Sri Basavaraju Pondhe vs Rajeev Singh
2024 Latest Caselaw 22007 Kant

Karnataka High Court

Sri Basavaraju Pondhe vs Rajeev Singh on 30 September, 2024

                                               -1-
                                                         NC: 2024:KHC:40751-DB
                                                          CCC No. 517 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 30TH DAY OF SEPTEMBER, 2024

                                            PRESENT
                          THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                               AND
                             THE HON'BLE MR. JUSTICE K. V. ARAVIND
                                   CCC NO. 517 OF 2024 (CIVIL)

                   BETWEEN:

                   1.   SRI BASAVARAJU PONDHE
                        S/O. LATE P. CHINNAPPA,
                        AGED ABOUT 70 YEARS,
                        RESIDING AT NO.99
                        SECTOR 1, HMT TOWNSHIP
                        JALAHALLI BENGALURU - 560 013.

                   2.   SRI K. N. KRISHNAMURTHY
                        S/O. LATE K. NANJUNDAIAH,
                        AGED ABOUT 70 YEARS,
                        RESIDING AT NO.13, VANALIKA
                        4TH CROSS, SWAGATHI LAYOUT,
                        VIDYARANYAPURA
Digitally signed
by VALLI                BANGALORE - 560 097.
MARIMUTHU
Location: High     3.   SRI NARAYANA GOWDA
Court of                S/O. LATE NARASIMEGOWDA,
Karnataka
                        AGED ABOUT 70 YEARS,
                        RESIDING AT NO.25,
                        1ST FLOOR, 3RD CROSS
                        5TH MAIN, DWARAKANAGAR,
                        BSK III STAGE,
                        BANGALORE - 560 085.
                                                              ...COMPLAINANTS
                   (BY SRI SRINIVASA K., ADVOCATE)

                   AND:
                             -2-
                                      NC: 2024:KHC:40751-DB
                                        CCC No. 517 of 2024




1.   RAJEEV SINGH
     MANAGING DIRECTOR,
     HINDUSTAN MACHINE TOOLS LTD.,
     NO.59 HMT BHAVAN
     BELLARY ROAD,
     BANGALORE - 560 032.

2.   SRI SUBRAMANI
     GENERAL MANAGER
     HINDUSTAN MACHINE TOOLS LTD.,
     BANGALORE COMPLEX,
     JALAHALLI BANGALORE - 560 013.

                                                ...ACCUSED
      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
CONTEMPT OF COURTS ACT R/W            ARTICLE 215 OF THE
CONSTITUTION OF INDIA,    BY THE COMPLAINANT, WHEREIN
PRAYS THAT THE HON'BLE COURT MAY BE PLEASED TO INITIATE
CONTEMPT OF COURT PROCEEDINGS AGAINST THE ACCUSED,
SECURE THE APPEARANCE OF THE ACCUSED AND TAKE
NECESSARY ACTION AGAINST THE ACCUSED FOR INTENTIONAL
AND DELIBERATELY DISOBEYING THE ORDERS PASSED BY THIS
HON'BLE COURT IN W.P.NO.14464-466/2016 AND W.P.NO.14467-
469/2016, DATED 30.03.2016 VIDE ANNEXURE - B TO THIS
CONTEMPT PETITION.

      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,

THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
                                 -3-
                                           NC: 2024:KHC:40751-DB
                                             CCC No. 517 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. K. Srinivasa for the complainants

seeks permission to withdraw the contempt proceedings stating

that the complainants would opt to make a representation to the

respondents for the purpose of compliance.

2. While such permission to withdraw the contempt petition is

granted, this Court does not express any opinion either on the

subject matter grievance or in respect of the recourse which may

be taken by the complainants.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

DDU