Srikant S/O Ramu Nimbalkar vs Sanjeev S/O Ganapati Nimbalkar
2023 Latest Caselaw 3888 Kant

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                                                        NC: 2023:KHC-D:6604-DB
                                                              CCC No. 100182 of 2023




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                  DATED THIS THE 3RD DAY OF JULY, 2023

                                                  PRESENT
                                   THE HON'BLE MR JUSTICE S G PANDIT
                                                     AND
                               THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                             CIVIL CONTEMPT PETITION NO. 100182 OF 2023 (-)
                        BETWEEN:

                        SRIKANT S/O. RAMU NIMBALKAR,
                        AGE: 61 YEARS, OCC: AGRICULTURE,
                        R/O: BHAINAKWADI, POST: MALIKWAD,
                        TALUK: CHIKKODI, DIST: BELAGAVI,
                        PIN 591244.
                                                                       ...COMPLAINANT

                        (BY SRI. SHIVARAJ P. MUDHOL, ADVOCATE)

                        AND:

                        1.    SANJEEV S/O. GANAPATI NIMBALKAR,
                              AGE: 35 YEARS, OCC: AGRICULTURE,
                              R/O: BHAINKWADI, POST: MALIKWAD,
                              TALUK: CHIKKODI, DIST: BELAGAVI.
SHIVAKUMAR                    PIN 591244.
HIREMATH

                        2.    SRI RAJU ALIAS RAJEEV S/O. GANAPATI NIMBALKAR,
Digitally signed by
SHIVAKUMAR                    AGE: 33 YEARS, OCC: PRIVATE SERVICE,
HIREMATH
Location: High Court          R/O: BHAINKWADI, POST:MALIKWAD,
of Karnataka, Dharwad
Date: 2023.07.06
16:43:26 +0530
                              TALUK: CHIKKODI, DIST: BELAGAVI.
                              PIN 591244.

                                                                       ...RESPONDENTS

                             THIS CIVIL CONTEMPT PETITION IS FILED UNDER SECTION 11
                        AND 12 OF THE CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE
                        215 OF CONSTITUTION OF INDIA,1950, PRAYING TO SET ASIDE THE
                        JUDGMENT AND ORDER PASSED IN R.S.A NO.5160/2011 DECIDED
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                                 NC: 2023:KHC-D:6604-DB
                                      CCC No. 100182 of 2023




18/01/2023 AFTER DISPOSAL OF THE SAME ONCE AGAIN FILING
ANOTHER FRESH SUIT O.S.NO.120/2023 FOR THE VERY SAME
SUBJECT MATTER OF THE SUIT BY THE ACCUSED AMOUNTS TO
CONTEMPT OF COURT AND INTERFERENCE OF ADMINISTRATION OF
JUSTICE, HENCE THE ACCUSED ARE LIABLE TO BE PUNISH THEM IN
ACCORDANCE WITH LAW.

     THIS PETITION, COMING ON FOR            ORDER,   THIS   DAY,
S G PANDIT, J., MADE THE FOLLOWING:


                            ORDER

Memo dated 03.07.2023 is filed by the learned

counsel for the complainant seeking leave of this Court to

withdraw the contempt petition with liberty to file Criminal

Contempt Petition.

The said memo is taken on record.

In view of the said memo, the present contempt

petition is dismissed as withdraw, with liberty to avail

appropriate remedy in accordance with law.

Sd/-

JUDGE

Sd/-

JUDGE SVH