M/S Sree Gokulam Chits & Finance Co (P) ... vs Smt. Shashikala
2024 Latest Caselaw 1377 Kant

Karnataka High Court

M/S Sree Gokulam Chits & Finance Co (P) ... vs Smt. Shashikala on 16 January, 2024

                                             -1-
                                                      CRL.A No. 901 of 2018
                                                          NC: 2024:KHC:1975




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH DAY OF JANUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.901 OF 2018
                   BETWEEN:

                       M/S SREE GOKULAM CHITS & FINANCE CO. (P) LTD
                       HAVING ITS REGISTERED CORPORATE OFFICE AT
                       "SREE GOKULAM TOWERS" NO.66
                       ARCOT ROAD, KODAMBAKKAM
                       CHENNAI - 600 024
                       AND HAVING BRANCH OFFICE AT:
                       NO.2894, 12TH MAIN ROAD,
                       HAL 2ND STAGE, INDIRANAGAR
                       BENGALURU - 560 008
                       REPRESENTED BY GPA HOLDER
                       SRI. SUDHAKARA L
                       S/O SRI MAHADEVA
                       AGED ABOUT 20 YEARS
                                                              ...APPELLANT
                   (BY SRI. H K SINGH, ADVOCATE - ABSENT)

                   AND:
Digitally signed
by REKHA R            SMT. SHASHIKALA
Location: High
Court of              W/O SRI BABU V
Karnataka             NO.21, CHIKKABASAVAPURAM
                      VIGRO NAGAR, VIGRO NAGAR POST,
                      BENGALURU - 560 049
                                                             ...RESPONDENT
                         THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE ORDER OF THE LEARNED XXXV
                   ACMM, AT BENGALURU IN C.C.NO.51685/2013 DATED
                   28.02.2018 AND CONVICT THE RESPONDENT ADEQUATELY
                   FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I
                   ACT, IN THE INTEREST OF JUSTICE.
                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                 -2-
                                            CRL.A No. 901 of 2018
                                                NC: 2024:KHC:1975




                            JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Despite granting sufficient time, appellant has not

complied with the office objections.

In fact on 12.08.2021, appeal was dismissed for default

and subsequently, it has been restored on the instance of

the appellant. Even after restoration, office objections have

not been complied with.

On 04.01.2024, despite no representation for

appellant, as a last chance a week's time was granted with a

direction to list the matter for today, if steps are not taken.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE RR