Karnataka High Court
Sri Muniraju vs Sri.Raghavendra.S.K on 5 August, 2024
Author: K.Somashekar
Bench: K.Somashekar
-1-
NC: 2024:KHC:30883-DB
CCC No. 638 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF AUGUST, 2024
PRESENT
THE HON'BLE MR JUSTICE K.SOMASHEKAR
AND
THE HON'BLE MR JUSTICE S RACHAIAH
CIVIL CONTEMPT PETITION NO. 638 OF 2022
BETWEEN:
SRI MUNIRAJU
S/O SRINIVASAIAH
AGED ABOUT 53 YEARS
RESIDING AT GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU - 560 090.
...COMPLAINANT
(BY SRI. A J SRINIVASAN - ADVOCATE)
AND:
1. SRI. RAGHAVENDRA S.K.
PARTNER, M/S. CONTROL ENGINEERING
Digitally signed PARTNERSHIP FIRM
by NARAYANA REG. UNDER THE INDIAN
UMA
Location: HIGH PARTNERSHIP ACT
COURT OF
KARNATAKA
2. SRI.RAMA SAMPIGETHAYA
PARTNER, M/S CONTROL ENGINEERING
PARTNERSHIP FIRM
REG. UNDER THE INDIAN
PARTNERSHIP ACT
ADDRESS OF PARTNERS:
MAHAVEER CORNET, NO. 217
KENGERI SATELLITE TOWN
(NEAR CHURCH STOP)
BANGALORE - 560 060.
-2-
NC: 2024:KHC:30883-DB
CCC No. 638 of 2022
FACTORY ADDRESS
V50/1B, 6TH MAIN
PEENYA 2ND STAGE,
BENGALURU - 560 058.
...ACCUSED
(BY SRI. MANOJ B G - ADVOCATE FOR ACCUSED NO.2)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS, 1971 PLEASED TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR
HAVING DELIBERATELY DISOBEYED THE JUDGMENT OF THE
SINGLE JUDGE DATED 16.03.2022 AND 18.04.2022 IN
W.P.NO.25642/2010 AND PASS SUCH OTHER ORDER OR
ORDERS.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE K.SOMASHEKAR
and
HON'BLE MR JUSTICE S RACHAIAH
ORAL ORDER
(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)
1. Learned counsel Sri.A.J.Srinivasan for the complainant is
present before the Court physically. However, the office
note reveals that the complainant is required to take out
appropriate process against accused No.1. The learned
counsel submitted that accused No.1 is the son of
accused No.2 who is presently residing at Muscat. This
NC: 2024:KHC:30883-DB
submission made by the learned counsel for the
complainant is placed on record.
2. However, learned counsel is required to take appropriate
process against accused No.1 and accused No.2 is the
father of accused No.1 and so also in the status of
partners to the business indicating the issues between
the complainant and accused Nos.1 and 2. The accused
No.2 has filed a compliance affidavit in detail. In
compliance affidavit, he has specifically stated that he
has deposited in all a sum of Rs.1,00,000/- in compliance
of the order passed in W.P No.25642/2010 dated
16.03.2022.
3. Keeping in view the submission made by the learned
counsel for complainant as well as compliance affidavit
filed by accused No.2 in this matter are concerned, there
is no consequences to consider the contempt proceedings
any further.
4. In the meanwhile, the learned counsel for complainant
filed a memo to the effect that accused No.1 is residing in
Muscat. The said memo is placed on record.
NC: 2024:KHC:30883-DB
Consequently, the contempt proceedings are hereby
dropped.
Sd/-
(K.SOMASHEKAR)
JUDGE
Sd/-
(S RACHAIAH)
JUDGE
UN
