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Shantappa S/O. Sharanappa Kumbar & Others vs Pradeep P, I.A.S., The Commissioner, Department Of Collegiate Education, Nrupatunga Road, Bengaluru-560001 & Others

Karnataka High Court · Decided on 22 July 2022 · Citation: (2022) 07 KAR CK 0026

HON’BLE JUDGES
Krishna S.Dixit, J · P.Krishna Bhat, J
CASE NUMBER
Civil Contempt Petition No. 100080 Of 2022 (CIVIL)
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Judgment

4 paragraphs · 132 words

P.Krishna Bhat, J

1.

This complaint is as to non-compliance of the writ of the learned Single Judge issued vide order dated 03.03.2021 in complainants’ W.P. No.139932/2020, a copy whereof avails at Annexure-B.

2.

After service of notice, the accused having entered appearance though the learned HCGP have got filed an affidavit dated 25.05.2022 INTER ALIA producing a copy of the endorsement dated 27.04.2022 at document No.4. We have perused the contents of the affidavit and of the endorsement as well. We are convinced that there is compliance of the writ in question, is done.

In the above circumstances, these proceedings are dropped, costs having been made easy and with the liberty to lay a challenge to the said endorsement elsewhere in accordance with law. All contentions in that regard are reserved.