Smt Usharani A R vs Dr Ram Prasath Manohar
2024 Latest Caselaw 25377 Kant

Karnataka High Court

Smt Usharani A R vs Dr Ram Prasath Manohar on 24 October, 2024

                                           -1-
                                                    NC: 2024:KHC:42905-DB
                                                       CCC No. 86 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. 86 OF 2024 (CIVIL)

             BETWEEN:
             1.   SMT USHARANI A R
                  W/O YOGANANDA MURTHY N V
                  AGED ABOUT 47 YEARS
                  R/AT NO.625, 10TH 'F' MAIN ROAD
                  OPPOSITE TO ROYAL LADIES PG
                  AGB LAYOUT, CHIKKASANDRA
                  CHIKKABANAVARA
                  BENGALURU - 560 090
                                                           ...COMPLAINANT
             (BY SRI. GIRI KUMAR S V, ADVOCATE)

Digitally    AND:
signed by
AMBIKA H B 1. DR. RAM PRASATH MANOHAR
                 CHAIRMAN (BWSSB)
Location:
                 THE BANGALORE WATER SUPPLY
High Court
                 AND SEWERAGE BOARD
of Karnataka      ST
                  1 FLOOR, CAUVERY BHAVAN
                  K G ROAD
                  BANGALORE - 560 009

             2.   SMT. VEENA R
                  THE CHIEF ADMINISTRATIVE OFFICER/
                  SECRETARY
                  THE BANGALORE WATER SUPPLY
                  AND SEWERAGE BOARD
                  1ST FLOOR, CAUVERY BHAVAN
                  K G ROAD, BENGALURU - 560 009
                                 -2-
                                           NC: 2024:KHC:42905-DB
                                               CCC No. 86 of 2024




3.   SMT PUSHPALATHA R
     AGED ABOUT 47 YEARS
     WORKING AS AN ASSISTANT
     EXECUTIVE ENGINEER
     AT SUVARNA BHAVAN
     18TH CROSS
     THE BANGALORE WATER SUPPLY
     AND SEWERAGE BOARD
     MALLESHWARAM
     BANGALORE - 560 003
                                                        ...ACCUSED

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, R/W ARTICLE 215 OF
CONSTITUTION OF INDIA PRAYING TO TAKE COGNIZANCE / TRY
THE CASE UNDER SECTION 11 AND TO PUNISH THE ACCUSED
UNDER SECTION 12 OF THE CONTEMPT OF COURTS ACT, ACT
1971, SINCE ILLEGAL INACTION OF RESPONDENTS / ACCUSED
VIDE ORDER DATED 28.12.2023 IN W.P.NO.29195/2023 (S) OF THIS
HONBLE COURT AMOUNTS TO CONTEMPT OF COURT, HENCE
THE SAME IS PRAYED TO CONSIDER THE PETITION.

    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 JUDGMENT

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

Learned advocate Mr. S.V. Giri Kumar for the complainant

stated that memo for withdrawal dated 18.06.2024 is filed, which is

on record.

2. Permission is granted to withdraw the petition.

NC: 2024:KHC:42905-DB

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

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB