M/S Vignesh Paper Company vs M/S The Great Minds
2023 Latest Caselaw 2885 Kant

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                                                     CRL.A No. 1757 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF JUNE, 2023

                                          BEFORE

                            THE HON'BLE MS JUSTICE J.M.KHAZI

                            CRIMINAL APPEAL NO.1757 OF 2018

                   BETWEEN:

                      M/S VIGNESH PAPER COMPANY
                      REP. BY ITS PROP:
                      SRI. ARVIND KUMAR CHANDAK,
                      NO.2-303, 3RD FLOOR,
                      BRIGADE PLAZA, ANAND RAO CIRCLE,
                      S.C.ROAD, BENGALURU-560 009.
                      REP. BY ITS GPA HOLDER
                      SRI RAMESH.K
                                                               ...APPELLANT
                   (BY SRI. MAHESHA M, ADVOCATE - ABSENT)

                   AND:

                      M/S THE GREAT MINDS
                      NOW ALSO KNOWN AS
Digitally signed
by MADHURI S          M/S. VICTOR THE GREAT MINDS,
Location: High        NO.1, ACHAPPA LAYOUT,
Court of              SY.NO.10/12, ABBIGERE,
Karnataka             BENGALURU - 560 104
                      REP BY ITS PROP:
                      SRI. RAVINDRA NARASI
                                                             ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING THAT THIS HON'BLE COURT MAY
                   BE PLEASED TO SET ASIDE THE JUDGMENT DATED
                   31.05.2018, PASSED BY THE LEARNED 21ST ACMM,
                   BENGALURU IN C.C.NO.27117/2016 AND FURTHER BE
                   PLEASED TO CONVICT THE RESPONDENT FOR THE OFFENCES
                   PUNISHABLE    UNDER   SECTION   138  OF   NEGOTIABLE
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                                        CRL.A No. 1757 of 2018




INSTRUMENT ACT AND IMPOSE SUITABLE PUNISHMENT AND
FINE IN THE ENDS OF JUSTICE.

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

                            JUDGMENT

After observing that there is no representation for

the appellant continuously, vide order dated 14.07.2022,

notice was ordered to be issued to the appellant with an

observation that if on the next date of hearing, there is no

representation, the appeal would be dismissed for non

prosecution.

The notice sent to appellant is duly served on his

General Power of Attorney holder Sri.Ramesh K.

It appears that appellant is not interested in

prosecuting the appeal. Hence, appeal is dismissed for non

prosecution.

Sd/-

JUDGE

MDS