Karnataka High Court
Silver Cloud Estates Pvt.Ltd., vs K.Shiaprakash on 10 March, 2016
Bench: N.Kumar, B.Veerappa
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF MARCH 2016
PRESENT
THE HON'BLE MR.JUSTICE N.KUMAR
AND
THE HON'BLE MR.JUSTICE B.VEERAPPA
CCC.NO.1444 OF 2015(CIVIL)
BETWEEN:
SILVER CLOUD ESTATES PVT. LTD.,
A COMPANY REGISTERED UNDER
THE COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
NO.1/122A, SILVER ESTATES,
GUDALUR - 643 211.
REPRESENTED BY ITS
MANAGING DIRECTOR,
MR.E.J.COELHO. ...COMPLAINANT
(BY SRI UDAY HOLLA, SR.COUNSEL FOR
SRI VIVEK HOLLA, ADVOCATE FOR M/S.HOLLA AND
HOLLA, ADVOCATES)
AND:
1. *SHAILAJA MAIYA
ASSISTANT GENERAL MANAGER,
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STATE BANK LEARNING CENTRE, DELETED AS
MALMADDI, PER ORDER
DHARWAD - 580 001. DTD.24.11.15
2. K.SHIAPRAKASH
ASSISTANT GENERAL MANAGER
SME BRANCH,
SARASWATHIPURAM,
MYSURU - 570 009.
3. *NANJUNDA MURTHY
REGIONAL MANAGER,
REGIONAL BUSINESS OFFICE,
HONASHREE TOWERS,
SWAKAR CHENNAI ROAD,
SARASWATHIPURAM,
MYSURU - 570 009.
4. RAJNI MISHRA
CHIEF GENERAL MANAGER
STATE BANK OF INDIA
LOCAL HEAD OFFICE,
ST.MARK'S ROAD,
BENGALURU - 560 001.
5. B.SRIRAM
MD, NATIONAL BANKING GROUP,
STATE BANK OF INDIA,
MADAM CAMA ROAD,
CORPORATE CENTRE,
MUMBAI - 400 021.
6. ARUNDATHI BHATTACHARYA
CHAIRMAN,
STATE BANK OF INDIA,
CORPORATE CENTRE,
STATE BANK BHAVAN,
MADAM CAMA ROAD,
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MUMBAI - 400 021. ...ACCUSED
* ACCUSED 1 AND 3 TO 6 ARE DELETED AS PER
ORDER DATED 24.11.2015.
(BY SRI D.N.NANJUNDA REDDY, SR.COUNSEL FOR
SRI H.R.KATTI, ADVOCATE FOR A2
VIDE ORDER DATED 24.11.2015 A1 & A3-A6 ARE
DELETED)
*****
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215
OF THE CONSTITUTION OF INDIA, PRAYING TO HOLD THE
ACCUSED HEREIN GUILTY OF CONTEMPT OF COURT FOR
WILFUL DISOBEDIENCE OF THE ORDERS OF THIS COURT
DATED 09.04.2015 (ANNEXURE-B) PASSED IN
W.P.NO.6705/2013.
THIS CCC COMING ON FOR ORDERS THIS DAY,
N.KUMAR J., MADE THE FOLLOWING:-
ORDER
Sri Udaya Holla, learned Senior Counsel appearing for the complainant submits that the complainant may be permitted to withdraw the Contempt Petition with liberty to agitate his rights in the appropriate Forum at the appropriate stage.
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2. The said submission is placed on record. The Contempt Petition is dismissed as withdrawn reserving the liberty sought for.
SD/-
JUDGE SD/-
JUDGE Rsk/-