Sri.H.D. Srinivas vs Sindhu Roopesh
2023 Latest Caselaw 8413 Kant

Karnataka High Court

Sri.H.D. Srinivas vs Sindhu Roopesh on 24 November, 2023

Bench: Chief Justice, Krishna S Dixit

                                              -1-
                                                        NC: 2023:KHC:42491-DB
                                                           CCC No. 694 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 24TH DAY OF NOVEMBER, 2023
                                       PRESENT
                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                         AND
                        THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                           CIVIL CONTEMPT PETITION NO. 694 OF 2023

                   BETWEEN:

                         SRI.H.D.SRINIVAS
                         S/O DOLLAIA
                         AGED ABOUT 66 YEARS
                         R/AT MANJUNATHA NILAYA
                         CHANNABASAVESWARA EXTENSION
                         2ND CROSS, UPPARAHALLI
                         TUMAKURU - 572 101
                                                               ...COMPLAINANT

                   (BY SRI. SHANKARANARAYANA        BHAT   B   AND   SRI   S   N
                   BHAT.,ADVOCATES)

                   AND:

Digitally signed   1.    SINDHU ROOPESH
by SHARADA               FATHER NAMENOT KNOWN TO THE COMPLAINANT
VANI B
                         THE DIRECTOR OF PRE-UNIVERSITY
Location: HIGH           EDUCATION,18TH CROSS,
COURT OF                 MALLESHWARAM
KARNATAKA
                         BENGALURU - 560 003

                   2.    BASAVALINGAPPA
                         FATHER NAME NOT KNOWN TO THE COMPLAINANT
                         THE DEPUTY DIRECTOR
                         OF PRE - UNIVERSITY EDUCATION,
                         TUMAKURU - 572 101

                   3.    THE STATE OF KARNATAKA
                         REPRESENTED BY ITS SECRETARY
                         TO THE EDUCATION DEPARTMENT
                                 -2-
                                              NC: 2023:KHC:42491-DB
                                               CCC No. 694 of 2023




    M.S. BUILDING
    BENGALURU - 560001
                                                         ...ACCUSED
(BY SRI.DEVRAJ ASHOK .,HCGP)


     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, BY THE COMPLAINANT,
WHERE IN HE PRAYS THAT THE HONBLE COURT BE PLEASED
TO INITIATE CONTEMPT PROCEEDINGS AGAINST THE
ACCUSED FOR WILLFUL DISOBEDIENCE OF THE ORDER OF
THIS HONBLE COURT DATED 10.03.2023 PASSED IN
W.P.NO.11557/2022.

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

                           JUDGMENT

Learned Additional Government Advocate on instructions

submits that the order of learned Single Judge dated

10.03.2023 is now duly complied with. He further submits that

the order is issued on 21.11.2023 so as to release the amount

in favour of the Complainant and further steps too following the

order would be taken by the respondents immediately. A copy

of the order dated 21.11.2023 is placed on record as Annexure-

X. Learned Additional Government Advocate submits that there

is some delay in compliance; but the same was due to

procedural difficulties, and the same is unintentional and

further that the respondent - accused tenders his unconditional

apology for the lapse.

NC: 2023:KHC:42491-DB

In view of the above, the apology tendered by the

respondent-accused is accepted and as the order of learned

Single Judge is now duly complied with, the complaint

contempt is disposed off. Notice discharged.

Costs made easy.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

SNB