Dr Vijay Kumar C R vs Shri Attal Bihari Vajpayee Medical ...
2024 Latest Caselaw 27831 Kant

Karnataka High Court

Dr Vijay Kumar C R vs Shri Attal Bihari Vajpayee Medical ... on 20 November, 2024

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                                                   NC: 2024:KHC:47109-DB
                                                   CCC No. 1300 of 2023




                  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. 1300 OF 2023 (CIVIL)
             BETWEEN:
             1.   DR. VIJAY KUMAR C R
                  S/O VEERABHADRAPPA
                  AGED ABOUT 47 YEARS
                  R/AT # 24, BALAJI LAYOUT
                  CHOLANAYAKANAHALLI
                  ANAND NAGAR, R T NAGAR
                  BENGALURU - 560 032
                                                           ...COMPLAINANT
             (BY SRI. MUHAMMAD SHAMIL, ADVOCATE)

             AND:
             1.   SHRI ATTAL BIHARI VAJPAYEE MEDICAL
                  COLLEGE AND RESEARCH INSTITUTE
Digitally         SHIVAJINAGAR, BANGALORE - 560 001
signed by         REPRESENTED BY
AMBIKA H B
                  THE DIRECTOR CUM DEAN
Location:         DR. MANOJ KUMAR H.V.
High Court                                              ...ACCUSED
of Karnataka 2.   THE STATE OF KARNATAKA
                  DEPARTMENT OF PERSONAL AND
                  ADMINISTRATIVE REFORMS
                  VIDHANA SOUHDA
                  DR. B.R. AMBEDKAR ROAD
                  BENGALURU - 560001
                  REP. BY SECRETARY
                                            ...PRO FORMA RESPONDENT
             (MS. VYBHAVASHREE, ADVOCATE FOR
              SRI. SUNDARA RAMAN M V, ADVOCATE FOR RESPONDENT No.1
              SMT. SHWETA KRISHNAPPA, AGA FOR RESPONDENT No.2)
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                                          NC: 2024:KHC:47109-DB
                                           CCC No. 1300 of 2023




     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT 1971, R/W RULE 3 OF THE HIGH
COURT OF KARNATAKA CONTEMPT OF COURT PROCEEDINGS
RULES, 1881, PRAYING TO INITIATE CONTEMPT PROCEEDINGS
AND PUNISH THE RESPONDENT FOR HAVING DELIBERATELY
DISOBEYED THE ORDER DATED 26.07.2023 IN WP NO.1256/2023
(S-RES) (ANNEXUERE-A).

    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)

The order of learned Single Judge dated 26.07.2023 which is

brought under the contempt jurisdiction by filing this petition was

appealed in Writ Appeal No.1524 of 2023 which came to be

dismissed on 10.06.2024.

2. Today, when the contempt petition came up for consideration

in respect of the directions in the order dated 26.07.2023, learned

advocate Ms. Vybhavashree for respondent No.1 produced copy of

the order of the Hon'ble Supreme Court dated 27.09.2024 in

Special Leave Petition (C) No.22128 of 2024 which is against the

judgment and order dated 10.06.2024 in the writ appeal.

NC: 2024:KHC:47109-DB

3. As per the said order, the Apex Court has stayed the

judgment and order dated 10.06.2024 passed in the writ appeal by

this Court.

4. In the aforesaid view, at present, nothing survives in the

present contempt proceedings.

5. The contempt petition stands accordingly disposed of.

Parties shall abide by the order which may be passed by the

Hon'ble Supreme Court.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB