Dr. R. Rama Raj Urs vs Sri. Shivaprasad P.R
2024 Latest Caselaw 27088 Kant

Karnataka High Court

Dr. R. Rama Raj Urs vs Sri. Shivaprasad P.R on 12 November, 2024

                                                -1-
                                                          NC: 2024:KHC:45738-DB
                                                             CCC No. 971 of 2024




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 12TH DAY OF NOVEMBER, 2024

                                             PRESENT

                            THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE

                                               AND

                               THE HON'BLE MR JUSTICE K. V. ARAVIND

                                    CCC No. 971 OF 2024 (CIVIL)

                   BETWEEN:

                   1.   DR. R. RAMA RAJ URS,
                        S/O GOPAL RAJ URS,
                        AGED ABOUT 70 YEARS,
                        RETD. UNIVERSITY LIBRARIAN,
                        RAJIV GANDHI UNIVERSITY OF
                        HEALTH SCIENCES, KARNATAKA,
                        4TH 'T' BLOCK, JAYANAGAR,
                        BENGALURU 560 041.

                        R/AT No. 4001, 19TH CROSS,
                        K. R. ROAD, BANASHANKARI II STAGE,
                        BENGALURU 560 070.
Digitally signed                                                  ...COMPLAINANT
by VALLI
MARIMUTHU          (BY SMT. SHRUTHI K., ADVOCATE FOR
Location: High     SRI MURALIDHAR K. B., ADVOCATE)
Court of
Karnataka          AND:

                   1.   SRI SHIVAPRASAD P.R.,
                        REGISTRAR,
                        RAJIV GANDHI UNIVERSITY OF
                        HEALTH SCIENCES, KARNATAKA,
                        4TH 'T' BLOCK, JAYANAGAR,
                        BENGALURU - 560 041.
                                                                     ...ACCUSED
                   (BY SRI AMBARISHA, ADVOCATE FOR
                   SRI NAGARALE SANTOSH SUBHASHCHANDRA, ADVOCATE)
                                 -2-
                                           NC: 2024:KHC:45738-DB
                                             CCC No. 971 of 2024




      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
CONTEMPT OF COURTS ACT, 1971 AND THE CONTEMPT OF
COURT PROCEEDINGS RULES, 1981 R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, BY THE COMPLAINANT, PRAYING TO
INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR
DELIBERATE DISOBEDIENCE OF THE ORDER PASSED BY THIS
HON'BLE COURT ON 12.07.2023 IN WP No.8525/2017(S-RES)
(ANNEXURE-A).

    THIS CCC COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE THE CHIEF JUSTICE MR. JUSTICE
           N. V. ANJARIA
           and
           HON'BLE MR JUSTICE K. V. ARAVIND

                          ORAL JUDGMENT

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

Learned advocate Mr. Ambarisha for learned advocate

Mr. Nagarale Santosh Subhashchandra for the respondent

produced on record the affidavit of compliance along with

necessary orders evidencing that the UGC payscale is given to the

petitioner-complainant.

2. Learned advocate Smt. K. Shruthi for learned advocate

Mr. K.B.Muralidhar for the complainant was not in a position to

dispute the factum of compliance of the directions of learned Single

Judge.

NC: 2024:KHC:45738-DB

3. In the above view, the contempt petition does not survive. It

is disposed of accordingly.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

MV