Karnataka High Court
Smt Rabia Bi W/O Late Mohd Khasim vs Sri K Subramani S/O Kannan on 9 February, 2011
Bench: N.Kumar, Ravi Malimath
IN THE HIGH COURT OF KARNATAE-(A AT aAN(3A.j:;£3:':2.E'~'--VVA
DATED THIS THE 9?" DAY OF FEBRuAR\{~*§2O'i *-
PRESENT_w._
THE HGNELE MR._.3_USTI4CE |'\E...KUIVLRR. "
Ambla» V .
THE HON'8LE Mrmus'1*iC'Ea:§§A,\}:..MALIMMH
CCCVf.NO..1'382::§f"2§}1VCfvCI.$?ID
1. Smf'.'Rab_ia' Bi
Aged about 63 y'e.a:'s,"'~-./,
w/9 fat:e"=M0hd_.Iefihasim';
._'§§2E§'0h;afna73ed 'I'c';Vb'a*.'~*'
=._Age::i .a§3o"u..t 44 years,
V S/o"i-a_tfe..M;§h'.sjmmed Khasim.
3t.' ' riaf
Aged' at.o"ut: 40 years,
S/0 _Ia'::e Mohammed Khasim.
,'A"a~:« residing at Na,138,
. 'Rabéa Mansion,
Lafbagh Road, K.S.Garden,
Bangaiore ---« 560 027. WCOMPLAINANTS
(By Sr§yuths.Must:haq Ahmed; Abdui Khadar and Shiva
Kumar, Aévocates)
AND:
Sri §<.Subramani
Aged about 60 years,
S/o Kannan
i\£o.183, Rajamaiai Eiectricais,
Rabia Mansion; 4"' Cross,
Lalbagh Road, K.S.€3arderi, , '~. «. *
Bangaiore ~-- 560 027. " e..'.'.'ifi§3CLjSE_i3 %
**%f'
This ccc filed uncléir se':tic;n1"0_'& 14% or the contempt
of Court Act by the Comp'iai"n.ant', wii.efr.ei'n. he praying to
initiate prosecution agai.n_st the re'sp'o-rident for wilifut
disobedience of-_th~-e di:rectio.ns..4Va'rt't_fi.._orders passed by the
H0ri'bie Court '26_.0.9."?_.0O8_ in "RVi*'r3i';"N0.981/2008 vide
Annexure--E3"to_get-her with"~un"dei'Vtai<i'ng affidavit filed on
14.10.2008-e..VVidi3V Ari'n«e)"<ui'e{CV and sentence him for
impris0"nm'e_nt. _ V'Aiso'ir.dirreCJt the respondent to deliver
vacant possession "at ,.the_ Schedule premises as per the judgment 'arid V decr-ee'~.--"dated 31.05.2008 passed in O.S,ij\i'o.1.5769i2.Q0'2 or: the file of the 26"' Additional City ii,_ACi\;:i}_"an;»d_Session's'Judge at Mayo Hail, Bangalore. 'roming on for orders this day, N.|<UiViAR 3., t'ne"'f,oIEo_wing : --
GRDER itXV---rnemo is fiied by the petitioner reporting the 0' 0. 0 'de'|ii.iery of vacant possession of the schedtiie premises and therefore, he seeks for dismissal of the complaint as withefrawri.
//K *2,
2. MenK>isiBken on reconi The c0nfiflaE$ $ cfisnussed asxwuhdramny 53EGE Prs*