Karnataka High Court
Sri Santosh Kumar S vs Managing Director on 29 July, 2024
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NC: 2024:KHC:29813-DB
WA No. 824 of 2022
C/W CCC No. 642 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF JULY, 2024
PRESENT
THE HON'BLE MRS JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR JUSTICE G BASAVARAJA
WRIT APPEAL NO. 824 OF 2022 (S-TR)
C/W
CIVIL CONTEMPT PETITION NO. 642 OF 2022
IN W.A. NO.824 OF 2022
BETWEEN:
SRI. SANTOSH KUMAR S
52 YEARS,
S/O LATE CAPT. N. SETHUMADHAVAN NAIR,
EMPLOYEE NO.60046
MANAGER (ADMINISTRATION),
BHARATIYA RESERVE BANK
NOTE MUDRAN (P) LIMITED,
NOTE MUDRAN NAGAR, MYSURU-570003
Digitally signed
by NANDINI D R/AT QUARTER NO.D-46, BRBNMPL TOWNSHIP,
Location: High
Court of RBI COLONY, NOTE MUDRAN NAGAR,
Karnataka MYSURU-570003
...APPELLANT
(BY SRI. P A KULKARNI., ADVOCATE)
AND:
1. MANAGING DIRECTOR
BHARATIYA RESERVE BANK
NOTE MUDRAN (P) LIMITED,
NO.3 AND 4, 1ST STAGE, 1ST PHASE,
BANNERGHATTA ROAD, B T M LAYOUT,
BENGALURU-560029
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NC: 2024:KHC:29813-DB
WA No. 824 of 2022
C/W CCC No. 642 of 2022
2. GENERAL MANAGER (IN CHARGE),
CORPORATE OFFICE,
BHARATIYA RESERVE BANK
NOTE MUDRAN (P) LIMITED,
NO.3 AND 4, 1ST STAGE, 1ST PHASE,
BANNERGHATTA ROAD, B T M LAYOUT,
BENGALURU-560029.
3. GENRAL MANAGER
BHARATIYA RESERVE BANK
NOTE MUDRAN (P) LIMITED,
NOTE MUDRAN NAGAR, MYSURU 570003
...RESPONDENTS
(BY SRI. NITIN PRASAD, ADV. FOR C/R1 - R3.)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
22/08/2022 PASSED BY THE LEARNED SINGLE JUDGE IN WP
14037/2022 AND PASS ANY OTHER ORDER OR DIRECTION.
IN CCC NO. 642 OF 2022
BETWEEN:
SRI. SANTOSH KUMAR S
52 YEARS,
S/O LATE CAPT. N. SETHUMADHAVAN NAIR,
EMPLOYEE NO.60046,
MANAGER (ADMINISTRATION)
BHARATIYA RESERVE BANK
NOTE MUDRAN (P) LIMITED,
NOTE MUDRAN NAGAR, MYSURU-570003
MOBILE NO.9886107776
R/AT QUARTER NO.D-46,
BRBNMPL TOWNSHIP, RBI COLONY,
NOTE MUDRAN NAGAR, MYSURU-570003
...COMPLAINANT
(BY SRI. P A KULKARNI., ADVOCATE)
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NC: 2024:KHC:29813-DB
WA No. 824 of 2022
C/W CCC No. 642 of 2022
AND:
1. SHRI. MANAS RANJAN MOHANTY
MANAGING DIRECTOR,
BHARATIYA RESERVE BANK
NOTE MUDRAN (P) LIMITED,
NO.3 AND 4, 1ST STAGE, 1ST PHASE,
BANNERGHATTA ROAD, B T M LAYOUT,
BENGALURU-560029.
2. SRI HEMANTH SHANKAR THAKUR DESAI
GENERAL MANAGER (IN CHARGE)
CORPORATE OFFICE,
BHARATIYA RESERVE BANK
NOTE MUDRAN (P) LIMITED,
NO.3 AND 4, 1ST STAGE, 1ST PHASE,
BANNERGHATTA ROAD, B T M LAYOUT,
BENGALURU-560029.
3. SHRI RAMESH KUMAR LABH
GENERAL MANAGER,
BHARATIYA RESERVE BANK
NOTE MUDRAN (P) LIMITED,
NOTE MUDRAN NAGAR, MYSURU-570003
...ACCUSED
(BY SRI. NITIN PRASAD., ADV. FOR A1 - A3.)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION AND UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS, 1971 BY THE COMPLAINANT,
PRAYING TO INITIATE CONTEMPT PROCEEDINGS AGAINST THE
ACCUSED HEREIN AND TO PUNISH THEM FOR CONTINUED
DISOBEDIENCE OF THE ORDER DATED 20.07.2021 PASSED BY
THE LEARNED SINGLE JUDGE IN WP NO.7828/2021, ANN-C2
R/W ORDER DATED 27.06.2022 PASSED BY THE DIVISION
BENCH IN WA 884/2021 ANN-C3.
THESE APPEAL AND CONTEMPT CASE, COMING ON FOR
FINAL HEARING, THIS DAY, JUDGMENT WAS DELIVERED
THEREIN AS UNDER:
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NC: 2024:KHC:29813-DB
WA No. 824 of 2022
C/W CCC No. 642 of 2022
CORAM: HON'BLE MRS JUSTICE ANU SIVARAMAN
and
HON'BLE MR JUSTICE G BASAVARAJA
ORAL JUDGMENT
(PER: HON'BLE MRS JUSTICE ANU SIVARAMAN)
In this Writ Appeal, learned counsel for the appellant
has filed a memo seeking leave of the Court to withdraw
the Writ Appeal. A memo is also filed to that effect and
the same is placed on record. Accordingly Writ Appeal is
dismissed as withdrawn. Consequently, the Contempt
case is also closed.
Sd/-
(ANU SIVARAMAN)
JUDGE
Sd/-
(G BASAVARAJA)
JUDGE
LNN
