Full Judgment Text
- 1 -
NC: 2026:KHC:15195-DB
CCC No. 302 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 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. 302 OF 2025
BETWEEN:
1. SRI A. SAMPATH KUMAR
S/O LATE ARMUGAM MUDALIAR
AGED ABOUT 56 YEARS
EX-FIRST DIVISION CLERK
V.V.N.L. EMPLOYEES CO-OPERATIVE
SOCIETY LTD., SHVANASAMUDRA (BLUFF)
MALAVALLI TALUK
MANDYA DISTRICT - 571 437
…COMPLAINANT
(BY SRI MOHAMED NASIRUDDIN, ADVOCATE (ABSENT))
Digitally
signed by
AMBIKA H B
Location:
High Court
of Karnataka
AND:
1. VVNL EMPLOYEES CO-OPEARATIVE SOCIETY LTD.
NOW ITS NEW NAME IS C.P.S
(CAUVERY POWER SCHEME)
CO-OPERATIVE SOCIETY LTD.
REPRESENTED BY ITS PAID SECRETARY
SRI BABU S/O PALANIYAPPA
AGED 42 YEARS
SHIVANASAMUDRA (BLUFF)
MALAVALI TALUK
MANDYA DISTRICT - 571 437
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NC: 2026:KHC:15195-DB
CCC No. 302 of 2025
HC-KAR
2. V.V.N.L EMPLOYEES CO-OPERATIVE
SOCIETY LTD.
NOW ITS KNEW NAME IS
C.P.S. (CAUVERY POWER SCHEME)
CO-OPERATIVE SOCIETY LTD.
REPRESENTED BY ITS PRESIDENT
SRI PRASADEGOWDA
S/O B.S. SINGRIGOWDA
AGED 51 YEARS
SHIVANASAMUDRA (BLUFF)
MALAVALLI TALUK
MANDYA DISTRICT - 571 437
3. THE ASSISTANT REGISTRAR OF
CO-OPERATIVE SOCIETY
MYSORE SUB DIVISION
MYSORE - 570 001
4. JOINT REGISTRAR OF
CO-OPERATIVE SOCIETIES
MYSORE SUB DIVISION
MYSURU - 570 004
…ACCUSED
(SRI S.H. RAGHAVENDRA, AGA FOR R-2 & 3)
THIS CCC IS FILED UNDER SECTION 11, 12 AND 2(b) OF
THE CONTEMPT OF COURT ACT, 1971 R/W ARTICLE 215 OF
THE CONSTITUTION OF INDIA PRAYING TO INITIATE
CONTEMPT OF COURT PROCEEDINGS AGAINST THE
ACCUSED FOR THE OFFENCE AND PUNISH THE ACCUSED
FOR NOT OBEYING/COMPLYING THE ORDER PASSED BY
THIS HON'BLE COURT IN W.P.NO.8061/2019 (CS-RES) DATED
02.01.2024. AS PER ANNEXURE-A & ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:15195-DB
CCC No. 302 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. None appears for the complainant.
2. The learned counsel for the complainant has filed a memo
stating that the accused has made the requisite payments and the
present complaint be dismissed as withdrawn.
3. The complaint is, accordingly, dismissed.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
AHB
List No.: 2 Sl No.: 5
NC: 2026:KHC:15195-DB
CCC No. 302 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 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. 302 OF 2025
BETWEEN:
1. SRI A. SAMPATH KUMAR
S/O LATE ARMUGAM MUDALIAR
AGED ABOUT 56 YEARS
EX-FIRST DIVISION CLERK
V.V.N.L. EMPLOYEES CO-OPERATIVE
SOCIETY LTD., SHVANASAMUDRA (BLUFF)
MALAVALLI TALUK
MANDYA DISTRICT - 571 437
…COMPLAINANT
(BY SRI MOHAMED NASIRUDDIN, ADVOCATE (ABSENT))
Digitally
signed by
AMBIKA H B
Location:
High Court
of Karnataka
AND:
1. VVNL EMPLOYEES CO-OPEARATIVE SOCIETY LTD.
NOW ITS NEW NAME IS C.P.S
(CAUVERY POWER SCHEME)
CO-OPERATIVE SOCIETY LTD.
REPRESENTED BY ITS PAID SECRETARY
SRI BABU S/O PALANIYAPPA
AGED 42 YEARS
SHIVANASAMUDRA (BLUFF)
MALAVALI TALUK
MANDYA DISTRICT - 571 437
- 2 -
NC: 2026:KHC:15195-DB
CCC No. 302 of 2025
HC-KAR
2. V.V.N.L EMPLOYEES CO-OPERATIVE
SOCIETY LTD.
NOW ITS KNEW NAME IS
C.P.S. (CAUVERY POWER SCHEME)
CO-OPERATIVE SOCIETY LTD.
REPRESENTED BY ITS PRESIDENT
SRI PRASADEGOWDA
S/O B.S. SINGRIGOWDA
AGED 51 YEARS
SHIVANASAMUDRA (BLUFF)
MALAVALLI TALUK
MANDYA DISTRICT - 571 437
3. THE ASSISTANT REGISTRAR OF
CO-OPERATIVE SOCIETY
MYSORE SUB DIVISION
MYSORE - 570 001
4. JOINT REGISTRAR OF
CO-OPERATIVE SOCIETIES
MYSORE SUB DIVISION
MYSURU - 570 004
…ACCUSED
(SRI S.H. RAGHAVENDRA, AGA FOR R-2 & 3)
THIS CCC IS FILED UNDER SECTION 11, 12 AND 2(b) OF
THE CONTEMPT OF COURT ACT, 1971 R/W ARTICLE 215 OF
THE CONSTITUTION OF INDIA PRAYING TO INITIATE
CONTEMPT OF COURT PROCEEDINGS AGAINST THE
ACCUSED FOR THE OFFENCE AND PUNISH THE ACCUSED
FOR NOT OBEYING/COMPLYING THE ORDER PASSED BY
THIS HON'BLE COURT IN W.P.NO.8061/2019 (CS-RES) DATED
02.01.2024. AS PER ANNEXURE-A & ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
- 3 -
NC: 2026:KHC:15195-DB
CCC No. 302 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. None appears for the complainant.
2. The learned counsel for the complainant has filed a memo
stating that the accused has made the requisite payments and the
present complaint be dismissed as withdrawn.
3. The complaint is, accordingly, dismissed.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
AHB
List No.: 2 Sl No.: 5