Shri Sadashiv S/O Guled vs Cholamandalam Investment And ...
2023 Latest Caselaw 5313 Kant

                                                -1-
                                                         NC: 2023:KHC-D:8296
                                                      CRL.RP No. 100142 of 2023




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 4TH DAY OF AUGUST, 2023

                                             BEFORE

                               THE HON'BLE MS. JUSTICE J.M.KHAZI

                        CRIMINAL REVISION PETITION NO. 100142 OF 2023

                      BETWEEN:

                      SHRI. SADASHIV S/O. B. GULED,
                      AGE: 46 YEARS, OCC: VEGETABLE BUSINESS,
                      R/O: YADAVAD VILLAGE, TALUK: GOKAK,
                      DIST: BELAGAVI -591136.
                                                                  ...PETITIONER
                      (BY SRI. PRASAD PATIL, ADVOCATE)

                      AND:

                      CHOLAMANDALAM INVESTMENT AND
                      FINANCE COMPANY LTD.,
                      REP. BY: SHRI. SATOSH KUSAGUNDI,
                      AGE: 34 YEARS, OCC: SERVICE,
                      BRANCH AND AREA OFFICE AT: 1B,
CHANDRASHEKAR         2ND FLOOR, SUMAN PLAZA,
LAXMAN
KATTIMANI             CIVIL HOSPITAL ROAD,
                      BELAGAVI -590001.
                                                                ...RESPONDENT
Digitally signed by
CHANDRASHEKAR              THIS CRIMINAL REVISION PETITION IS FILED UNDER
LAXMAN
KATTIMANI             SECTION 397 R/W 401 OF CR.P.C. SEEKING TO CALL FOR
Date: 2023.08.04      RECORDS AND ALLOW THE CRIMINAL REVISION PETITION
16:45:34 -0700
                      AND SET ASIDE THE JUDGMENT PASSED IN CRIMINAL APPEAL
                      NO. 312/2022 PASSED BY THE II ADDL. DISTRICT AND
                      SESSIONS JUDGE, BELAGAVI IN CONFIRMING THE ORDER
                      PASSED BY THE V JMFC BELAGAVI IN C.C.NO. 282/2019
                      ORDER DATED ON 15.11.2019, AND ALLOW THE CRIMINAL
                      REVISION PETITION.
                                -2-
                                      NC: 2023:KHC-D:8296
                                     CRL.RP No. 100142 of 2023




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

                            ORDER

Learned counsel for the revision petitioner has filed a

memo with documents stating that the matter is settled and

entire due has been paid.

In view of the same, petition is dismissed as settled.

Sd/-

JUDGE

KGK