S S Jewellery vs Dr. Vijaya Kumar M. D., (Irs)
2022 Latest Caselaw 9532 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 23RD DAY OF JUNE 2022

                   PRESENT
   THE HON'BLE MR. JUSTICE ALOK ARADHE

                    AND

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

             C.C.C.NO.358 OF 2022

BETWEEN:

S S JEWELLERY
PARTNERSHIP FIRM,
NO.74-A, SHEIK MEMON STREET,
2ND FLOOR,
OPPOSITE HOTEL
BHAGAT TARACHAND,
ZAVERI BAZAR,
MUMBAI - 400 002,
REPRESENTED BY ITS PARTNER,
MAHENDRASINGH VIJAYSINGH SURANA

BRANCH OFFICE AT
NO.934, SHOP NO.34,
2ND FLOOR,
SRI PURANDARA DHARMARAYA
SWAMY TEMPLE ROAD,
NAGARTHPET,
BANGALORE - 560 002.
                             ... COMPLAINANT
(BY SRI.MADHU N RAO, ADVOCATE)

AND:

DR. VIJAYA KUMAR M. D., (IRS)
THE DEPUTY DIRECTOR OF INCOME TAX
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(INVESTIGATION),
UNIT 3 (3), C.R. BUILDING,
QUEENS ROAD,
BENGALURU-560 001.
                                       ... ACCUSED
(BY SRI. ARAVIND K.V, ADVOCATE)

     THIS CCC IS FILED UNDER SECTIONS 11 AND
12 OF THE CONTEMPT OF COURTS ACT, 1971 R/W
ARTICLE 215 OF THE CONSTITUTION OF INDIA
PRAYING TO INITIATE ACTION FOR CONTEMPT OF
COURT AGAINST THE ACCUSED FOR HAVING
DELIBERATELY AND WILLFULLY DISOBEYING THE
ORDERS/DIRECTION OF THIS HON'BLE COURT
DATED 15.09.2021 PASSED IN W.P.NO.6016/2021
AND 6049/2021; FURTHER BE PLEASED TO,
COMPEL THE OBEDIENCE THEREOF, WITH SUCH
APPROPRIATE AND FURTHER DIRECTIONS AS MAY
BE NECESSARY, IN THE INTEREST OF JUSTICE
AND EQUITY.

    THIS CCC COMING ON FOR ORDERS THIS
DAY, ALOK ARADHE J., DELIVERED THE
FOLLOWING:

                   JUDGMENT

Sri. Madhu N. Rao, learned counsel for the

complainant.

Sri. Aravind K.V., learned counsel for the

accused.

This petition has been filed for non

compliance of the directions contained in the

order dated 15.09.2021 passed in

W.P.No.6016/2021 connected with

W.P.No.6049/2021.

2. When the matter was taken up today,

learned counsel for the parties jointly submitted

that the directions contained in the order dated

15.09.2021 have been complied with.

3. In view of the aforesaid submission, we

are not inclined to proceed further with the

contempt proceedings. The same is accordingly

disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

Mds/-