Mohammed Azvin H K vs Dr. Be Rangaswamy
2021 Latest Caselaw 3016 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 27TH DAY OF JULY, 2021

                        PRESENT

       THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                          AND

    THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

               CCC NO.289 OF 2021 (CIVIL)

BETWEEN:
MOHAMMED AZVIN H K
S/O ABDUL KHADER,
AGED ABOUT 20 YEARS,
R/O NEAR PUTTUR POLICE STATION,
ARAYAPPU SAMPYA,
PUTTUR - 574 210.                   ... COMPLAINANT
(BY SHRI AJOY KUMAR PATIL, ADVOCATE)
AND:
1. Dr. BE RANGASWAMY
    REGISTRAR (EVALUATION),
   VISVESVARAYA TECHNOLOGICAL
    UNIVERSITY,
   "JNANA SANGAMA",
    VTU MAIN ROAD,
   BELAGAVI - 590 018.

2. AS DESHPANDE
    REGISTRAR,
    VISVESVARAYA TECHNOLOGICAL
    UNIVERSITY,
   "JNANA SANGAMA",
   VTU MAIN ROAD,
   BELAGAVI - 590 018.                      ...ACCUSED
(BY SHRI ASHOK HARANAHALLI, SENIOR COUNSEL FOR
SRI SANTOSH S.NAGARALE, ADVOCATE OF A1 AND A2)
                        ----
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      THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND THE CONTEMPT OF COURTS
ACT, 1971 PRAYING TO ORDER THAT THE ACCUSED ARE
GUILTY OF CONTEMPT FOR WILLFULLY, DELIBERATELY
AND INTENTIONALLY VIOLATING THE ORDER DATED
04.02.2021 PASSED BY THIS COURT IN RP.NO.36/2021
PRODUCED AT ANNEXURE-A., AND ETC.

     THIS CCC COMING ON FOR ORDERS THROUGH
VIDEO CONFERENCING THIS DAY, CHIEF JUSTICE MADE
THE FOLLOWING:

                           ORDER

There is no dispute that the order of which breach is

alleged has been modified by a Division Bench of this Court

by judgment and order dated 1st July, 2021 in Writ Appeal

Nos.333 of 2021 and 400 of 2021.

2. The learned counsel appearing for the complainant

states that in view of the modified order and in view of the

memo dated 20th April, 2021 filed by the first and second

accused, the contempt proceedings be dropped.

3. Accordingly, the contempt petition is disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

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