N S Nagesh vs Mruthunjaya The Chief Engineer on 25 October, 2010

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Karnataka High Court

N S Nagesh vs Mruthunjaya The Chief Engineer on 25 October, 2010

Bench: A.S.Bopanna

IN THE HIGH COURT OF KARNAT AKA, BANGALORE
DATED THIS THE 25TH DAY OF OCTOBER, 20 I0
PRESENT

THE HON'BLE MR. J. 5. KHEHAR, CHIEF JUSTIC.'EV.VV
AND  . I

THE HON'BLE MR. JUSTIC_E..A,_'S.     0'

ccc NO. 827/20170 (dIv:iL)0'f  T   

BETWEEN:

SR1 N s NAGESH
s/0 M V SUBBARAO . 

AGED 52 YEARS

MANAGING PARTNER . A

N. V. SUBBARAQVAND sons}

CLASS I CONTRACTORS I   ~  j'
NAGAMANGAI.-A--;';E57,1.432':.   '  ...COMPLAINANT

[BY sRé__R    ._ -
SR1 K T.MOHA1\T:KUM_AR, ADVs.}

AND:

 *  .MRifEmUNJAYA0  « EEEEE .0 .

AGED 52frEARs

 tTI~IE'C_HvIE'F_ENGINEER
"COMMUvN"i{3AT1'GNS AND

BUILDINGEISOUTH}
BANAGALORE' ...ACCUSED

  ;"'(E3YE 3RiV"s HEGDE, AGA.}

.  NTHIS CONTEMPT PETITION IS FILED UNDER
  SECTIONS 11 8112 OF CONTEMPT OF' COURTS ACT 1971
 ...PRAYING TO PUNISH THE ACCUSED FOR THE
 DISOBEDIENCE OF THE ORDER PASSED BY THE

LEARNED SINGLE JUDGE DATED 20.07.2009 IN W.P.
19095/2009.



WW

1)"

THIS C.C.C COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE MADE THE FOLLOWING:

ORDER

J.S.KI-IEHAR, C.J. (Oral):

The instant contempt petition has been: Taiieging disobedience of the order f:as';a--¢d'j« W.P.No.19095/ 2009. The opera'tiYeA.A_part"o..i. the 20.07.2009 is being extractediiereunderi "Having regard t0"th'es'e facts, I am of the View that the respondents_ are "required to consider the request of the-i.petit1'one_r_forjrelease of the amount.

Hence the foiiowing ordcr'_is'"passed:

1 {pa};Petition.:u's:tand's disposed of directing the 491 ~ .resporI>dent--t0--.consid-er the request of the petitioner for-"..greieas'et_ . the amount. It is only a 0' _consid.erati,on--..of the request and will not be it L construed asba positive direction for payment of the "amount. 7 ._{}g;)] Coniepiiance in three months from the date of receipt of this order.

A Mr.N.B.Vishwanath, learned Additional . Government Advocate appearing for the "respondents is permitted to file memo of appearance within four weeks."

2. Consequent upon the issuance of notice to the accused/respondent, counter affidavit of the Chief Engineer, Communications and Buildings (South), Bangaloreehas been filed, appended therewith is an order AnneXure--R1. A perusal of AnneXure--R."1'V':reveals," the direction issued by this Court corrlillied With. l it i it A

3. Learned counsel the comijlainant'/petitioner acknowledges the

4. In View of the that the rule issued deserves to be discharged.

Ordered. laccodrdinglydf ~ .. it sa/..

""" Chief Justice . Sc!/-

Edge ' in:deX:Y/N

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