Karnataka High Court
Dr. (Mrs) Nanitha Rebecca Reuben vs Alstair R.A. Freese on 3 April, 2024
Bench: Chief Justice, H.B.Prabhakara Sastry
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NC: 2024:KHC:13623-DB
CCC No. 87 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF APRIL, 2024
PRESENT
THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
CIVIL CONTEMPT PETITION NO. 87 OF 2024
BETWEEN:
DR. (MRS.) NANITHA REBECCA REUBEN
W/O RUBEN PRABHAKAR DOSS,
AGED ABOUT 59 YEARS,
PRESENTLY RESIDING AT "ELSHADDAI"
NO.41, 4th MAIN,
CHINNAPPA GARDEN,
BENSON TOWN,
BENGLAURU -560 046.
...COMPLAINANT
(BY SRI.NAGARAJ G., FOR
SRI. MURALIDHAR H M., ADVOCATE)
Digitally signed
by BANGALORE
MADHAVACHAR AND:
VEENA
Location: High
Court of
Karnataka 1. ALISTAIR R.A. FREESE,
AGED ABOUT 52 YEARS,
PRINCIPAL,
BISHOP COTTON BOYS SCHOOL,
(MANAGED BY CHURCH OF SOUTH INDIA
KARNATAKA CENTRAL DIOCESE),
RESIDENCY ROAD,
BENGALURU-560 025.
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NC: 2024:KHC:13623-DB
CCC No. 87 of 2024
2. RT. REV. DR. VINCENT VINOD KUMAR,
AGED ABOUT 57 YEARS,
SECRETARY,
KARNATAKA CENTRAL DIOCESE,
PRESBYTER INCHARGE,
ST. MARKS CATHEDRAL
M.G ROAD,
BENGALURU- 560 001.
...ACCUSED
(BY SRI. ARUN B M., ADVOCATE)
***
THIS CIVIL CONTEMPT PETITION IS FILED UNDER
SECTIONS 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
1971, READ WITH ARTICLE 225 OF CONSTITUTION OF INDIA,
PRAYING TO INITIATE CONTEMPT OF COURTS
PROCEEDINGS ACT AGAINST THE ACCUSED FOR WILLFUL
DISOBEDIENCE OF THE LAWFUL ORDER DATED 14.12.2023
PASSED BY THIS HON'BLE COURT IN W.P.NO.9106/2023 AND
PUNISH THE ACCUSED IN ACCORDANCE WITH LAW, OR IN
THE ALTERNATIVE PASS SUCH OTHER ORDER/S AS THIS
COURT DEEM FIT TO HAVE PASS ON THE FACTS AND IN THE
CIRCUMSTANCES OF CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.
THIS CIVIL CONTEMPT PETITION COMING ON FOR
ORDERS, THIS DAY, THE CHIEF JUSTICE MADE THE
FOLLOWING:
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NC: 2024:KHC:13623-DB
CCC No. 87 of 2024
ORDER
Heard the learned counsel for the complainant
Sri.Nagaraj G, for Mr. Muralidhar H.M. and the learned
counsel Mr. Arun B.M., who is appearing through video
conference, for the accused.
2. It was given out in hearing that, against the judgment
and order passed by the learned Single Judge, directions of
which are sought to be complied with in this case, the writ
petition was taken in appeal before the Hon'ble Supreme
Court by filing a Special Leave Petition in Special Leave to
Appeal (C)No.7051/2024.
3. The order was passed on 22.03.2024 by dismissing
the Special Leave Petition, wherein the Hon'ble Supreme
Court has granted time to comply with the order till the end of
April 2024.
4. The order dated 22.03.2024 reads thus,
"After hearing learned senior counsel for the
petitioner, we are not inclined to interfere with the
NC: 2024:KHC:13623-DB
order impugned. Accordingly, the special leave
petition is dismissed. Pending applications stand
disposed of.
However, the time to comply with the order
till the end of April, 2024, is allowed."
5. In view of the above, the contempt proceedings does
not survive for consideration. Hence, the petition stands
disposed of.
Sd/-
CHIEF JUSTICE
Sd/-
JUDGE
BMV*
