Cap Float Financial Services ... vs M/S Nysa Enterprises Pvt Ltd
2023 Latest Caselaw 2648 Kant

                                           -1-
                                                  CRL.A No. 2139 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 26TH DAY OF MAY, 2023

                                         BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO. 2139 OF 2018
                BETWEEN:

                CAP FLOAT FINANCIAL SERVICES PRIVATE LIMITED
                (FORMERLY KNOWN AS ZEN LEFIN PRIVATE
                LIMITED)
                NO. 222/14, 3RD FLOOR, GOKULDAS CHAMBERS,
                5TH MAIN ROAD, SADASHIVANAGAR,
                BELLARY ROAD, BANGALORE - 560 080.
                PRESENTLY AT:
                OLD NO.211, BELLARY ROAD,
                UPPER PALACE ORCHARDS,
                SADASHIVANAGAR,
                BENGALURU - 560 080.
                REPRESENTED BY MR MR. SUPREETH P,
                SENIOR MANAGER AND
                POWER OF ATTORNEY HOLDER.
Digitally
signed by
REKHA R                                                     ...APPELLANT
Location:
High Court of   (BY SRI. SUDHIR B S, ADVOCATE AND
Karnataka
                    SRI. B S MAHABALESHWAR G C, ADVOCATE)

                AND:

                1.    M/S. NYSA ENTERPRISES PVT. LTD.,
                      NO.126, WRANGLER, FORUM,
                      IST FLOOR, THE FORUM MALL,
                      HOSUR ROAD, BENGALURU - 560 029.
                      MRS. ROSEMARY ANTHONY,
                      MRS. MAGGIE ANTONY ARAKKAL.
                               -2-
                                       CRL.A No. 2139 of 2018




2.    MRS. ROSEMARY ANTHONY
      D/O MR. ANTONY ARAKKAL,
      AGE MAJOR,

3.    MRS. MAGGIE ANTONY ARAKKAL
      D/O MR. THOMAS POOVA THINAGAL,
      AGE MAJOR,

      ALL ARE RESIDING AT
      VILLA NO. 126, WEST TRINITY WOODS,
      SARJAPURA ROAD,
      BANGALORE - 560 036.

                                              ...RESPONDENTS
(BY SRI. M V SUNDARARAMAN (M/S CREST LAW PARTNERS),
    ADVOCATE FOR R1 TO R3)

       THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT DATED 22.10.2018, PASSED BY
THE    XXVII   A.C.M.M.,   BANGALORE   IN   C.C.NO.2472/2017,
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 25 AND 28 OF PAYMENT AND SETTLEMENT SYSTEMS
ACT AND ETC.,

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

                           JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal on the ground

that matter is settled.

CRL.A No. 2139 of 2018

The aforesaid memo is taken on record. Accordingly,

appeal is dismissed as withdrawn.

Sd/-

JUDGE

URN

CT: BHK