M/S Sadvijai Chits And vs Rajamma
2023 Latest Caselaw 3759 Kant

                                             -1-
                                                   CRL.A No. 1464 of 2018
                                                        NC: 2023:KHC:22240




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 27TH DAY OF JUNE, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.1464 OF 2018
                   BETWEEN:

                      M/S SADVIJAI CHITS &
                      FINANCIAL SERVICES PVT LTD.,
                      REGISTERED UNDER COMPANY ACT,
                      1956, NO.13, II MAIN ROAD,
                      SOMESHWARANAGAR,
                      JAYANAGAR 1ST BLOCK,
                      BENGALURU, PIN - 560 011
                      REPRESENTED BY ITS
                      MANAGING DIRECTOR,
                      C SADASHIVA REDDY
                                                               ...APPELLANT
                   (BY SRI. SRIKANTH S, ADVOCATE - ABSENT)

                   AND:

                      RAJAMMA
Digitally signed
by REKHA R            AGED 66 YEARS,
Location: High        W/O MUNISWAMAPPA,
Court of              R/A NO./171, 13TH CROSS,
Karnataka             16TH MAIN, MANJUNATHA LAYOUT,
                      BTM 1ST STAGE, TAVAREKERE POST,
                      BENGALURU, PIN - 560 081
                                                             ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO SET ASIDE THE IMPUGNED
                   JUDGMENT DATED 19.04.2018 IN C.C.NO.1820/2014 IN THE
                   COURT OF THE XLI ADDL. CHIEF METROPOLITAN MAGISTRATE,
                   BENGALURU    CITY  AND    CONSEQUENTLY    ALLOW    THE
                   COMPLAINT AS PRAYED FOR IN THE INTEREST OF JUSTICE.
                                -2-
                                     CRL.A No. 1464 of 2018
                                            NC: 2023:KHC:22240




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

                          JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

This appeal is of the year 2018. Despite the same,

steps are not taken against respondent by furnishing correct

address.

On 08.06.2023, a conditional order was passed

granting two weeks time and if steps are not taken, to be

posted today for passing necessary orders for dismissal of

appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE RR