Dr Sanjay S vs Dr. Vasanthi Amar
2024 Latest Caselaw 27827 Kant

Karnataka High Court

Dr Sanjay S vs Dr. Vasanthi Amar on 20 November, 2024

                                           -1-
                                                   NC: 2024:KHC:47110-DB
                                                     CCC No. 657 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 20TH 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. 657 OF 2024 (CIVIL)

              BETWEEN:
              1.   DR. SANJAY S
                   S/O LATE SRINIVAS MURTHY
                   AGED ABOUT 51 YEARS
                   R/AT ALL RESIDING AT NO.47/1
                   SRI TEJASWINI NIVASA
                   BYALAKERE MAIN ROAD
                   VEERASAGARA
                   YELAHANKA NORTH
                   BENGALURU - 560 064
                                                            ...COMPLAINANT
              (BY SRI. ABHILASH H S, ADVOCATE)
Digitally
signed by    AND:
AMBIKA H B 1. DR. VASANTHI AMAR
Location:        THE SPECIAL DEPUTY COMMISSIONER
High Court       BENGALURU NORTH DIVISION
of Karnataka     BANGALORE DISTRICT
                   OFFICE OF THE
                   DEPUTY COMMISSIONER
                   2ND FLOOR, DC OFFICE BUILDING
                   K.G.ROAD
                   BENGALURU - 560 009
                                                        ...ACCUSED
              2.   THE STATE OF KARNATAKA
                   BY ITS SECRETARY
                   DEPT OF REVENUE
                               -2-
                                        NC: 2024:KHC:47110-DB
                                           CCC No. 657 of 2024




    VIDHANA SOUDHA
    BENGALURU - 560001

                                    ...PRO FORMA RESPONDENT

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

      THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT,1971 AND            THE CONTEMPT OF
COURT PROCEEDINGS RULES, 1987 R/W ARTICLE 215 AND 226 OF
THE CONSTITUTION OF INDIA, 1950, PRAYING TO SUMMON THE
ACCUSED FOR HAVING COMMITTED CONTEMPT OF COURT BY
WILLFULLY DISOBEYING THIS HONBLE COURTS ORDER DATED
09.05.2024 PASSED IN W.P.NO.12877/2024 (GM-RES) AS PER
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 ORDER

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

Learned advocate Mr. Abhilash H.S for the complainant fairly

stated that the directions of learned Single Judge have been

complied with.

NC: 2024:KHC:47110-DB

Learned Government Advocate confirms the compliance.

In that view, nothing survives in the contempt petition.

The present petition is accordingly disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB