Facts
The complainants instituted a civil contempt petition alleging wilful disobedience of orders dated 20 March 2024 in W.P. No. 20653/2022 and 16 October 2025 in W.A. No. 1784/2024.
Source reference: p. 42They later filed a memo for withdrawal, stating that the order in the writ appeal had been complied with.
Source reference: p. 43Issues
1. Whether the contempt petition should proceed in light of the complainants’ assertion that the writ appeal order had been complied with
Source reference: p. 432. Whether the petition could be consigned upon the complainants’ request for withdrawal
Source reference: p. 43Law Applied
The petition invoked Sections 11 and 12 of the Contempt of Courts Act, 1971, which concern the High Court’s power to punish contempt and the punishment for contempt, respectively.
Source reference: p. 42The Court did not discuss or apply any substantive contempt-law test or precedent; it recorded the withdrawal memo and the stated compliance with the writ appeal order.
Source reference: p. 43Reasoning
The complainants’ memo stated that the order dated 16 October 2025 in W.A. No. 1784/2024 had been duly complied with.
Source reference: p. 43In view of that stated compliance and the request to withdraw, the Court did not undertake a determination of whether the alleged disobedience was wilful or otherwise.
Source reference: p. 43Holding
The Court recorded the memo for withdrawal and, in view of the stated compliance with the writ appeal order, consigned the contempt petition.
Acts & Sections Cited
2 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Contempt of Courts Act, 19712
Original Court PDF
SRI ANANTHA PADMANABHA ACHARvsRAJENDRA KUMAR KATARIA
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