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Sri R Ramamurthy vs M/S Rajesh Exports Limited
2023 Latest Caselaw 6023 Kant

Citation : 2023 Latest Caselaw 6023 Kant
Judgement Date : 29 August, 2023

Karnataka High Court
Sri R Ramamurthy vs M/S Rajesh Exports Limited on 29 August, 2023
Bench: Shivashankar Amarannavar
                                               -1-
                                                            NC: 2023:KHC:30850
                                                      CRL.P No. 6733 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 29TH DAY OF AUGUST, 2023

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                               CRIMINAL PETITION No. 6733 OF 2021
                      BETWEEN:

                         SRI R RAMAMURTHY
                         SON OF RAMAKRISHNAPPA
                         AGED ABOUT 51 YEARS
                         RESIDING AT No.65
                         PRIYANKA APARTMENTS
                         DEVAKI APPA RAO LAYOUT
                         YARAIAHANA PALYA ROAD
                         RAMAMURTHYNAGAR
                         BANGALORE - 560 016.
                                                              ...PETITIONER
                      (BY SRI ANANDEESWARA D R, ADVOCATE)

Digitally signed by   AND:
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF                 M/S. RAJESH EXPORTS LIMITED
KARNATAKA                A PUBLIC LIMITED COMPANY
                         INCORPORATED UNDER THE COMPANIES ACT 1956
                         HAVING ITS REGISTEED OFFICE AT No.4,
                         BATAVIA CHAMBERS, KUMARA KRUPA ROAD
                         KUMARA PARK EAST
                         BANGLAORE - 560 001.
                         REPRESENTED BY AUTHORISED SIGNATORY.
                                                              ...RESPONDENT

                           THIS CRL.P IS FILED UNDER SECTION 407 READ WITH
                      SECTION 482 CR.P.C PRAYING TO TRANSFER CRL.A. No.
                      1178/2018 PENDING ON THE FILE OF THE LXI ADDITIONAL
                      CITY CIVIL AND SESSIONS JUDGE, AT BENGALURU TO THE
                      COURT OF THE XVI ADDITIONAL CITY CIVIL AND SESSIONS
                      JUDGE   AT   BENGALURU     AND  CLUBBED   WITH   THE
                      EX.No.1968/2010 PENDING CONSIDERATION AND ETC.,
                                  -2-
                                               NC: 2023:KHC:30850
                                          CRL.P No. 6733 of 2021




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

                              ORDER

This petition is filed seeking transfer of Crl.A. No.

1178/2018 on the file of LXI Additional City Civil and

Sessions Judge, Bengaluru to the Court of XVI Additional

City Civil and Sessions Judge, Bengaluru. Said Crl.A. No.

1178/2018 has been disposed of by judgment dated

17.08.2022. In view of disposal of the said Crl.A. No.

1178/2018, present petition does not survive for

consideration. Hence, petition is dismissed.

Sd/-

JUDGE

LRS

 
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