Dee Dee Enterprises vs Sri. V.S. Kodukulla
2024 Latest Caselaw 4984 Kant

Karnataka High Court

Dee Dee Enterprises vs Sri. V.S. Kodukulla on 19 February, 2024

                                             -1-
                                                      CRL.A No. 945 of 2022
                                                          NC: 2024:KHC:6900




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 19TH DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.945 OF 2022
                   BETWEEN:

                      DEE DEE ENTERPRISES
                      #270, 1ST MAIN, DOMLUR LAYOUT
                      BENGALURU - 560 071
                      REP BY ITS PROP.
                      SRI DEVANNA S
                      S/O SHAMANNA
                      AGED ABOUT 44 YEARS
                                                               ...APPELLANT
                   (BY SRI. C.V.ANNAIAH, ADVOCATE - ABSENT)

                   AND:

                      SRI. V.S.KODUKULLA
                      S/O NAGESHWARA RAO
                      AGED ABOUT 45 YEARS
                      NO.679, I STAGE, 2ND MAIN,
                      3RD CROSS, DOMLUR LAYOUT
Digitally signed      BENGALURU - 560 071
by REKHA R
                                                              ...RESPONDENT
Location: High
Court of
Karnataka               THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.PC
                   PRAYING TO SET ASIDE THE ORDER DATED 07.03.2022
                   PASSED BY THE LEARNED XXXIV A.C.M.M., (MAYO HALL) AT
                   BENGALURU IN C.C.NO.54101/2019 AND RESTORE THE ABOVE
                   CASE AND PERMIT THE APPELLANT TO PROCEED WITH THE
                   AFORESAID CASE, IN THE COURT BELOW, IN THE INTERESTS
                   OF JUSTICE AND EQUITY.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                        CRL.A No. 945 of 2022
                                            NC: 2024:KHC:6900




                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Vide order dated 09.02.2024, as a last chance, a

week's time was granted to comply with the office

objections, with a condition that if office objections are not

complied with, necessary orders would be passed. Despite

granting 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