M/S Kodachadri Chits Private ... vs Sri Hanumanthappa Yerimani
2023 Latest Caselaw 6220 Kant

                                               -1-
                                                           NC: 2023:KHC:31269
                                                       CRL.RP No. 180 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 31ST DAY OF AUGUST, 2023

                                             BEFORE
                               THE HON'BLE MRS JUSTICE M G UMA
                         CRIMINAL REVISION PETITION NO. 180 OF 2022
                   BETWEEN:

                   1.    M/S KODACHADRI CHITS PRIVATE LIMITED,
                         NO. 17/1, MEC ROAD,
                         MARAPPANAPALYA, YASHWANTHAPURA,
                         BANGALORE - 560 022.
                         REP BY ITS POWER OF ATTORNEY HOLDER,
                         SRI. CHKARAPANI P S,
                         AGED ABOUT 55 YEARS,
                         S/O SESHAPPA.
                                                                 ...PETITIONER
                   (BY SRI PRABHAKAR H A, ADVOCATE - ABSENT)
                   AND:

                   1.    SRI HANUMANTHAPPA YERIMANI,
                         S/O LATE. NAGAPPA,
Digitally signed
by PAVITHRA N            AGED ABOUT 48 YEARS,
Location: High           RESIDING AT NO. AT NO. 3371/27,
Court Of
Karnataka                13TH-14TH MAIN, 7TH CROSS,
                         DEVARAJU, RS LAYOUT,
                         DEVANAGERE - 577 006.
                                                               ...RESPONDENT
                         THIS CRL.RP IS FILED U/S.397 R/W 372 AND 401 CR.P.C
                   PRAYING TO A. SET ASIDE THE JUDGMENT AND ORDER DATED
                   16.11.2021 PASSED BY THE LXV ADDITIONAL CITY CIVIL AND
                   SESSIONS JUDGE BENGALURU IN CRL.A.NO.2513/2019 AND
                   ETC.,

                       THIS PETITION COMING ON FOR ORDERS THIS DAY THE
                   COURT MADE THE FOLLOWING:
                                     -2-
                                                  NC: 2023:KHC:31269
                                             CRL.RP No. 180 of 2022




                                ORDER

Learned counsel for the petitioner is absent. No

representation.

2. Matter is listed for fourth time for compliance of

office objections. The order sheet dated 21.08.2023 reads as

under;

"Learned counsel for the revision petitioner is absent. No representation, even after the matter is passed over twice.

The certified copy of the order in CC No.5594 of 2018, which is impugned herein is not produced before this Court.

The Criminal Revision Petition is of the year 2022. I do not find any reason to adjourn the matter. However, to afford final opportunity, list on 31.08.2023 for compliance of office objections."

3. Inspite of that, there is no representation. Hence,

petition is dismissed for non-prosecution.

Sd/-

JUDGE

PN