Karnataka High Court
Talisma Corporation Private Limited vs P. Rajendra Cholan on 27 March, 2019
Bench: B.V.Nagarathna, H.T. Narendra Prasad
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IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 27TH DAY OF MARCH, 2019
PRESENT
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
AND
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
C.C.C. No. 171/2018 (CIVIL)
BETWEEN:
TALISMA CORPORATION PRIVATE LIMITED,
3RD FLOOR, OLYMPIA BUILDING-01,
BAGMANE TECH PARK, CV RAMAN NAGAR,
BYRASANDRA, BENGALURU - 560 093
REPRESENTED BY ITS CONTROLLER - FINANCE
AND AUTHORISED SIGNATORY
MR. VIJAY CHANDRAN N.C. ... COMPLAINANT
(BY MS. BHARGAVI DEVI K., FOR MS. P.V. SANDHYA,
ADVOCATES)
AND:
1. P. RAJENDRA CHOLAN, I.A.S.
AGE MAJOR,
THE MANAGING DIRECTOR,
THE BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED
K.R. CIRCLE
BENGALURU - 560 001.
2. A. NAGABHUSHAN
AGE MAJOR,
THE ASSISTANT EXECUTIVE ENGINEER, ELECTRICAL,
C2 SUB-DIVISION BESCOM,
MALLESHWARAM,
BENGALURU - 560 003. ... ACCUSED
(BY SRI SRIRANGA S., ADVOCATE FOR A-1 & A-2)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215 OF THE
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CONSTITUTION OF INDIA, BY THE COMPLAINANT, WHEREIN HE
PRAYS THAT THE HON'BLE HIGH COURT BE PLEASED TO
PUNISH THE ACCUSED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT 1971 AND GRANT SUCH OTHER
RELIEF AS THIS HON'BLE COURT IN W.P.NOS.57324-325/2015
DATED 27.11.2017 MAY DEEM FIT IN THE FACTS AND
CIRCUMSTANCES OF THE CASE.
THIS CCC COMING ON FOR ORDERS THIS DAY,
NAGARATHNA J., MADE THE FOLLOWING:
ORDER
Learned counsel for the complainant has filed a memo stating that the complainant does not wish to press the contempt petition and seeks permission to withdraw the same.
2. Memo is taken on record and perused
3. Contempt petition is dismissed as not pressed.
Sd/-
JUDGE Sd/-
JUDGE S*