M/S Ariatex Garments Pvt. Ltd vs M/S Ganesh Tempo Service
2023 Latest Caselaw 968 Kant

                                              -1-
                                                     CRL.RP No. 517 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH DAY OF JANUARY, 2023

                                          BEFORE
                          THE HON'BLE MR JUSTICE R. NATARAJ
                     CRIMINAL REVISION PETITION NO. 517 OF 2021
                   BETWEEN:

                   M/S ARIATEX GARMENTS PVT. LTD.,
                   REP BY ITS MANAGING DIRECTOR
                   RANJITH PILLAI, OFFICE AT NO.351
                   4TH MAIN ROAD, 9TH CROSS, 4TH PHASE
                   PEENYA, BENGALURU-560 013.

                   RANJITH S. PHILLAI
                   R/AT FLAT NO.1, 1097,
                   PRESTIGE KENSIGNTON
                   GARDEN, NO.17,
                   HMT MAIN ROAD,
                   JALAHALLI, BENGALURU-560 013.

                                                              ...PETITIONER

                   (BY SRI. SHIVARAJA AKKONI, ADVOCATE)

                   AND:
Digitally signed
by SUMA            M/S GANESH TEMPO SERVICE
Location: HIGH     REP. BY ITS PROPRIETOR
COURT OF
KARNATAKA          MR. S.S. RAJEGOWDA
                   S/O SIDDEGOWDA
                   AGED ABOUT 44 YEARS
                   NEAR OLD KEB OFFICE,
                   T. DASARAHALLI
                                    -2-
                                             CRL.RP No. 517 of 2021




BENGALURU-560 072

                                                       ...RESPONDENT

    THIS CRL.RP FILED U/S.397 R/W 401 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HONBLE COURT MAY BE PLEASED TO SET ASIDE THE
JUDGMENTS PASSED IN CRL. APPEAL NO.1533/2019
PASSED BY LXXV ADDL. CITY CIVIL AND SESSIONS
JUDGE AT BANGALORE CITY BY CONFIRMING THE
CONVICTION ORDER DATED 25.01.2021 AND SENTENCE
PASSED IN CC NO. 7061/2015 BY THE COURT OF SMALL
CAUSE AND XXVI ACMM AT BANGALORE.

     THIS PETITION, COMING ON FOR FINAL HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
                                 ORDER

There is no representation for the petitioner.

2. This Court had passed an order dated

08.09.2022 to deposit 50% of the fine amount. On

05.01.2023 also there was no representation for the

petitioner. Hence the petition is dismissed for non-

prosecution.

Sd/-

JUDGE

HB