M/S Shirdi Sai Cement And vs Sri.N.Manju
2024 Latest Caselaw 10232 Kant

Karnataka High Court

M/S Shirdi Sai Cement And vs Sri.N.Manju on 10 April, 2024

                                           -1-
                                                  CRL.A No. 2262 of 2022
                                                         NC: 2024:KHC:14644




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 10TH DAY OF APRIL, 2024

                                        BEFORE
                          THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO.2262 OF 2022
                 BETWEEN:

                    M/S SHIRDI SAI CEMENT AND
                    BUILDING MATERIALS
                    REPTD BY ITS PROP
                    SMT. PARVATHA
                    AGED ABOUT 53 YEARS
                    RESIDING AT NO.83, 5TH B MAIN ROAD
                    OPP. P K KALYANA MANTAPA
                    CLASSIC PARADISE LAYOUT, BEGUR
                    BENGALURU
                                                               ...APPELLANT
                 (BY SMT. MANJULA L, ADVOCATE - ABSENT)

                 AND:

                    SRI. N.MANJU
                    RESIDING AT SITE NO.74-75
                    PROPERTY NO.982/74
Digitally
signed by           KHATHA NO.1888-1889, SURVEY NO.66
REKHA R             DOCTORS ENCLAVE LAYOUT, CHANDAPURA
Location: High      ATTIBELE HOBLI, ANEKAL TALUK
Court of            BENGALURU
Karnataka                                                    ...RESPONDENT

                      THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                 PRAYING TO a) SET ASIDE THE ORDER DATED 04.12.2019
                 PASSED    BY  THE    HON'BLE  XIX   ADDITIONAL    CHIEF
                 METROPOLITAN MAGISTRATE, BENGALURU IN C.C.NO.
                 21144/2018 BY VERIFYING THE RECORDS REGARDING THE
                 LEGALITY, PROPRIETY AND CORRECTNESS OF THE ORDER; b)
                 PASS SUCH OTHER RELIEF/S AS THIS HON'BLE COURT MAY
                 DEEM FIT IN THE CIRCUMSTANCES OF THE CASE, INCLUDING
                 COSTS OF THE PROCEEDINGS, IN THE INTEREST OF JUSTICE
                 AND EQUITY.
                             -2-
                                    CRL.A No. 2262 of 2022
                                         NC: 2024:KHC:14644




    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.

Vide order dated 01.04.2024, as a last chance a

week's time was granted to comply with office objections,

failing which to post the matter to today for passing

necessary orders.

Despite granting sufficient time, office objections are

not complied with. It appears appellant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE RR