Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Karnataka High Court

Sri Sudhir P Ghate vs M/S Metropolitan Media Company Ltd on 30 May, 2022

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                          1        Crl.P.NO.1233 OF 2018




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 30TH DAY OF MAY, 2022

                       BEFORE

 THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR

        CRIMINAL PETITION NO.1233 OF 2018

BETWEEN:

SRI SUDHIR P GHATE
S/O PRABHAKAR GHATE
AGED ABOUT 60 YEARS
R/AT NEEDAM
BEHIND SDM LAW COLLEGE
M G ROAD
KODIALBAIL
MANGALURU-575003
                                        ...PETITIONER
(BY SRI. J. SATHISH KUMAR, ADVOCATE)

AND:

1.     M/S METROPOLITAN MEDIA COMPANY LTD
       (FORMERLY KNOWN AS TIMES VPL LIMITED)
       HAVING ITS REGISTERED OFFICE AT DU
       PARK TRINITY
       9TH FLOOR, NO,17, M G ROAD
       BENGALURU-560001
       AND CORPORATE OFFICE AT NO.40
       JAI SAI TOWERS
       SAJJANRAO ROAD, V V PURAM
       BENGALURU-560004
       REPRESENTED BY ITS AUTHORISED SIGNATORY
       AND ASSISTANT GENERAL MANAGER
                               2          Crl.P.NO.1233 OF 2018




2.   M/S MAGNUM INTERGRAFIKS PVT LTD
     (IN LIQUIDATION)
     101, SUPRABHATH, BEJAI
     KAPIKAD
     MANGALURU-575004
     REPRESENTED BY OFFICIAL LIQUIDATOR
     12TH FLOOR, RAHEJA TOWER
     M.G. ROAD, BENGALURU
                                  ...RESPONDENTS

(BY SRI. SANDEEP S. SHAHAPUR, ADVOCATE FOR R1
SRI. REVATHY ADINATH NARDE FOR R2)

     THIS CRIMINAL PETITION IS FILED U/S 482 CR.P.C
PRAYING   TO   QUASH    THE   COMPLAINT    BEARING
C.C.NO.1419/2014 PENDING ON THE FILE OF JMFC (V
COURT) MANGALORE.

     THIS PETITION COMING ON FOR ORDER THIS DAY,
THE COURT MADE THE FOLLOWING:-

                           ORDER

Learned counsel appearing for the petitioner has filed a memo reporting the death of the petitioner.

2. Memo is placed on record.

Accordingly, the petition is dismissed as abated.

Sd/-

JUDGE MR