Sri K Deepak vs Smt Manasa Krishnappa
2024 Latest Caselaw 26472 Kant

Karnataka High Court

Sri K Deepak vs Smt Manasa Krishnappa on 6 November, 2024

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                                                    NC: 2024:KHC:44756-DB
                                                     CCC No. 995 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                        PRESENT
                      THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
                                          AND
                          THE HON'BLE MR JUSTICE K. V. ARAVIND
                        CIVIL CONTEMPT PETITION NO. 995 OF 2024
                BETWEEN:

                      SRI. K. DEEPAK,
                      AGED ABOUT 41 YEARS,
                      S/O. MR. KRISHNA
                      WORKING AS COURT OFFICER,
                      HIGH COURT OF KARNATAKA,
                      PRINCIPAL BENCH,
                      BENGALURU - 560 001
                                                          ...COMPLAINANT
                (BY SRI. SAMEER SHARMA, ADVOCATE)

                AND:
Digitally
signed by
PRABHAKAR       1.    SMT. MANASA KRISHNAPPA
SWETHA                DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES
KRISHNAN
Location:             HAVING OFFICE AT NO. 146,
High Court of         8TH CROSS, 3RD MAIN ROAD,
Karnataka             MARGOSA ROAD, MALLESHWARAM,
                      BENGALURU - 560 003

                2.    SRI. K.S. NAVEEN
                      ADDITIONAL REGISTRAR OF COOPERATIVE
                      SOCIETIES (HOUSING AND ORS.)
                      HAVING OFFICE AT ALI ASKER ROAD,
                      BANGALORE - 560 001
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                                     NC: 2024:KHC:44756-DB
                                        CCC No. 995 of 2024




3.   STATE OF KARNATAKA
     BY THE DEPARTMENT OF CORPORATION
     MS BUILDING,
     BENGALURU - 560 001
     REPRESENTED BY ITS PRINCIPAL SECRETARY
                                                 ...ACCUSED
(BY SRI. K.S. HARISH, GOVT. ADVOCATE)

      THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA, 1950 R/W SECTIONS 11 AND 12 OF
CONTEMPT OF COURTS ACT, 1971 AND RULE 3 OF THE HIGH
COURT OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS)
RULES, 1981, PRAYING TO    FIND THE ACCUSED NO.1 AND 2
GUILTY OF COMMISSION OF CONTEMPT OF THE ORDER DATED
01.07.2024   PASSED   BY   THIS   HONBLE   COURT    IN   WP
NO.16270/2024 (ANNEXURE-A) AND FURTHER BE PLEASED TO
CONVICT THE ACCUSED NOS.1 AND 2 FOR THE SAME AND
CONSEQUENTLY ACCUSED NOS.1 AND 2 TO IMPRISONMENT
FOR A TERM OF SIX (6) MONTHS IN ACCORDANCE WITH THE
PROVISIONS OF CONTEMPT OF COURTS ACT, 1971.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:   HON'BLE THE CHIEF JUSTICE MR. JUSTICE
         N. V. ANJARIA
         and
         HON'BLE MR JUSTICE K. V. ARAVIND
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                                          NC: 2024:KHC:44756-DB
                                              CCC No. 995 of 2024




                         ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Learned advocate Shri Sameer Sharma for the

petitioner fairly submitted that in view of the compliance

affidavit, the present contempt petition does not require to

be prosecuted further.

2. In view of the submission, nothing further survives in

the present contempt petition.

3. Accordingly, the contempt petition is disposed of as

not surviving.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

YN