M/S Pinakini Educational Trust vs M/S Sir M Visvesvaraya Co Operative Bank ...
2024 Latest Caselaw 15047 Kant

Karnataka High Court

M/S Pinakini Educational Trust vs M/S Sir M Visvesvaraya Co Operative Bank ... on 28 June, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                 -1-
                                                            NC: 2024:KHC:24057
                                                       CRL.P No. 10084 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JUNE, 2024

                                           BEFORE
                        THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                           CRIMINAL PETITION NO. 10084 OF 2022
                   BETWEEN:
                   1. M/S PINAKINI EDUCATIONAL TRUST
                      BEHIND RAYMOND FACTORY BYPASS ROAD,
                      GINDAPURA,
                      GOWRIBIDANUR - 561208.
                      CHIKKABALLAPURA DISTRICT,
                      REPRESENTED BY
                      SHRI SHIVARAMA REDDY B L
                      (CHAIRMAN)


                                                                 ...PETITIONER
                   (BY SRI. SIBU G., ADVOCATE)

                   AND:
                   1. M/S SIR M VISVESVARAYA
Digitally signed      CO-OPERATIVE BANK LIMITED
by NAGAVENI
                      NO.109,
Location: HIGH
COURT OF              CORPORATE OFFICE,
KARNATAKA
                      SHANKARAPURAM,
                      BANGALORE - 560004.


                                                                ...RESPONDENT
                        THIS CRL.P. IS FILED U/S.482 CR.P.C PRAYING TO SET
                   ASIDE   THE   ORDER     DATED   19.08.2022  PASSED   IN
                   CRL.A.NO.16/2022 BY THE IX ADDITIONAL DISTRICT AND
                   SESSIONS JUDGE, BENGALURU RURAL DISTRICT, BENGALURU
                   AND MAY CONSEQUENTLY AMEND THE JUDGMENT TO GIVE
                   OPERABLE MEANING AND EFFECT THE SAID JUDGMENT DATED
                                    -2-
                                                NC: 2024:KHC:24057
                                           CRL.P No. 10084 of 2022




26.07.2022 PASSED IN CRL.A.NO.16/2022 U/S 341 OF CR.P.C.
BY THE IX ADDITIONAL DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL DISTRICT, BENGALURU.

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

The case is called twice today. There was no

representation on behalf of the petitioner.

2. This Court on 21.06.2024, passed a peremptory

order, which reads as follows:

"Though this court has directed that the petition be dismissed in the event office objections would not be complied with, showing indulgence as a last chance, list the matter on 28.06.2024.

In the event, office objections are not complied with, no submission will be entertained and the petition would be dismissed."

Even today, office objections are not complied with.

Therefore, the petition is dismissed for its non-prosecution.

Sd/-

JUDGE

SJK