Karnataka High Court
M/S Anand Investment Private Limited vs Sri Dr E V Ramana Reddy on 24 January, 2018
Bench: B.S Patil, Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JANUARY, 2018
PRESENT
THE HON'BLE MR. JUSTICE B.S. PATIL
AND
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
C.C.C.NO. 186/2017 (CIVIL)
BETWEEN:
M/S ANAND INVESTMENT PRIVATE
LIMITED, A COMPANY INCORPORATED
UNDER THE PROVISIONS OF THE
COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE
AT 70, NAGINDAS MASTER ROAD
FORT MUMBAI-400023
REP. BY ITS AUTHORISED SIGNATORY
(AS PER RESOLUTION OF BOARD
OF DIRECTORS OF THE ANAND
INVESTMENT PRIVATE LIMITED
HELD ON 30.09.2016)
MR. RICHARD ARUN SEQUERIA
... COMPLAINANT
(BY SRI. HEMANTH RAJ, ADVOCATE)
AND:
SRI. DR. E.V. RAMANA REDDY
PRINCIPAL SECRETARY
DEPARTMENT OF REVENUE
M.S. BUILDINGS,
AMBEDKAR VEEDHI
BANGALORE-560 001.
... ACCUSED
2
(BY SRI.MADHUSUDAN R. NAIK, A.G A/W
SRI. D. NAGARAJ, AGA FOR R-1;
VIDE ORDER DATED 2.3.2017 R-2 IS DELETED)
THIS CCC IS FILED UNDER SECTION 11 & 12 OF
THE CONTEMPT COURTS ACT, 1971 PRAYING TO TAKE
COGNIZANCE OF THE OFFENCE FOR CONTEMPT OF
COURT AND TO PUNISH THE ACCUSED HEREIN FOR
DISOBEDIENCE OF ORDER DATED 01.09.2015 PASSED IN
WRIT PETITION NOS. 21942/2013 & 30973-30976/2013,
PRODUCED VIDE ANNEXURE-A.
THIS CCC COMING ON FOR ORDERS THIS DAY,
B.S.PATIL J., MADE THE FOLLOWING:
ORDER
Learned AGA submits that order dated 01.09.2015 passed in the writ petitions, violation of which has been complained in this contempt petition, has been stayed by an interim order dated 23.01.2018 in W.A.No.582/2018.
Learned counsel appearing for the complainant submits that consideration of this contempt petition may be deferred till the interim order is vacated or appeal is disposed of in favour of complainant.
We are of the view that ends of justice will be served if the contempt proceeding is dropped reserving liberty to complainant to revive the same in case if writ 3 appeal is dismissed or interim order is vacated. We make it clear that it will not be necessary for complainant to file a fresh contempt petition.
SD/-
JUDGE SD/-
JUDGE DR