Karnataka High Court
Sri.Mohammed Jafar Ali vs Sri.Sharath B. I.A.S on 24 September, 2020
Bench: Krishna S Dixit, P.N Desai
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 24TH DAY OF SEPTEMBER, 2020
PRESENT
THE HON'BLE MR.JUSTICE KRISHNA S.DIXIT
AND
THE HON'BLE MR.JUSTICE P.N.DESAI
CCC.NO.200067/2020 (CIVIL)
BETWEEN:
SRI. MOHAMMAD JAFAR ALI
S/O. YAKUB ALI,
AGED ABOUT 48 YEARS,
R/O. H.NO.6-64/A,
MUSLIM CHOWK, KALABURAGI. ... COMPLAINANT
(BY SMT. RATNA N. SHIVAYOGIMATH, ADVOCATE)
AND:
SRI. SHARATH B., I.A.S.,
THE DEPUTY COMMISSIONER,
KALABURAGI,
DIST. KALABURAGI - 585 101. ... ACCUSED
(BY SRI. SHIVAKUMAR R. TENGLI, AGA FOR ACCUSED)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971, READ WITH
ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING
TO INITIATE CONTEMPT OF COURT PROCEEDINGS
AGAINST THE ACCUSED FOR DISOBEDIENCE AND
DISRESPECTING THE ORDER DATED:21.01.2020 PASSED
BY THIS HON'BLE COURT IN W.P.NO.204677/2019 &
W.P.NO.205639/2019 (KLR-CON), VIDE ANNEXURE-A AND
ETC.,
THIS CCC COMING ON FOR ORDERS THIS DAY,
KRISHNA S. DIXIT J., MADE THE FOLLOWING:-
2
ORDER
The petition is dropped on the submission at the Bar that the order whose violation is complained of has been now complied with.
Sri. Shivakumar R. Tengli, learned AGA is permitted to file memo of appearance for respondent - the Deputy Commissioner, Kalaburagi within two weeks.
Sd/-
JUDGE Sd/-
JUDGE KJJ