Karnataka High Court
Workmen Of Ksca Club House vs Sri Anil Kumble on 22 April, 2013
Bench: K.L.Manjunath, Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22ND DAY OF APRIL 2013
PRESENT:
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE RAVI MALIMATH
CCC Nos.523-29/2013 (Civil)
and
CCC No.662/2013 (Civil)
BETWEEN:
1. WORKMEN OF K.S.C.A. CLUB HOUSE,
REPRESENTED BY THE KARNATAKA
RAJYA CRICKET ASSOCIATION,
CLUB HOUSE WORKER'S UNION,
REPRESENTED BY ITS PRESIDENT,
HAVING ITS OFFICE AT NO.358/29,
BANASHANKARI 1ST STAGE, 5TH MAIN,
SRINAGAR, BANGALORE - 560 050.
2. SRI THIMMEGOWDA,
S/O MASE GOWDA,
AGED ABOUT 45 YEARS,
NOW WORKING IN THE CRICKET
STADIUM, MANGALORE.
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3. SRI H.B.JAGANNATH,
S/O BASAVAIAH,
AGED ABOUT 48 YEARS,
WORKING IN THE KARNATAKA
STATE CRICKET ASSOCIATION
STADIUM AT ALUR,
NELAMANGALA TALUK,
BANGALORE DISTRICT.
4. SRI V.A.ALPHANSO,
S/O BENJAMIN,
AGED ABOUT 57 YEARS,
WORKING IN THE KARNATAKA
STATE CRICKET ASSOCIATION
STADIUM AT ALUR,
NELAMANGALA TALUK,
BANGALORE DISTRICT.
5. SRI B.P.JAGANNATH,
S/O PUTTEGOWDA,
AGED ABOUT 56 YEARS,
WORKING IN THE KARNATAKA
STATE CRICKET ASSOCIATION
STADIUM AT ALUR,
NELAMANGALA TALUK,
BANGALORE DISTRICT.
6. SRI BYREGOWDA,
S/O SRI B.GANGAPPA,
AGED ABOUT 54 YEARS,
WORKING IN THE KARNATAKA
STATE CRICKET ASSOCIATION
STADIUM AT ALUR,
NELAMANGALA TALUK,
BANGALORE DISTRICT.
3
7. SRI H.T.SHIVARAM,
S/O SRI THIMMAIAH,
AGED ABOUT 56 YEARS,
WORKING IN THE KARNATAKA
STATE CRICKET ASSOCIATION
STADIUM AT ALUR,
NELAMANGALA TALUK,
BANGALORE DISTRICT.
8. SRI G.MUNIRAJU,
S/O SRI GANESHAPPA,
AGED ABOUT 50 YEARS,
WORKING IN THE KARNATAKA
STATE CRICKET ASSOCIATION
STADIUM AT ALUR,
NELAMANGALA TALUK,
BANGALORE DISTRICT.
... COMPLAINANTS
(By Sri : K.SUBBA RAO, Sr. COUNSEL)
AND:
1. Sri ANIL KUMBLE,
HON.PRESIDENT,
MANAGEMENT OF KARNATAKA,
KARNATAKA STATE CRICKET
ASSOCIATION CLUB,
CHINNASWAMY STADIUM,
BANGALORE - 560 001.
2. Sri JAVAGAL SRINATH,
HON.SECRETARY,
KARNATAKA STATE CRICKET
ASSOCIATION, CHINNASWAMY STADIUM,
BANGALORE - 560 001.
...ACCUSED
(By Sri : S.N.MURTHY, Sr. COUNSEL)
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THESE CCCs ARE FILED UNDER SECTIONS 11 &
12 OF THE CONTEMPT OF COURT ACT BY THE
COMPLAINANTS, WHEREIN THEY PRAYS THAT THE
HON'BLE COURT BE PLEASED TO ISSUE NOTICE TO
THE RESPONDENTS AND THEY MAY BE DEALT WITH
ACCORDING TO LAW BY IMPOSING APPROPRIATE
PUNISHMENT FOR DISOBEDIENCE OF THE ORDER
DATED 19.03.2012 IN W.P.NO.33553/2004 C/W
W.P.NO.17030/2007.
These CCCs coming on for orders, this day,
K.L.MANJUNATH, J., made the following:
ORDER
Sri.S.N.Murthy, learned Senior Counsel appearing for the Accused/Respondents submit that the order of this Court dated 19.03.2012 in W.P.No.33553/2004 c/w W.P.No.17030/2007 passed by the learned single Judge in terms of the Joint Memo filed by both the parties have been complied with.
2. Sri.Subba Rao, learned Senior Counsel appearing for the Complainants submit that there is 5 a typographical error in the Memo issued by the Accused/Respondents.
3. If really there is any typographical error, it is for the Accused/Respondents to rectify the mistake, if any, committed by them and if there is any difference in calculating the amount payable to the Complainants in terms of the Joint Memo, liberty is granted to them to approach the Accused/Respondents. Accordingly, these CCCs are closed.
Sd/-
JUDGE Sd/-
JUDGE dh