Karnataka High Court
Mr Jayaram Mamidipudi vs M/S Adecco India Pvt Ltd on 19 January, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:2736
CRL.P No. 9040 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 9040 OF 2025
BETWEEN:
1. MR JAYARAM MAMIDIPUDI
S/O. SRI. M.ANANDAM
AGED ABOUT 70 YEARS,
RESIDENT OF FLAT NO. 204,
MOUNT KAILASH, ROAD NO.4,
BANJARA HILLS, KHAIRATABAD,
HYDERABAD, TELANGANA - 500 034.
2. MR. MADHU JAGANATH
Digitally
signed by
NAGAVENI S/O. SRI. VELLAPAKKAM MADHAVA JAGANATH,
Location:
HIGH COURT AGED ABOUT 52 YEARS,
OF
KARNATAKA
RESIDENT OF PLOT NO. 101,
P AND T COLONY, TRIMULGHERRY,
SECUNDERABAD, HYDERABAD,
TELANGANA - 500015.
...PETITIONERS
(BY SRI. FAIZ PASHA, ADVOCATE)
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NC: 2026:KHC:2736
CRL.P No. 9040 of 2025
HC-KAR
AND:
M/S ADECCO INDIA PVT. LTD.,
HAVING ITS REGISTERED OFFICE AT
BRIGADE METROPOLIS,
13TH FLOOR, B-9, ITPL MAIN ROAD,
GARUDACHAR PALYA, MAHADEVAPURA,
BENGALURU - 560 048.
REP. BY ITS AUTHORISED SIGNATORY
MR. MANJUNATH.S
...RESPONDENT
THIS CRL.P IS FILED U/S 482 OF CR.PC (FILED U/S 528
BNSS) PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN CC
NO.32533/2022 PENDING BEFORE HONBLE XXVII ACJM
BENGALURU CITY FILED BY THE RESPONDENT AGAINST THE
PETITIONERS FOR THE O/P/U/S 190 R/W 200 OF CODE OF
CRIMINAL PROCEDURE R/W SEC. 138 OF N.I ACT PENDING ON
THE FILE OF THE HONBLE XXVII ACJM, BENGALURU CITY VIDE
ANNEXURE A.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:2736
CRL.P No. 9040 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioners files a memo seeking withdrawal of the petition. The memo so filed reads as follows:
"MEMO FOR WITHDRAWAL The petitioners respectfully submits that the petitioners and respondents have settled their dispute through Memorandum of settlement dated 19/09/2025. Hence the petitioners in the above case prays that this Hon'ble Court be pleased to dispose the above matter as "SETTLED" in the interest of justice and equity."
In terms of memo, the petition is disposed as withdrawn.
Sd/-
(M.NAGAPRASANNA) JUDGE JY List No.: 2 Sl No.: 51