Ravi T vs Sri Lakshman S
2024 Latest Caselaw 25613 Kant

Karnataka High Court

Ravi T vs Sri Lakshman S on 28 October, 2024

                                             -1-
                                                       NC: 2024:KHC:43353-DB
                                                        CCC No. 472 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 28TH 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. 472 OF 2024 (CIVIL)
                BETWEEN:

                1.   RAVI T.,
                     S/O. THIMMAREDDY
                     AGE 59 YEARS,
                     R/AT NO.195, 1ST CROSS, HOUSING BOARD
                     DOMMASANDRA, SARJAPURA ROAD,
                     ANEKAL TALUK,
                     BENGALURU RURAL DISTRICT - 562 125.
                                                              ...COMPLAINANT
                (BY SRI L. SHEKAR L, ADVOCATE)

                AND:

Digitally       1.   SRI LAKSHMAN S.,
signed by            DIVISIONAL CONTROLLER
PRABHAKAR            KSRTC
SWETHA
                     BENGALURU CENTRAL DIVISION
KRISHNAN
                     K.H. ROAD, BENGALURU - 560 027.
Location:                                                        ...ACCUSED
High Court of
Karnataka
                      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
                CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
                WHEREIN PRAYS THAT THE HON'BLE COURT MAY BE PLEASED
                TO INITIATE CIVIL CONTEMPT PROCEEDINGS AGAINST THE
                ACCUSED FOR WILFUL DISOBEDIENCE OF THE ORDER DATED
                07.03.2023,  PASSED    BY   THIS   HON'BLE    COURT     IN
                W.P.NO.39176/2018 AS PER ANNEXURE - A AND INITIATE ACTION
                AGAINST THE ACCUSED ACCORDINGLY BY ALLOWING THIS
                PETITION.
                                       -2-
                                                 NC: 2024:KHC:43353-DB
                                                   CCC No. 472 of 2024




      THIS PETITION, COMING ON FOR PRELIMINARY 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

                             ORAL JUDGMENT

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

Learned advocate Mr. L. Shekar for the complainant files

memo of withdrawal which reads as under,

"The Complainant submits that the Respondent complied the direction issued by this Hon'ble Court by reinstating the complainant. In view of the above the complainant prays that this Hon'ble Court be pleased to permit the complainant to withdraw the above complainant in the interest of justice and equity."

2. Memo is taken on record. Permission is granted to withdraw

the petition.

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

withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE