Vishwanath Pai Vs State Of Karnataka & Ors.

Karnataka High Court At Bengaluru 14 Feb 2025 Civil Contempt Petition No. 1076 Of 2024 (CIVIL) (2025) 02 KAR CK 0044
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Civil Contempt Petition No. 1076 Of 2024 (CIVIL)

Hon'ble Bench

N.V. Anjaria, CJ; M.I. Arun, J

Advocates

Karthik G. Billava, S.H. Raghavendra, T.I. Abdulla

Final Decision

Disposed Of

Judgement Text

Translate:

N. V. Anjaria, CJ

Learned advocate for the complainant fairly stated that the directions of learned Single Judge, which are the subject matter of the present contempt

petition, are complied with.

In that view, the contempt petition does not survive. It is accordingly disposed of as not surviving.

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Case Metadata
  • Ck Citation: (2025) 02 KAR CK 0044
  • Coram: N.V. Anjaria, CJ; M.I. Arun, J
  • Bench: Division Bench
  • Advocates: Karthik G. Billava, S.H. Raghavendra, T.I. Abdulla
  • Result: Disposed Of
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