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Shakthi Karimariyamma Devalaya Samithi (Regd) Vidyanagara Cross & Others vs State Of Karnataka & Others

Karnataka High Court · Decided on 29 July 2022 · Citation: (2022) 07 KAR CK 0035

HON’BLE JUDGES
Alok Aradhe, J · S. Vishwajith Shetty, J
RESULT
Disposed Of
CASE NUMBER
Civil Contempt Petition No. 117 Of 2022
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Judgment

7 paragraphs · 117 words

S. Vishwajith Shetty, J

Mr.M.Sreenivasa, learned counsel for the complainant.

Mr.S.Rajashekar, learned Additional Government Advocate for the respondents.

1.

This petition has been filed for non-compliance of the order dated 13.08.2019 passed by the learned Single Judge in W.P.Nos.4523-532/2019.

2.

When the matter was taken up today, learned Additional Government Advocate submits that the aforesaid order has been stayed by a Division Bench of this Court by an order dated 12.08.2021 in W.A.No.368/2021.

3.

In view of the aforesaid submission, we are not inclined to proceed further with this contempt proceedings.

Accordingly, the contempt petition is disposed of with liberty to the complainant to take an action in accordance with law subject to the result of W.A.No.368/2021.