M/S Daleel Brothers vs Shri. Sandeep Reddy
2021 Latest Caselaw 3151 Kant

                        :1:


       IN THE HIGH COURT OF KARNATAKA
                DHARWAD BENCH

    DATED THIS THE 16 T H DAY OF AUGUST, 2021

                     PRESENT

         THE HON'BLE MR.JUSTICE B.VEERAPPA
                        AND
        THE HON'BLE MR.JUSTICE M.G.S. KAMAL


            CCC No.100082/2021 [CIVIL]

BETWEEN:

M/S DALEEL BROTHERS,
BY ITS PROPRIETOR,
SRI.RAFEEKAHMED
S/O HUSAINSAHEB DALEEL,
AGE: 48 YEARS, OCC: BUSINESS,
R/O: MULAGUND-582117.
TQ/DT: GADA.
                                     ... COMPLAINANT
(By Sri.SHRIHARSH A. NEELOPANT, ADV.)

AND:

SHRI.SANDEEP REDDY,
AGE: 41 YEARS,
OCC: CHIEF REGIONAL MANAGER,
HINDUSTAN PETROLEUM CORPORATION LIMITED,
REP.BY ITS CHIEF REGIONAL MANAGER AND
DULY CONSTITUTED ATTORNEY,
REGIONAL OFFICE, HPCL COMPLEX,
SAMBHAJI ROAD, RANI CHANNAMMA NAGAR,
BELGAUM-590001, DIST: BELGAUM.
                                      ... ACCUSED
(By Sri.SRIVATSA HEGDE, ADV.)
                             :2:


     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215
OF CONSTITUTION OF INDIA, 1950, PRAYING THIS
HON'BLE COURT TO INITIATE CONTEMPT OF COURT
PROCEEDINGS     AGAINST      THE    ACCUSED   FOR
INTENTIONALLY AND DELIBERATELY DISOBEYING THE
ORDER    DATED     18.01.2021    PASSED   IN  MFA
NO.102894/2017 AT ANNEXURE-A PASSED BY THE
LEARNED SINGLE JUDGE OF THIS HON'BLE COURT AND
PUNISH THE ACCUSED IN ACCORDANCE WITH LAW.

     THIS CCC COMING ON FOR ORDERS, THIS DAY,
B.VEERAPPA J., MADE THE FOLLOWING:

                        ORDER

Sri. Srivatsa Hegde, learned counsel appearing

for the respondent after taking notice to the accused

submits that the appeal is filed against the judgment

and order passed by the learned Single Judge of this

Court dated 18.01.2021 made in

M.F.A.No.102894/2017 allowing the appeal by setting

aside the judgment and directed the respondent-

Corporation to handover the physical possession of

the petrol pump at Mulagund in favour of the

appellant and restore the dealership of petrol pump in

favour of the appellant.

2. It is further stated that the Hon'ble

Supreme Court in SLP No.8322/2021, while issuing

notice, granted the interim order of status-quo and

submits that the Contempt proceedings may be

dropped with liberty to the complainant to revive or

file a fresh contempt petition after disposal of the SLP,

if need arises.

3. The submission is placed on record.

4. In view of the above, the Contempt petition

is disposed off.

Sd/-

JUDGE

Sd/-

JUDGE

KGK