Karnataka High Court
Smt Nallavva W/O Nagappa Tagargunti vs Dr Suresh B Itnal on 21 June, 2021
Bench: Krishna S. Dixit, Pradeep Singh Yerur
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 21ST DAY OF JUNE 2021
PRESENT
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
AND
THE HON'BLE MR.JUSTICE PRADEEP SINGH YERUR
CCC No.100179/2020 (CIVIL)
BETWEEN:
Smt. Nallavva
W/o. Nagappa Tagargunti,
Age 62 years, Occ: Retired,
Residing at Paddayyana Hakkal,
HDMC Quarters,
Behind P.B. Road, Hubballi,
Tq. & Dist.: Dharwad-580004.
... Complainant
(By Sri. S.N. Rajendra, Adv.)
AN D:
1. Dr. Suresh B. Itnal,
Commissioner,
The Hubballi Dharwad Municipal
Corporation, Hubballi-580020,
Tq. & Dist.: Dharwad.
2. Shridhar
S/o.Dandappanavar,
:2:
The Chief Health Officer,
Chitaguppi Hospital,
The Hubballi Dharwad Municipal
Corporation, Hubballi-580020,
Tq. & Dist.: Dharwad.
3. Aziz R.Desai,
The Assistant Commissioner (Administration),
Hubballi Dharwad Municipal Corporation,
Dharwad-01.
4. Satyappa Nangatti,
The Account's Officer Pension Cell,
The Hubballi Dharwad Municipal
Corporation, Hubballi-580020,
Tq.: Dharwad, Dist.: Dharwad.
... Accused
(By Sri.G.I. Gachchinamath, Adv. for R1 to R4)
---------
This CCC is filed under Sections 11 & 12 of the
Contempt of Courts Act, 1971 r/w Article 215 of the
Constitution of India, 1950, praying this Hon'ble Court to
initiate the contempt proceedings against the accused for
disobeying the order dated 24.09.2019, made in
W.P.Nos.106051-106053/2018 on the file of this Hon'ble
Court produced at Annexure-A so far as it relates to the
claimant concerned only in this contempt petition and allow
the petition with costs, in the interest of justice and equity.
This CCC coming on for orders, this day, Krishna
S.Dixit, J, made the following:
:3:
ORDER
The case in CCC No.100179/2020 needs to be dropped in view of the order granted by the Division Bench staying the order whose violation is complained of, in Writ Appeal No.100031/2020.
In view of the above, the contempt proceedings are dropped with liberty to the complainant to seek their revival by filing a simple memo after and subject to result of the Writ Appeal.
Sd/-
JUDGE Sd/-
JUDGE Vnp*