Maruthi Merchants Finance Company vs Smt Bhagyamma
2024 Latest Caselaw 26789 Kant

Karnataka High Court

Maruthi Merchants Finance Company vs Smt Bhagyamma on 8 November, 2024

                                                   -1-
                                                                 NC: 2024:KHC:45343
                                                             CRL.A No. 1143 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 8TH DAY OF NOVEMBER, 2024

                                                 BEFORE
                                    THE HON'BLE MRS JUSTICE M G UMA
                                  CRIMINAL APPEAL NO. 1143 OF 2023 (A)
                       BETWEEN:
                       MARUTHI MERCHANTS FINANCE COMPANY
                       A REGISTERED FIRM
                       HAVING ITS OFFICE PRESENTLY AT
                       NO.4/1, SHOP NO.3
                       1ST FLOOR, K.K. ROAD
                       T. DASARAHALLI, BENGALURU - 560 057
                       REPRESENTED BY SHRI. MANJAIAH B.H
                       AGED ABOUT 45 YEARS
                       S/O. LATE HANUMAIAH.
                                                                        ...APPELLANT
Digitally signed by
NANDINI B G            (BY SRI. VENKATESH .G., ADVOCATE (ABSENT))
Location: high court
of karnataka

                       AND:
                       SMT. BHAGYAMMA
                       D/O. SHRI PUTTALINGAIAH
                       AGED ABOUT 56 YEARS
                       NO.97, BHEL 2ND STAGE
                       NEAR MARAMMA TEMPLE
                       PATTANAGERE
                       RAJARAJESHWARI NAGARA
                       BENGALURU - 560 098
                                                                      ...RESPONDENT

                             CRIMINAL REVISION PETITION NO.660/2023 FILED UNDER
                       SECTION 397 R/W 401 OF CR.P.C. BEING DISPOSED OFF ON
                       12.06.2023 FOR CONVERSION OF REVISION PETITION INTO APPEAL
                       AND THE OFFICE AFTER CONVERTING THE REVISION PETITON INTO
                       APPEAL, THE SAME IS LISTED RAISING OBJECTIONS SINCE
                       18.03.2024, BUT THE SAME HAS NOT BEEN COMPLIED WITH TILL
                       DATE.

                            THIS CRIMINAL APPEAL, COMING ON FOR ORDERS, THIS DAY,
                       JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                       CORAM:    HON'BLE MRS JUSTICE M G UMA
                                   -2-
                                                NC: 2024:KHC:45343
                                            CRL.A No. 1143 of 2023




                         ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. The order sheet dated 27.09.2024 reads as under:

"The learned counsel for the appellant is absent. No representation.

Finally as a last chance, list this matter after Dasara Vacation-2024."

3. In spite of that, there is no progress in the matter.

There is non compliance of office objections even though the

matter is listed for fourth time. It appears that the appellant is

not interested in prosecuting the appeal.

Hence, the petition is dismissed for non compliance of

office objections.

Sd/-

(M G UMA) JUDGE

*bgn/-

CT:VS