Full Judgment Text
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NC: 2026:KHC:4771-DB
CCC No. 330 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
CIVIL CONTEMPT PETITION NO. 330 OF 2025
BETWEEN:
M/S M11 INDUSTRIES PRIVATE LIMITED
A PRIVATE LIMITED COMPANY
REGISTERED UNDER COMPANIES ACT 2013
NO. 389, M.B.ROAD,
KAVERI LAYOUT,
SRIRANGAPATNA - 571438
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. GANESH GOVINDRAJ.
…COMPLAINANT
(BY SRI. PRAVEEN M .T, ADVOCATE)
AND:
1. NAGARAJ V NAYAK
THE JOINT DIRECTOR
DISTRICT INDUSTRIES CENTRE
PLOT NO. 36-C, SHIVALLY INDUSTRIAL AREA,
MANIPAL, UDUPI - 576 104
2. STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
DEPARTMENT OF INDUSTRY AND
COMMERCE, VIDHANA SOUDHA,
DR. B.R. AMBEDKAR ROAD,
BENGALURU - 560001.
…ACCUSED
(BY SRI.S.H. RAGHAVENDRA, AGA)
Digitally
signed by
NIRMALA
DEVI
Location:
HIGH COURT
OF
KARNATAKA
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NC: 2026:KHC:4771-DB
CCC No. 330 of 2025
HC-KAR
THIS CCC IS FILED UNDER SECTION 2(b), 11 AND 12 OF
THE CONTEMPT OF COURT ACT, 1971, R/W RULE 3 OF THE
HIGH COURT OF KARNATAKA CONTEMPT OF COURT
PROCEEDINGS RULES, 1981, BY THE COMPLAINANT,
PRAYING TO INITIATE CONTEMPT PROCEEDINGS AGAINST
THE ACCUSED FOR BLATANT AND WILFUL DISOBEDIENCE
OF THE ORDER DATED 11.11.2024 PASSED BY THIS HONBLE
COURT IN WP NO.28244/2023 PRODUCED AT ANENXURE-A
HEREIN.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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. Learned counsel appearing for the complainant states that
order, the disobedience of which is complained has been complied
with.
2. The complaint is accordingly closed.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
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