Karnataka High Court
R.M. Rajashekhar vs Sri. Venkatesh B Ifs on 5 August, 2019
Bench: Ravi Malimath, H.P.Sandesh
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 5TH DAY OF AUGUST, 2019
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR. JUSTICE H.P.SANDESH
CCC NO.625 OF 2019 (CIVIL)
BETWEEN:
R.M. RAJASHEKHAR
AGED ABOUT 47 YEARS
SON OF MALLIKARJUNAIAH
VEERABHADRESHWARA TEMPLE BEEDHI
NEAR ANJANEYA TEMPLE
HALEPETE
BIRUR, KADUR TALUK
CHIKKAMAGALUR-577 116. ... COMPLAINANT
(BY SRI. JEEVAN KUMAR B.S., ADVOCATE)
AND:
SRI. VENKATESH B, IFS
MANAGING DIRECTOR
KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT CORPORATION LIMITED
ANAND RAO CIRCLE
BENGALURU-560 001. ... ACCUSED
(BY SRI. H. DEVENDRAPPA, ADVOCATE)
2
THIS CONTEMPT PETITION IS FILED UNDER
SECTIONS 11 AND 12 OF THE CONTEMPT OF COURTS ACT
1971, PRAYING TO INITIATE CONTEMPT OF COURT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING
DELIBERATELY DISOBEYED THE ORDERS OF THIS COURT
PASSED IN WRIT PETITION NO.39048 OF 2018 DATED
06.12.2018 MARKED AT ANNEXURE-A.
THIS CONTEMPT PETITION COMING ON FOR
ORDERS THIS DAY, RAVI MALIMATH J., PASSED THE
FOLLOWING:
ORDER
This contempt petition is filed on the ground that the order dated 06.12.2018 passed by the learned Single Judge of this Court in Writ Petition No.39048 of 2018 has been disobeyed. In terms of the said order, the respondent No.4 therein was directed to consider the representation of the petitioner. Since, the same was not done, the instant petition is filed.
2. The accused has filed his reply in the Court. He has tendered his apology for the delay in complywing the order of the learned Single Judge. Learned counsel for the accused on instruction submits that unconditional apology of the accused be accepted, in view of the delay in 3 complying with the order of the learned Single Judge. He has also produced Annexures-R1 to R3 which would indicate consideration of the representation of the petitioner. For the reason assigned, the delay in complying the order of the learned Single Judge is condoned.
3. In view of the compliance of the order passed by the learned Single Judge, we do not find any ground to proceed further.
The proceedings are dropped.
Sd/- Sd/-
JUDGE JUDGE
ST