Karnataka High Court
M/S Hinduja Global Solutions Limited vs Mr P Manivannan on 19 June, 2013
Author: N.Kumar
Bench: N.Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19th DAY OF JUNE 2013
PRESENT
THE HON'BLE MR. JUSTICE N.KUMAR
AND
THE HON'BLE MR. JUSTICE V. SURI APPA RAO
CCC NOS.771/2012 & 772/2012(Civil)
BETWEEN :
1. M/s. Hinduja Global Solutions
Limited, A company registered
Under the provisions of the
Companies Act, 1956 having
Its Registered Office at
IN CENTRE, 49/50, MIDC,
12th Road, Andheri (East),
MUMBAI - 400 093
Represented by its
Executive Vice President -
Legal Global & Company Secretary
Kanti Mohan Rustage,
Aged about 50 years,
2. Mr.N.Purushoham,
Son of late K.Narayana Reddy,
Aged 60 years, residing at
No.83, Osborne Road,
Bangalore - 560 042. ...COMPLAINANTS
(By Sri.Shridhar Prabhu, Adv.)
AND :
1. Mr.P.Manivannan,
Presently working as the
Managing Director of
-2-
Bangalore Electricity Supply
Company Limited, K.R.Circle,
Bangalore - 560 001.
2. Mr.K.Chennakeshavamurthy,
Presently acting as Assistant
Executive Engineer (Electrical)
Bangalore Electricity Supply
Company Limited,
Sub-Divisional Office at S-8
Sub Division, Kudlu Gate,
Hosur Road,
Bangalore - 560 068. ...ACCUSED
(By M/s. V.Y.Kumar Associates, Advs.)
. . . .
These CCCs are filed under Sections 11 and 12 of
the Contempt of Court Act by the complainant, wherein
he prays to institute an enquiry and initiate appropriate
actions against the accused for disobeying the order
dated 24.10.2011 passed by the Hon'ble High Court in
W.P. No.25620-21/2010 vide Annexure `A1'.
These CCCs coming on for orders, this day,
N.Kumar J., delivered the following:
ORDER
Memo is filed stating that in Writ Appeal Nos.
1202-1203/2012, by an order dated 17.06.2013 all further proceedings in W.P.Nos. 35620-35621/2010 dated 24.10.2011 is stayed.
-3-2. In view of the said fact, these contempt petitions do not survive for consideration. Accordingly, contempt petitions are dismissed.
Sd/-
JUDGE Sd/-
JUDGE SPS