Karnataka High Court
Mr Vinay Mittal vs M/S Iris Computers Ltd on 27 November, 2013
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF NOVEMBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION No. 2357/2011
BETWEEN :
--------------
1. Sri VINAY MITTAL
S/O K P GUPTA
AGED ABOUT 42 YEARS
2. Sri SANJEEV GUPTA
S/O K P GUPTA
AGED ABOUT 40 YEARS
BOTH ARE DIRECTORS OF
M/S ACE INFO SYSTEMS (P) LTD.,
L-203, DUA COMPLEX
24, VEER SAVARKAR BLOCK
SHANKARPUR MAIN VIKAS
MARG, NEW DELHI-110002. ... PETITIONERS
(By Sri.AJITH A SHETTY, ADV.)
AND :
-------
M/S IRIS COMPUTERS LTD.,
HAVING ITS REGD. OFFICE AT
2
No.A-155, ROAD No.4,
MAHIPALPUR EXTN.,
NEW DELHI-110 037
AND ITS BRANCH OFFICE AT
No.108, PRESTIGE CENTRE
POINT, CUNNINGHAM ROAD
BANGALORE - 560 052
REP.BY ITS ACCOUNTS
EXECUTIVE, Sri RENJITH K.P. ... RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 Cr.P.C. WITH A PRAYER TO QUASH THE IMPUGED
ORDER DATED 28.07.2006 PASSED BY XV ACMM AND ETC.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT PASSED THE
FOLLOWING;
ORDER
Learned counsel for the petitioners files a memo seeking withdrawal of the petition.
2. Submission of the learned counsel for the petitioners is placed on record. Accordingly, the petition is hereby dismissed as withdrawn.
Sd/-
JUDGE.
LRS.