Sri.Basvaraj K vs Sri. B.R. Lingaraju
2022 Latest Caselaw 7828 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 31ST DAY OF MAY, 2022

                      PRESENT

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

                        AND

       THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

               CCC NO.254/2022 (CIVIL)

BETWEEN:

SRI.BASVARAJ K
S/O. LATE BHIMAPPA
AGED ABOUT 73 YEARS
R/AT SRI VEERABAHDRASHVARA NILAYA
3RD MAIN, KALIDASA NAGAR
HARIRHAR TOWN - 577 601
DAVANAGERE DISTRICT
                                      ... COMPLAINANT

(BY SRI UDAYA KUMAR.R.L., ADVOCATE)

AND:

SRI.B.R.LINGARAJU
MANAGING DIRECTOR
KARNATAKA STATE CO-OPERATIVE
AGRICULTURE & RURAL DEVELOPMENT
BANK LTD., TIPPU SULTAN PALACE ROAD
CHAMARJPET, BENGALURU - 560 018
                                          ... ACCUSED

(RESPONDENT SERVED AND UNREPRESENTED)

     THIS CCC IS FILED UNDER SECTIONS 11 & 12 OF THE
CONTEMPT OF COURTS ACT, 1971 BY THE COMPLAINANT,
WHEREIN HE PRAYS THAT THE HON'BLE COURT MAY BE
PLEASED    TO   TRY    THE  RESPONDENT    FOR    NOT
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OBEYING/COMPLYING THE ORDER DATED 14.01.2020 BY
THIS HON'BLE COURT PASSED IN WP NO.8681/2016 (S-RES)
MARKED AS ANNEXURE-A.

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

                               ORDER

The contempt petition arises out of the judgment and

order dated 14.01.2020 passed in W.P.No.8681/2016

(S-RES).

2. Memo for withdrawal of the contempt petition has

been filed by learned counsel for the complainant. It is

submitted that the order passed by the writ Court has been

complied. Memo for withdrawal of the contempt petition is

allowed.

3. The contempt petition is dismissed. The notice is

discharged.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

VM