RAVINDRA vs SRI. DATTATRAYA RAO
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 28 DAY OF OCTOBER, 2026
PRESENT
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
CIVIL CONTEMPT PETITION NO. 200172 OF 2026
BETWEEN:
RAVINDRA S/O MALLANNA DESAI,
AGE: 43 YEARS,
R/O. H.NO.2/33 NAGANOOR, TQ. SHORAPUR,
DIST. YADAGIRI,
STATE: KARNATAKA-585216.
…COMPLAINANT
(BY SRI. RAVINDRA S/O MALLANNA DESAI -
PARTY IN PERSON)
AND:
1. SRI. DATTATRAYA RAO
BRANCH MANAGER,
KARNATAKA GRAMINA BANK,
(ADDR- HIREMATH COMPLEX, B. B. ROAD,
SHAHAPUR, DIST. YADAGIR- 585223.
2. SRI. SHRINIVAS K. JAHAGIRDAR
(GENERAL MANAGER), HEAD OFFICE,
KARNATAKA GRAMINA BANK, BALLARI,
(ADDR- POST BOX NO.55,32
SANGANKAL ROAD, GANDI NAGAR BALLARY,
KARNATAKA- 583103).
Digitally signed
by B NAGAVENI
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
3. SRI. DR. BALU KENCHAPPA
R.B.I. OMBUDSMAN BANGALURU,
(ADDR- R.B.I. REGIONAL OFFICE NO.10/3/8,
NRUPATUNGA ROAD, BANGALORE- 560001.)
4. SRI. SWAMINATHAN J.
DEPUTY GOVERNOR, R.B.I. MUMBAI,
TH
ADDR- 19 FLOOR
CENTRAL OFFICE BUILDING,
SHAHID BHAGAT SINGH ROAD,
MUMBAI- 400001.)
…ACCUSED
5. THE SECRETARY
DEPARTMENT OF FINANCIAL SERVICES,
MINISTRY OF FINANCE OF INDIA,
RD
(3 FLOOR, JEEVAN DEEP BUILDING,
SANSAD MARG, NEW DELHI- 110001.)
… PROFORMA PARTY
(BY SRI. UDAY P. HONGUNTIKAR, ADVOCATE FOR R1 & R2;
V/O DTD.12.10.2026 CONTEMPT PROCEEDINGS AGAINST
R3 & R4 IS DROPPED)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO INITIATE THE CONTEMPT
PROCEEDINGS AGAINST RESPONDENTS R1, R2, R3 AND R4 AND
MAY CALL FOR THEIR PERSONAL APPEARANCE BEFORE THIS COURT
TO SHOW CAUSE FOR IGNORING HON’BLE COURT ORDER OVER 75
WEEKS INSTEAD OF 6 WEEKS STRICT TIME FRAME, WHICH IS
EXTRAORDINARY DELAY IN COMPLYING WITH THE HIGH COURT’S
ORDER. ALSO FOR SHOWING DELIBERATE DISOBEDIENCE AND
DISRESPECT BY DOING WILLFUL IGNORANCE AND DOING LAST
MINUTE COLORABLE COMPLYING ACT OF REOPENING AND CLOSING
THE GRIEVANCE WITHOUT FALLOWING SPECIFIC DIRECTIONS IN
THE COURT ORDER, WITHOUT FALLOWING NATURAL JUSTICE AND
WITHOUT ADHERING TO LAW BUT JUST TO BY PASS THE HIGH
COURTS JURIDICAL ORDER DATED 19 NOVEMBER 2024 PASSED BY
SINGLE BENCH IN WP 202364/2024 AND ETC.
THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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HC-KAR
NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
CORAM: HON'BLE MR. JUSTICE ASHOK S. KINAGI
and
HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
ORAL ORDER
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
1. The complainant, party-in-person has filed this
contempt petition under Sections 11 and 12 of the
Contempt of Courts Act, 1971 seeking to initiate
contempt proceedings against the respondents/
accused for disobeying the order dated 19.11.2024
passed by the learned Single Judge in
W.P.No.202364 of 2024, wherein the learned Single
Judge in paragraph No.5 has passed the following
order:
“5. In view of the aforesaid facts and
circumstances and rival submissions, the
respondents are hereby directed to
address the grievances of the petitioner
and consider his representation dated
29.09.2023 at Annexure-C submitted to
respondent Nos.1 and 2, representation
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NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
dated 14.05.2024 at Annexure-C1
submitted to respondent No.3 and the
representation dated 27.06.2024 at
Annexure-C2 submitted to respondent
No.4 and pass appropriate orders/take
appropriate decision in accordance with
law, within a period of six weeks from the
date of receipt of a copy of this order.”
2. The complainant, aggrieved by the inaction on the
part of respondents in not complying the order
passed by the learned Single Judge, preferred a writ
appeal in Writ Appeal No.200018 of 2025 which
came to be disposed of on 10.04.2026 whereby the
Co-ordinate Bench has dismissed the appeal.
3. After dismissal of the writ appeal, the complainant
has submitted a representation to respondent
No.1/accused No.1 on date Nil along with a copy of
the order passed in the writ petition to implement
the direction passed by the learned Single Judge.
Despite submitting the representation, the
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NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
respondents have willfully disobeyed the order by not
complying with the directions issued by the learned
Single Judge in the aforesaid writ petition. Hence,
this contempt petition.
4. Learned counsel for respondent No.2 has filed
additional compliance affidavit of one Srinivas K.
Jahagirdar S/o Kamalaker Rao Jahagirdar, General
Manager, Krishna Grameena Bank on 17.10.2026.
Paragraphs-2 to 7 of the said affidavit reads as
under:
“2) It is submitted that, the Hon'ble Court
directed the Respondent No.01 and
Respondent No.02 to consider the
Representation dated 29/09/2023 and pass
appropriate orders or take appropriate
decision in accordance with Law, within a
period of six weeks from the date of the
receipt of copy of the Order.
3) It is submitted that, the complainant
issued a Notice dated 11/06/2026, setting
forth the sequence of events and relying upon
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NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
the Orders passed by the Learned Single
Judge and the Hon'ble Division Bench. Based
on perusal of the records, it is submitted that
in view of the Court Directions and the
subsequent Notice, the Deponent evaluating
the facts complied by way of a written reply
dated 19/06/2026. The Deponent Bonafidely
replied to the subsequent Notice issued by the
Complainant on 11/06/2026.
4) It is submitted that, there was no
deficiency of service. The Deponent holds the
Courts of Law in India, and specifically this
Hon'ble Court in the highest of esteem and
reverence. The Deponent has consistently and
dutifully complied all the Judicial directions
and unequivocally re-affirms his utmost
respect for the Orders passed by the Hon'ble
Court.
5) It is submitted that, the Deponent has
complied the directions of the Learned Single
Judge, considering the representation dated
29/09/2023 and has taken appropriate
Decision and has communicated to the
Complainant dated 14/10/2026.
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NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
6) It is submitted that, there has been a delay
in compliance with the order dated
19/11/2024. The non-compliance within the
stipulated time frame was neither intentional
nor deliberate, but was occasioned solely due
to administrative procedures and Bonafide
circumstances beyond control.
That the Deponent stands in utmost
reverence of the mandates issued by this
Hon'ble Court. It is most Respectfully
submitted that there has been no deliberate,
intentional or willful Dis-obedience on the part
of the Deponent to any directions passed by
the Hon'ble Court. The Deponent has acted in
good faith and with due diligence.
7) It is submitted that, the deponent hereby
tenders Un-conditional Apology before this
Hon'ble Court for delay in considering the
representation dated 29/09/2023 and
complying the directions dated 14/10/2026,
which is un-intentionally occurred, as per the
directions of the learned single judge dated
19/11/2024.
The deponent further submits to not to
repeat in near future and shall take highest
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NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
pre-caution with utmost diligence to be
exercised, to ensure that such bonafide
mistakes are not repeated.”
5. From perusal of the additional compliance affidavit
filed by respondent No.2, it would disclose that
respondent No.2 has duly complied the order passed
by the learned Single Judge and has also tendered an
unconditional apology.
6. As the order passed by the learned Single Judge has
been duly complied with, the additional compliance
affidavit dated 17.10.2026 is taken on record.
7. In view of compliance of the order passed by the
learned Single Judge, nothing further survives for
consideration in this contempt petition. Accordingly,
the contempt proceedings are dropped .
8. Notice to respondent Nos.1 and 2 is discharged.
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HC-KAR
NC: 2026:KHC-K:11569-DB
CCC No. 200172 of 2026
CNR: KAHC030073972026
9. Liberty is reserved to the complainant to challenge
the endorsement issued by respondent Nos.1 and 2,
if so desired.
10. In view of the disposal of petition, pending
interlocutory applications do not survive for
consideration. Accordingly, the same stand disposed
of.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
NB
List No.: 2 Sl No.: 27
CT:PK