Sushilabai vs Nagayya Hiremath
2026 Latest Caselaw 80 Kant

Karnataka High Court

Sushilabai vs Nagayya Hiremath on 7 January, 2026

                                               -1-
                                                           NC: 2026:KHC-K:61-DB
                                                         CCC No. 200194 of 2025


                   HC-KAR




                               IN THE HIGH COURT OF KARNATAKA

                                      KALABURAGI BENCH

                            DATED THIS THE 7TH DAY OF JANUARY, 2026

                                            PRESENT
                              THE HON'BLE MR. JUSTICE R.NATARAJ
                                              AND
                        THE HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY
                         CIVIL CONTEMPT PETITION NO. 200194 OF 2025
                   BETWEEN:

                         SUSHILABAI
                         W/O TUKARAM GAWALI,
                         AGE: 70 YEARS,
                         OCC: AGRI. AND HOUSEHOLD,
                         R/O: CHITTAPUR,
                         TQ: CHITTAPUR,
                         DIST: KALABURAGI - 585 102.
                                                                ...COMPLAINANT

                   (BY SRI DEEPAK VISHNU BARAD, ADVOCATE)

Digitally signed   AND:
by SACHIN
Location: HIGH     1.    NAGAYYA HIREMATH
COURT OF
KARNATAKA                THE TAHSILDAR, CHITTAPUR,
                         DIST: KALABURAGI - 585 102.
                                                       ...ACCUSED / RESPONDENT

                   2.    STATE OF KARNATAKA,
                         REPRESENTED BY SECRETARY,
                         REVENUE DEPARTMENT,
                         M.S.BUILDING, BENGALURU - 07.
                                                             ...PROFORMA PARTY
                            -2-
                                     NC: 2026:KHC-K:61-DB
                                  CCC No. 200194 of 2025


HC-KAR




     THIS CCC IS FILED UNDER SECTION 10, 11 AND 12 OF
CONTEMPT OF COURTS ACT, READ WITH ARTICLE 215 OF
CONSTITUTION OF INDIA, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED/ RESPONDENTS FOR
WILLFUL DISOBEDIENCE AND VIOLATION OF JUDGMENT AND
DECREE PASSED BY THE SUBORDINATE COURTS IN OS
NO.8/1988, DATED 17.09.1999 AND JUDGMENT AND DECREE
IN RA NO.70/2006, DATED 04.02.2010 AND JUDGMENT IN RSA
NO.200082/2020, DATED 24.09.2024, AS AT ANNEXURES-A, B
AND C AND PUNISH THE ACCUSED/           RESPONDENTS IN
ACCORDANCE WITH LAW, IN THE INTEREST OF JUSTICE.


     THIS CCC, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE R.NATARAJ
       and
       HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY


                      ORAL ORDER

(PER: HON'BLE MR. JUSTICE R.NATARAJ)

Learned counsel for the complainant has filed a

memo seeking to withdraw the contempt petition as not

pressed.

Memo is taken on record.

NC: 2026:KHC-K:61-DB

HC-KAR

The contempt petition is dismissed as not pressed.

Sd/-

(R.NATARAJ) JUDGE

Sd/-

(TYAGARAJA N. INAVALLY) JUDGE

SHS List No.: 1 Sl No.: 41