M/S Carpenters Classic India (P) Ltd vs Sri L Arunachalam
2024 Latest Caselaw 3557 Kant

Karnataka High Court

M/S Carpenters Classic India (P) Ltd vs Sri L Arunachalam on 6 February, 2024

                                            -1-
                                                    CRL.A No. 1155 of 2022
                                                         NC: 2024:KHC:5045




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                         BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO.1155 OF 2022
                   BETWEEN:

                      M/S CARPENTERS CLASSIC INDIA (P) LTD.,
                      A COMPANY INCORPORATED UNDER THE
                      COMPANIES ACT, 1956 AND HAVING ITS
                      REGISTERED OFFICE AT NO.40(G)
                      DODDANAKUNDI, 2ND PHASE,
                      INDUSTRIAL AREA, MAHADEVAPURA
                      BENGALURU - 560 048
                      REP BY ITS DIRECTOR
                      SRI RAVI KARUMBIAH
                                                              ...APPELLANT
                   (BY SRI. CHANDRASEKHARA T A, ADVOCATE - ABSENT)

                   AND:

                      SRI L ARUNACHALAM
                      G1, ROYAL APARTMENTS
                      R K LANE VIEW
Digitally signed      2ND CROSS, BOMMASANDRA
by REKHA R            BENGALURU - 560 099
Location: High
Court of                                                       ...RESPONDENT
Karnataka
                        THIS CRL.A. IS FILED UNDER SECTION 378(4)     OF
                   CR.P.C PRAYING TO a) SET ASIDE THE IMPUGNED ORDER
                   DATED 28.03.2022 PASSED IN C.C.NO.4779/2019 BY THE
                   LEARNED MAGISTRATE, IN DISMISSING THE COMPLAINT AS
                   STEPS NOT TAKEN AND ORDER DATED 17.05.2022 PASSED IN
                   CRIMINAL REVISION PETITION NO.259/2022 BY THE LEARNED
                   LX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU IN DISMISSING THE REVISION PETITION AS NOT
                   MAINTAINABLE; b) ALLOW THIS CRIMINAL APPEAL BY
                   RESTORING THE C.C.NO.4779/2019 ON THE FILE OF THE XI
                   ADDITIONAL SCJ AND XXXVI ACMM, (SCCH-12) BENGALURU.
                                -2-
                                     CRL.A No. 1155 of 2022
                                          NC: 2024:KHC:5045




    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 is the matter of the year 2022. The Registry has

raised 14 office objections.

Vide order dated 18.01.2024, one week time was

granted to comply with the office objections, failing which

necessary orders would be passed for dismissal of appeal.

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