Karnataka High Court
Mr. Bapuram Purushotham Reddy vs M M Chishty on 8 January, 2026
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NC: 2026:KHC:1171-DB
C.C.C. No.801/2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
CIVIL CONTEMPT PETITION NO.801/2024
BETWEEN:
1. MR. BAPURAM PURUSHOTHAM REDDY
AGED ABOUT 69 YEARS
S/O SRI. B.V.R. REDDY.
2. MRS. BAPURAM VISALAKSHI
Digitally signed
by ARSHIFA AGED ABOUT 64 YEARS
BAHAR KHANAM W/O MR. B. PURUSHOTHAMA REDDY.
Location: High
Court Of BOTH ARE R/AT PLOT NO.279
Karnataka MLA AND MPS COLONY ROAD
NO.10C, JUBILEE HILLS
HYDERABAD 500 033.
...COMPLAINANTS
(BY SMT. RUPA B. DEVARAJU AND
SRI. GOPALA KRISHNA, ADVS., FOR
SRI. SHARATH S. GOGI, ADV.,)
AND:
M.M. CHISHTY
THE ASST. GENERAL MANAGER
PUNJAB NATIONAL BANK
CIRCLE SASTRA CENTRE
BANGALORE EAST
1st FLOOR, RAHEJA TOWERS
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NC: 2026:KHC:1171-DB
C.C.C. No.801/2024
HC-KAR
26-27 M G ROAD
BANGALORE 560001.
...ACCUSED
(BY SRI. SHETTY VIGNESH SHIVARAM, ADV.,)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO TAKE COGNIZANCE OF
CIVIL CONTEMPT AGAINST THE AUTHORIZED OFFICER THE
ACCUSED BANK FOR DISOBEYED BY NOT COMPLYING WITH
THE DIRECTION AS ORDERED BY TH LEARNED SINGLE JUDGE
OF THIS HON'BLE COURT, IN WP NO.9346/2022(GM-RES),
DATED 10.05.2022 AND THE SAME HAS BEEN EXTENDED FROM
TIME TO TIME, WHICH IS AT ANNEXURE-B AND PUNISH THE
AUTHORIZED OFFICER OF THE ACCUSED BANK, IN
ACCORDANCE WIT LAW IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL ORDER
(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL) This contempt petition has been filed alleging willful disobedience of the order of the learned Single Judge dated 10.05.2022 passed in W.P.No.9346/2022. -3-
NC: 2026:KHC:1171-DB C.C.C. No.801/2024 HC-KAR
2. The respondent entered appearance, filed objections and also produced the entire order sheet of the proceedings before the learned Single Judge.
3. The order of the learned Single Judge dated 27.06.2023, indicates that the interim order granted earlier was extended only for a period of two weeks. The statement of objections filed indicates that the auction was conducted by the bank on 18.09.2023. The order dated 10.10.2023 of the learned Single Judge records the other events taken place between the parties. It is pointed out that the writ petition was later disposed of with liberty to approach the Debt Recovery Tribunal (DRT) and they have already initiated the proceedings.
4. In view of the specific order dated 27.06.2023 of the learned Single Judge and considering that the auction took place after two weeks from the said date, we are of the view that there is no willful disobedience of the order of the learned Single Judge as alleged. The contempt -4- NC: 2026:KHC:1171-DB C.C.C. No.801/2024 HC-KAR petition is therefore devoid of merit and the same is dropped.
Notice issued to the accused is discharged Sd/-
(ANU SIVARAMAN) JUDGE Sd/-
(VIJAYKUMAR A. PATIL) JUDGE ABK List No.: 3 Sl No.: 18