Sri Udayvenkatraman Naik vs Dr.Harish Kumark.

                              -1-

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

         DATED THIS THE 4TH DAY OF JANUARY 2021

                            PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR
                             AND
     THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                C.C.C. NO.100194/2020 (CIVIL)
BETWEEN:
1.     SRI. UDAY S/O. VENKATRAMAN NAIK,
       (PLOT NO.36), AGE: 60 YEARS, OCC. COOLIE,
       R/O. SHIRUR VILLAGE 581357,
       TQ. ANKOLA, DIST. UTTARA KANNADA.

2.     SRI. MANJUNATH BHEEMAPPA NAIK,
       (PLOT NO.13), AGE: 58 YEARS,
       OCC. BUS CONDUCTOR,
       R/O. SHIRUR VILLAGE 581357,
       TQ. ANKOLA, DIST. UTTARA KANNADA.
                                           ...COMPLAINANTS
(BY SRI. K.S.PATIL, ADV.)

AND:
DR.HARISH KUMAR K.,
THE DEPUTY COMMISSIONER,
UTTARA KANNADA, KARWAR 581344.
                                                   ...ACCUSED

     THIS CCC IS FILED U/S 10 AND 12 OF THE CONTEMPT OF
COURTS ACT, 1971 R/W ARTICLE 215 OF CONSTITUTION OF
INDIA, PRAYING TO SECURE THE PRESENCE OF RESPONDENT /
ACCUSED AND INITIATE CONTEMPT PROCEEDINGS AND
PUNISH HIM FOR HAVING COMMITTED CONTEMPT OF THE
JUDGMENT DATED 13.08.2020 PASSED BY THE LEARNED
SINGLE JUDGE IN WP NOS.115832-115733/2019 AND WP
NO.116720/2019 (KLR-RES) PRODUCED AT ANNEXURE - C.
                               -2-

     THIS CCC COMING ON FOR PRELIMINARY HEARING, THIS
DAY, G.NARENDAR J., MADE THE FOLLOWING:

                             ORDER

Learned counsel for the complainants prays leave of the Court to withdraw Contempt Petition with liberty to challenge the endorsement dated 12.11.2020 produced at Annexure-D to the Contempt Petition.

Reserving such liberty, the Contempt Petition is dismissed as withdrawn.

Registry to return the original document marked as Annexure - D to the Contempt Petition, after retaining a self attested copy of the same.

(Sd/-

JUDGE (Sd/-) JUDGE Rsh