Smt M N Malavika vs Sri H R Rajesh
2023 Latest Caselaw 6537 Kant

                                              -1-
                                                          NC: 2023:KHC:33324-DB
                                                           CCC No. 903 of 2023



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 14TH DAY OF SEPTEMBER, 2023

                                           PRESENT

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

                                              AND

                          THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                          CIVIL CONTEMPT PETITION NO. 903 OF 2023

                   BETWEEN:

                   SMT. M N MALAVIKA,
                   W/O SRI H.R RAJESH,
                   AGED ABOUT 38 YEARS,
                   R/AT NO. FLAT NO. 202,
                   PARNAKUTEERA, 3RD MAIN BIKASIPURA,
                   UTTARHALLI HOBLI, BENGALURU-560 061.
                                                                ...COMPLAINANT
                   (BY SRI. MANJUNATH H.,ADVOCATE)
                   AND:

                   SRI H R RAJESH
Digitally signed   S/O SRI H.S RAGHUMURTHY,
by SHARADA         AGED ABOUT 42 YEARS,
VANI B
                   R/AT SRI NARASIMHA SWAMY NILAYA,
Location: HIGH
COURT OF           2ND FLOOR, 31ST MAIN, BTM 1ST STAGE,
KARNATAKA          BENGALURU-560 068.
                                                                    ...ACCUSED

                        THIS CCC IS FILED UNDER ARTICLE 215 OF THE
                   CONSTITUTION OF INDIA READ WITH SECTIONS 11 AND 12
                   OF THE CONTEMPT OF COURTS ACT, 1971, PRAYING TO
                   INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
                   FOR DISOBEYING THE JUDGMENT AND ORDER DATED
                   02.06.2023 IN MFA NO.1916/2017 (FC) ON THE FILE OF THIS
                   HONBLE COURT AND PUNISH HIM FOR VIOLATING THE SAID
                   ORDER.
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                                         NC: 2023:KHC:33324-DB
                                           CCC No. 903 of 2023



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

                              ORDER

Learned counsel for the Complainant seeks leave of

the Court to withdraw the Complaint of Contempt as such

to avail alternative remedies if any, provided under the

provisions of law. Leave granted.

Accordingly, this matter is disposed of as withdrawn

with liberty as prayer for.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

Bsv