VINTAGE SHELTERS REPRESENTED BY ITS PROPRIETOR SRI. MANJUNATHA REDDY S/O LATE PAPA REDDY Vs. DR. INDUREKHA TPIPATHY W/O DR. SAMBASIVA RAO

JUDGEMENT

(1.) THIS Criminal Petition is filed under 482 of Code of Criminal Procedure praying to set aside the order dated 26.11.2010 in Code of Civil Procedure. No. 15/2010 (EP No. 6/2010) on the file of the IV Additional District Consumer Disputes Redressal Forum, Bangalore.

(2.) SRI . Sridhar Chakravarthy, learned Counsel, undertakes to file power on behalf of Respondent within eight weeks. He is permitted to do so.

(3.) IT is the contention of the learned Counsel for the Petitioner that he may be permitted to move an application before the Court below for recalling the non -bail able warrant issued against him. The only grievance of the Petitioner is that a direction may be issued to the Court below to dispose of the said application on the same day.