M/S.Big Bags International ... vs Mr Srinivasalu
2022 Latest Caselaw 10963 Kant

                            1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 19TH DAY OF JULY 2022

                        PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                          AND

          THE HON'BLE MS.JUSTICE J.M. KHAZI

                  C.C.C.NO.481 OF 2022

BETWEEN:

1.   M/S BIG BAGS INTERNATIONAL
     PRIVATE LIMITED HAVING ITS
     OFFICE AT BLOCK NO.8,
     EPIP INDUSTRIAL AREA, GANJIMAT,
     MANGALURU - 574 144
     REPRESENTED BY ITS GM-FACILITY
     MR SHRINATH SHASHIDHARA
     ADYANTHAYA
     AGED ABOUT 53 YEARS
     S/O LATE NARAYANA ADYANTHAYA

2.   M/S ADVANCE TECHNOLOGIES
     HAVING ITS OFFICE AT PLOT NO.12(P6),
     EPIP INDUSTRIAL AREA, GANJIMAT,
     MANGALURU - 574 144
     REPRESENTED BY ITS AUTHORISED
     SIGNATURE
     MR SHRINATH SHASHIDHARA
     ADYANTHAYA,
     AGED ABOUT 52 YEARS
     S/O LATE NARAYANA ADYANTHAYA.

                                         ... COMPLAINANTS
(BY SMT. LATHA S. SHETTY, ADVOCATE)
                           2




AND:

1.   MR SRINIVASALU
     MEMBER SECRETARY
     KARNATAKA STATE POLLUTION CONTROL BOARD
     PARISARA BHAVAN
     #49, 5TH FLOOR, CHURCH STREET
     BENGALURU - 560 001.

2.   MR. KEERTHI KUMAR
     ENVIRONMENTAL OFFICER
     KARNATAKA STATE POLLUTION CONTROL BOARD
     PARISARABHAVANA, IOB,
     BAIKAMBAPADY INDUSTRIAL AREA,
     RO-MANGALURU - 575 011.

                                          ... ACCUSED
(BY SRI. MAHESH A. CHOWDARY, ADVOCATE)

                         ---

       THIS CCC FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE
PROCEEDINGS    AGAINST   THE   ACCUSED   HEREIN   FOR
CONTEMPT OF INTERIM ORDER DATED 21.01.2022 IN WP
NO.876/2022 PASSED BY THE LEARNED SINGLE JUDGE OF
THIS HON'BLE COURT BY ISSUING A NOTICE TO SHOW
CAUSE WHY THE ACCUSED SHOULD NOT BE HELD GUILTY
OF CONTEMPT IN TERMS OF SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 (ANNEXURE-A) AND
PUNISH THE ACCUSED IN ACCORDANCE WITH LAW.
                               3



     THIS CCC COMING ON FOR ORDERS, THIS DAY,
ACTING CHIEF JUSTICE DELIVERED THE FOLLOWING:

                         JUDGMENT

Smt. Latha S. Shetty, learned counsel for the

complainants.

Sri. Mahesh A. Chowdary, learned counsel for

the accused.

This petition has been filed for non compliance of

the order dated 21.01.2022 passed in

W.P.No.876/2022.

2. Learned counsel for the parties jointly

submitted that the aforesaid order has been complied

with.

3. The aforesaid submission is placed on

record.

4. We are, therefore, not inclined to proceed

further with the contempt petition. Accordingly, the

same is disposed of.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

Mds/-