Dr Prashanth S Murthy vs Sri Anil Kumar
2024 Latest Caselaw 24820 Kant

Karnataka High Court

Dr Prashanth S Murthy vs Sri Anil Kumar on 14 October, 2024

                                                -1-
                                                          NC: 2024:KHC:41349-DB
                                                            CCC No. 326 of 2024




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 14TH 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. 326 OF 2024 (CIVIL)

                   BETWEEN:

                   1.   DR. PRASHANTH S. MURTHY,
                        S/O DR. K. P. SRINIVAS MURTHY,
                        AGED ABOUT 45 YEARS,
                        R/AT 1ST FLOOR,
                        MURTHY NURSING HOME,
                        M. G. ROAD,
                        CHIKKABALLAPUR - 562 101.
                                                                  ...COMPLAINANT
                   (BY SMT. NIREEKSHA D. J., ADVOCATE FOR
                   SRI YESHU BABA R. MISHRA, ADVOCATE)
                   AND:
Digitally signed
by VALLI           1.   SRI ANIL KUMAR,
MARIMUTHU               TAHSILDAR,
Location: High          CHIKKABALLAPURA TALUK,
Court of
Karnataka               M. G. ROAD,
                        CHIKKABALLAPUR - 562 101.
                                                                    ...ACCUSED
                   2.   STATE OF KARNATAKA,
                        THE PRINCIPAL SECRETARY,
                        DEPARTMENT OF HOME,
                        VIDHANA SOUDHA,
                        DR. B. R. AMBEDKAR VEEDHI,
                        BENGALURU - 560001.
                                                      ...PROFORMA RESPONDENT

                   (BY SMT. PRAMODHINI KISHAN, AGA)
                                  -2-
                                          NC: 2024:KHC:41349-DB
                                           CCC No. 326 of 2024




      THIS    CCC   IS   FILED   UNDER   ARTICLE   215   OF   THE
CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE               COMPLAINANT
PRAYING TO      HOLD THE ACCUSED GUILTY OF CONTEMPT OF
COURT FOR WILLFUL DISOBEDIENCE OF THE JUDGMENT DATED
20.11.2023 PASSED IN W.P.No.10751/2023.

      THIS CCC COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE 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 Smt. D.J. Nireeksha for learned advocate

Mr. R. Yeshu Baba for the complainant makes a statement that the

order under contempt is complied with.

2. Learned Additional Government Advocate Smt. Pramodhini

Kishan confirms the statement about compliance of the order of

learned Single Judge.

NC: 2024:KHC:41349-DB

3. In the aforesaid view, the present petition under the

Contempt of Courts Act, 1971 no more survives. It is accordingly

disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

VBS