RAJ PERUMAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Court by its order dtd. 14/9/2022 has passed the following order:

(2.) Recording the order dtd. 6/9/2022, the petition was adjourned to 14/9/2022. On both occasions i.e, 14/9/2022 and 16/9/2022, learned counsel for the petitioner was not present, neither five lakhs that was agreed to be paid in the civil proceedings are paid nor a Memo to that effect is filed before this Court.