M/S Sree Gokulam Chits vs Devaraj K. V
2023 Latest Caselaw 5035 Kant

                                             -1-
                                                   CRL.A No. 299 of 2017
                                                      NC: 2023:KHC:26437




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JULY, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO. 299 OF 2017
                   BETWEEN:

                      M/S. SREE GOKULAM CHITS
                      AND FINANCE COMPANY PVT LTD.,
                      HAVING ITS CORPORATE OFFICE,
                      AT NO.66, ARCOT ROAD,
                      KODAMBAKAM,
                      CHENNAI-600 024,

                      AND HAVING ONE OF ITS BRANCH
                      AT LAKSHMI TOWER NO.2 & 3,
                      1ST FLOOR, NETHAJI ROAD,
                      CHOKKASANDRA,
                      JALAHALLI CROSS,
                      BENGALURU-560 057,

                      REPRESENTED BY ITS GPA HOLDER
                      P.J. SANIL,
Digitally signed
by REKHA R            S/O. SHANTHI JOSEPH,
Location: High        AND AT PRESENT REPRESENTED BY
Court of              THE PRESENT GPA HOLDER,
Karnataka             NAVEEN KUMAR. V,
                      S/O. VENKATESH,
                      AGED ABOUT 22 YEARS.
                                                              ...APPELLANT

                   (BY SRI. M ABDUL RAHIMAN., ADVOCATE - ABSENT)
                   AND:

                      DEVARAJ K. V.
                      AGED ABOUT 37 YEARS,
                      NO.931, MAHADESWAR LAYOUT,
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                                   CRL.A No. 299 of 2017
                                      NC: 2023:KHC:26437




    CHOLANAYAKANAHALLI,
    R.T. NAGAR,
    BENGALURU-560 064.
                                            ...RESPONDENT

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
ORDER DATED 19.11.2016 PASSED IN C.C.NO.23665/2014 BY
THE XXIV ADDL.C.M.M AT BANGALORE AND RESTORE THE
COMPLAINT BACK TO THE FILE OF THE XXIV ADDITIONAL
CMM, AT BANGALORE BY ALLOWING THE APPEAL IN THE
INTEREST OF JUSTICE.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

No representation for the appellant.

No representation for the appellant even in the

afternoon session.

On 13.07.2023, as a last chance, the matter was

ordered to be posted today, with a condition that if steps

are not taken on or before next date of hearing, necessary

orders would be passed for dismissal of appeal.

It appears that the appellant is not interested in

prosecuting the appeal.

CRL.A No. 299 of 2017 NC: 2023:KHC:26437

Hence, appeal is dismissed for default of not taking

steps.

All pending applications are also disposed of, as no

further orders need to be passed.

Sd/-

JUDGE

RR