110.                 ...PETITIONER

               (BY SRI PRADEEP H.S., ADVOCATE)

AND:

SRI DAYASAGAR REDDY,
S/O NARASIMHA REDDY,
AGED ABOUT 56 YEARS,
PARTNER, M/S. SRADDHA DEVELOPERS,
NO.3092, DOUBLE ROAD,
HAL II STAGE,
BENGALURU-560008.                            ...RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C. PRAYING TO SET ASIDE
THE JUDGMENT AND SENTENCE DATED 30.04.2021 PASSED BY
THE XIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO
HALL UNIT, BENGALURU IN CRL.A.NO.25127/2018 AND ALSO SET
ASIDE THE JUDGMENT DATED 20.06.2018 PASSED BY THE LVII
ADDL.C.M.M.,    MAYO    HALL    UNIT,     BENGALURU     IN
C.C.NO.54533/2016.

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

The learned counsel for the petitioner files a memo stating

that the matter has already been settled out of Court amicably

upon the intervention of the common friends and well wishers.

2. In view of the memo, the petition is dismissed as

withdrawn.

Sd/-

JUDGE

MD