Karnataka High Court
M/S Rays Power Infra Limited vs Gaurav Gupta on 15 January, 2025
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CCC No. 32 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JANUARY, 2025
PRESENT
THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE M.I.ARUN
CIVIL CONTEMPT PETITION NO. 32 OF 2025
BETWEEN:
1. M/S RAYS POWER INFRA LIMITED
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT 1ST-21
EVERSHINE MALL NORTH METER CABIN 1,
MALAD WEST MUMBAI - 400 064
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. SANNA THIPPESWAMY
2. RAYSALFA POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER THE
Digitally signed PROVISIONS OF THE COMPANIES ACT, 2013
by H K HEMA
Location: HIGH HAVING ITS REGISTERED OFFICE AT 605, SIXTH
COURT OF
KARNATAKA FLOOR, MANJUSHA BUILDING, 57 NEHRU PLACE
DELHI, SOUTH DELHI - 110 019
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
MR. SANNA THIPPESWAMY
3. DADUR SOLAR POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT D-43,
JANPATH, SHYAM NAGAR,
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CCC No. 32 of 2025
JAIPUR-302019
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
MR. SANNA THIPPESWAMY
4. NILAJ SOLAR POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT P.NO. 65,
SARDAR PATEL MARG, C-SCHEME,
ASHOK NAGAR, JAIPUR - 302 001
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
MR. SANNA THIPPESWAMY
5. ANNIGERI SOLAR POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT 65, SARDAR
PATEL MARG, C. SCHEME, ASHOK NAGAR, JAIPUR
302001 REPRESENTED BY ITS AUTHORIZED
SIGNATORY, MR. SANNA THIPPE SWAMY
6. SIRA SOLAR POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT 65,
SARDAR PATEL MARG, C SCHEME,
ASHOK NAGAR, JAIPUR 302001
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
MR. SANNA THIPPESWAMY
...COMPLAINANTS
(BY SRI. SHIVA SHANKAR C, ADVOCATE)
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CCC No. 32 of 2025
AND:
1. GAURAV GUPTA
ADDITIONAL CHIEF SECRETARY,
DEPARTMENT OF ENERGY
VIKASA SOUDHA
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE - 560 001
...ACCUSED
2. THE STATE OF KARNATAKA
DEPARTMENT OF ENERGY, VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE - 560 001
REPRESENTED BY THE ADDITIONAL CHIEF
SECRETARY TO THE GOVERNMENT
...PROFORMA RESPONDENT
(BY SMT. PRAMODHINI KISHAN, AGA)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971 AND RULE 3 OF THE
HIGH COURT OF KARNATAKA (CONTEMPT OF COURT
PROCEEDINGS) RULES, 1981, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ADDITIONAL CHIEF
SECRETARY THE ACCUSED NO.1 AND DECLARE THAT THE
ADDITIONAL CHIEF SECRETARY THE ACCUSED NO.1 IS
GUILTY OF CONTEMPT BY WILFULLY AND DELIBERATELY
VIOLATING THE ORDER DATED 19.12.2024 IN WRIT PETITION
NO.35002 OF 2024 (ANNEXURE-C), ETC
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CCC No. 32 of 2025
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:
CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
N. V. ANJARIA
and
HON'BLE MR JUSTICE M.I.ARUN
ORAL JUDGMENT
(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA) It is not in dispute that the order dated 19.12.2024 passed by learned Single Judge in Writ petition No.35002 of 2024 is an interim order. The proceedings of the main petition are still pending at large on merits to be considered by learned Single Judge.
2. In the aforesaid view, when the order is interim and the rights of any of the parties are not finally crystallized, the Court is not inclined to exercise the contempt jurisdiction more particularly, it could not be said that there is any trapping of finality in the order.
3. The issue and the grievance which is the subject matter of contempt will be decided in the main petition where the -5- NC: 2025:KHC:1372-DB CCC No. 32 of 2025 complainant may work out his rights and remedies. Without expressing any opinion on merits, the contempt petition is not entertained and is disposed of.
SD/-
(N. V. ANJARIA) CHIEF JUSTICE SD/-
(M.I.ARUN) JUDGE VMB List No.: 1 Sl No.: 10