Karnataka High Court
Dr Sanjay Murgod vs Rajarajeshwari Dental College And ... on 30 September, 2024
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NC: 2024:KHC:40601-DB
CCC No. 431 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF SEPTEMBER, 2024
PRESENT
THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE K. V. ARAVIND
CCC No. 431 OF 2023 (CIVIL)
BETWEEN:
1. DR. SANJAY MURGOD,
SON OF MR. JUSTICE A. B. MURGOD (RETD),
AGED ABOUT 53 YEARS,
RESIDING AT No. 1075/E,
10TH MAIN, HAL 2ND STAGE ,
BENGALURU,
KARNATAKA- 560008
...COMPLAINANT
(BY MS. SAHANA DEVANATHAN, ADVOCATE FOR
SRI. P CHINNAPPA, ADVOCATE)
AND:
Digitally signed
by VALLI
MARIMUTHU 1. RAJARAJESHWARI DENTAL COLLEGE
Location: High AND HOSPITAL,
Court of No. 14, RAMOHALLI CROSS,
Karnataka KUMBALGODU, MYSORE ROAD,
BENGALURU - 560074.
REPRESENTED BY ITS CHAIRMAN,
DR. A.C. SHANMUGAM.
2. DR. GIRISH H. C.,
PRINCIPAL,
RAJARAJESHWARI DENTAL COLLEGE AND HOSPITAL,
No.14, RAMOHALLI CROSS,
KUMBALGODU, MYSORE ROAD,
BENGALURU, KARNATAKA - 560074.
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NC: 2024:KHC:40601-DB
CCC No. 431 of 2023
3. DR. A.C. SHANMUGAM.
CHAIRMAN,
RAJARAJESHWARI DENTAL COLLEGE
AND HOSPITAL, No.14,
RAMOHALLI CROSS,
KUMBALGODU, MYSORE ROAD,
BENGALURU, KARNATAKA - 560074.
4. MR. ARUN KUMAR,
CHAIRMAN,
RAJARAJESHWARI DENTAL COLLEGE
AND HOSPITAL, No.14,
RAMOHALLI CROSS,
KUMBALGODU, MYSORE ROAD,
BENGALURU, KARNATAKA - 560074.
5. DR. N. EDWIN DEVADOSS,
DEAN,
RAJARAJESHWARI DENTAL COLLEGE
AND HOSPITAL, No.14,
RAMOHALLI CROSS,
KUMBALGODU, MYSORE ROAD,
BENGALURU, KARNATAKA - 560074.
6. DR. S. SAVITHA,
DIRECTOR OF POST GRADUATE STUDIES.
RAJARAJESHWARI DENTAL COLLEGE
AND HOSPITAL, No.14,
RAMOHALLI CROSS,
KUMBALGODU, MYSORE ROAD,
BENGALURU, KARNATAKA - 560074.
...ACCUSED
(BY SRI CHANDRAKANTH R. GOULAY, ADVOCATE)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
PRAYING TO TAKE COGNIZANCE OF THE WILFUL DISOBEDIENCE
BY THE ACCUSED Nos. 1-6 OF THE JUDGMENT DATED 24.01.2023
PASSED BY THIS HONBLE HIGH COURT IN WP.No.15873/2021
(ANNEXURE-A).
THIS CCC COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
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CCC No. 431 of 2023
CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
N. V. ANJARIA
and
HON'BLE MR. JUSTICE K. V. ARAVIND
ORAL ORDER
(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA) Pursuant to the order dated 20.08.2024 passed by this Court, today when the contempt proceedings came up for consideration, learned advocate Mr. Chandrakanth R. Goulay for the respondents produced the memo dated 30.09.2024 along with which, the copy of the order dated 27.09.2024 reinstating the petitioner is produced.
2. The petitioner is therefore shall be reinstated as per the memo and the order passed by the respondents. It is directed that the petitioner shall be reinstated accordingly once he approaches the respondents to join the duties.
3. In the above view, nothing survives in the present contempt petition. It is accordingly disposed of as not surviving.
Sd/-
(N. V. ANJARIA) CHIEF JUSTICE Sd/-
(K. V. ARAVIND) JUDGE VBS/ List No.: 2 Sl No.: 2