National Institute Of Value Education ... vs Sri. Hanumantharaya
2024 Latest Caselaw 27381 Kant

Karnataka High Court

National Institute Of Value Education ... vs Sri. Hanumantharaya on 14 November, 2024

                                          -1-
                                                    NC: 2024:KHC:46276-DB
                                                     CCC No. 970 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 14TH 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. 970 OF 2024 (CIVIL)

              BETWEEN:
              1.   NATIONAL INSTITUTE OF
                   VALUE EDUCATION (NIVE)
                   REPRESENTED BY ITS
                   EXECUTIVE DIRECTOR
                   SRI ALOK B
                   HAVING ITS REGISTERED
                   OFFICE AT 48/10, 8TH MAIN
                   13TH CROSS, MOUNT LAYOUT
                   MALLESHWARAM
                   BANGALORE - 560 003
                                                            ...COMPLAINANT
              (BY SRI. DHEERAJ S.J., ADVOCATE FOR
Digitally     SRI A. PAWAN SHYAM A, ADVOCATE)
signed by
AMBIKA H B AND:
Location:    1. SRI. HANUMANTHARAYA
High Court        DEPUTY DIRECTOR OF PUBLIC
of Karnataka      INSTRUCTION (DDPI)
                   BANGALORE NORTH
                   DEPARTMENT OF SCHOOL
                   EDUCATION AND LITERACY
                   GOVERNMENT OF KARNATAKA

              2.   SRI ASHWATH NARAYAN K N
                   BLOCK EDUCATION OFFICER (BEO)
                   BANGALORE NORTH RANGE-4
                   DEPARTMENT OF SCHOOL EDUCATION
                                -2-
                                          NC: 2024:KHC:46276-DB
                                            CCC No. 970 of 2024




     AND LITERACY
     GOVERNMENT OF KARNATAKA
     YELAHANAKA
     BANGALORE - 560 064
                                                     ...ACCUSED
3.   STATE OF KARNATAKA
     REPRESENTED BY ITS
     PRINCIPAL SECRETARY
     DEPARTMENT OF SCHOOL
     EDUCATION AND LITERACY
     VIDHANA SOUDHA
     AMBEDKAR VEEDHI
     BENGALURU - 560 001
                                     ...PRO FORMA RESPONDENT

(BY SRI K.S. HARISH, GOVERNMENT ADVOCATE)

     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ACCUSED NO.1 HEREIN
FOR HAVING COMMITTED CIVIL CONTEMPT OF THIS HON'BLE
COURT ON ACCOUNT OF WILFUL NON-COMPLIANCE OF THE
FINAL ORDER DATED 15.07.2024 PASSED BY THIS HON'BLE
COURT IN WP NO.25018/2023 VIDE ANNEXURE-A AND ETC.

    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

                       ORAL JUDGMENT

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

Learned advocate Mr. S.J Dheeraj for learned advocate

Mr.A. Pawan Shyam for the complainant has filed a memo dated

25.10.2024 seeking to withdraw the present contempt petition.

NC: 2024:KHC:46276-DB

2. In view of the memo and the request therein, the contempt

petition is dismissed as withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB