G N B Aradhya vs N R Sannappaiah
2024 Latest Caselaw 25717 Kant

Karnataka High Court

G N B Aradhya vs N R Sannappaiah on 29 October, 2024

                                               -1-
                                                         NC: 2024:KHC:43641-DB
                                                           CCC No. 849 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. 849 OF 2024 (CIVIL)
                   BETWEEN:
                   1.   G. N. B. ARADHYA
                        S/O LATE GUBBAIAH
                        AGED ABOUT 70 YEARS,
                        RESIDENT OF SHANTHINIVASA, FORT,
                        SIRA TOWN, UMKUR DISTRICT - 572 137.
                                                                 ...COMPLAINANT
                   (BY SRI G. RAVISHANKAR, ADVOCATE FOR
                    SRI A.V. GANGADHARAPPA, ADVOCATE)

                   AND:

                   1.   N. R. SANNAPPAIAH
                        (FATHER NAME NOT KNOWN TO THE COMPLAINANT)
Digitally signed        AGED ABOUT 56 YEARS
by VALLI                ASSISTANT REGISTRAR OF CO -OPERATIVE
MARIMUTHU
                        SOCIETIES, MADHUGIRI SUB-DIVISION
Location: High
Court of                MADHUGIRI, TUMKUR DISTRICT - 572 132.
Karnataka
                   2.   SECRETARY TO CO-OPERATION DEPARTMENT
                        GOVERNMENT OF KARNATAKA,
                        VIDHANA SOUDHA,
                        BENGALURU - 560 001.
                                                                    ...ACCUSED
                   (BY SMT. PRAMODHINI KISHAN, AGA)

                        THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
                   CONTEMPT OF COURTS ACT, BY THE COMPLAINANT, WHEREIN
                   PRAYS THAT THE HON'BLE COURT MAY BE PLEASED TO INITIATE
                   PROCEEDINGS    AGAINST    ACCUSED   FOR   THE   WILFUL
                   DISOBEDIENCE OF THE ORDER DATED 23.04.2024 PASSED IN
                                          -2-
                                                    NC: 2024:KHC:43641-DB
                                                      CCC No. 849 of 2024




W.P.NO.8736/2020 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A AND PUNISH THE ACCUSED, AS PER LAW.

        THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE 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. G. Ravishankar for learned

advocate Mr. A.V. Gangadharappa for the complainant invited

the attention of the Court to the memo dated 14.10.2024

stating inter alia that for the reasons stated therein, the

complainant is not inclined to prosecute the contempt petition

any further.

In that view, the contempt petition is dismissed as not

pressed.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE