Veerayya Nagayya Valandi Vs Nataraj S

Karnataka High Court At Bengaluru 5 Feb 2025 Criminal Revision Petition No. 1253 Of 2024 (2025) 02 KAR CK 0019
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Revision Petition No. 1253 Of 2024

Hon'ble Bench

H.P. Sandesh, J

Advocates

Renukadevi

Final Decision

Dismissed

Judgement Text

Translate:

H.P. Sandesh, J

The learned counsel for revision petitioner files memo seeking permission of this Court to withdraw the revision petitioner stating that matter has been

settled between the parties. Hence, permitted to withdraw. In view of the memo, revision petition is dismissed as withdrawn.

From The Blog
Legal & Regulatory Challenges: India vs USA
Nov
17
2025

Court News

Legal & Regulatory Challenges: India vs USA
Read More
Supreme Court to Hear Sahara Employees’ Plea for Pending Salaries Amid SEBI Refund Case
Nov
17
2025

Court News

Supreme Court to Hear Sahara Employees’ Plea for Pending Salaries Amid SEBI Refund Case
Read More