[Cites 3, Cited by 0]
Karnataka High Court
His Holiness Sri Vidyabhinava vs Mr Dattaraj A Deshpande on 12 March, 2026
Author: H.T. Narendra Prasad
Bench: H.T. Narendra Prasad
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NC: 2026:KHC:14778
WP No. 8133 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO.8133 OF 2026 (GM-CPC)
BETWEEN:
1. HIS HOLINESS SRI VIDYABHINAVA
VIDYARANYA BHARATHI SWAMIJI
AGED ABOUT 55 YEARS
PEETHAPATHI OF SRIMAD JAGADGURU
SHANKARACHARYA SRI KUDALI SRINGERI
MAHASAMSTHANAM,
KUDALI POST, KUDALI
SHIVAMOGGA TALUK AND DISTRICT
KARNATAKA-577227.
ALSO AT: NO.110 AND 166,
V.V.PURAM, RV ROAD,
OPPOSITE TO THE WESTERN GATE,
LALBAGH, BENGALURU-560004.
Digitally signed ...PETITIONER
by DEVIKA M
(BY SRI. KESHAV M. DATAR, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA AND:
1. MR. DATTARAJ A DESHPANDE
@ MR. ABAHINAVA SHANKAR BHARATI,
AGED ABOUT 40 YEARS,
S/O SRI. VIDYASHANKARA,
NO.74, 1ST CROSS, 7TH MAIN,
ASHOKA PILLAR, JAYANAGAR 2ND BLOCK,
BENGALURU-560011.
ALSO AT: KUDALI POST, KUDALI,
SHIVAMOGA TALUK AND DISTRICT,
KARNATAKA-577227.
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2. MR. CHINMAYA BHAT B,
S/O B. ANANTHAIAH BHAT,
AGED ABOUT 49 YEARS,
"SIR RAMANAMA JAPADA MANE",
KUDLI, KUDLI POST, KUDLI,
SHIVAMOGGA TALUK AND DISTRICT,
SHIVAMOGGA-577227.
3. M/S. KUDLI SHARADHA FOUNDATION,
A REGISTERED TRUST
HAVING ITS OFFICE AT KUDALI POST, KUDALI,
SHIVAMOGA TALUK AND DISTRICT,
KARNATAKA-577227.
PAN NO.AAFTK5855L.
4. SRI. SRINIVAS K.C. @ SRINIVAS IYER,
S/O CHANDRASHEKAR D.
AGED ABOUT 37 YEARS,
KUDALI POST, KUDALI,
SHIVAMOGA TALUK AND DISTRICT,
KARNATAKA-577227.
5. M/S. TIMES OF INDIA,
REPRESENTED BY ITS EDITOR IN CHIEF,
136, RESIDENCY ROAD,
SHANTHALA NAGAR, ASHOK NAGAR,
BENGALURU-560025.
6. M/S. SHIVAMOGGA TIMES,
REPRESENTED BY ITS EDITOR IN CHIEF,
LEFT SIDE JAIL ROAD,
3RD CROSS, HOSAMANE,
SHIVAMOGGA-577201.
7. M/S. DECCAN HERALD,
REPRESENTED BY ITS EDITOR IN CHIEF,
NO.75, M.G.ROAD,
BENGALURU-560001.
8. M/S. VIJAYA KARNATAKA,
REPRESENTED BY ITS EDITOR IN CHIEF,
74/2, SANJANA PLAZA,
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4TH AND 5TH FLOOR,
ELEPHANT ROCK ROAD,
JAYANAGAR 3RD BLOCK,
BENGALURU-560011.
9. M/S. VIJAYA VANI,
REPRESENTED BY ITS EDITOR IN CHIEF,
NO.24, SRI SAIRAM TOWERS,
5TH MAIN ROAD, CHAMRAJPET,
BENGALURU-560018.
10. M/S. HOSA DIGANTHA,
REPRESENTED BY ITS EDITOR IN CHIEF,
FLOOR NO.4, ALLAN BIOTECH,
SANGAM ROAD,
NEXT TO MANJUSHREE HOSPITAL,
SIVANCHETTI GARDENS,
BENGALURU-560042.
11. M/S. GOOGLE INDIA,
NO.3, OLD MADRAS ROAD,
SADANANDANAGAR,
BENNIGANA HALLI,
BENGALURU-560016.
12. M/S YOUTUBE INDIA,
NO.3, OLD MADRAS ROAD,
SADANANDANAGAR,
BENNIGANA HALLI,
BENGALURU-560016.
13. M/S. FACEBOOK PVT. LTD.,
MICROSOFT SIGNATURE BUILDING,
OFF INTERMEDIATE RING ROAD,
EMBASSY GOLF LINKS BUSINESS PARK,
DOMLUR, BENGALURU-560071.
REPRESENTED BY ITS DIRECTOR.
14. M/S. INSTAGRAM PVT. LTD.,
MICROSOFT SIGNATURE BUILDING,
OFF INTERMEDIATE RING ROAD,
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EMBASSY GOLF LINKS BUSINESS PARK,
DOMLUR, BENGALURU-560071.
REPRESENTED BY ITS DIRECTOR.
15. M/S. X PVT. LTD.
(FORMERLY TWITTER INDIA PVT. LTD.),
B, OLD MADRAS ROAD,
SADANANDANAGAR,
BENNIGANA HALLI,
BENGALURU-560016.
REPRESENTED BY ITS DIRECTOR.
16. M/S. WHAT'S APP PVT. LTD.,
MICROSOFT SIGNATURE BUILDING,
OFF INTERMEDIATE RING ROAD,
EMBASSY GOLF LINKS BUSINESS PARK,
DOMLUR, BENGALURU-560071.
REPRESENTED BY ITS DIRECTOR.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
HON'BLE XXII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
AT BENGALURU (CCH-7) TO DISPOSE OFF THE I.A.NO.VIII
FILED BY THE PETITIONER UNDER ORDER XXXIX RULE 2-A OF
CPC IN O.S.NO.4300/2025 WITHIN A PERIOD OF 2 MONTHS
VIDE ANNEXURE-A AND TO DIRECT THE HON'BLE XXII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT
BENGALURU (CCH-07) TO DISPOSE OF THE I.A. NO.XIV FILED
BY THE PETITIONER UNDER ORDER XXXIX RULE 2-A OF CPC IN
O.S.NO.4300/2025 WITHIN A PERIOD OF 2 MONTHS VIDE
ANNEXURE-B.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
ORAL ORDER
In this petition, the petitioner/plaintiff has sought the
following reliefs:
"a. Issue a writ in nature of mandamus or any
other appropriate writ or order directing the
Hon'ble XXII Additional City Civil and Sessions
Judge, at Bengaluru (CCH-7) to dispose off the
I.A.No.VIII filed by the petitioner under Order
XXXIX Rule 2A of CPC in O.S.No.4300/2025
within a period of 2 months vide Annexure-A.
b. Issue a writ in nature of mandamus or any
other appropriate writ or order directing the
Hon'ble XXII Additional City Civil and Sessions
Judge, at Bengaluru (CCH-7) to dispose off the
I.A.No.XIV filed by the petitioner under Order
XXXIX Rule 2A of CPC in O.S.No.4300/2025
within a period of 2 months vide Annexure-B.
c. Issue any other writ, order or direction and
grant such other and further reliefs as this
Hon'ble Court deems fit and proper under the
circumstances of this case, in the interest of
justice and equity."
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2. The petitioner/plaintiff filed a suit for bare
injunction. Along with the plaint, the plaintiff filed
I.A.Nos.1/2025 to 5/2025 under Order XXXIX Rule 1 and 2
read with Section 151 of CPC. Thereafter, the defendants
appeared through their counsel. The Trial Court granted
the exparte injunction order in I.A.No.1/2025 to 4/2025 by
order dated 23.09.2025. Thereafter, the plaintiff filed
I.A.Nos.8 and 14 under Order XXXIX Rule 2A read with
Section 151 of CPC for violation of the said temporary
injunction order. Since no order has been passed so far by
the Trial Court on the said applications, the
petitioner/plaintiff is before this Court.
3. Since no order has been passed so far on the
applications filed by the plaintiff under Order XXXIX Rule
2A read with Section 151 of CPC, it is suffice for this Court
to direct the Trial Court to consider I.A.Nos.8 and 14 filed
by the plaintiff, in accordance with law, as expeditiously as
possible, not later than 8 weeks from the date of receipt of
certified copy of this order.
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4. Accordingly, the writ petition is disposed of.
All pending applications stand disposed of.
Sd/-
(H.T. NARENDRA PRASAD)
JUDGE
MD
List No.: 1 Sl No.: 44
