M/S Nayandahalli Credit Co ... vs Smt K G Kavitha
2023 Latest Caselaw 3157 Kant

                                             -1-
                                                   NC: 2023:KHC:20111
                                                    CRL.A No. 2196 of 2017




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF JUNE, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.2196 OF 2017
                   BETWEEN:

                      M/S NAYANDAHALLI CREDIT CO OPERATIVE
                      SOCIETY LIMITED, OFFICE AT NO.177,
                      ABISHEKH COMPLEX, PANTHARAPALYA,
                      MYSORE ROAD, BENGALURU - 560 038
                      REP. BY ITS SECRETARY
                      R.NAGAVENI,
                      W/O SHIVAJIRAO,
                      AGED ABOUT 31 YEARS
                                                              ...APPELLANT
                   (BY SRI. B ANAND, ADVOCATE - ABSENT)

                   AND:

                      SMT K G KAVITHA
                      D/O GOVINDAREDDY,
                      R/AT NO.303, 4TH MAIN,
Digitally signed      VINAYAKANAGAR,
by REKHA R
Location: High
                      BENGALURU EAST TALUK,
Court of              BENGALURU - 560 036
Karnataka                                                   ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO SET ASIDE THE ORDER PASSED
                   BY THE XXVI ADDL. CHIEF METROPOLITAN MAGISTRATE,
                   BENGALURU CITY IN C.C.NO.19993/2013 DATED 07.09.2017,
                   IN THE INTEREST OF JUSTICE.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                     -2-
                                             NC: 2023:KHC:20111
                                             CRL.A No. 2196 of 2017




                                JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Vide order dated 02.12.2022, a conditional order was

passed that if needful is not done, necessary orders would

be passed for dismissal of appeal.

It appears that appellant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR