01Facts
The complainants filed a civil contempt petition alleging wilful disobedience of the Karnataka High Court’s order dated 5 April 2022 in W.P. No. 17043/2017.
p. 9The State’s Additional Government Advocate submitted that the order had been complied with.
p. 902Issues
i.1. Whether the respondents had wilfully disobeyed the High Court’s order dated 5 April 2022 in W.P. No. 17043/2017.
p. 9ii.2. Whether the contempt petition should be closed in light of the submission that the order had been complied with.
p. 903Law Applied
The petition invoked Sections 11 and 12 of the Contempt of Courts Act, 1971, the Contempt of Court Proceedings Rules, 1981, and Article 215 of the Constitution of India.
pp. 8–9The Court did not articulate or apply any further legal test or precedent; it disposed of the petition on the submission that the underlying order had been complied with.
p. 9Provisions in the judgment · 2 · Linked ones open on LawLens
Contempt of Courts Act, 1971 Section 11Section 12
04Reasoning
The Court recorded the State’s submission that the order had been duly complied with.
p. 9On that basis, it concluded that nothing further survived for consideration and did not undertake a separate determination of whether the alleged disobedience had been wilful.
p. 905Holding
The Court closed the contempt petition and discharged the contempt notice, finding no further matter requiring consideration in view of the submission of compliance.
p. 10Original Court PDF
DHEERAJ S MvsSMT V RASHMI MAHESH I A S
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