Sri Manjunath K E vs M/S Sundaram Bnp Paribas
2022 Latest Caselaw 7478 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 25TH DAY OF MAY 2022

                             BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

       CRIMINAL REVISION PETITION No.283 OF 2020

BETWEEN:

Sri Manjunath K.E.
S/o Erappa K.B.
Aged 50 years,
No.47, Near Belmar Estate,
Amaravathi Layout,
Nagasandra,
Bangalore-560 073.                             .. Petitioner

 ( By Sri N.Suresha, Advocate )

AND:

M/s.Sundaram BNP Paribas,
Home Finance Limited,
Sundaram Towers,
No.46, White Road,
Chennai-600 014,
Having their Branch Office
At: Seshadripuram,
Bangaluru-560 020,
Represented by its authorised
Officer Sri Muralidhara H.S.                   .. Respondent


      This Criminal Revision Petition is filed under Section 397
read with Section 401 Cr.P.C. praying to call for the entire
records and set aside the order dated 08.11.2019 in Criminal
Appeal No.676/2018, passed by the 65 Addl.City Civil and
Sessions Judge, Bangalore, and judgment and sentence passed
by the XX Addl.Small Causes Judge and 18th A.C.M.M.,
                                                 Crl.R.P.No.283/2020
                                 2


Bangalore in C.C.No.19935/2015 dated 21.03.2018, by allowing
this Revision Petition in the interest of justice.

      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                               ORDER

None appear in this matter either physically or through

Video Conference. No reasons are forthcoming for

non-appearance of the learned counsel for the petitioner in the

matter.

2. A perusal of the order sheet would go to show that in

this petition of the year 2020, in spite of granting several and

sufficient opportunities of not less than four times, even as

finally, the petitioner has not complied the office objections. He

has nor even shown the reasons for non-compliance of office

objections.

Hence, the Criminal Revision Petition stands dismissed

for non-prosecution, as well for non-compliance of office

objections.

Sd/-

JUDGE

bk/