Oxford Educational Association vs Sri N. Jayaram
2024 Latest Caselaw 27089 Kant

Karnataka High Court

Oxford Educational Association vs Sri N. Jayaram on 12 November, 2024

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                                                          NC: 2024:KHC:45716-DB
                                                            CCC No. 939 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. 939 OF 2024 (CIVIL)

                   BETWEEN:

                   1.   OXFORD EDUCATIONAL ASSOCIATION,
                        A SOCIETY REGISERED UNDER THE
                        "KARNATAKA SOCIETIES REGISTRATION ACT, 1960,
                        AT: 20/20, 17TH A MAIN ROAD,
                        5TH BLOCK, RAJAJI NAGAR,
                        BENGALURU 560010.
                        REPRSETNED BY ITS SECRETARY,
                        SRI L. RAVI KUMAR.
                                                             ...COMPLAINANT
                   (BY MS. PRAKRUTHI RAJU, ADVOCATE FOR
                   SRI ANOOP HARANAHALLI, ADVOCATE)
Digitally signed
by VALLI
MARIMUTHU          AND:
Location: High
Court of
Karnataka          1.   SRI N. JAYARAM,
                        IAS,
                        COMMISSIONER,
                        BENGALURU DEVELOPMENT AUTHORITY,
                        SANKEY ROAD,
                        BENGALURU - 560 001.
                                                                    ...ACCUSED
                   2.   THE STATE OF KARNATAKA,
                        REPRESENTED BY ITS PRINCIPAL SECRETARY,
                        URBAN DEVELOPMENT DEPARTMENT,
                        M. S. BUILDING,
                                -2-
                                        NC: 2024:KHC:45716-DB
                                          CCC No. 939 of 2024




    DR. B. R. AMBEDKAR VEEDHI,
    BENGALURU 560001.
                                     ...PROFORMA RESPONDENT

(BY SRI CHINMAY KURANDWAD, ADVOCATE FOR
SRI B. VACHAN, ADVOCATE FOR A1;
SRI M.N. SUDEV HEGDE, AGA FOR PROFORMA R2)

     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, 1950, BY THE COMPLAINANT, PRAYING
TO HOLD THE ACCUSED GUILTY OF CONTEMPT OF COURT FOR
WILLFUL DISOBEDIENCE OF THE JUDGEMENT DATED 16.04.2024
PASSED IN WP No.10594/2024. SENTENCE THE ACCUSED WITH
IMPRISONMENT OF SIX MONTHS IN ACCORDANCE WITH THE
PROVISIONS OF THE CONTEMPT OF COURTS ACT, 1971.

    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. Chinmay Kurandwad for learned

advocate Mr. B. Vachan for respondent No.1 stated that the order

under contempt is complied with.

2. In that regard, memo dated 12.11.2024 was filed by

learned advocate for respondent No.1 along with the endorsement

NC: 2024:KHC:45716-DB

dated 20.09.2024 evidencing compliance of the directions of

learned Single Judge.

3. Learned advocate Smt. Prakruthi Raju for learned advocate

Mr. Anoop Haranahalli for the petitioner-complainant could not

dispute the factum of compliance.

4. The memo shall remain on record.

5. In view of the above, the present contempt proceedings are

disposed of as not surviving.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

MV