M/S Roshini Dinaker Productions vs M/S Five O Infratech Pvt Ltd
2024 Latest Caselaw 3558 Kant

Karnataka High Court

M/S Roshini Dinaker Productions vs M/S Five O Infratech Pvt Ltd on 6 February, 2024

                                       -1-
                                                      NC: 2024:KHC:5013
                                                CRL.RP No. 1670 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 6TH DAY OF FEBRUARY, 2024
                                    BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                 CRIMINAL REVISION PETITION NO. 1670 OF 2023
            BETWEEN:
            1. M/S ROSHINI DINAKER
               PRODUCTIONS
               A PARTNERSHIP FIRM
               HAVING ITS OFFICE
               AT NO.23, 1ST CROSS
               AIYAPPA LAYOUT
               MUNEKOLAL, MARATHALLI
               BENGALURU - 560 037.

                  REPRESENTED BY ITS PARTNER
                  MR. O.V. DINAKER
                  MRS. ROSHINI DINAKER

            2.    MR. O V DINAKER
                  PARTNER M/S ROSHINI DINAKER
Digitally
                  PRODUCTIONS
signed by
SUDHA S
Location:   3.    MRS. ROSHINI DINAKER
HIGH
COURT OF          W/O SRI O.V. DINAKER
KARNATAKA         PARTNER, M/S ROSHINI DINAKER
                  PRODUCTIONS
                  NO.2*3 ARE C/O
                  NO.23, 1ST CROSS
                  AIYAPPA LAYOUT
                  MUNEKOLALAL, MARATHALLI
                  BENGALURU - 37.

                                                         ...PETITIONERS
            (BY SRI. RAJENDRA M A, ADVOCATE)
                               -2-
                                              NC: 2024:KHC:5013
                                       CRL.RP No. 1670 of 2023




AND:

      M/S FIVE O INFRATECH PVT LTD
      HAVING ITS OFFICE AT NO.50, 17TH CROSS,
      M.C.ROAD, VIJAYANAGAR
      BENGALURU - 560 040.

      REPRESENTED BY ITS
      MANAGING DIRECTOR
      MR. ASHIK H S

                                                 ...RESPONDENT


                              ***


       THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING

TO SET ASIDE THE JUDGMENT DATED 13.10.2023 PASSED IN

CRL.A.NO.1378/2023 BY THE PRINCIPAL CITY CIVIL AND

SESSIONS JUDGE, BENGALURU, CONSEQUENTLY SET ASIDE

THE      JUDGMENT     DATED         23.08.2023    PASSED      IN

C.C.NO.26770/2019    BY    THE      XXVIII   ADDITIONAL    CHIEF

METROPOLITAN        MAGISTRATE         NRUPATHUNGA        ROAD,

BENGALURU AND ETC.,



       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:
                                   -3-
                                               NC: 2024:KHC:5013
                                         CRL.RP No. 1670 of 2023




                             ORDER

1. Learned counsel for the petitioner has filed a memo

seeking to withdraw the petition with liberty to

approach appropriate forum.

2. Considering the said memo, the revision petition

stands dismissed as withdrawn with liberty to file

appropriate petition before the appropriate forum in

accordance with law.

Sd/-

JUDGE

UN