Shri C K Sreenathan vs Shri M S Srikar , I A S
2024 Latest Caselaw 24906 Kant

Karnataka High Court

Shri C K Sreenathan vs Shri M S Srikar , I A S on 16 October, 2024

                                                -1-
                                                          NC: 2024:KHC:41896-DB
                                                            CCC No. 294 of 2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 16TH 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. 294 OF 2023 (CIVIL)
                   BETWEEN:

                   1.   SHRI C. K. SREENATHAN,
                        S/O LATE SHRI KRISHNAIAH CHETTY,
                        AGED ABOUT 73 YEARS,
                        R/A 43/15, PROMENADE ROAD LAYOUT,
                        2ND CROSS, BENGALURU-560005.
                                                                  ...COMPLAINANT
                   (BY SRI G.S. DAYANANDA, ADVOCATE FOR
                    SRI ASHOK B. PATIL, ADVOCATE)

                   AND:

                   1.   SHRI M. S. SRIKAR , I. A. S.,
                        THE MANAGING DIRECTOR,
                        THE KARNATAKA STATE SAMLL INDUSTRIES,
                        DEVELOPMENT CORPORATION LTD.,
Digitally signed
by VALLI                INDUSTRIAL ESTATE,
MARIMUTHU               RAJAJINAGAR, BENGALURU-560010.
Location: High                                                       ...ACCUSED
Court of
Karnataka               THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
                   CONTEMPT OF COURTS ACT, 1971 READ WITH ARTICLE 215 OF
                   THE CONSTITUTION OF INDIA PRAYING TO SUMMON THE
                   ACCUSED AND INITIATE PROCEEDINGS FOR PUNISHING HIM FOR
                   COMMITTING CIVIL CONTEMPT OF COURT FOR THE WILLFUL
                   DISOBEDIENCE OF THE DIRECTIONS ISSUED BY THIS HON'BLE
                   COURT IN THE ORDER DATED 28.10.2022, PASSED IN
                   W.P.NO.32036/2019 (ANNEXURE-A).

                       THIS PETITION COMING ON FOR ORDERS, THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -2-
                                           NC: 2024:KHC:41896-DB
                                             CCC No. 294 of 2023




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. G. S. Dayananda for learned advocate

Mr. Ashok B Patil for the complainant files the memo dated

16.10.2024 seeking to withdraw the contempt petition.

2. The memo is taken on record.

3. In view of the memo, the contempt petition is dismissed as

withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

VBS