Karnataka High Court
B S Srinivas vs Nemichand A on 28 February, 2023
Bench: B.Veerappa, Venkatesh Naik T
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CCC No.176 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF FEBRUARY, 2023
PRESENT
THE HON'BLE MR. JUSTICE B.VEERAPPA
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
CIVIL CONTEMPT PETITION No. 176 OF 2020
BETWEEN:
1. B. S. SRINIVAS,
AGED 61 YEARS,
S/O LATE C. V. SHAMA BHOVI,
NAGADEVANAHALLI DAKLE,
MARIAYAPPANAPALYA,
KENGERI HOBLI,
JNANABHARATHI POST,
BENGALURU-56.
...COMPLAINANT
(BY SRI. KARUMBAIAH T.A., ADVOCATE)
Digitally signed by AND:
MALATESH K C
Location: High
Court of 1. NEMICHAND A
Karnataka @ NEMICHAND JAIN
AGED 61 YEARS,
R/AT NO.220 (NEW NO.54)
10TH MAIN, HANUMANTHANAGAR,
BENGALURU-19.
2. SOWBHAGYA BAI,
AGED 60 YEARS,
W/O NEMICHAND JAIN,
NO.220, (NEW NO.54),
10TH MAIN, HANUMANTH NAGAR,
BENGLAURU - 19.
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CCC No.176 of 2020
3. SUNIL JAIN,
AGED 36 YEARS,
S/O A NEMICHAND JAIN,
NOW AT NO.54, 4TH CROSS,
9TH MAIN ROAD,
HANUMANTHANAGAR,
BABGAKIRE-19.
4. DHARMICHAND,
AGED 66 YEARS,
S/O SUKLALJI,
R/AT NO.3,
SUNKALPET MAIN ROAD,
CUBBONPET, BANGALORE-2.
5. MUNISWAMY @ MUNIVENKATAPPA,
AGED 78 YEARS,
S/O LATE KENGERI MUNISWAMY,
6. M. KRISHNAPPA,
AGED ABOUT 48 YEARS,
S/O MUNISWAMY @ MUNIVENKATAPPA,
ACCUSED 5 AND 6 ARE
RESIDING AT NO.29, BHOVI COLONY,
MARIYAPPANAPALYA,
JNANABHARATHI POST,
BANGALORE-560 056.
7. V. ASHWATHAMMA,
AGED 51 YEARS,
D/O LATE VENKATAPPA,
NO.14, BHOVI COLONY,
MARIYAPPANAPALYA,
JNANABHARATHI POST,
BANGALORE-56.
8. VENKATESH,
AGED 71 YEARS,
S/O LATE LAKSHMA BHOVI,
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CCC No.176 of 2020
9. MUNI VENKATALA,
AGED ABOUT 45 YEARS,
S/O VENKATESH,
ACCUSED No.8 & 9 ARE
RESIDING AT No.7 & 8,
BHOVI COLONY,
MARIYAPPANAPALYA,
NAGADEVANAHALLI,
JNANABHARATHI POST,
BANGALORE-56.
10. MUNIYAPPA @ VIJAYA KUMAR,
AGED ABOUT 38 YEARS,
S/O LATE VENKATASWAMY @
DODDA BHOVI
11. SOLLAPURI,
AGED 45 YEARS,
S/O LATE VENKATASWAMY @
DODDA BHOVI
ACCUSED No.10 & 11 ARE
RESIDING AT NO.11, BHOVI COLONY
MARIYAPPANAPALYA,
NAGADEVANAHALLI,
JNANABHARATHI POST,
BANGALORE-56.
12. RAJA @ MURDER RAJA,
AGED 52 YEARS,
S/O LATE VENKATASWAMY,
BSP PARTY MEMBER,
NO.186, 5TH MAIN,
VEERABHADRESHWARA THEATRE,
NEAR KAMALANAGAR,
BASAVESHWARANAGAR,
BENGALURU-79.
...ACCUSED
****
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CCC No.176 of 2020
THIS CCC IS FILED UNDER SECTIONS 10 AND 12 OF
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
PRAYING TO PUNISH THE ACCUSED PERSONS FOR THEIR
WILFUL AND DELIBERATE DISOBEDIENCE OF THE JUDGMENT
AND DECREE DATED 02.08.2001 PASSED BY THE CITY CIVIL
COURT, BENGALURU (CCH NO.19) IN O.S.NO.4351/1994.
THIS CCC COMING ON FOR ORDERS THIS DAY,
B.VEERAPPA J., MADE THE FOLLOWING:
ORDER
After arguing the matter fro some time, learned counsel
for the complainant filed the Memo praying to withdraw the
contempt petition with liberty to the complainant to pursue his
remedy elsewhere, in accordance with law.
2. The Memo is placed on record.
3. The contempt petition is dismissed as withdrawn.
4. Consequently, I.A.No.1/2022 for condonation of delay of
5441 days in filing the petition is also dismissed.
Sd/-
JUDGE
Sd/-
JUDGE
kcm
