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G Ramaswamy vs Pankaj Kumar Pande, Ias., Managing Director Karnataka Power Transmission Corporation Limited, Head Office, Kaveri Bhawan, K.G.Road, Bangalore-560002 & Others

Karnataka High Court · Decided on 14 September 2023 · Citation: (2023) 09 KAR CK 0036

HON’BLE JUDGES
Prasanna B. Varale, CJ · Krishna S Dixit, J
RESULT
Disposed Of
CASE NUMBER
Civil Contempt Petition No. 696 Of 2023
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Judgment

4 paragraphs · 157 words

Prasanna B. Varale, CJ

1.

Pursuant to our order dated 24.07.2023, the Respondent- Accused No.2 has filed Compliance Affidavit in this court on 13.09.2023. In the said Affidavit it is stated that pursuant to order of this court the representation of petitioner was considered afresh and a decision has been arrived in the form of Endorsement dated 02.08.2023 which is annexed to Compliance Affidavit as Annexure-R1 along with translated copy. The Endorsement also gives elaborate reasons to show that there was a fresh consideration of the representation.

2.

Considering the above fact, we are of the opinion that the respondent-accused has not committed any act of willful disobedience of the order of this court. As such the complaint of contempt is disposed off. Notice is discharged.

It is needless to state that if the complainant feels aggrieved by the endorsement, he may avail appropriate remedy, if so advised and in that connection all contentions are kept open.