Karnataka High Court
The Senior Vice-President ... vs Bharath Sanchar Nigam Limited on 30 September, 2011
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE.
DATED THIS THE 30° DAY OF SEPTEMBER 20117. % --
BEFORE
THE HON'BLE MR.JUSTICE BY PINTO | me
CrH.P.No.4032/2010 --
BETWEEN
1. THE SENIOR VICE- PRESIDENT { (COMMERCIAL).
DATA ACCESS INDIA LIMITED 7"
BLOCK "E" ITFLOOR
INTERNATIONAL TRADE TOWER
NEHRU PLACE oa
NEW DELHI- Lie 019,
2 MR, SIDDHARTHA RAY
S/O MR. ASHUTOSH RAY
AGED ABOUT 55-YEARS
R/AT A-5, GEETANSALE ENCLAVE
NEW DELHI- 110027 | PETITIONERS
(BY ORE. JAGADISH, ADVOCATE FOR M/S. MURALI & CO.,)
AND cn
BHARATH sal NCHAR NIGAM LIMITED
OFFICE OF GENERAL MANAGER(MAINTENANCE )
SOUTHERN TELEJCOM REGION
"SANCHAR COMPLEX
WMS COMPOUND, JAYANAGAR
BANGALORE-560001
| REPRESENTED BY ITS
GENERAL MANAGER
. RESPONDENT
"(BY SRI. Y HARIPRASAD., ADVOCATE )
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THIS CRLP FILED U/S.482 CR.P.C BY THE.
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS.
HON'BLE COURT MAY BE PLEASED TO QUASHED THE mo
ORDER OT.15.10.04 PASSED BY THE XVI. ACMM.,,
BANGALORE, THEREBY TAKING COGNIZANCE OF THE .
CRL.CASE NO.518/05 FILED BY THE RESPONDENT U/S 200 |
OF THE Cr.P.C., 1973 R/W SEC.142 OF THE N.IAACT, 1884, --
AGAINS THE PETITIONER AND. WHICH IS PENDING FOR
TRIAL BEFORE THE XXI ACMM, BANGALORE. a
THIS CRL.P COMING ON FOR. "ADMISSION. THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
This peti Uon is. Filed | if the year 2010 seekin quash the- proceedings ~ at "the initiation of the proceedings befofe the trial Court. However, the petitioners have taken part in the proceedings and " efass examined the witnesses and the case is posted for arguments... Hence, the petition does not survive » for consideration and the same is dismissed. ce