Sri Mohammed Abid vs Smt Sathyabama I A S on 24 March, 2022

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Karnataka High Court

Sri Mohammed Abid vs Smt Sathyabama I A S on 24 March, 2022

Bench: P.S.Dinesh Kumar

                             1




 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 24TH DAY OF MARCH, 2022

                         PRESENT

     THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                           AND

           THE HON'BLE MRS. JUSTICE M.G.UMA

             C.C.C.No.974 OF 2021 (CIVIL)

BETWEEN :
SRI. MOHAMMED ABID
S/O T.S. MOHAMMED
AGED ABOUT 70 YEARS
PROPRIETOR
M/S. NEW DELUX FURNITURE'S
AND ENGINEERING WORKS
R/AT II CROSS, UPPARAHALLI
TUMKUR TOWN
TUMKUR DISTRICT-571 112                   ...COMPLAINANT

(BY SHRI. H.N. SHASHIDHARA, SENIOR ADVOCATE FOR
    SHRI. H.S. SUHAS, ADVOCATE)

[THROUGH VIDEO CONFERENCE]


AND :

1.      SMT. SATHYABAMA I.A.S
        MANAGING DIRECTOR
        KARNATAKA STATE SMALL SCALE
        INDUSTRIES DEVELOPMENTS
        CORPORATION LIMITED
        ADMINISTRATIVE OFFICE
        INDUSTRIAL ESTATE
        RAJAJINAGAR
        BENGALURU-560 044

2.      SHRI. VENKATANARAYANA SWAMY
        THE ASSISTANT GENERAL MANAGER
        KARNATAKA STATE SMALL SCALE
        INDUSTRIES DEVELOPMENT
                                 2




       CORPORATION LIMITED
       INDUSTRIAL ESTATE, B.H.ROAD
       TUMAKURU-571 112                               ...ACCUSED

(BY SHRI P.R.RAMESH, SENIOR ADVOCATE FOR
    SMT. LAKSHMI S. HOLLA, ADVOCATE)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO ISSUE NOTICE TO THE
ACCUSED AND PUNISH THEM FOR WILLFUL DISOBEDIENCE OF
THE ORDERS OF THIS HON'BLE COURT DATED 02.12.2008 IN WP
NO.16312/2007 VIDE ANNEXURE-D.

      THIS CCC COMING ON FOR ORDERS,                  THIS    DAY,
P.S.DINESH KUMAR J., PASSED THE FOLLOWING:

                          ORDER

This complaint is filed complaining disobedience of order dated December 2, 2008, in W.P.No.16312/2007.

2. After notice was issued, respondents have filed an application, I.A.No.2/2022 seeking dismissal of this complaint on the premise that petitioner had subsequently filed W.P.No.9446/2009 dated 13.01.2010.

3. Today, an affidavit is filed by the complainant seeking permission to withdraw this complaint. This amounts to abuse of process of law.

4. Shri H.N.Shashidhara, learned Senior Advocate submits that complainant is a senior citizen and 3 he has filed this CCC without understanding the consequences.

5. Although the plea made on behalf of the complainant is not very satisfactory, keeping in view the fact that he is aged 71 years and the request made by Shri Shashidhara, we dismiss this complaint as withdrawn subject to deposit of cost of Rs.5,000/- (Rupees Five Thousand) with the Registrar General, High Court of Karnataka, Bengaluru. Registrar shall report compliance.

5. In view of disposal of this CCC, all pending interlocutory applications do not survive for consideration and they stand disposed of.

No costs.

Sd/-

JUDGE Sd/-

JUDGE AV

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