Sri. A Sampath Kumar vs Vvnl Employees Co Opearative Society ...
2026 Latest Caselaw 2349 Kant

Karnataka High Court

Sri. A Sampath Kumar vs Vvnl Employees Co Opearative Society ... on 16 March, 2026

                                           -1-
                                                   NC: 2026:KHC:15195-DB
                                                     CCC No. 302 of 2025


                HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 16TH DAY OF MARCH, 2026

                                        PRESENT

                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE

                                          AND

                         THE HON'BLE MR. JUSTICE C.M. POONACHA

                         CIVIL CONTEMPT PETITION NO. 302 OF 2025
               BETWEEN:
               1.  SRI A. SAMPATH KUMAR
                   S/O LATE ARMUGAM MUDALIAR
                   AGED ABOUT 56 YEARS
                   EX-FIRST DIVISION CLERK
                   V.V.N.L. EMPLOYEES CO-OPERATIVE
                   SOCIETY LTD., SHVANASAMUDRA (BLUFF)
                   MALAVALLI TALUK
                   MANDYA DISTRICT - 571 437
                                                    ...COMPLAINANT
               (BY SRI MOHAMED NASIRUDDIN, ADVOCATE (ABSENT))
Digitally
signed by      AND:
AMBIKA H B
Location:      1.   VVNL EMPLOYEES CO-OPEARATIVE SOCIETY LTD.
High Court
of Karnataka        NOW ITS NEW NAME IS C.P.S
                    (CAUVERY POWER SCHEME)
                    CO-OPERATIVE SOCIETY LTD.
                    REPRESENTED BY ITS PAID SECRETARY
                    SRI BABU S/O PALANIYAPPA
                    AGED 42 YEARS
                    SHIVANASAMUDRA (BLUFF)
                    MALAVALI TALUK
                    MANDYA DISTRICT - 571 437
                             -2-
                                    NC: 2026:KHC:15195-DB
                                       CCC No. 302 of 2025


 HC-KAR




2.    V.V.N.L EMPLOYEES CO-OPERATIVE
      SOCIETY LTD.
      NOW ITS KNEW NAME IS
      C.P.S. (CAUVERY POWER SCHEME)
      CO-OPERATIVE SOCIETY LTD.
      REPRESENTED BY ITS PRESIDENT
      SRI PRASADEGOWDA
      S/O B.S. SINGRIGOWDA
      AGED 51 YEARS
      SHIVANASAMUDRA (BLUFF)
      MALAVALLI TALUK
      MANDYA DISTRICT - 571 437

3.    THE ASSISTANT REGISTRAR OF
      CO-OPERATIVE SOCIETY
      MYSORE SUB DIVISION
      MYSORE - 570 001

4.    JOINT REGISTRAR OF
      CO-OPERATIVE SOCIETIES
      MYSORE SUB DIVISION
      MYSURU - 570 004
                                              ...ACCUSED
(SRI S.H. RAGHAVENDRA, AGA FOR R-2 & 3)

       THIS CCC IS FILED UNDER SECTION 11, 12 AND 2(b) OF
THE CONTEMPT OF COURT ACT, 1971 R/W ARTICLE 215 OF
THE       CONSTITUTION OF INDIA PRAYING TO INITIATE
CONTEMPT      OF   COURT   PROCEEDINGS     AGAINST    THE
ACCUSED FOR THE OFFENCE AND PUNISH THE ACCUSED
FOR NOT OBEYING/COMPLYING THE ORDER PASSED BY
THIS HON'BLE COURT IN W.P.NO.8061/2019 (CS-RES) DATED
02.01.2024. AS PER ANNEXURE-A & ETC.

       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
                                  -3-
                                            NC: 2026:KHC:15195-DB
                                              CCC No. 302 of 2025


 HC-KAR




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. The learned counsel for the complainant has filed a memo

stating that the accused has made the requisite payments and the

present complaint be dismissed as withdrawn.

3. The complaint is, accordingly, dismissed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

AHB List No.: 2 Sl No.: 5