Sri Anil Satish Pinto vs M/S Jobs Ready Consulting
2022 Latest Caselaw 5684 Kant

                             1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 29TH DAY OF MARCH, 2022

                           BEFORE

         THE HON'BLE MR. JUSTICE K. NATARAJAN

              CRIMINAL APPEAL NO.408/2020

BETWEEN:

SRI. ANIL SATISH PINTO,
S/O SRI. KRISHNACHARI,
AGED ABOUT 36 YEARS,
R/AT NO.1229, 1ST CROSS,
2ND 'B' MAIN, VINAYAKA LAYOUT,
NAGARBHAVI 2ND STAGE,
BENGALURU - 560 072.
                                            ...APPELLANT
(BY SRI.MANJUNATHA H., ADVOCATE)

AND:

1.     M/S. JOBS READY CONSULTING,
       5, THOKAI MURUGAN NAGAR,
       NALAGOVINDAN PALYAN,
       GOBICHETTIPALAYAM - 638 452,
       REPRESENTED BY ITS
       MANAGING PARTNER,
       SMT. GAYATHRI R.,
       D/O. RAJAMOHAN,
       W/O. SRI. GOWRISHANKAR,
       ALSO AT NO.56, ISWARYA GARDEN,
       RAJIV GANDHI SALAI,
       GANAPATHY, COIMBATORE - 641 006.

2.     SMT. GAYATHRI R.,
       D/O RAJAMOHAN,
                                 2


       W/O SRI. GOWRISHANKAR,
       MAJOR IN AGE,
       MANAGING PARTNER,
       R/AT M/S.JOBS READY CONSULTING,
       NOW R/AT 5, THOKAI MURUGAN NAGAR,
       NALAGOVINDAN PALYAN,
       GOBICHETTIPALYAM - 638 452.

       ALSO AT NO. 56, ISWARYA GARDEN,
       RAJIV GANDHI SALAI, GANAPATHY,
       COIMBATORE - 641 006.
                                               ...RESPONDENTS

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C PRAYING TO SET ASIDE THE IMPUGNED ORDER
DATED 06.09.2019 IN C.C.NO.56495/2017 PASSED BY LVII
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, MAYO HALL
BENGALURU FOR THE OFFENCE P/U/S 138 OF NI ACT 1881.

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

                        JUDGMENT

Learned counsel for the appellant has filed a memo

submitting that the matter has been settled out of Court and

hence, the appeal may be dismissed as withdrawn.

The memo dated 29.03.2022 is placed on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE sac*