Karnataka High Court
Sri Subhash Seshamani vs M/S Tyco Fire And Security India Pvt Ltd on 22 July, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22nd DAY OF JULY, 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION No.488 OF 2016
BETWEEN:
Sri Subhash Seshamani,
S/o A S Seshamani,
Aged 37 years,
Presently R/at: No.203,
Bombay Maheshwari Apartments,
Tomarg, Giripeth, Nagapura,
Maharashtra State - 440 010. ... Petitioner
(By Sri. Sadashivaiah K G, Advocate)
AND:
1. M/s Tyco Fire and Security
India Pvt. Ltd., A Company
Under the Companies Act, 1956,
Regd. Office : D-601, Campus D,
6th Floor, RMZ Centennial,
Kundalahalli Main Road,
Bangalore - 560 048,
Represented by its
Authorized signatory,
Sri Gopalakrishna,
S/o Ramegowda,
Aged about 50 years.
2. M/s P S Techom Pvt. Ltd.,
(Vecaun Projects),
Regd. Office : No.2C - 728,
2
1st Block, HRBR Layout,
Banasawadi,
Bangalore - 560 043.
Rep. by its Managing Director,
Sri Prasad Parasuraman.
3. Sri Prasad Parasuraman,
S/o A S Parashuraman,
Aged about 39 years,
M/s P S Techom Pvt. Ltd.,
No.2C - 728, 1st Block,
HRBR Layout, Banasawadi,
Bangalore - 560 043.
4. Priya Parasuraman,
Director, P S Techom Pvt. Ltd.,
Aged about 36 years,
2C - 728, 1st Block,
HRBR Layout, Banasawadi,
Bangalore - 560 043.
5. Smt. Rajeshwari Parasuraman,
Director, P S Techom Pvt. Ltd.,
Aged about 68 years,
2C - 728, 1st Block,
HRBR Layout, Banasawadi,
Bangalore - 560 043. ...Respondents
(By Sri Keerthikumar D Naik, Advocate for R1;
V/O/dt.15.3.2016 petition dismissed against R2 to R5)
This Criminal Petition is filed under Section 482 of
Cr.P.C., praying to quash the proceedings on the file of the
learned XIV Addl. C.M.M., Bangalore City, Bangalore (Mayo
Hall) in C.C. No.50641/2014 in so far it relates to the
petitioner is concerned.
3
This Criminal petition coming on for orders this day,
the Court made the following:
ORDER
Heard the learned counsel for the petitioner and the learned counsel for the respondents. The learned counsel for the respondents has filed a memo stating that the matter is settled in Lok Adalath in the trial Court on 14.07.2018. In view of this memo, nothing survives for consideration in this petition. Accordingly, the petition is dismissed.
Sd/-
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