Karnataka High Court
Jwo H Singh (S No.683417-H) vs The Chief Of The Air Staff on 24 August, 2016
Author: Rathnakala
Bench: Rathnakala
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CCC No.1576/2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF AUGUST 2016
PRESENT
THE HON'BLE MR. JUSTICE H.G.RAMESH
AND
THE HON'BLE MRS. JUSTICE RATHNAKALA
CCC No.1576/2015
BETWEEN:
JWO H SINGH (S NO.683417-H)
S/O LATE SRI UDAI PRATAP SINGH
AGED ABOUT 52 YEARS
NO.851, S U AIR FORCE
C/O NO.12 WING, AIR FORCE
C/O 56 A P O, NEW DELHI ... COMPLAINANT
(BY SRI AMARNATH SIMHA, ADVOCATE)
AND:
1. G.MOHAN KUMAR DELETED V/C/O DATED
UNION OF INDIA 29.01.2016
2. THE CHIEF OF THE AIR STAFF
AIR CHIEF MARSHALL
ARUP RAHA, AVSM VM ADC
MAJOR, AIR HEADQUARTERS
VAYU BHAVAN
NEW DELHI - 110 011
3. AIR OFFICER COMMANDING
AIR COMMODORE S.RAVI VRIDDHACHELAM
MAJOR, AIR FORCE RECORD OFFICE
SUBROTO PARK, DAULAKAUN
NEW DELHI - 110 010
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CCC No.1576/2015
4. AIR OFFICER COMMANDING
AIR COMMODORE SUBHASH BASU
MAJOR, AIR FORCE CENTRAL ACCOUNTS OFFICE
SUBROTO PARK, DAULAKUAN
NEW DELHI - 110 010 ... ACCUSED
(BY SRI KRISHNA S DIXIT, ASG FOR A2 TO A4;
A1 IS DELETED V/C/O DATED 29.01.2016)
THIS CCC IS FILED UNDER SECTION 11 & 12 OF THE
CONTEMPT OF COURTS ACT 1971 R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, BY THE COMPLAINANT, PRAYING TO
INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED 2
TO 4 FOR DEISOBEYILNG THE ORDER DATED 27.09.2012
PASSED IN W.P.NO.31863/2012 (S-RES) PRODUCED AS
ANNEXURE -A.
THIS CCC COMING ON FOR ORDERS, THIS DAY,
H.G.RAMESH J., MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Learned Counsel appearing for the complainant submits that the order whose disobedience is complained of herein, has been complied by issuance of endorsement dated 23.08.2016. In view of this, no further order is necessary in this contempt of court petition. The petition is accordingly disposed of. However, the complainant is at -3- CCC No.1576/2015 liberty to challenge the aforesaid endorsement in accordance with law, if he is aggrieved.
CCC disposed of.
Sd/-
JUDGE Sd/-
JUDGE KSR