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M/S. Hanbal Mini Hydro Power Pvt Ltd vs Mysore Mercantile Company Ltd
2026 Latest Caselaw 2062 Kant

Citation : 2026 Latest Caselaw 2062 Kant
Judgement Date : 9 March, 2026

[Cites 0, Cited by 0]

Karnataka High Court

M/S. Hanbal Mini Hydro Power Pvt Ltd vs Mysore Mercantile Company Ltd on 9 March, 2026

Author: V Srishananda
Bench: V Srishananda
                                       -1-
                                                  NC: 2026:KHC:14155
                                              CRL.RP No. 961 of 2021


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 9TH DAY OF MARCH, 2026

                                     BEFORE
                      THE HON'BLE MR. JUSTICE V SRISHANANDA
                   CRIMINAL REVISION PETITION NO. 961 OF 2021
             BETWEEN:

             1.    M/S. HANBAL MINI HYDRO POWER PVT LTD
                   HAVING ITS OFFICE AT NO. 35, 36,
                   GANESH NILAYA,
                   KALAPPA BLOCK,
                   BASAVANAGUDI,
                   BENGALURU-560 004,
                   REPRESENTED BY ITS MANAGING DIRECTOR,
                   SRI. RAMACHANDRA MADANAPURA CHANNEGOWDA.

             2.  SRI. RAMACHANDRA MADANAPURA CHANNEGOWDA
                 S/O. SRI. M. B. CHANNEGOWDA,
                 MANAGING DIRECTOR,
                 R/AT NO. 215, BALAJI ROAD,
                 2ND BLOCK,
                 THYAGARAJA NAGAR,
                 BENGALURU-560 028.
Digitally                                            ...PETITIONERS
signed by R  (BY SRI. VISHWANATH R. HEGDE, ADVOCATE)
MANJUNATHA
Location:   AND:
HIGH COURT
OF          1. MYSORE MERCANTILE COMPANY LTD
KARNATAKA      REGISTERED OFFICE AT NO. 201 AND 202,
               2ND FLOOR, SHRESTA BHOOMI,
               NO. 87, K.R. ROAD, BASAVANAGUDI,
               BENGALURU-560 004,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               SRI. H. SRINIVASA SHETTY,
               S/O. LATE RAJEEVA SHETTY,
               AGED ABOUT 57 YEARS,
               R/AT NO. 571/31, 21ST MAIN,
                                -2-
                                             NC: 2026:KHC:14155
                                        CRL.RP No. 961 of 2021


HC-KAR



    4TH T BLOCK, JAYANAGAR,
    BENGALURU-560 011.
                                                 ...RESPONDENT
(BY SRI. MUJTABA H., ADVOCATE)
     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C. BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HON'BLE
COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT DATED
12.02.2021 IN CRL.A.NO.1477/2018 AND THE JUDGMENT
DATED 02.07.2018 IN C.C.NO.35691/2010 PASSED BY THE
XXXIII ADDL.C.M.M., MEMBER OF MACT, BENGALURU, COURTS
BELOW AND DISMISS THE COMPLAINT FILED BY THE
RESPONDENT.

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

                         ORAL ORDER

1. Heard learned counsel for the revision petitioners.

2. Learned counsel for the respondent submits that

order dated 03.03.2023 is not complied.

3. Learned counsel for the revision petitioners submit

that he has no instructions.

4. Placing his submission on record, revision petition

stands dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE KAV List No.: 1 Sl No.: 17

 
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