Sri M Srinivas vs M/S Vora Realty Private Limited
2024 Latest Caselaw 15642 Kant

Karnataka High Court

Sri M Srinivas vs M/S Vora Realty Private Limited on 3 July, 2024

Author: V Srishananda

Bench: V Srishananda

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                                                    NC: 2024:KHC:25000
                                                CRL.RP No. 946 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 3RD DAY OF JULY, 2024

                                      BEFORE

                     THE HON'BLE MR JUSTICE V SRISHANANDA

                  CRIMINAL REVISION PETITION NO. 946 OF 2021

              BETWEEN:

              SRI M SRINIVAS
              S/O DODDA MUDDAIAH,
              AGED ABOUT 65 YEARS,
              R/AT NO.33,
              BEHIND AKKAMMA TEMPLE,
              RAMMURTHY NAGAR,
              BANGALORE-560 016.
                                                       ...PETITIONER
              (BY SRI.SHIVAKUMAR FOR
                  SRI.SRIDHARA T.,ADVOCATE)

              AND:

              M/S VORA REALTY PRIVATE LIMITED,
              A REGISTERED COMPANY INCORPORATED
Digitally     UNDER COMPANIES ACT
signed by R   OFFICE AT NO.237, 3RD FLOOR,
MANJUNATHA
              RAJANIGANDHA GARDEN APARTMENTS,
Location:
HIGH COURT    21, VITTAL MALYA ROAD,
OF            BANGALORE-560 001.
KARNATAKA
              REPRESENTED BY ITS DIRECTOR,
              MR. SACHIN VORA,
                                                       ...RESPONDENT
              (BY SRI. ANAND R V.,ADVOCATE (ABSENT))

                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
              TO SET ASIDE THE JUDGMENT DATED 06.01.2016 PASSED BY
              THE XLII ADDL.C.M.M., BENGALURU IN C.C.NO.13650/2014
              AND ALSO CONFIRMING THE ORDER DATED 15.02.2021
              PASSED BY THE LXI ADDITIONAL CITY CIVIL AND SESSIONS
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                                                   NC: 2024:KHC:25000
                                              CRL.RP No. 946 of 2021




JUDGE, BENGALURU (CCH-62) IN CRL.A.NO.99/2016 AND
PASS AN ORDER OF ACQUITTAL FO THE PETITIONER FOR THE
OFFENCE P/U/S 138 OF N.I. ACT BY ALLOWING THIS CRL.RP
AND ETC.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                              ORDER

Heard Sri.Shivakumar, learned counsel appearing on

behalf of Sri.Sridhara T., learned counsel for the revision

petitioner.

2. Revision petition came to be filed on 15.03.2021.

The interim order granted by this Court was not complied and

therefore, by order dated 15.09.2022, the matter was

dismissed for non prosecution. Thereafter, on the application

filed by the revision petitioner, matter was restored and finally,

by order dated 12.12.2022, one day time was granted to

comply the conditions of the interim order. Till today the said

order is not complied.

3. Today also there is no progress in the case and

learned counsel for the revision petitioner is not present and

Sri.Shivakumar, learned counsel seeks time.

NC: 2024:KHC:25000

4. There is no justification in granting further time.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

JUDGE

KAV