Karnataka High Court
Shreyas S/O Bhalachandra Jabshetti vs Shri Pradeep P on 12 March, 2025
Author: S G Pandit
Bench: S G Pandit
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NC: 2025:KHC-D:4703-DB
CCC No. 100153 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 12TH DAY OF MARCH, 2025
PRESENT
THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
CIVIL CONTEMPT PETITION NO. 100153 OF 2023
BETWEEN:
SHREYAS S/O BHALACHANDRA JABSHETTI
AGE. 32 YEARS, OCC. NIL,
R/O NO.202, YANAMPETH TERBAZAR,
RAMDURG-591123, DIST. BELAGAVI.
...COMPLAINANT
(BY SRI. DINESH M. KULKARNI, ADVOCATE)
AND:
1. SHRI PRADEEP P
AGE. MAJOR,
THE COMMISSIONER,
DEPARTMENT OF COLLEGIATE EDUCATION,
GOVERNMENT OF KARNATAKA,
BENGALURU-01.
...ACCUSED
2. THE STATE OF KARNATAKA
ASHPAK
KASHIMSA REP. BY ADVOCATE GENERAL
MALAGALADINNI
HIGH COURT OF KARNATAKA,
Digitally signed by
ASHPAK KASHIMSA
MALAGALADINNI
DHARWAD BENCH.
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH ...PROFORMA RESPONDENT
(BY SRIYUTHS. GANGADHAR J.M., AAG FOR M.M. KHANNUR, AGA)
THIS CIVIL CONTEMPT PETITION IS FILED UNDER SECTIONS
11 AND 12 OF THE CONTEMPT OF COURTS ACT, 1971, R/W.
ARTICLE 215 OF CONSTITUTION OF INDIA,1950, PRAYING TO
PUNISH THE ACCUSED FOR VIOLATING THE ORDER DATED
06/01/2023 PASSED IN W.P.NO.101849/2022, VIDE ANNEXURE-A &
ETC.,
THIS CONTEMPT PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC-D:4703-DB
CCC No. 100153 of 2023
CORAM: THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE S G PANDIT) Learned counsel Sri. Dinesh M Kulkarni after arguing the matter at length, seeks leave of the Court to withdraw the contempt petition with liberty to challenge the endorsement dated 12.08.2024.
The submission is placed on record. The contempt proceedings are dropped with liberty as sought. All the contentions of the parties are kept open.
Sd/-
(S G PANDIT) JUDGE Sd/-
(C.M. POONACHA) JUDGE JTR CT:VP LIST NO.: 1 SL NO.: 27