D Venkatesh vs N V R Naidu
2025 Latest Caselaw 10478 Kant

Karnataka High Court

D Venkatesh vs N V R Naidu on 20 November, 2025

                                              -1-
                                                      NC: 2025:KHC:47976-DB
                                                       CCC No. 1108 of 2022


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 20TH DAY OF NOVEMBER, 2025
                                           PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                         THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                          CIVIL CONTEMPT PETITION NO.1108 OF 2022


                   BETWEEN:


                   D. VENKATESH
                   S/O D. VASUDEVA RAO
                   AGED ABOUT 57 YEARS
                   WORKING AS ASSISTANT PROFESSOR
                   MECHANICAL ENGINEERING DEPARTMENT
                   R/AT NO.R-28 (NEW NO.11) KRISHNAPPA BLOCK
                   3RD TEMPLE ROAD, 15TH CROSS, MALLESHWARAM
                   BENGALURU-560003.
                   O/O M. S. RAMAIAH INSTITUTE OF TECHNOLOGY
                   GOKULA POST, MATHIKERE, BENGALURU-560054.
Digitally signed                                            ...COMPLAINANT
by
CHANNEGOWDA        (BY SRI. SPARSH SHETTY, ADVOCATE FOR
PREMA
Location: High           SMT. ANUSHA L., ADVOCATE)
Court of
Karnataka

                   AND:

                   1.    N. V. R. NAIDU
                         THE PRINCIPAL
                         M. S. RAMAIAH INSTITUTE OF TECHNOLOGY
                         MSRIT POST, MSR NAGAR
                           -2-
                                     NC: 2025:KHC:47976-DB
                                     CCC No. 1108 of 2022


HC-KAR



     BENGALURU 560054.


2.   M.R. RAMAIAH
     THE SECRETARY
     GOKULA EDUCATION FOUNDATION
     M. S. RAMAIAH INSTITUTE OF TECHNOLOGY
     CAMPUS, MSRIT POST
     BENGALURU-560054.
                                                ...ACCUSED
(BY SMT. MONIKA H.B., ADVOCATE FOR
     SRI. ASHOK G.V., ADVOCATE)


      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE

CONTEMPT OF COURTS ACT, 1971, PRAYING TO ISSUE A

NOTICE TO THE ACCUSED AND THIS HON'BLE MAY INITIATE

CONTEMPT PROCEEDINGS FOR WILFUL AND INTENTIONAL

VIOLATION OF THE ORDER DATED 28.09.2022 PASSED BY

THIS HON'BLE COURT IN WP NO.18254/2022 (ANNEXURE-A).


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
         and
         HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                               -3-
                                       NC: 2025:KHC:47976-DB
                                        CCC No. 1108 of 2022


HC-KAR



                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL)

Learned counsel for the accused has filed a memo

indicating that the order of the learned Single Judge has been

complied with.

2. Memo is placed on record.

3. The contempt proceeding are dropped.

Notice shall stand discharged.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE

RAK