Sri Vijay Tata Ravipati S/O R.S.Murthy vs Chrysalis Holidays Pvt Ltd on 30 March, 2010

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Karnataka High Court

Sri Vijay Tata Ravipati S/O R.S.Murthy vs Chrysalis Holidays Pvt Ltd on 30 March, 2010

Bench: Huluvadi G.Ramesh


1N THE HIGH (T()lERT OF KARE\EA'I'AKA AT BANGAL,C)RE

Dated this the 30"' day of Evlarch, 2010

THE I:ION'BLE MR JUSTICE HUI.UVA1)l G RA;-im;§£*Vj'%;'--«   .

Criminal Petition 2458 / 2009 L'/w 2456./m2()()9, 2'4'.5"'?V'f£~::¥;2V€&0V9L,:'24c$5 _/  

Between:

S1-'1 Vijay 'I'z1taRa-wipaii. 43 yrs' ,.

S/0 R S Murthy, P1'op1*iet0r

M/3 Orange Properties

R O: I 14/1, Guitar Ri11_g_§'i?.Qad  H
Vijaya Bank C0§0r1y" '  ' 

Dodda Ba1nasw:1d_.i.,--~Bangiﬁ  431' _  _V

(B3,: Sri Cha11__cEV_:f;acI*ix=19{(i;z  .--V\>;V1\». 

And:

Chrysalis; H()'§'i|.'1_£i:;_a"f~3'PV'l  _ 

Through -- Supriyxx Kandlmri I
G 4, P1'es_:;t'igc3._i 11f:-m11y. C(>Ls1't

" v.l:_11i'a:11i1jy5R();1_('i; Bang_al0f1:«  _____ M ;

S (1.'l.1an.;1fi1vz1j()L1ii, Adv. J

B e 1'0 re

2009

CO mmo n
Pctitionazr

commo n
Respondent

A ,i*hese_(:1;iA;%ni.:_i';1i Petitions are ﬂied unde1'S.482 01'£.he C:-.PC ;3t."d_yi11g to V _S€{ asiifc th-.=~:' 0:-dér dated 9.6.9.009 _ I 5/2(}()')v. 23;} 3/2009.

in CC 23E4/2009: CC 23l?, I 2.()€)9: CC V T.E)€:~;€- Crin1i.n21i Petitions coming on for Orders this day. the Couri " _:'n;:dé =--tE1:3 folfowing:

Wof' tghitn by the petitioner. Accordillgly, 1\/Iisc.CrE.4489/()9, V":1.11(>wet1A. ' A1 V (.)Rl)I:'I\' On 2.1.10.(')9. when the n1atter was called, :~.;inee none 1'('3§_)1'CSQI'.'E§}L1 the pe:.i1.i0ner, the above petitions came to be {11S1T]1S:$Cd for not1--pi'e'see:utiibn. Further, on i1.2.2()10. the application filed for reealting the .'.\j';E1;1'z'1 21.10.09 came to be di.xn1i.<.<;e(1 since the renminnzgmneu11t"et§ "{:):1_jII' 0!:

R366 1-nkhs was not paid by the petitioner to the":tiespe1ide:1t its zég:fe'e;1.V

2. Heard the learned Counsel for._ the pe:titio:1ei";1.&_1d__the Eenrned Counsei for the respomem. M _ __ _

3. Aeeordi1_1g._"tC;v thehisj:t51ni::s:iQn" ef the 1ez1rned Counsei for the petitioner the remaining bahtne'e._;i'1'ntnnjtV, w1_1ifeh Vw'zis«d_L1eV_i)jy the peti1.ione:'_. 11:15; been paid to the 1'esponcie11t._;11*;c1 Vt11e~;an1e' his 2:'eeep--%.eci by the respondent. In View of the sub1z1issio11 I'i3;l('§(','g t11e'-ofiiea' .de1t'e;1 21.10.09 c1is:nissi11g the petitions for not1«p1'()see'Litfen. is :'ecé't1Eed§ Sitmee the 1'esp0n&e.nt is sa1.is1_'ied with the amount "4v4§t}£'3/{)9 and 756/10 ﬁled for reeztiiingg the Said <,n'<,1e:'

4. C()1'1scqL:em'l_v, the '.-:l)(')v'e p<3:i£i0n.s' are also dispmcd of in M-31jn':.si_ of £116 set£Icn1cnt entered imo between the paﬂies. 79""./,»..,»._, .¢ . :£\. «-27, i. '.

-»%L£'>'{~e«/i C:.~.:;/E'/, Bkp

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