M/S Remco Mattress vs M/S Blr Frontline Distribution Private ...
2024 Latest Caselaw 26101 Kant

Karnataka High Court

M/S Remco Mattress vs M/S Blr Frontline Distribution Private ... on 4 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                   NC: 2024:KHC:44297
                                              CRL.RP No. 1160 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 04TH DAY OF NOVEMBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION No.1160 OF 2023
            BETWEEN:

            1.    M/S REMCO MATTRESS
                  NO 552, 1ST FLOOR,
                  F BLOCK 80 FT ROAD,
                  SHANKARANAGAR,
                  BANGALORE,(BANGALORE) URBAN
                  KARNATAKA 560092,
                  REPRESENTED BY
                  ITS PROPRIETOR,
                  SRI JAVAJI MOHANBABU SHIVAPRASAD

                  SRI JAVAJI MOHANBABU SHIVAPRASAD,
                  PROPRIETOR OF REMCO MATTRESS,
                  NO.552, 1ST FLOOR,
                  F BLOCK, 80 FEET ROAD,
                  SHANKARANAGAR,
                  BENGALURU, KARNATAKA PIN 560092
Digitally
signed by         ADDITIONAL PLACE OF BUSINESS ADDRESS:
MALATESH
KC                M/S REMCO MATTRESS,
                  K NO. 446/16/4,
Location:
HIGH              BILLLINAKOTE VILLAGE,
COURT OF          SOMPURA HOBLI,
KARNATAKA         NELAMANGALA,
                  BANGALORE RURAL- 562111
                                                          ...PETITIONER
            (BY SRI SIDDESH H, ADVOCATE -ABSENT)
            AND:

            1.    M/S BLR FRONTLINE DISTRIBUTION PRIVATE
                  LIMITED
                  NO 13/8, RANGAPPA REDDY COMPLEX CIRCLE,
                                 -2-
                                            NC: 2024:KHC:44297
                                       CRL.RP No. 1160 of 2023




      NEAR MINERVA, R V ROAD,
      BANGALORE-560 004
      REPRESENTED BY ITS OFFICER
      AUTHORISED REPRESENTATIVE,
      MR V S RAGHAVENDRA.
                                         ...RESPONDENT
     THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
CR.PC PRAYING TO SET ASIDE THE JUDGMENT 01.09.2022 IN
C.C.NO.8822/2021 PASSED BY THE HON'BLE XXII ADDL.SMALL
CAUSES JUDGE AND MOTOR ACCIDENT CLAIMS TRIBUNAL
AND A.C.M.M, AT BENGALURU AND JUDGMENT DATED
07.07.2023 IN CRL.A.NO.10/2023 PASSED BY THE HON'BLE
PRESIDING OFFICER THE HON'BLE LX ADDL.CITY CIVIL AND
SESSIONS JUDGE, BENGALURU.

     THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:       HON'BLE MR JUSTICE V SRISHANANDA

                          ORAL ORDER

None present on behalf of the revision petitioner even in

the third round of calling of cases.

2. Process fee is not paid for issue of notice to the

respondent.

3. Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

kcm