Karnataka High Court
Sri Mohan Babu vs Mr M Ravindranath Reddy on 13 November, 2013
Bench: K.L.Manjunath, A.V.Chandrashekara
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 13TH DAY OF NOVEMBER, 2013
PRESENT
THE HON'BLE MR JUSTICE K L MANJUNATH
AND
THE HON'BLE MR JUSTICE A V CHANDRASHEKARA
CCC (Civil) No. 1829 of 2013
BETWEEN:
SRI MOHAN BABU
S/O BHASKARA RAO,
AGED ABOUT 48 YEARS,
OCC: ENGINEER AND CONTRACTOR
R/AT 1/P, OILMOL RAMANATH
COLONY, SAO JOSE AREAL (VP)
SALCETE, GOA. ... COMPLAINANT
[By Sri Prasad Rao, Adv. for
Sri Sampat Bapat, Adv.]
AND:
1. MR M RAVINDRANATH REDDY
THE CHIEF ENGINEER
(CONST./WEST)
SOUTH WESTERN RAILWAY,
18, MILLERS ROAD,
BANGALORE - 560 046
2. MR. B. CHANDRA SHEKAR
THE DEPUTY CHIEF ENGINEER
(CONST./HQ)
SOUTH WESTERN RAILWAY
18, MILLERS ROAD,
BANGALORE - 560 046 ... ACCUSED
[By Sri N S Sanjay Gowda, Adv.]
2
THIS CCC IS FILED UNDER SECTIONS 10 & 12 OF THE
CONTEMPT OF COURT ACT, BY THE COMPLAINANT, PRAYING TO
INITIATE PROCEEDINGS AGAINST THE ACCUSED FOR DISOBEYING
THE ORDER DATED 05.09.2013 PASSED BY THE LEARNED VI
ADDITIONAL DISTRICT AND SESSIONS JUDGE, BANGALORE IN AA
NO.642/2013 VIDE ANNEXURE - C AND ETC.,
THIS CCC COMING ON FOR ORDERS, THIS DAY,
MANJUNATH, J., MADE THE FOLLOWING:
ORDER
Having heard the counsel for the parties, in view of the counter filed by the respondents, we are of the opinion there is no violation of the court order.
2. In the circumstances, the petition is dismissed.
Sd/-
JUDGE Sd/-
JUDGE Ak