Karnataka High Court
Sri C Muddaiah vs Sri S N Jayaram Ias on 22 July, 2013
Bench: N.K.Patil, B.Manohar
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22ND DAY OF JULY, 2013
:PRESENT:
THE HON'BLE MR.JUSTICE N.K.PATIL
AND
THE HON'BLE MR.JUSTICE B.MANOHAR
C.C.C. No.824 of 2013 (Civil)
Between:
Sri. C. Muddaiah,
S/o. Hanumanthaiah,
Aged about 66 years,
Retd., Asst. Revenue Officer,
KHB, R/at. No.80/16,
19th Main Road, 9th Cross,
Rajajinagar I 'N' Block,
Bangalore-10.
... Complainant
(By Sri. S.Narayana, Advocate)
And :
Sri. S.N. Jayaram, I.A.S.,
The Commissioner,
Karnataka Housing Board,
Cauvery Bhavan,
Bangalore-9.
... Accused
(By Sri. S.N.Ashwathanarayan, Advocate)
This C.C.C (Civil) is filed under Sections 11 & 12 of the
Contempt of Courts Act, by the Complainant, praying to
initiate contempt proceedings against the accused for
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disobeying the Order dated 08/03/2013 in W.P.
No.580/2013 vide Annexure-C.
This C.C.C (Civil) coming on for Orders this day,
N.K.Patil, J, made the following:
: ORDER :
This contempt petition is filed by the complainant with a prayer to initiate contempt proceedings against the accused for disobeying the Order dated 08/03/2013 in W.P. No.580/2013 vide Annexure-C.
2. Learned counsel appearing for Accused submitted that, the directions issued by the learned Single Judge on 08/03/2013 in W.P.No.580/2013 has been complied with and to that effect, he has filed counter affidavit along with R1- an endorsement dated 14.5.2013. Therefore, he submitted that this contempt petition may be dropped.
3. Placing the submissions made by learned counsel appearing for Accused and the statements made in the counter affidavit on record, the contempt petition filed by the complainant is dropped, reserving 3 liberty to the complainant to assail the correctness of the endorsement issued by the Accused, if he is still aggrieved or if need arises. Ordered accordingly.
SD/-
JUDGE SD/-
tsn* JUDGE