Karnataka High Court
Sri B N S Reddy vs Mr S C Burman on 14 July, 2008
Bench: V.G.Sabhahit, S.N.Satyanarayana
2 4'3" CROSS, HAL 2ND SFAGE BANGALORE-560 O08 ACCUSES ccc FELED UlS.11 85 12 OF' THE c0NTE§?1.?5%V»"6eji?e.."vve coum' ACT PRAYING TO INITIATE c§;:~;'rE§1x:si>*1? ' = PROCEEDINGS AGAINST THE ACCL¥SE-D:~.,b"'FOR DISOBEYING THE ORDER i°AssEI:{ eye-me CITY:
JUDGE, BANGALORE, IN 0.s.No.31'4é:}:}8bA*r1§;:3. BY ISSUENG AGAEN ONE M0R§:.._V$How 'CAU-51:' ?1§c,r_;'1VcE DATED 26.5.03, HAVING KN0w*N..frH_E CGNSEQUENCES OF' SUCH VIOLATION 0§':"T1_aE C}RDE.R_ {)F.f}'HE COURT. This contempt pefi1:ie:§. pzel1'm1'nary hearing this tiaya fOH£fif%h1g:~ This fiiafi-al1eeg'i::g'{:viI}fL11 disobedience to the 0rdejf*_p£s$sed.: {if the Fri. City Civil and Sessions .IVx1:c¥, g%cv, (Dist: Bangalore), in OS.
. ';5Jo.3,_1ée41 detee1.Qz..a5.2003.
" ' cemplam' ant has got efiective remedy eta fil-.=;':3pf';V1§c%;it":io11 before the trial Court for disobcdifince of 'A x V' zhé fiifier and having regard to the facts of the case, we this is not a fit case for exercising our power T u uimder Sections 1 1 and 12 of the Contempt of Courts Act. V42.