S Lakshminarayana vs Suresh Kumar Rana
2022 Latest Caselaw 9746 Kant

                            -1-



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF JUNE, 2022

                        PRESENT

THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE

                            AND

       THE HON'BLE MR.JUSTICE ASHOK S.KINAGI

             C.C.C NO.408 OF 2022 (CIVIL)

BETWEEN:
S. LAKSHMINARAYANA
AGED ABOUT 67 YEARS
S/O S K N MURTHY
RESIDING AT NO. 68
10TH CROSS, R.B.I. LAYOUT
J. P. NAGAR, 7TH PHASE
BENGALURU - 560 078
                                        ... COMPLAINANT

(BY SRI K R GANESH RAO, ADVOCATE)


AND:

1.     SURESH KUMAR RANA
       MAJOR
       THE DISCIPLINARY AUTHORITY AND
       GENERAL MANAGER
       PUNJAB NATIONAL BANK
       SECTOR - NO.10
       HEAD OFFICE, PLOT NO.4
       DWARAKA, NEW DELHI - 110 075

2.     SANJAY KUMAR
       MAJOR
       EXECUTIVE DIRECTOR
       PUNJAB NATIONAL BANK
       HEAD OFFICE, PLOT NO.4
       SECTOR NO. - 10
       DWARAKA, NEW DELHI - 110 075
                                   -2-



3.      ATUL KUMAR GOEL
        MAJOR
        MANAGING DIRECTOR AND
        CHIEF EXECUTIVE OFFICER
        PUNJAB NATIONAL BANK
        HEAD OFFICE, PLOT NO.4
        SECTOR NO. - 10
        DWARAKA, NEW DELHI - 110 075

                                                        ... ACCUSED
(BY SRI P. UDAYA SHANKAR RAI, ADVOCATE)

                                  ---

     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE
CONTEMPT         PROCEEDINGS         AGAINST        THE
ACCUSED/RESPONDENTS FOR NON-IMPLEMENTATION OF THE
ORDERS DATED 10.12.2021 AND 25.07.2019 PASSED IN
W.A.NO.3941/2019 AND W.P. NO.54014/2016 RESPECTIVELY BY
THIS HON'BLE COURT UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 AND ETC.

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

                            ORDER

Heard.

2. This contempt petition arises out of the judgment and

order dated 10.12.2021 passed in Writ Appeal

No.3941/2019 as well as the judgment and order dated

25.07.2019 passed in Writ Petition No.54014/2016.

3. Learned counsel for the accused submits that

compliance affidavit has been filed wherein, a copy of the

order dated 25.05.2022 has been annexed.

4. A perusal of the order dated 25.05.2022 indicates

that the accused have taken a decision pursuant to the

direction issued by the writ Court and as such, we are

satisfied that the order passed by the writ Court has been

complied with.

5. In case, the complainant is aggrieved by the order

dated 25.05.2022, he is at liberty to challenge the same

before the appropriate forum.

6. The contempt petition is accordingly dismissed.

Notice is discharged.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB