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Karnataka High Court

Cuddapah Sri Paramahamsa Sachidananda ... vs Dhanalaxmi on 10 June, 2025

                                              -1-
                                                       NC: 2025:KHC:19766-DB
                                                          CCC No. 20 of 2025


                   HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 10TH DAY OF JUNE, 2025

                                           PRESENT
                   THE HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE
                                              AND
                                THE HON'BLE MR JUSTICE C M JOSHI
                            CIVIL CONTEMPT PETITION NO. 20 OF 2025
                   BETWEEN:

                   CUDDAPAH SRI PARAMAHAMSA
                   SACHIDANANDA YOGEESHWAR'S
                   MATHALAYAM TRUST REGD.
                   (SRI RAJA RAJESHWARI SHIVALAYA AND
                   SHIVAMURTHY TEMPLES)
                   KEMPAPURA AGRAHARA,
                   BHUVANESHWARINAGAR,
                   BENGALURU-560 023.
                   REP. BY ITS SECRETARY DR. PURANDHAR.
                                                             ...COMPLAINANT
                   (BY SRI G S PRASANNA KUMAR, ADVOCATE)

                   AND:
Digitally signed
by NANDINI R       DHANALAXMI,
Location: HIGH     W/O LATE SRI KRISHNARAJU,
COURT OF
KARNATAKA          AGED ABOUT 7 4 YEARS,
                   R/AT NO.19, 3RD CROSS, RANASINGHPETE
                   POLICE ROAD, BANGALORE-560 053.
                                                                   ...ACCUSED
                   (BY SRI PARAMESWARAPPA C, ADVOCATE)

                        THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
                   CONTEMPT OF COURTS ACT, PRAYING TO TAKE COGNIZANCE
                   OF DISOBEDIENCE OF THE ORDER DATED 28.11.2023 PASSED
                   BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN
                   CRP 580/2022 (SC) BY THE ACCUSED, AND INITIATE
                                -2-
                                          NC: 2025:KHC:19766-DB
                                             CCC No. 20 of 2025


HC-KAR



CONTEMPT PROCEEDINGS AGAINST THE                    ACCUSED   AND
PUNISH HER IN ACCORDANCE WITH LAW.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:   HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE
         and
         HON'BLE MR JUSTICE C M JOSHI


                         ORAL ORDER

(PER: HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE) None appears for the complainant. Adjourned to 11.08.2025.

Sd/-

(V KAMESWAR RAO) ACTING CHIEF JUSTICE Sd/-

(C M JOSHI) JUDGE After the above order was passed, learned counsel for the complainant has appeared before the Court and has filed a memo seeking to withdraw the present contempt petition. The memo reads as under:

NC: 2025:KHC:19766-DB CCC No. 20 of 2025 HC-KAR "The undersigned counsel for the Complainant prays that this Hon'ble Court may be pleased to permit the Complainant to withdraw the above Complaint Petition as not pressed, since the Accused has complied with the order dated 8.11.2024 in CRP No.580/2022, in the interest of justice & equity."

2. Memo is taken on record.

3. Accordingly, contempt petition is dismissed as withdrawn.

Sd/-

(V KAMESWAR RAO) ACTING CHIEF JUSTICE Sd/-

(C M JOSHI) JUDGE NR/-