Full Judgment Text
CCC NO. 100008/2026
IN THE HIGH COURT OF KARNATAKA AT DHARWAD
[MRUTHUNJAY S/O SHRISHAIL HIREMATH VS. C
SATYANARAYANA AND OTHERS]
23.03.2026
(VIDEO CONFERENCING / PHYSICAL HEARING)
CORAM: ADDL. REGISTRAR JUDICIAL
ORAL ORDER
Case is called out.
The learned Counsel for the Complainant is absent.
As per Order dated : 28.01.2026, this case is listed on this day
for dismissal for non-compliance of the office objections.
But, inspite of giving sufficient opportunity and inspite of
specific order on 28.01.2026 that, if the office objections are not
complied, the matter would be listed for dismissal on this day, the
office objections are not complied.
The learned Counsel for the Complainant is also absent. This
shows that, the Complainant is not interested in proceeding with the
matter.
As per Chapter-XII, Rule 14(2) of Karnataka High Court Rules,
the Registrar has the power to pass a peremptory order of dismissal,
if the compliance is not made within the time extended.
As per Chapter-XII, Rule 14(3) of Karnataka High Court Rules,
the party is entitled to apply for setting aside the peremptory order
by making an application to the Court having assignment of the
subject.
As per Clause No. C VIII (B), of SOP dated : 06.01.2026
regarding the process of scrutiny and listing of matters/cases before
Courts and Nominated Registrars in the High Court of Karnataka,
Bengaluru issued on 06.01.2026, the application to recall the
peremptory order made within a period of four weeks from the date
- 2 -
CCC NO. 100008/2026
of the Order, can be filed before the Nominated Registrar and the
application made after the period of four weeks has to be listed
before the Hon’ble Court.
Hence, the following Order is passed by exercising the powers
as per Chapter-XII, Rule 14(2) of Karnataka High Court Rules.
ORDER
The Contempt Petition filed by the Complainant under Article
215 of the Constitution of India read with Sec.11 and 12 of the
Contempt of Courts Act – 1971 is dismissed for non-compliance of
the office objections, with no order as to costs.
The Complainant is entitled to make an application setting
aside this Order .
The application to recall the peremptory order, if filed within a
period of four weeks from the date of this Order, is ordered to be
listed before the Nominated Registrar as per Clause No. C VIII (B),
of SOP dated : 06.01.2026 regarding the process of scrutiny
and listing of matters/cases before Courts and Nominated
Registrars in the High Court of Karnataka ,
And if the application is made after the period of four weeks
from the date of this Order shall be listed before the Court having
assignment of the subject as per Chapter-XII, Rule 14(3) of
Karnataka High Court Rules, 1959.
Sd/-
(JERALD RUDOLPH MENDONCA)
ADDL. REGISTRAR (JUDICIAL) & NOMINATED REGISTRAR
List No.: 1 Sl No.: 130