Nichrome Testing Labrotary vs Ashok S/O Ishwarappa Endigeri
2025 Latest Caselaw 8471 Kant

Karnataka High Court

Nichrome Testing Labrotary vs Ashok S/O Ishwarappa Endigeri on 16 September, 2025

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                    -1-
                                                                NC: 2025:KHC-D:12136
                                                          CRL.P No. 101418 of 2025


                       HC-KAR



                           IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                            DATED THIS THE 16TH DAY OF SEPTEMBER, 2025
                                             BEFORE
                           THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
                           CRIMINAL PETITION NO. 101418 OF 2025
                                 (482(CR.PC)/528(BNSS))
                      BETWEEN:
                      NICHROME TESTING LABROTARY
                      AND RESEARCH PVT. LTD.,
                      R/BY MANAGING DIRECTOR,
                      KRISHNA S/O NARAYAN KULKARNI,
                      AGE. 51 YEARS, OCC. MANAGING DIRECTOR,
                      170, NARAYANPURA, DHARWAD-580 007.
                                                                           ... PETITIONER
                      (BY SRI. S.S. CHALAWADI, SRI. PRAVEEN TARIKAR
                          AND SRI. KUSHAL M. KAMBLE, ADVOCATES)

                      AND:
                      1.    ASHOK S/O ISHWARAPPA ENDIGERI,
                            AGE. 52 YEARS, OCC. SERVICE,
                            R/O. 'ASHIRVAD' PLOT NO.15,
                            VBHS SHIVAGIRI, DHARWAD-580 007.

                      2.    SMT. KALAWATI W/O ASHOK ENDIGERI,
                            AGE. MAJOR, OCC. SERVICE,
                            R/O. 'ASHIRVAD' PLOT NO.15,
                            VBHS, SHIVAGIRI, DHARWAD-580 007.
          Digitally
          signed by
          RAKESH S
          HARIHAR
RAKESH
S         Location:   3.    VERANNA S/O HEMESHAPPA HUGAR,
          HIGH
HARIHAR   COURT OF
          KARNATAKA         AGE. MAJOR, OCC. SERVICE,
          DHARWAD
          BENCH             R/O. VEERESH NILAYA, PLOT NO.18,
                            PAVAN PARK, KELGERI ROAD, DHARWAD-580 008.
                                                                         ... RESPONDENTS

                            THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
                      CR.P.C. (UNDER SECTION 528 OF BNSS), PRAYING TO THAT THE
                      IMPUGNED JUDGMENT AND ORDER PASSED BY THE LEARNED IV ADDL.
                      DISTRICT AND SESSIONS JUDGE, DHARWAD IN REVISION PETITION
                      NO.102/2019 DATED 27.12.2023 AND THE IMPUGNED JUDGMENT AND
                      ORDER PASSED BY THE LEANED PRL. CIVIL JUDGE AND JMFC, DHARWAD
                      IN P.C. NO.94/2019 DATED 01.08.2019, MAY BE SET ASIDE BY
                      ALLOWING THIS CRIMINAL PETITION IN THE INTEREST OF JUSTICE AND
                      EQUITY.
                                 -2-
                                            NC: 2025:KHC-D:12136
                                       CRL.P No. 101418 of 2025


 HC-KAR




     THIS PETITION COMING ON FOR ADMISSION, THIS DAY, ORDER IS
MADE THEREIN AS UNDER:

                            ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY)

Learned counsel for the petitioner after arguing the

matter for some time submits that the petition may be

dismissed as not pressed with liberty to the petitioner to

avail alternative remedy available under law.

Submission is placed on record.

Petition is dismissed as not pressed with liberty as

sought for.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

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