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Odm Media Services India Pvt Ltd vs M/S Maba Corporate Services Pvt ...
2023 Latest Caselaw 969 Kant

Citation : 2023 Latest Caselaw 969 Kant
Judgement Date : 16 January, 2023

Karnataka High Court
Odm Media Services India Pvt Ltd vs M/S Maba Corporate Services Pvt ... on 16 January, 2023
Bench: R. Nataraj
                                        -1-
                                                CRL.RP No. 991 of 2019




            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. 991 OF 2019
            BETWEEN:

            1.    ODM MEDIA SERVICES INDIA PVT. LTD.,
                  NO.1008, 10TH FLOOR,
                  BARTON CENTRE,
                  M.G.ROAD,
                  BENGALURU-560 001.
                  REPRESENTED BY ITS DIRECTOR
                  MR. ARUN KUMAR

            2.    ARUN KUMAR
                  S/O DR. B.L. BHANDI,
                  AGED ABOUT 42 YEARS,
                  DIRECTOR OF ODM MEDIA
                  SERVICES INDIA PVT LTD.,
                  RESIDING AT 101, 10TH FLOOR,
                  BRIGADE GATEWAY, 26/1 DR. RAJKUAMR ROAD,
                  MALLESHWARAM WEST,
                  BENGALURU-560055.
Digitally
signed by                                               ...PETITIONERS
SUMA
Location:
            (BY SRI. CHINTAN CHINNAPPA M., ADVOCATE)
HIGH
COURT OF
KARNATAKA   AND:

            1.    M/S MABA CORPORATE SERVICES PVT LTD
                  OFFICE NO.70, BAMANA,
                  NEAR FARM HOUSE, JALAHALLI EAST,
                  VIDYARANYAPURA POST,
                  BENGALURU-560097.
                                -2-
                                        CRL.RP No. 991 of 2019




     REPRESENTED BY ITS DIRECTOR
     NARAYANAGOWDA

                                                  ...RESPONDENT

(BY SRI. KRISHNA MURTHY V.,ADVOCATE)

     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
JUDGMENT     DATED    04.05.2019  (ANNEXURE-A)    BY
CONFIRMING THE CONVICTION OF THE PETITIONER ON THE
FILE OF THE LX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE IN BENGALURU CCH-61.

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

Learned counsel for the petitioners has filed a memo

seeking to withdraw the revision petition.

2. The memo is placed on record and the petition is

dismissed as withdrawn.

Any amount in deposit before the trial Court is ordered to

be released in favour of the respondent herein.

Sd/-

JUDGE

HB

 
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