Sri Rajshekar Shanbal vs Sri Manivannan
2026 Latest Caselaw 3177 Kant

Karnataka High Court

Sri Rajshekar Shanbal vs Sri Manivannan on 10 April, 2026

                                         -1-
                                                  NC: 2026:KHC:20088-DB
                                                     CCC No. 37 of 2026


              HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 10TH 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. 37 OF 2026
             BETWEEN:

             SRI RAJSHEKAR SHANBAL
             S/O CHANDRASHEKAR SHANBAL,
             AGED ABOUT 46 YEARS,
             R/AT NO. 100/A CHAMUNDI NAGARA,
             APPANNA BLOCK, NEAR BOMBE TAILER,
             R T NAGARA,
             BENGALURU 560 032

                                                       ...COMPLAINANT
             (BY SRI. SUPRITHA K.H, ADVOCATE)
Digitally
signed by    AND:
NIRMALA
DEVI
             1.   SRI MANIVANNAN
Location:
HIGH COURT        THE COMMISSIONER,
OF                THE BANGALORE DEVELOPMENT AUTHORITY,
KARNATAKA         T CHOWDAIAH ROAD,
                  KUMARA PARK WEST,
                  BENGALURU 560 020

             2.   SMT PRATHIBHA
                  THE DEPUTY SECRETARY -II,
                  THE BANGALORE DEVELOPMENT AUTHORITY,
                  T CHOWDAIAH ROAD,
                               -2-
                                       NC: 2026:KHC:20088-DB
                                          CCC No. 37 of 2026


 HC-KAR




     KUMARAPARK WEST,
     BANGALORE 560 020

3.   SRI VISHNUVARDHAN REDDY
     DEPUTY SECRETARY III
     THE BANGALORE DEVELOPMENT AUTHORITY,
     T CHOWDAIAH ROAD,
     KUMARA PARK WEST,
     BENGALURU 560 020

                                                ...ACCUSED
(BY SRI. KARTHIKEYAN B S, ADVOCATE FOR A1
 A2 & A3 ARE SERVED AND UNREPRESENTED)

     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURT ACT, 1971 PRAYING TO SECURE
THE ACCUSED HEREIN INITIATE CONTEMPT PROCEEDINGS
FOR NON COMPLIANCE ORDER PASSED BY THE LEARNED
SINGLE JUDGE IN W.P.NO.27550/2025 DATED 31.10.2025 VIDE
ANNEXURE-A AND PUNISH THE ACCUSED IN ACCORDANCE
WITH CONTEMPT OF COURTS ACT.

    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. None appears for the complainant.

2. However, memo has been filed seeking withdrawal of the

present complainant.

NC: 2026:KHC:20088-DB

HC-KAR

3. The present complaint is dismissed as withdrawn.

SD/-

(VIBHU BAKHRU) CHIEF JUSTICE

SD/-

(C.M. POONACHA) JUDGE

BS List No.: 2 Sl No.: 7