Manipal Housing Finance Syndicate Ltd vs Prof. C. Kaverappa
2023 Latest Caselaw 8224 Kant

Karnataka High Court

Manipal Housing Finance Syndicate Ltd vs Prof. C. Kaverappa on 23 November, 2023

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                                                        NC: 2023:KHC:42307
                                                     CRL.A No. 698 of 2014




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 23RD DAY OF NOVEMBER, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE G BASAVARAJA
                            CRIMINAL APPEAL NO. 698 OF 2014


                 BETWEEN:

                 MANIPAL HOUSING FINANCE
                 SYNDICATE LTD.,
                 A COMPANY INCORPORATED
                 UNDER THE INDIAN COMPANIES ACT OF 1956,
                 HAVING ITS REGISTERED OFFICE AT MANIPAL
                 AND IS REPRESENTED BY ITS
                 GENERAL POWER OF ATTORNEY HOLDER
                 AND OFFICER,
                 SRI. VAGISH,
                 S/O SRI. U.L. ANANTHA ACHARYA,
                 R/AT: UDYAVARA, UDUPI TALUK,
                 AGED ABOUT 50 YEARS.
                                                              ...APPELLANT
Digitally
signed by        (BY SRI. B.S. MAHENDRA, ADVOCATE)
SANDHYA S
Location: High
Court of         AND:
Karnataka


                 PROF. C. KAVERAPPA,
                 ADULT, S/O LATE. CHINAPPA,
                 PREOFESSOR AND HOD,
                 DEPARTMENT OF KARNATAKA,
                 RBANMS FIRST GRADE COLLEGE,
                 NO.12, ANNASWAMY MUDALIAR ROAD,
                 BANGALORE.
                 R/AT: NO.A.87, CPWD QUARTERS,
                 KORAMANGALA LAYOUT,
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                                         NC: 2023:KHC:42307
                                      CRL.A No. 698 of 2014




SARJAPURA ROAD,
BANGALORE - 560 034.
                                              ...RESPONDENT
(BY SRI. S.N. KUMARA SWAMY, ADVOCATE)

     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C. PRAYING TO
SET ASIDE THE ORDER DATED:17.6.2014 PASSED BY THE
PRL. CIVIL JUDGE AND JMFC, UDUPI, IN C.C.NO.354/2008
ACQUTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT; AND ETC.,

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

                         JUDGMENT

Appellant's counsel has filed a memo in which it is

stated as under:

"The appellant in the above case submits that the loan account of the respondent has been closed, hence appeal may be dismissed as withdrawn."

In view of the memo, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SSD