Sri Harish vs Sri Rajiv B S
2026 Latest Caselaw 2828 Kant

Karnataka High Court

Sri Harish vs Sri Rajiv B S on 1 April, 2026

                                           -1-
                                                     NC: 2026:KHC:18007-DB
                                                     CCC No. 1364 of 2025


                HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 1ST DAY OF APRIL, 2026

                                        PRESENT

                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                           AND
                         THE HON'BLE MR. JUSTICE C.M. POONACHA
                         CIVIL CONTEMPT PETITION NO. 1364 OF 2025

               BETWEEN:
               1.   SRI HARISH
                    S/O NARASIMHAPPA
                    AGED ABOUT 42 YEARS
                    R/AT NAGARESHWARA
                    NAGENAHALLI VILLAGE
                    K R PURAM HOBLI
                    BENGALURU EAST TALUK
                    BENGALURU - 560 077
                                                           ...COMPLAINANT
               (BY SRI. RAMESH K R, ADVOCATE)

               AND:
Digitally
signed by      1.   SRI RAJIV B S
AMBIKA H B          FATHER'S NAME NOT KNOWN
Location:           TO THE COMPLAINANT
High Court          AGED ABOUT MAJOR
of Karnataka        THASILDAR
                    BENGALURU EAST TALUK
                    K R PURAM, BENGALURU - 560 032
                                                               ...ACCUSED
               2.   THE STATE OF KARNATAKA
                    R/BY ITS SECRETARY
                    DEPARTMENT OF REVENUE
                    VIDHANA SOUDA
                    BENGALURU - 560 001
                                                 ...PRO FORMA RESPONDENT
               (BY SRI S.H.RAGHAVENDRA, AGA)
                                     -2-
                                               NC: 2026:KHC:18007-DB
                                                 CCC No. 1364 of 2025


 HC-KAR



     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING COMMITTED
THE CONTEMPT OF THE ORDER DATED 09.06.2025 PASSED BY THE
LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN W.P.
NO.16082/2025 AT ANNEXURE-F AND DEAL THE ACCUSED IN
ACCORDANCE WITH LAW.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA

                              ORAL ORDER

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel appearing for the complainant submits

that the order, disobedience of which is alleged, has been complied

with.

2. An affidavit of compliance is filed.

3. The complaint is, accordingly, closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

AHB, List No.: 1 Sl No.: 31