Sri. Abhinav Shrivastava vs Smt. Bhavya Mohan
2024 Latest Caselaw 25708 Kant

Karnataka High Court

Sri. Abhinav Shrivastava vs Smt. Bhavya Mohan on 29 October, 2024

                                          -1-
                                                   NC: 2024:KHC:43569-DB
                                                     CCC No. 617 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 29TH 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. 617 OF 2024 (CIVIL)
              BETWEEN:

              1.   SRI ABHINAV SHRIVASTAVA
                   S/O. MAYANK SHRIVASTAVA
                   AGED ABOUT 36 YEARS,
                   R/AT GROUND FLOOR, NO.56,
                   5TH MAIN ROAD, BEHIND LEELA PALACE EXTN,
                   DOMLUR BANGALORE - 560 008.
                                                         ...COMPLAINANT
              (BY SRI MUNISWAMY GOWDA S. G., ADVOCATE)
              AND:

              1.   SMT. BHAVYA MOHAN
                   W/O. ABHINAV SHRIVASTAVA
                   AGED ABOUT 36 YEARS,
                   R/AT NO.1201, PRESTIGE MISTY WATERS
Digitally
signed by          KEMPAPAURA HEBBAL,
PRABHAKAR          BENGALURU - 560 024.
SWETHA                                                        ...ACCUSED
KRISHNAN
Location: High       THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
Court of       CONTEMPT OF COURTS ACT, BY THE COMPLAINANT, WHEREIN
Karnataka      PRAYS THAT THE HON'BLE COURT MAY BE PLEASED TO TAKE
               COGNIZANCE OF THE CONTEMPT OF THE ORDER DATED
               05.03.2024 PASSED IN W.P.NO.6235/2023 ON THE FILE OF THIS
               HON'BLE COURT COMMITTED BY THE ACCUSED, SECURE HER
               PRESENCE AND DEAL WITH HER IN ACCORDANCE WITH LAW.

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
              JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -2-
                                           NC: 2024:KHC:43569-DB
                                             CCC No. 617 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)

Learned advocate Mr. S.G. Muniswamy Gowda for the

complainant files memo dated 29.10.2024 seeking to withdraw the

present contempt proceedings.

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

3. The contempt petition is dismissed as withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

KPS