BHUVANESH ENGINEERING WORKS Vs. R. V. KRISHNAMURTHY

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) Looking to the facts and circumstances of the case, issuance of notice to the respondent is dispensed with in order to avoid further delay in disposal of the matter.

(3.) This petition is filed by the petitioners under Section 482 read with Section 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') for setting aside the portion of the order dated 31.08.2019 passed by the Additional City Civil and Sessions Judge, Bengaluru (CCH-67) (hereinafter referred to as 'First Appellate Court') in Crl.A.No.1874/2019.