Karnataka High Court
Vicat Sagar Cement Pvt. Ltd., vs The Assistant Commissioner on 9 September, 2019
1 Crl.P.No.200033/2014
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 09TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
CRIMINAL PETITION NO.200033/2014
BETWEEN:
VICAT SAGAR CEMENT PVT. LTD.
NO.8-2-472/B/2, ROAD NO.10
BANJARA HILLS HYDERABAD-500034.
REPRESENTED THROUGH
IT'S GENERAL MANAGER. ... PETITIONER
(BY VICAT SAGAR CEMENT PVT. LTD., PETITIONER-
UNREPRESENTED)
AND:
THE ASSISTANT COMMISSIONER
& SUB-DIVISIONAL EXECUTIVE MAGISTRATE
SUB-DIVISION, SEDAM, TQ. SEDAM,
DIST. GULBARGA-585222.
... RESPONDENT
(BY SRI MALLIKARJUN SAHUKAR, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 482 CR.P.C PRAYING TO SET ASIDE THE
ORDER OF BANNED PASS BY THE ASSISTANT
COMMISSIONER AND SUB-DIVISIONAL EXECUTIVE
MAGISTRATE, SUB DIVISION, SEDAM IN
NO.KAM/MAG/144/2012-13 DATED 23.12.2013.
THIS PETITION IS COMING ON FOR FINAL
HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:
2 Crl.P.No.200033/2014
ORDER
Learned counsel for the petitioner filed retirement memo after due service of notice to the petitioner. Therefore, learned counsel for the petitioner is permitted to retire from the case.
No representation for the petitioner. It appears that the petitioner is not interested in prosecuting the matter. Therefore, petition is dismissed.
Sd/-
JUDGE KJJ