Karnataka High Court
K Dinakar vs Mr C P Swarnakar on 6 July, 2009
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
7 COURTS ACT, 1971, PRAYING TO INITIATE "THE CONTEMPT (CRIMINAL) . PROCEEDINGS AGAINST THE ACCUSED FOR GROSS DISOBEDIENCE OF THE ORDERS OF THIS COURT IN WRIT PETITION NO. 32248/1994 AND IN THE HIGH COURT OF KARNATAKA AT BANGALORE oy ' DATED THIS THE 06" DAY OF JULY 2009. | PRESENT | | THE HON'BLE MR.JUSTICE K.SREEDHAR RAO AND | THE HON'BLE MR.JUSTICE C.R.KUMARASWAMY CONTEMPT OF COURT CASE NQ.6 OF 2009 (CRIMINAL) BETWEEN: Oe K DINAKAR, B.E., MLE. AGE: 68 YEARS - 2-22/3
, SWARNA KAMAL YEYYADY, KONCHADY -- A :
MANGALORE - 575908. Oe, COMPLAINANT (PARTY-IN-PERSON) MRC p SWARNAKAR _ THE. THEN CHAIRMAN AND . MANAGING DI RECTOR SYNDICATE BANK"
MANIPAL, Ub UPL DISTRICT.
> "EB 2: MR.GOVINDA NAIK oe, THE THEN CHIEF MANAGER SYNDICATE BANIK ~ YEYYADY BRANCH ~ MANGALORE ~ 575 008. ACCUSED THIS CONTEMPT OF COURT CASE (CRIMINAL) IS FILED UNDER SECTION 2 CLASUE 'C' SUB-SECTIONS-I, I, IHL OF THE CONTEMPTS OF W.A.NO.3059/2002 AND ALSO VARIOUS CRIMINAL CONSPIRACY