Zubair Anwar vs Rudraprasad S
2024 Latest Caselaw 25514 Kant

Karnataka High Court

Zubair Anwar vs Rudraprasad S on 25 October, 2024

                                                -1-
                                                          NC: 2024:KHC:43048-DB
                                                            CCC No. 721 of 2024




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 25TH 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. 721 OF 2024 (CIVIL)
                   BETWEEN:

                   1.   ZUBAIR ANWAR
                        S/O. SRI ANWAR NOOR MOHAMMED
                        AGED ABOUT 51 YEARS
                        HAVING OFFICE AT 729
                        O.T.C. ROAD
                        CUREEM BUILDING
                        GROUND FLOOR
                        LEVEL-2, CHICKPET
                        BENGALURU - 560 053.
                                                                  ...COMPLAINANT
                   (BY SRI SKANDA KUMAR, ADVOCATE FOR
                    SRI M.D. RAGHUNATH, ADVOCATE)
                   AND:

                   1.   RUDRAPRASAD S.
Digitally signed        S/O. SRI S. SADAKSHAIAH
by VALLI
MARIMUTHU               AGED ABOUT 45 YEARS
Location: High          R/AT NO.25, 3RD MAIN
Court of                2ND CROSS, KALYAN NAGAR
Karnataka
                        MOODALAPALYA, NAGARBHAVI
                        BENGALURU - 560 072.
                                                                       ...ACCUSED

                          THIS CCC IS FILED UNDER SECTIONS 10 AND 12 OF THE
                   CONTEMPT OF COURTS ACT, 1971 PRAYING TO TAKE SUITABLE
                   ACTION AGAINST THE ACCUSED FOR VIOLATING THE ORDER OF
                   THE HON'BLE TRIAL COURT IN COMM O.S.NO.10/2024 DATED
                   23.04.2024, ON THE FILE OF LXXXVIII ADDI. CITY CIVIL AND
                   SESSIONS JUDGE, AT BENGALURU (CCH-89) & ETC.
                         THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
                   THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
                                        -2-
                                                   NC: 2024:KHC:43048-DB
                                                       CCC No. 721 of 2024




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) The order which is complained of in this contempt petition

for disobedience and breach, has been stayed by this Court in Writ

Petition No.15377 of 2024. This was fairly stated by learned

advocate Mr. Skanda Kumar for learned advocate

Mr. M.D. Raghunath for the complainant.

2. In view of the above position obtaining, the contempt

petition does not survive for the present.

3. Accordingly, it is disposed of.

It will be open for the complainant to approach the

appropriate Court under appropriate provision, if any future need

so arises.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE