Karnataka High Court
J Nagaraj S/O Jaysheelappa vs Subod Yadav on 21 November, 2008
Bench: S.R.Bannurmath, A.N.Venugopala Gowda
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21" DAY OF' NOVEMBER 2008
THE HON'BLE MR. JUSTICE A.N. VE}§lAi3{'}G.?'A},A-I
PRESENT
THE H{)N'BLE MR. JUSTICE 3.12. BANNuRMA'm. j
AND
C.c.c..Nc;.-4:60/*._.;g:3_03(c;viL; 2 V
BETWEEN:
J NAQA_RAJ»._ =:.,__ _ '
S/0VJAYsH.f#;ELAP?;>A ..
AGED AEBOUQ'-'i3(}._YEAf€E§ ' - _
r2:;A*:*L.M,_P 'ma-a"<:sL"i?.QA.:3'
AD. CQLONY, eH1K}m_B;x,LmPUE
S}'%E~1\!IVAS'4"
$32.9 NARAYANAPPA _
&GE1"i1*AB'<2{UT 42 YEARS
'A ' R /9:1' :~a'o..29{>/2, M.G.ROAD
' Qi~iiKi€§LBAL§,}§EUR
.,'CO!\!IPLfiINANT'3
' {BY SARI-.«.__K SHREEAARI, ADV.)
_ = $1303 YADAV
DEPUTY commzsszoume
CHIKKA¥3ALLAF'U§?.' IJISTEQICT
' CHIKKABALLAPUR
2 KEMPA HANUMAIAH
COMMISSIONER
CITY MUNICIPAL COUNCIL
CHIKKABALLAPUR
(PRESENTLY WORKING AS COMMI_«?3~SI'T3_NER'_'
CITY MUNICIPAL COUNCIL, TIPTUIR) ' "
(BY SR1. D. KRISHNA MURTHY, ADV.'«FOR
SR1. R'. SEHDHAR HIREMATH, AGA
.4: .'(~._"*ir +'? +
THIS ccc (CIVIL) IS OF THE
CQNTEMPT OF c:Q:.;~12f1fi;- .A<:':f P§2A§*'ING"'=é'::.*. APPROPRIATE
ORDERS TO PIgfiI5:¥1§'.;'§_'r3V1rAi*i_D" 2 FOR THEIR ACTS OF
WILLFUL AND .rJjAEL:3.:':;§éATE4. }:>1sc::E3_Ei:>1ENCE OF THE ORDER
DATED 27.i':.,_20o7' W.P'.NO. 12s97;2oo7 (LI£3--RES3
VIBE) ANNEXUR;E>C;@ =
fi"f~'£ISV _CCC(CEV£'L}.C?__QMENG ON FOR ORDERS, TEES DAY,
~3A.z\Ir~i:J1fe1»1$.§g'I?§1 .--.,r;,*-~.:v;A:>E THE FOLLOWING:
ORDER
til}: matter is taken up for consideration, V' cfiiznsel for the complainants has flied a memo K _ as the order alieged to have been d
- 3 -
has been mociified, the present contempt pe£iti_r_:_:.-I1 becomes infru<:1:uous.
Noting the submission made by the_. ' ~ czttaunsel for the cemplainants, the .C£)Df.€II1pt ffétéiiofi V dismissal a3 not pressed.
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