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M/S Jayess Steels vs Mr Sachin Kalro
2023 Latest Caselaw 7663 Kant

Citation : 2023 Latest Caselaw 7663 Kant
Judgement Date : 10 November, 2023

Karnataka High Court
M/S Jayess Steels vs Mr Sachin Kalro on 10 November, 2023
Bench: Venkatesh Naik T
                                          -1-
                                                        NC: 2023:KHC:40463
                                                    CRL.RP No. 217 of 2017




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 10TH DAY OF NOVEMBER, 2023

                                        BEFORE
                     THE HON'BLE MR JUSTICE VENKATESH NAIK T
                    CRIMINAL REVISION PETITION NO.217 OF 2017

             BETWEEN:

             1.   M/S. JAYESS STEELS
                  NO.8/2, POTTERS COLONY
                  3RD CROSS, NEW BAMBOO BAZAAR
                  BENGALURU-560 002

                  A PARTNERSHIP FIRM
                  REPRESENTED BY ITS PARTNER
                  MR. K. SULTAN AHMED.

             2.   MR. K. SULTAN AHMED
                  MAJOR, R/O NO.13
                  18TH STREET, CHANDINI CHOWK ROAD CROSS
                  BENGALURU-560051
                                                             ...PETITIONERS
                  (BY SRI A.C. BALARAJ, ADVOCATE)

Digitally    AND:
signed by
VINUTHA M
Location:         MR. SACHIN KALRO
HIGH COURT        S/O. T. B. KALRO
OF                AGED ABOUT 35 YEARS
KARNATAKA         R/O NO.11/10
                  NANDI DURGA ROAD
                  JAYAMAHAL
                  BENGALURU-560 006.
                                                             ...RESPONDENT
                  (RESPONDENT IS SERVED AND UNREPRESENTED)

                                          ***
                              -2-
                                           NC: 2023:KHC:40463
                                      CRL.RP No. 217 of 2017




     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH SECTION 401 OF THE CR.P.C. PRAYING TO
SET ASIDE THE JUDGMENT AND SENTENCE DATED 15.09.2015
PASSED BY THE XVIII ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE, BENGALURU, IN C. C. NO.4619/2014 AND JUDGMENT
DATED 11.01.2017 PASSED BY THE LX ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU, IN CRL.A. NO.1294/2015.

     THIS CRIMINAL REVISION PETITION IS COMING ON FOR
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:


                         ORDER

Learned counsel for the petitioners has filed a memo

for withdrawal of the revision petition.

Memo is taken on record.

Accordingly, the revision petition is dismissed as

withdrawn.

Sd/-

JUDGE

KVK

 
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