Karnataka High Court
Mr Prathap S Wadhwa vs M/S Indesine Space Solutions Llp on 20 June, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2023:KHC:21255
CRL.P No. 1042 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 1042 OF 2022
BETWEEN:
1. MR. PRATHAP S WADHWA,
CHAIRMAN AND MANAGING DIRECTOR,
M/S. CONVENTION HOTELS INDIA PVT. LTD.,
SON OF SHIVKUMAR T WADHWA,
AGED ABOUT 53 YEARS,
HAVING OFFICE AT
NO.109, AEROLEX CENTRE,
4TH FLOOR, KH ROAD,
BANGALORE - 560 027.
ALSO AT
MR. PRATHAP S WADHWA,
CHAIRMAN AND MANAGING DIRECTOR,
Digitally signed M/S. CONVENTION HOTELS INDIA PVT. LTD.,
by PADMAVATHI
BK NO.165, 3RD CROSS,
Location: HIGH 9TH MAIN, RMV EXTENSION,
COURT OF BANGALORE - 560 027.
KARNATAKA
2. SMT. SUNETRA PRAKASH,
WIFE OF PRATHAP WADHWA,
AGED ABOUT 43 YEARS,
RESIDING AT 170 A, TARAKA,
10TH MAIN, OPPOSITE BWSSB WATER PARK,
SADASHIVNAGAR,
BANGALORE - 560 080.
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NC: 2023:KHC:21255
CRL.P No. 1042 of 2022
ALSO AT
NO.165, 3RD CROSS,
9TH MAIN, RMV EXTENSION,
BANGALORE - 560 080.
...PETITIONERS
(BY SRI. AJESH KUMAR, ADVOCATE)
AND:
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. SRIKANTH V. VAIDYA.
...RESPONDENT
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO
QUASH THE ORDER DATED 16.10.2019 IN C.C.NO.5866/2019
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
ANNEXURE-B AND ALL FURTHER STEPS THEREOF TAKEN BY
THE COURT BELOW.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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NC: 2023:KHC:21255
CRL.P No. 1042 of 2022
ORDER
Learned counsel appearing for the petitioners files a memo seeking to withdraw the petition. The memo so filed reads as follows:
"The undersigned counsel for the Petitioner most respectfully seeks leave of this Hon'ble Court to withdraw the instant Criminal Petition as the Complaint IN C.C.No.5866/2019 against the Petitioners herein have been dismissed for want of prosecution on 06.04.2022 and it is most respectfully prayed that the Petitioner may be permitted to withdraw the instant Petition and grant liberty to the Petitioners herein to seek all remedies available as per Law, and pass such Orders and further Orders, in the interest of Justice and Equity."
In terms of memo, the petition is disposed as withdrawn.
Sd/-
JUDGE RKA List No.: 2 Sl No.: 7