Karnataka High Court
Kote Anjaneya Swamy Temple Trust ... vs Sri Satyamurthy on 2 June, 2015
Bench: N.Kumar, B.Sreenivase Gowda
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JUNE 2015
PRESENT
THE HON'BLE MR.JUSTICE N.KUMAR
AND
THE HON'BLE MR.JUSTICE B. SREENIVASE GOWDA
C.C.C.No.302 OF 2015(CIVIL)
BETWEEN:
KOTE ANJANEYA SWAMY TEMPLE
TRUST PAVAGADA,
REPRESENTED BY P.R. HANUMANTHA RAO,
PRESIDENT,
BRAHMANARA BEEDHI,
BEHIND GOPALASWAMY TEMPLE,
PAVAGADA - 561 202. ... COMPLAINANT
(By SRI. P.S.GURU PRASAD, ADVOCATE-ABSENT)
AND:
SRI. SATYAMURTHY,
THE DEPUTY COMMISSIONER,
TUMKUR DISTRICT,
TUMKUR - 561 101. ... ACCUSED
***
THIS CCC IS FILED UNDER ARTICLE 215 OF
CONSTITUTION OF INDIA R/W SECTION 11 & 12 OF
THE CONTEMPT OF COURT ACT, 1971, BY THE
COMPLAINANT, WHEREIN HE PRAYS THAT THE
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HON'BLE HIGH COURT BE PLEASED TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 30.07.2008 IN
W.P.NO.40374/2002 ANNEXURE-'A'.
THIS CCC COMING ON FOR ORDERS, THIS DAY,
N.KUMAR J., MADE THE FOLLOWING:
ORDER
Office objections are not complied with.
The contempt petition is dismissed for non-
compliance of office objections.
SD/-
JUDGE SD/-
JUDGE Sk/-