Karnataka High Court
Mr Prathap Wadhwa vs M/S Indesine Space Solutions Llp on 17 September, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2024:KHC:37998
CRL.P No. 888 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 888 OF 2022
BETWEEN:
1. MR PRATHAP WADHWA,
CHAIRMAN & MANAGING DIRECTOR
M/S CONVENTION HOTELS INDIA PVT. LTD.,
S/O SHIVKUMAR T WADHWA,
AGED ABOUT 53 YEARS,
HAVING OFFICE AT:
NO.109, AEROLEX CENTRE,
4TH FLOOR, K H ROAD,
BANGALORE - 560 027.
2. SMT. SUNETRA PRAKASH,
W/O PRATHAP WADHWA,
AGED ABOUT 43 YEARS,
RESIDING AT 170A, TARAKA,
10TH MAIN, OPPOSITE BWSSB WATER PARK,
SADASHIVNAGAR, BANGALORE - 560 080
Digitally signed AND ALSO: NO.109, AEROLEX CENTER,
by NAGAVENI 4TH FLOOR, K.H. ROAD,
Location: HIGH BENGALURU - 560027.
COURT OF ...PETITIONERS
KARNATAKA (BY SRI K L SREENIVAS, ADVOCATE)
AND:
1. M/S INDESINE SPACE SOLUTIONS LLP,
NO. 701, 7TH FLOOR, ATLANTA CENTRE,
SONAWALA X ROAD, GEORGE EAST,
MUMBAI - 400 063,
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
MR. SRIKANT.V.VAIDYA
...RESPONDENT
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NC: 2024:KHC:37998
CRL.P No. 888 of 2022
THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO
QUASH THE ORDER DATED 16.10.2019 IN C.C.NO.5865/2019
PENDING ADJUDICATION BEFORE THE COURT OF XXIV
ADDITIONAL SMALL CAUSES JUDGE AND THE MOTOR
ACCIDENT CLAIMS TRIBUNAL AND A.C.M.M. AT BENGALURU AT
ANNEXURE-A TAKING COGNIZANCE FOR AN OFFENCE P/U/S
138 OF THE N.I ACT AND THE COMPLAINT FILED AT
ANNEXRUE-B AND ALL FURTHER STEPS THEREOF TAKEN BY
THE COURT BELOW.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioners files a memo seeking withdrawal of the petition.
In terms of memo, the petition stands disposed as withdrawn.
Sd/-
(M.NAGAPRASANNA) JUDGE CHS List No.: 1 Sl No.: 221