Full Judgment Text
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NC: 2026:KHC:13773-DB
CCC No. 1404 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 6 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. 1404 OF 2025
BETWEEN:
1. M/S SOLARCRAFT POWER INDIA
25 PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE
COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT
ST
1 FLOOR, TOWER-C, BUILDING - 10
CYBER CITY, DLF PHASE - II
GURURGRAM, HARYANA - 122 002
REPRESENTED BY ITS
AUTHORISED SIGNATORY
MR. M PRABHAKARAN
…COMPLAINANT
Digitally
signed by
VEERENDRA
KUMAR K M
Location:
High Court of
Karnataka
(BY SRI GURURAJ MAMDY, ADVOCATE FOR
SRI ABHINAY S., ADVOCATE)
AND:
1. MR. KRISHNA BAJPAI
MANAGING DIRECTOR
GULBARGA ELECTRICITY
SUPPLY CO. LTD.
A COMPANY INCORPORATED
UNDER THE PROVISIONS OF
THE COMPANIES ACT, 1956
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NC: 2026:KHC:13773-DB
CCC No. 1404 of 2025
HC-KAR
HAVING ITS REGISTERED OFFICE AT
GESCOM CORPORATE OFFICE
STATION ROAD, KALABURAGI
KARNATAKA - 585 102
…ACCUSED
2. THE STATE OF KARNATAKA
DEPARTMENT OF ENERGY
VIKASA SOUDHA
DR. B.R. AMBEDKAR VEEDHI
BANGALORE - 560 001
REPRESENTED BY THE
CHIEF SECRETARY
TO THE GOVERNMENT
…PRO FORMA RESPONDENT
(BY SRI SHAHBAAZ HUSAIN, ADVOCATE FOR ACCUSED No.1 &
SRI S.H. RAGHAVENDRA, AGA FOR PRO-FORMA RESPONDENT)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971 PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ACCUSED NO.1 i.e., MR.
KRISHNA BAJPAI AND DECLARE THAT THE ACCUSED NO.1 IS
GUILTY OF CONTEMPT BY WILLFULLY AND DELIBERATELY
VIOLATING THE ORDER DATED 27.06.2025 IN W.P.NO.18596/2025
(ANNEXURE-B) AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:13773-DB
CCC No. 1404 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. The learned counsel appearing for the complainant submits
that the order, disobedience of which is alleged, has been complied
with and the complaint may be closed.
2. In view of the above, the present complaint is closed.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
KMV
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