Sri. Rudresha N vs Vishalaraghu H L
2024 Latest Caselaw 24925 Kant

Karnataka High Court

Sri. Rudresha N vs Vishalaraghu H L on 16 October, 2024

                                           -1-
                                                      NC: 2024:KHC:41784-DB
                                                       CCC No. 607 of 2024




                    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. 607 OF 2024 (CIVIL)

               BETWEEN:

               1.   SRI RUDRESHA N.,
                    S/O. SRI NINGA NAIK R.,
                    AGED ABOUT 37 YEARS
                    MALTESHA NILAYA,
                    NEAR JNANA VIKASA SCHOOL,
                    3RD CROSS, NEHARU NAGARA,
                    HOLALKERE ROAD,
                    CHITRADURGA TOWN,
Digitally
signed by           CHITRADURGA DISTRICT - 577 501.
AMBIKA H B
               2.   SRI SUSHANTKUMAR C.P.,
Location:
High Court          S/O. SRI PRAKASH C.K.,
of Karnataka        AGED ABOUT 24 YEARS,
                    CHILANGI VILLAGE,
                    CHIKKBENNUR POST,
                    BARAMASAGARA HOBALI,
                    CHITRADURGA DISTRICT - 577 541.
                                                         ...COMPLAINANTS
               (BY SMT. ASHWINI O., ADVOCATE)
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                                    NC: 2024:KHC:41784-DB
                                      CCC No. 607 of 2024




AND:

1.   VISHALARAGHU H.L.,
     CHAIRPERSON,
     THE KARNATAKA STATE BAR COUNCIL,
     OLD ELECTION COMMISSION BUILDING,
     AMBEDKAR VEEDHI,
     BANGALORE - 560 001.
                                                 ...ACCUSED
(BY SRI NATARAJ G., ADVOCATE)

       THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971, R/W ARTICLE 215 OF
THE CONSTITUTION OF INDIA, BY THE COMPLAINANT,
WHEREIN PRAYS THAT THE HON'BLE COURT MAY BE
PLEASED TO     DIRECT THE ACCUSED TO BE PROCEEDED
AGAINST FOR COMMITTING CONTEMPT OF COURT UNDER
SECTIONS 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
1971 R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA FOR
THEIR WILLFUL DISOBEDIENCE OF THE ORDER DATED
09.05.2024   PASSED   IN   WP    NO.13018/2024    AS   PER
ANNEXURE-A AND ISSUE A CONSEQUENTIAL DIRECTION TO
THE ACCUSED TO STRICTLY COMPLY WITH THE DIRECTION
ISSUED IN THE SAID WRIT PETITION.

       THIS PETITION, COMING ON FOR ORDERS HEARING,
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
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                                              NC: 2024:KHC:41784-DB
                                               CCC No. 607 of 2024




                         ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA) Learned advocate Smt. O. Ashwini for the complainants fairly

stated that the order under contempt is complied with.

In that view, nothing survives in the present contempt

proceedings. It is accordingly disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

CR