Smt Suman Rupanagudi vs The Deputy Commissioner
2023 Latest Caselaw 11263 Kant

Karnataka High Court

Smt Suman Rupanagudi vs The Deputy Commissioner on 20 December, 2023

Bench: Chief Justice, Krishna S Dixit

                                              -1-
                                                       NC: 2023:KHC:46428-DB
                                                       CCC No. 1173 of 2023



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                           PRESENT

                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                              AND

                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                          CIVIL CONTEMPT PETITION NO. 1173 OF 2023

                   BETWEEN:

                   SMT. SUMAN RUPANAGUDI,
                   W/O SRI VENKAPPA GUJJANUDU,
                   R/A SOBHA ASTER FLATS,
                   NO.1072, 6TH CROSS, VIJAYA BANK COLONY,
                   BILEKAHALLI, BENGALURU-560 076.
                   THROUGH HER CONSTITUTED ATTORNEY
                   MR. G.V. SUBBANNA
                   AGED ABOUT 73 YEARS
                                                          ...COMPLAINANT
                   (BY SRI. PRADYUMNA L.NARASIMHA.,ADVOCATE)

Digitally signed   AND:
by SHARADA
VANI B             1.    THE DEPUTY COMMISSIONER,
Location: HIGH           BENGALURU URBAN DISTRICT,
COURT OF                 KG ROAD, NEAR DISTRICT REGISTRAR OFFICE,
KARNATAKA                AMBEDKAR VEEDHI, SAMPANGI RAMA NAGARA,
                         BENGALURU-560 009.

                   2.    ADARSH DEVELOPERS,
                         ADARSH PREMIA-SALES LOUNGE,
                         #3, OUTER RING ROAD,
                         BENGALURU-560 070.
                                                                    ...ACCUSED
                   (BY SRI.S S MAHENDRA.,PRINCIPAL GOVERNMENT
                   ADVOCATE FOR R1)
                             -2-
                                      NC: 2023:KHC:46428-DB
                                       CCC No. 1173 of 2023



    THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO I) CALL FOR
RECORDS IN WP 18135/2022 ON THE FILE OF THE HONBLE
HIGH COURT OF KARNATAKA AND II) INITIATE CONTEMPT
PROCEEDINGS UNDER SECTION 10 AND 12 OF THE CONTEMPT
OF COURTS ACT 1971 AND PUNISH THE ACCUSED FOR
DISOBEDIENCE OF THE JUDGMENT DATED 12.4.2023 PASSED
BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE HIGH
COURT IN WP 18135/2022.

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

                         ORDER

In view of the Memo dated 13.12.2023 filed in this

court, leave to withdraw the complaint of contempt is

granted and complaint of contempt is disposed off,

accordingly, subject to payment of deficit court fee within

one week.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

cbc