Karnataka High Court
Lt Col S N Gupta vs Sham Bhatt on 9 December, 2013
Bench: K.L.Manjunath, A.V.Chandrashekara
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IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 9TH DAY OF DECEMBER, 2013
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE A.V.CHANDRASHEKARA
C.C.C NO.2579/2013 (CIVIL)
BETWEEN:
LT. COL. S.N.GUPTA
S/O G.P.GUPTA
AGED ABOUT 62 YEARS
BRIGADIER ARTILLERY
R/AT C2 DGQA
OFFICERS' ENCLAVE, J.C.NAGAR
BANGALORE-560 006
... COMPLAINANT
(BY SRI M.S.RAJENDRA PRASAD, SR. ADV., FOR
SRI S.GUNASHEKAR, ADV.,)
AND:
SHAM BHATT
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
... ACCUSED
(BY SRI I.G.GACHCHINAMATH, ADV.,)
THIS CCC IS FILED UNDER SECTION 11 & 12 OF THE
CONTEMPT OF COURT ACT BY THE COMPLAINANT, WHEREIN
HE PRAYS THAT THE HON'BLE HIGH COURT BE PLEASED TO
SECURE THE PRESENCE OF THE ACCUSED FOR DISOBEYING
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THE ORDER DATED 05.08.2013 PASSED BY THE HON'BLE HIGH
COURT IN W.P.NO.12020/2013 VIDE ANNEXURE-A.
THIS CCC COMING ON FOR ORDERS THIS DAY,
MANJUNATH.J., DELIVERED THE FOLLOWING:
ORDER
Learned counsel for the respondent submits that the order has been complied with. In view of the same, the contempt petition is closed.
Sd/-
JUDGE Sd/-
JUDGE ln