Karnataka High Court
Sri. A. Ramaiah vs Shri B M Vijay Shankar on 4 April, 2019
Bench: B.V.Nagarathna, H.T. Narendra Prasad
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF APRIL, 2019
PRESENT
THE HON'BLE MRS. JUSTICE B. V. NAGARATHNA
AND
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
C.C.C. NO.825 OF 2018 (CIVIL)
BETWEEN :
SRI. A. RAMAIAH
S/O. LATE ANJINAPPA,
AGED ABOUT 47 YEARS,
R/AT HUNASAMARANAHALLI VILLAGE AND POST,
JALA HOBLI, BANGALORE,
NORTH TALUK,
BANGALORE-560064.
... COMPLAINANT
(BY SHRI VENUGOPAL G.M. FOR SHRI KALYAN R., ADVOCATE)
AND :
SHRI B. M. VIJAY SHANKAR
DEPUTY COMMISSIONER,
BANGALORE URBAN DISTRICT.
... ACCUSED
(BY SHRI SHIVAPRABHU S. HIREMATH, A.G.A.)
THIS C.C.C. IS FILED UNDER SECTIONS 11 & 12 OF THE
CONTEMPT OF COURTS ACT, BY THE COMPLAINANT, WHEREIN
HE PRAYS THAT THE HON'BLE HIGH COURT BE PLEASED TO
PUNISH THE ACCUSED FOR DISOBEDIENCE OF THE ORDER BY
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NOT OBEYING THE DIRECTION PASSED IN ORDER DATED
10/03/2017 IN W.P.NO.37834 OF 2016 AS PER ANNEXURE-A.
THIS C.C.C. COMING ON FOR ORDERS THIS DAY,
NAGARATHNA J., PASSED THE FOLLOWING:
ORDER
Learned counsel for the complainant submits that the contempt petition would not survive for further consideration and the same may be dismissed as not pressed.
2. Complainant is also present before Court.
3. Submission is placed on record.
4. Contempt petition is dismissed as not pressed.
Sd/-
JUDGE Sd/-
JUDGE hnm