Sri Abdul Rauf Qureshi vs Sri Shashikanth B Patil
2021 Latest Caselaw 1560 Kant

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             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

      DATED THIS THE 9TH DAY OF FEBRUARY 2021

                           PRESENT
     THE HON'BLE MR. JUSTICE N.K. SUDHINDRARAO
                             AND
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                CCC NO.200028/2021 (CIVIL)

   Between:

   Sri Abdul Rauf Qureshi
   Aged about 36 Years
   Occ: Copper and Brass Merchant
   R/o Kalayigalli
   Kalaburagi
   Tq. & Dist. Kalaburagi                   ... Complainant

   (By Sri V. K. Nayak, Advocate)

   And:

   Sri Shashikanth B. Patil
   Secretary
   Hyderabad Karnataka
   Chamber of Commerce
   And Industry, Kalaburagi
   District: Kalaburgi - 585102                 ... Accused

          This CCC is filed under Sections 11 and 12 of the
   Contempt of Court Act, 1971 R/w Article 215 of
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Constitution of India, praying to initiate contempt
proceedings against the accused for his deliberate
disobedience to the order dated 11.01.2020 passed in
W.P.No.226372/2020.

     This CCC coming on for orders this day, N.K.
SUDHINDRARAO, J. made the following:

                            ORDER

Learned counsel for the complainant has filed a

memo seeking to dismiss the petition as not pressed.

The memo reads as under:

"Petitioner's Counsel submit as under

The judgment dated 11.01.2021 passed in WP 226372/2020 has been complied by the accused herein, hence the aforesaid petition doesn't survive for consideration.

Hence the above petition may kindly dismissed as not pressed in the interest of justice and equity."

The memo is placed on record. In view of the said

memo, the petition is dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

RSP