Karnataka High Court
M/S Millennium Point vs Smt. Vasanthi K Alva on 16 October, 2024
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NC: 2024:KHC:41828-DB
CCC No. 1050 of 2023
C/W CCC No. 1184 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. 1050 OF 2023 (CIVIL)
C/W
CCC NO. 1184 OF 2023 (CIVIL)
IN CCC No. 1050/2023 (CIVIL)
BETWEEN:
1. M/S. MILLENNIUM POINT
PORTION OF THE GROUND FLOOR OF
NO. 94/3-1, INFANTRY ROAD,
BANGALORE - 560 001
REPRESENTED BY IT'S PROPRIETOR,
MR. MOHAMMED SHANI,
SON OF MOHAMMED,
Digitally signed AGED ABOUT 32 YEARS.
by VALLI ...COMPLAINANT
MARIMUTHU
Location: High (BY SRI RAGHUNATH M.D., ADVOCATE FOR
Court of LEGAL AXIS, ADVOCATES FOR COMPLAINANT)
Karnataka
AND:
1. SMT. VASANTHI K. ALVA
WIFE OF SRI P.K. ALVA,
AGED ABOUT 75 YEARS,
2. SRI KIRAN ALVA
SON OF SANTHA ALVA
AGED ABOUT 61 YEARS,
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CCC No. 1050 of 2023
C/W CCC No. 1184 of 2023
3. SMT. VRINDA K. ALVA
WIFE OF KIRAN ALVA
AGED ABOUT 59 YEARS,
4. SRI VIJAY KRISHNA K. ALVA
SON OF P.K. ALVA,
AGED ABOUT 57 YEARS,
ALL PARTNERS OF
M/S. SHAKTHI ENTERPRISES,
(A REGISTERED PARTNERSHIP FIRM)
NO. 3156, 12TH MAIN,
HAL 2ND STAGE, INDIRA NAGAR,
BANGALORE - 560 038.
...ACCUSED
(BY SRI M.J. ALVA, ADVOCATE)
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 TAKE COGNIZANCE
OF THE OFFENCE COMMITTED BY THE ACCUSED UNDER
SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT AND
INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR
WILLFUL, DELIBERATE DISOBEDIENCE OF THE ORDER OF THIS
HON'BLE COURT DATED 09.08.2021 AND THE CLARIFICATORY
ORDER DATED 27.03.2023 PASSED IN W.P.NO.43934/2019 AS
FOUND AT ANNEXURE-E AND E-1 AND TO PUNISH THE ACCUSED
IN ACCORDANCE WITH LAW.
IN CCC NO. 1184/2023 (CIVIL)
BETWEEN:
1. M/S. UNICORN RESTAURANT
1ST AND 3RD FLOOR OF
NO.94/3-1, INFANTRY ROAD,
BANGALORE - 560 001.
REP. BY ITS PROPRIETRIX
MRS. GAYATHRI DESAI
W/O. GANAPATHI DESAI
AGED ABOUT 65 YEARS.
...COMPLAINANT
(BY SRI RAGHUNATH M.D., ADVOCATE FOR
LEGAL AXIS, ADVOCATES FOR COMPLAINANT)
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CCC No. 1050 of 2023
C/W CCC No. 1184 of 2023
AND:
1. SMT. VASANTHI K. ALVA
WIFE OF SRI P.K. ALVA,
AGED ABOUT 75 YEARS,
2. SRI KIRAN ALVA
SON OF SANTHA ALVA,
AGED ABOUT 61 YEARS,
3. SMT. VRINDA K. ALVA
WIFE OF KIRAN ALVA,
AGED ABOUT 59 YEARS.
4. SRI VIJAY KRISHNA K. ALVA
SON OF P.K. ALVA,
AGED ABOUT 57 YEARS,
ALL PARTNERS OF
M/S. SHAKTHI ENTERPRISES
(A REGISTERED PARTNERSHIP FIRM)
NO.3156, 12TH MAIN, HAL 2ND STAGE,
INDIRA NAGAR, BANGALORE - 560 038.
...ACCUSED
(BY SRI M. J. ALVA., ADVOCATE)
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 TAKE
COGNIZANCE OF THE OFFENCE COMMITTED BY THE
ACCUSED UNDER SECTION 11 AND 12 OF THE CONTEMPT OF
COURTS ACT AND INITIATE CONTEMPT PROCEEDINGS
AGAINST THE ACCUSED FOR WILLFUL, DELIBERATE
DISOBEDIENCE OF THE ORDER OF THIS HON'BLE COURT
DATED 09.08.2021 AND THE CLARIFICATORY ORDER DATED
27.03.2023 PASSED IN W.P.NO.43934/2019 AS FOUND AT
ANNEXURE-E AND E-1 AND TO PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW FOR THE ACT OF DISOBEDIENCE
AND PASS SUITABLE ORDERS DIRECTING THE ACCUSED TO
PURGE THE CONTEMPT BY DEPOSITING THE RENTS OF
RS.14,28,000/- (RUPEES FOURTEEN LAKHS TWENTY EIGHT
THOUSAND ONLY) IN THE TRIAL COURT AS PER THE ORDERS
DATED 09.08.2021 AND 27.03.2023 IN W.P.NO.43934/2019.
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CCC No. 1050 of 2023
C/W CCC No. 1184 of 2023
THESE PETITIONS, 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 Mr. M.D. Raghunath for the petitioner files
a memo dated 16.10.2024 seeking to withdraw the contempt
proceedings.
Memo is taken on record.
In view of the memo, the contempt proceedings are dropped
and stand closed.
Accordingly, the contempt petitions are disposed of.
Sd/-
(N. V. ANJARIA)
CHIEF JUSTICE
Sd/-
(K. V. ARAVIND)
JUDGE
DDU
