Mr. Tapan Dattaa vs The Publishing Private Limited
2024 Latest Caselaw 18417 Kant

Karnataka High Court

Mr. Tapan Dattaa vs The Publishing Private Limited on 24 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                   NC: 2024:KHC:29169
                                              CRL.RP No. 1231 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 24TH DAY OF JULY, 2024

                                    BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1231 OF 2021
            BETWEEN:

               MR. TAPAN DATTAA,
               S/O LATE DR. S.N. DATTA,
               AGED ABOUT 66 YEARS,
               R/AT NO.37, IST FLOOR,
               ADAMS CORNER,
               COLES PARK, COLES ROAD,
               BENGALURU-560 005
                                                        ...PETITIONER
            (BY SRI. PRADEEP H S., ADVOCATE (ABSENT))

            AND:

               THE PUBLISHING PRIVATE LIMITED,
               NO.19 AND 21, BHAGWAN MAHAVEER ROAD,
Digitally      INFANTRY ROAD,
signed by
MALATESH       BENGALURU-560 001
KC                                                ...RESPONDENT
Location:
HIGH        (BY SRI. K.R. GANESH, ADVOCATE)
COURT OF
KARNATAKA        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT DATED 17.08.2021 IN
            CRL.A.NO.1470/2019 ON THE FILE OF THE LVIII ADDITIONAL
            CITY CIVIL AND SESSIONS JUDGE AT BENGALURU CITY AND
            ALSO SET ASIDE THE JUDGMENT DATED 15.06.2019 PASSED
            BY THE XXV A.C.M.M. AT BENGALURU IN C.C.NO.28249/2014

                THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
            ORDER WAS MADE THEREIN AS UNDER:
                                -2-
                                           NC: 2024:KHC:29169
                                      CRL.RP No. 1231 of 2021




CORAM:       HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

(PER: HON'BLE MR JUSTICE V SRISHANANDA)

None present on behalf of the revision petitioner.

2. Revision petition is pending for admission since

17.11.2021. When the matter was listed before this Court

on 03.07.2024, 08.07.2024 and on 15.07.2024 and finally

on 22.07.2024, the matter was adjourned at the request

of the learned counsel for revision petitioner that the

matter would be amicably settled. Today counsel for the

revision petitioner has remained absent.

3. Accordingly, revision petition dismissed for

non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

LDC