M/S. K. M. Akbar Trust vs Smt. Vasanthi K. Alva
2024 Latest Caselaw 24784 Kant

Karnataka High Court

M/S. K. M. Akbar Trust vs Smt. Vasanthi K. Alva on 1 October, 2024

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                                                    NC: 2024:KHC:40818-DB
                                                      CCC No. 626 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 1ST DAY OF OCTOBER, 2024

                                        PRESENT

                      THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE

                                              AND

                         THE HON'BLE MR JUSTICE K. V. ARAVIND

                               CCC NO. 626 OF 2022 (CIVIL)

               BETWEEN:
               1.   M/S. K. M. AKBAR TRUST
                    No. 94/3, INFANTRY ROAD
                    BENGALURU - 560 001
                    REPRESENTED BY ITS
                    MANAGING TRUSTEE
                    MS. NILOUFER AKBAR
                    AGED 55 YEARS
                    D/O LATE K.M. AKBAR
                                                             ...COMPLAINANT
               (BY SRI ABHINAV RAMANAND A, ADVOCATE)


Digitally      AND:
signed by      1.   SMT. VASANTHI K. ALVA
AMBIKA H B          W/O SRI P.K. ALVA
Location:           AGED ABOUT 75 YEARS
High Court
of Karnataka   2.   SRI KIRAN ALVA
                    S/O SANTA ALVA
                    AGED ABOUT 61 YEARS

               3.   SMT. VRINDA K. ALVA
                    W/O KIRAN ALVA
                    AGED ABOUT 53 YEARS

               4.   SRI VIJAY KRISHNA K. ALVA
                    S/O P.K. ALVA
                    AGED 51 YEARS
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                                                NC: 2024:KHC:40818-DB
                                                 CCC No. 626 of 2022




     ALL PARTNERS OF
     M/S SHAKTI ENTERPRISES
     ( A PARTNERSHIP FIRM)
     No. 3156, 12TH MAIN
     HAL 2ND STAGE, INDIRANAGAR
     BENGALURU - 560 038
                                                          ...ACCUSED
(BY SRI M.J. ALVA, ADVOCATE)

      THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT R/W ARTICLE 215 OF CONSTITUTION
OF INDIA PRAYING TO TAKE COGNIZANCE OF THE OFFENCE
COMMITTED BY THE ACCUSED FOR WILLFUL DELIBERATE
DISOBEDIENCE OF THE ORDER OF THIS HON'BLE COURT DATED
09.08.2021 PASSED IN W.P. NO.43934/2019 AS FOUND AT
ANNEXURE - 'G' AND ETC.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER 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. Abhinav Ramanand for the

complainant tenders memo dated 01.10.2024 in which it is stated

upon instructions of the complainant that during the pendency of

the contempt proceedings, the respondents have deposited a sum

of Rs.14,07,950/- before the trial court. It is further stated that the

NC: 2024:KHC:40818-DB

complainant may be permitted to take further steps in the trial court

and the contempt petition may be disposed of.

3. In view of the memo, the contempt petition is disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB