Sri M H Krishnegowda vs Sri R J Kantharaju
2025 Latest Caselaw 4600 Kant

Karnataka High Court

Sri M H Krishnegowda vs Sri R J Kantharaju on 3 March, 2025

                                          -1-
                                                   NC: 2025:KHC:8953-DB
                                                     CCC No. 90 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 3RD DAY OF MARCH, 2025

                                       PRESENT
                      THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
                                         AND
                           THE HON'BLE MR JUSTICE M.I.ARUN
                        CIVIL CONTEMPT PETITION NO. 90 OF 2024
               BETWEEN:

               1.   SRI. M.H. KRISHNEGOWDA
                    S/O M.C. ANNAPPA
                    AGED ABOUT 74 YEARS
                    RETD. BRANCH MANAGER
                    HASSAN DISTRICT CO-OPERATIVE
                    CENTRAL BANK LIMITED
                    HIRESSAVE BRANCH
                    HASSAN AND
                    R/O DOOR NO.208
                    KESHAVA NILAYA
Digitally           NEAR DENTAL COLLEGE
signed by H         OPP. LADIES HOSTEL
K HEMA
                    HASSAN.
Location:
High Court                                             ...COMPLAINANT
of Karnataka
               (BY SRI. A.C. BALARAJ, ADVOCATE)

               AND:

               1.   SRI. R.J. KANTHARAJU
                    MAJOR,
                    MANAGING DIRECTOR
                    THE HASSAN DISTRICT
                    CO-OPERATIVE BANK LIMITED
                    B.H.ROAD, HASSAN-573 201
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                                   NC: 2025:KHC:8953-DB
                                     CCC No. 90 of 2024




2.   SRI. NAGARAJU SOMANAHALLI
     BRANCH MANAGER
     THE HASSAN DISTRICT
     CO-OPERATIVE BANK LIMITED
     HIRESAVE, HASSAN-573 201
                                           ...ACCUSED


3.   THE STATE OF KARNATAKA
     REPRESENTED BY ITS
     SECRETARY TO GOVERNMENT
     D.P.A.R., M.S. BUILDING
     BENGALURU-1
                             ...PROFORMA RESPONDENT
(BY SMT. PRAMODHINI KISHAN, AGA FOR R3;
     R1 AND R2 ARE SERVED & UNREPRESENTED)

       THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT,        PRAYING TO INITITE
CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR
NON COMPLIANCE OF THE ORDER PASSED BY THIS
HON'BLE COURT IN WP NO.8948/2012 DATED 15.09.2023 VIDE
ANNEXURE-A AND PUNISH THEM IN ACCORDANCE WITH
LAW.

       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE M.I.ARUN
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                                           NC: 2025:KHC:8953-DB
                                             CCC No. 90 of 2024




                         ORAL JUDGMENT

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

Learned advocate Mr. A.C. Balaraj for the complainant has

stated that the contempt does not survive as the order is complied

with. He requested the court to close the contempt proceedings.

In view of the above statement, the contempt petition is

dismissed as not surviving.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(M.I.ARUN) JUDGE

PGG