Karnataka High Court
Sri Venakteshwarlu vs M/S Bayer Crop Science India Ltd on 27 November, 2008
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN THE HIGH COURT OF KARNATAKA AT BANGA3}C)?'§'??v:'\\_j: _ DATED THIS THE 2711* DAY 01:' NOVEMBER,--»éf}Q$"A*~::: T _: "
BEFORE THE }:ION'BLE MR. JUSFICEV,ASH0I{"£'3;"HINCHfQEI§i f QRIMINAL PETITION N§:4é§4<) oF'gao__'§ BETWEEN:
SR1 VENKATESHWARLU -.
S/O SAMBAIAH, . PROPRIETOR _
M [S VENKATESHWARA '1'i;aa1::ER--ss, AGED ABOUT 60 YEARS. ' R/AT HOUSE No.3-L-419:; » MAIN ROAD, Ié'é1é'i{AL,:T,5»v_V WARANGAL DiS'I'RiCT ' ANDRA PRADESH 4.
4_ V A V . ...PE'i'I'I'1ONER 4 ;{.e.~3'1_ SR1 A M2§$Di9~1U$?JDHANA RAO. ADVOCATE) M/S 'BAYER 'et§f<::>1§ SCTTESCE INDIA L'I'D., FORME.Ri.'Z'._ ;<rqz:.m:_ A$'AVEN'I'IES C120? sermon *1.I*~¥f)IA L'I'E)_., AGREVA INDIA LTI3, HAVING ITS RE._GD'C5FFICE AT "AVENTIES CENTER' _ *~I5Io.54r-A, MATHURADASS "VASANJi E?OAf3,---{ANDHERI KURLA ROAD, { ANDHERI' EAST, MUMBAI-400 O93 ' "REGIGNAI4 QFFICE AT "SHRESHTA BUMP' N WN<3.--8.'?, KR ROAD, NQ206 85 20?, II FLOOR 'BANGALDRE560 04 Q "'MR.:.'S.A. RASHEED RA. HOLDER.
R§§3Pi?ESENTED BY ITS BUSINESSMANAGER R'ES¥'0NDENT (BY SR1 HONNAPPA, HCGP] THIS CRLP IS FILED U/S482 CR.P.C BY THE Anfsi:ocA?ifE3"'£4"<,Si§'J 4_ THE PETITEONER PRAYING THAT nus HONBLE COURT MAY BE' ., "
PLEASED TO SET ASIDE THE (ORDER mxs. 1 ma' mssmp' 'mE_:xx:., ADDL. C.M.M, BANGALORE IN C.C.NO.3934;{O3. ' 3 V COURT MADE THE FOLLOWING:
THIS cR1..P. COMING on FOf%_AD§}¥ISg€§I--QN T;~i1;f3.'_':3:;Y;
.%«»»n The pctritiu-11er's learned of the Court to Withdraw this petition Ifiiésh application under Section 311
2. This sis ii mscrving the liberty to iagiithcr application to the Maglsfiate setting out all the material pa11;icuI;:-11s,:.-- .. dispose of the anticipated A to the respeandcnt to file objc6'Eioii;%_ in thin matter.
Sd/~ Judge