Smt N B Kumari Sumitra vs Sri Gourav Gupta
2024 Latest Caselaw 27927 Kant

Karnataka High Court

Smt N B Kumari Sumitra vs Sri Gourav Gupta on 21 November, 2024

                                          -1-
                                                    NC: 2024:KHC:47324-DB
                                                     CCC No. 305 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 21ST 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. 305 OF 2024 (CIVIL)

              BETWEEN:
              1.   SMT. N B KUMARI SUMITRA
                   W/O LATE R B NANJUNDAPPA
                   AGED ABOUT 52 YEARS

              2.   S N SHIVARAJ
                   S/O LATE R B NANJUNDAPPA
                   AGED ABOUT 34 YEARS
                   R/A "SHRESTA NILAYA"
                   6TH CROSS, HARIGE
                   VIDYANAGARA
                   SHIMOGA - 577 201
Digitally                                                ...COMPLAINANTS
signed by    (BY SRI. P.N. NANJA REDDY, ADVOCATE)
AMBIKA H B
             AND:
Location:
High Court 1. SRI GOURAV GUPTA
                  SECRETARY
of Karnataka      KARNATAKA POWER TRANSMISSION
                   CORPORATION LIMITED
                   CAUVERY BHAVAN
                   BANGALORE - 560 009

              2.   SMT. S A PUSHPA
                   CHIEF ENGINEER (EL)
                   AND THE APPELLATE AUTHORITY
                   MANGALORE ELECTRIC SUPPLY
                   COMPANY LIMITED
                                   -2-
                                           NC: 2024:KHC:47324-DB
                                                CCC No. 305 of 2024




     ZONAL OFFICE
     MAROLI, KULASHEKARA POST
     MANGALORE - 575 005

3.   SRI S G SHASHIDAR
     SUPERINTENDING ENGINEER(EI)
     AND DISCIPLINARY AUTHORITY
     MANGALORE ELECTRIC SUPPLY
     COMPANY LIMITED
     O AND M
     SHIMOGA - 577 201
                                             ...ACCUSED
(MS. RAKSHITHA D.J., ADVOCATE FOR RESPONDENT NOS.2 AND 3
 RESPONDENT No.1 SERVED AND UNREPRESENTED)

     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, PRAYING TO PUNISH THE ACCUSED
FOR HAVING DISOBEYED THE ORDERS OF THIS HONBLE COURT
DATED 04.09.2023 PASSED IN WP NO.2459/2012 AFTER ISSUING
NOTICE TO THE ACCUSED AND TO TAKE APPROPRIATE ACTION
AGAINST THE ACCUSED IN ACCORDANCE WITH LAW.

    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 Ms. Rakshitha D.J appearing for

respondent Nos.2 and 3 files memo dated 20.11.2024 to point out

that the judgment and order dated 04.09.2023 passed in Writ

Petition No.2459 of 2012 is brought under the contempt jurisdiction.

NC: 2024:KHC:47324-DB

The present proceedings were appealed against by filing Writ

Appeal No.1264 of 2023 and the appellate court has granted stay

of the judgment and order of learned Single Judge. Copy of order

granting stay dated 11.11.2024 is produced along with the memo.

2. Memo is taken on record.

3. In the above view, nothing survives in the present contempt

proceedings.

4. Parties shall abide by the outcome of the writ appeal.

5. The contempt petition stands accordingly disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB