Karnataka High Court
Mrs Thazathu Shaik Haseena vs M/S Mahajan Chemicals on 21 March, 2019
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF MARCH, 2019
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
CRIMINAL PETITION NO.4608 OF 2018
BETWEEN:
Mrs. Thazathu Shaik Haseena
W/o Late Syed Mohammed Rawther,
Age 58 years,
Director,
Importers and Exporters
Government Recognized Export House,
M/s. SA Rawther Spices (P) Ltd.,
No.17, 2nd Floor, 4th Main, IV Block,
Goraguntepalya, Tumkur Road,
Bengaluru-560 022.
...Petitioner
(By Sri.N.Suresha, Advocate)
AND:
1. M/s.Mahajan Chemicals,
A Partnership firm having
Their office at No.32,
1st Floor, 2nd Cross,
Sirur Park Road Junction,
Malleshwaram,
Bengaluru-560 003
Represented by its partner
Jayanth B Soni
S/o Late Babulal B Soni.
2. M/s. SA Rawther Spices (P) Limited
Importers and Exporters
Government Recognized Export House
2
No.17, 2nd Floor, 4th Main, IV Block,
Goraguntepalya-560 022.
Represented by its Director
Mr.Anish Mohammed Rawther
Also at
M/s. SA Rawther Spices (P) Limited
Importers and Exporters
Survey No.213, 214 and 218
Pydeti Village, Parigi Mandal,
Hindupur, Ananthpur District
Andhrapradesh-515 001.
3. Mr.Anish Mohammed Rawther
S/o Late Syed Mohammed Rawther,
Age 36 years,
M/s. SA Rawther Spices (P)Ltd.,
Director,
Importers and Exporters
Government Recognized Export House
No.17, 2nd Floor, 4th Main, IV Block,
Goraguntepalya, Tumkur Road,
Also at
Mr.Anish Mohammed Rawther
S/o Late Syed Mohammed Rawther,
M/s. SA Rawther Spices(P) Ltd.,
Director,
No.38, 3rd Main, 3rd Cross,
Dollars Colony, RMV 2nd Stage
Bengaluru-560 094.
...Respondents
This Criminal Petition is filed under Section 482 of
the code of Criminal Procedure praying to quash the order
dated 06.12.2017 in C.C.NO.420/2018 on the file of XLII
Additional C.M.M., Bengaluru which is at Annexure-A.
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This Criminal Petition coming on for Orders this day,
the Court made the following:
ORDER
Learned counsel for petitioner has filed a memo dated 21.03.2019 seeking leave of this Court to withdraw the petition.
Memo is placed on record.
Hence, petition is dismissed as withdrawn.
Sd/-
JUDGE ag