Bgse Financial Limited vs Satish M
2024 Latest Caselaw 25373 Kant

Karnataka High Court

Bgse Financial Limited vs Satish M on 24 October, 2024

                                              -1-
                                                    NC: 2024:KHC:42907-DB
                                                     CCC No. 345 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 24TH 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. 345 OF 2024 (CIVIL)

              BETWEEN:
              1.   BGSE FINANCIAL LIMITED
                   STOCK EXCHANGE TOWERS
                   No.51, 1ST FLOOR
                   J C ROAD, BANGALORE - 560 002
                   REPRESENTED BY ITS
                   MANAGING DIRECTOR
                                                            ...COMPLAINANT
              (BY SRI. VAIBHAV RAVI MALIMATH, ADVOCATE)

              AND:
              1.   SATISH M
                   S/O MOHANLAL DAYARAM
Digitally          AGED ABOUT 52 YEARS
signed by          RESIDING AT No.59/D
AMBIKA H B         1ST MAIN ROAD, 1ST FLOOR
                   YADAVAGIRI, MYSURU
Location:                                                      ...ACCUSED
High Court   (BY SRI. ARUN GOVINDRAJ, ADVOCATE)
of Karnataka
                    THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
              CONTEMPT OF COURTS ACT PRAYING TO ISSUE APPROPRIATE
              ORDERS HOLDING THE ACCUSED GUILTY OF GROSS CONTEMPT
              OF THE ORDERS OF THE HON'BLE HIGH COURT DATED 08.02.2024
              PASSED IN W.P.NO.52677/2016 ANNEXURE-B AND DIRECT THE
              ACCUSED TO COMPLY WITH THE SAID ORDER BY PAYING
              RS.2,00,000/- TO COMPLAINANT HEREIN, ADDITIONAL COSTS FOR
              FAILING TO COMPLY WITH THE SAID ORDER AND GRANT SUCH
              OTHER AND FURTHER RELIEFS AS ARE JUST.
                                   -2-
                                             NC: 2024:KHC:42907-DB
                                               CCC No. 345 of 2024




    THIS PETITION, 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 ORDER

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Memo dated 24.10.2024, figuring on record of the present

proceedings reads as under which is filed by the complainant,

"The counsel for the Complainant humbly seeks leave to withdraw the above matter since the Accused has complied with the order of the Hon'ble Court in Writ Petition No.52677 of 2016 dated 08.02.2024, which may kindly be considered by the Hon'ble Court."

2. In view of the memo, the contempt petition stands disposed

of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE