Karnataka High Court
Mrs Veena Sahani vs Army Welfare Education Society Awes on 8 June, 2023
Author: G.Narendar
Bench: G.Narendar
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NC: 2023:KHC:19719-DB
CCC No. 759 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JUNE, 2023
PRESENT
THE HON'BLE MR JUSTICE G.NARENDAR
AND
THE HON'BLE MR JUSTICE C.M. POONACHA
CIVIL CONTEMPT PETITION NO. 759 OF 2020
BETWEEN:
1. MRS VEENA SAHANI
W/O COL. M.P SAHANI
AGED ABOUT 53 YEARS
PRINCIPAL, ARMY PUBLIC SCHOOL
KAMARAJ ROAD
BENGALURU 560001
...COMPLAINANT
(BY SRI. SHIJU ABRAHAM.,ADVOCATE (ABSENT))
AND:
1. ARMY WELFARE EDUCATION SOCIETY (AWES)
REP BY ITS MANAGING DIRECTOR
202, SHANKAR VIHAR,
DELHI CANTT,
NEW DELHI-110010
Digitally signed
by
NIRMALADEVI
2. GENERAL OFFICER COMMANDING
Location: HIGH
COURT OF IN CHIEF HEAD QUARTERS
KARNATAKA
SOUTHERN COMMAND
KHADAKWASLA
PUNE, MAHARASHTRA-411023
3. GENERAL OFFICER
COMMANDING AND PATRON,
ARMY PUBLIC SCHOOL
HEAD QUARTERS,
KARNATAKA AND KERALA SUB AREA
CUBBON ROAD
BENGALURU-560001
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NC: 2023:KHC:19719-DB
CCC No. 759 of 2020
4. DEPUTY GENERAL OFFICER
COMMANDING AND CHAIRMAN
ARMY PUBLIC SCHOOL
HEAD QUARTERS,
KARNATAKA AND KERALA SUB AREA
CUBBON ROAD
BENGALURU560001
5. COLONEL /COLONEL TRAINING/ VICE CHAIRMAN
(CONCERNED OFFICER IN CHARGE
ARMY PUBLIC SCHOOL
K.KAMARAJ ROAD BENGALURU)
HEAD QUARTERS,
KARNATAKA AND KERALA SUB AREA
CUBBON ROAD
BENGALURU 560001
6. COLONEL (TRAINING)
HEAD QUARTERS,
KARNATAKA AND KERALA SUB AREA
CUBBON ROAD
BENGALURU 560001
7. MR G P SINGH
ALSO KNOWN AS MR GURPURDEEP SINGH
S/O NOT KNOWN
NOW WORKING AND HAVING
ADDRESS AS COLONEL (TRAINING)
HEAD QUARTERS
KARNATAKA AND KERALA SUB AREA
CUBBON ROAD
BENGALURU-560001
(IN HIS OWN PERSONAL CAPACITY,
SINCE HE HAS COMMITTED THE
OFFENCES OF PERSONAL
BIAS/VENGEANCE/REVENGE
BY MISUSING HIS CONFERRED
OFFICIAL CAPABILITY AS A
OFFICER OF THE INDIAN ARMY AND
THERE BY HAVING CONTROL OF
ARMY PUBLIC SCHOOL KAMARAJ ROAD
BENGALURU)
8. COLONEL SPR BHOSLE (RETD)
DIRECTOR AWES,
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NC: 2023:KHC:19719-DB
CCC No. 759 of 2020
SOUTHERN COMMAND HEADQUARTERS,
SOUTHERN COMMAND
KHADAKWASLA, PUNE
MAHRASHTRA-411023
9. COLONEL SK GHOSH (RETD)
RETIRED AND NOW RE EMPLOYED AS
STAFF OFFICER TO DEPUTY GENERAL OFFICER
COMMNADING AND CHAIRMAN APS
HEADQUARTERS,
KARNATAKA AND KERALA SUB AREA
C UBBON ROAD
BENGALURU-560001
...ACCUSED
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURT ACT , BY THE COMPLAINANT, PRAYING TO
INITIATE APPROPRIATE PROCEEDINGS, INCLUDING PROCEEDINGS
FOR CONTEMPT OF COURT AGAINST THE ACCUSED HEREIN FOR HIS
WILL-FULL DELIBERATE AND WANTON DISOBEDIENCE OF THE
ORDER DATED MARCH/7TH/2020 AND THE EXTENSION OF THE
TEMPORARY INJUNCTION BY VIRTUE OF THE ORDER OF THE
HON'BLE DIVISION BENCH OF THE HIGH COURT OF KARNATAKA IN
WRIT PETITION NO.6435/2020 (GM-RES) DATED 24.3.2020 AND
PUNISH HIM UNDER THE PROVISIONS OF THE CONTEMPT OF
COURTS ACT, 1971 IN ACCORDANCE WITH LAW.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., MADE THE FOLLOWING:
ORDER
Office to delete the name of learned ASG., from the cause list as we see that no notice has been issued to the alleged Contemnor.
Contempt Petition is of the year 2020. Despite time being granted, there is no effort on the part of the complainant to -4- NC: 2023:KHC:19719-DB CCC No. 759 of 2020 comply either with the orders of this Court or objection raised by the Office.
Accused is called. There is no representation. Contempt petition is dismissed for non-prosecution.
Sd/-
JUDGE Sd/-
JUDGE BS List No.: 1 Sl No.: 11