M/S Gati Ltd vs M/S Vir Retail Pvt Ltd
2023 Latest Caselaw 6025 Kant

                                        -1-
                                                    NC: 2023:KHC:30934
                                                CRL.A No. 484 of 2017




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 29TH DAY OF AUGUST, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO.484 OF 2017 (A)

              BETWEEN:

              M/S GATI LTD.,
              PLOT NO.5C, PEENYA,
              PEENYA INDUSTRIAL AREA,
              BANGALORE - 560 058.
              REPRESENTED BY ITS
              AUTHORIZED SIGNATORY
              MRS UMA T.,
                                                          ...APPELLANT
              (BY SRI. B.M. HALA SWAMY, ADVOCATE)

              AND:

              M/S VIR RETAIL PVT. LTD.,
              NO.107, INDUSTRIAL SUBURB,
Digitally
              2ND STAGE,
signed by N   BANGALORE - 560 058.
UMA
              REPRESENTED BY ITS DIRECTOR,
Location:
HIGH          SHASHIKANT MANDANA.
COURT OF                                                ...RESPONDENT
KARNATAKA


                   THIS CRIMINAL APPEAL IS FILED U/S 378(4) OF CR.P.C
              PRAYING TO SET ASIDE THE JUDGMENT DATED 16.02.2017
              PASSED BY THE XXI ADDITIONAL CHIEF METROPOLITAN
              MAGISTRATE,      BANGALORE     IN   C.C.NO.29698/2011-
              ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
              P/U/S 138 ON N.I ACT.

                   THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,
              THE COURT DELIVERED THE FOLLOWING:
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                                          NC: 2023:KHC:30934
                                       CRL.A No. 484 of 2017




                         JUDGMENT

1. Today, the matter is notified for 'Dismissal' in the

cause list.

2. In spite of sufficient opportunity having been given to

the learned counsel for the appellant, the learned counsel

has not furnished the fresh process fee, along with correct

present address of respondent for issuance of notice.

3. The order sheet discloses that the matter is posted

for 6th time before the Court, but no steps have been

taken, which shows that, the learned counsel for the

appellant or the appellant is not interested to proceed with

the case. Hence, the Criminal Appeal stands dismissed

not only for not taking steps, but also for non-prosecution.

Sd/-

JUDGE

SNC