Karnataka High Court
Manappuram Finance Ltd vs State Of Karnataka on 11 November, 2024
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NC: 2024:KHC:45530
CRL.P No. 8970 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MRS JUSTICE M G UMA
CRIMINAL PETITION NO. 8970 OF 2022
BETWEEN:
1. MANAPPURAM FINANCE LTD
HAVING ITS ADMINSTRIATIVE OFFICE
AT VALAPAD, THRISSUR
KERALA-680 567
A COMAPNY INCORPOTED UNDER
COMAPNIES ACT 1956
REP. BY ITS AUTHOISED REPRESENTITVE
JUDE G, LEAGAL MANGER
KARNATAKA REGION
...PETITIONER
(BY SRI. POORNA PRASAD .K.R, ADVOCATE [ABSENT])
AND:
1. STATE OF KARNATAKA
BYATARANYAPAURA POLICE STATION
THROUGH APP
Digitally
signed by SMT. SAVEETHA
NANDINI B G
Location: AGED ABOUT 32 YEARS
high court of W/O NAGARPRASAD
karnataka NO. 152, 5TH MAIN ROAD
BYATARAYANAPURA NEW EXTENSION
MYSORE ROAD, BENGALURU
...RESPONDENT
(BY SMT. RASHMI JADHAV, ADDL. SPP)
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO SET ASIDE
THE ORDER DATED 01.07.2022 PASSED BY THE HONOURABLE XXXI
ADDL.C.M.M., BENGALURU IN CR.NO.117/2022, IN RESPECT OF THE
PROPERTIES IN P.F.NO.61/2022 AND ETC.
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NC: 2024:KHC:45530
CRL.P No. 8970 of 2022
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE M G UMA
ORAL ORDER
Learned counsel for the petitioner is absent. No representation even when the matter is passed over twice and called again at 1.14 pm. The order sheet dated 28.10.2024 reads as under:
"Learned counsel for the petitioner prays for time. The petition is of the year 2022 and I do not find any reason to grant adjournment. However, at the request of the learned counsel for the petitioner, as a last chance, post this matter on 11.11.2024. Office objections to be complied with by the next date of hearing.
Learned counsel for the petitioner undertakes to furnish copies of papers to the learned Addl.SPP/ HCGP."
Inspite of that the office objections are not complied with even when the matter is listed for the fourth time. It appears that the petitioner is not interested in prosecuting the petition.
Hence, the petition is dismissed for non-prosecution.
Sd/-
(M G UMA) JUDGE BH List No.: 1 Sl No.: 7