A.N.RAVI KUMAR Vs. B.MANJUNATH

JUDGEMENT

(1.) On the earlier date i.e., 20/10/2022, the accused-respondent was present before this court and the learned counsel representing the accused submitted before this court that the accused is facing some financial difficulties. It was further submitted that the accused, to show his bona fide, would deposit the amount in parts and within three weeks the accused would deposit the entire amount as directed in the order dtd. 18/12/2021, passed by the learned Single Judge in W.P.No.9617/2019. The above referred submission made before this court was accepted as an undertaking. The contempt was adjourned to 15/11/2022. On the next scheduled date, due to paucity of time, the matter could not be heard and it was directed to be listed on 24/11/2022. Accordingly, it is listed before this court today.

(2.) The accused-respondent is present before this court and the learned counsel representing the accused submits that the accused is unable to make the payment as accepted by him by way of undertaking submitted to this court on 20/10/2022.

(3.) It may not be out of place to state that the learned Single Judge vide order dtd. 18/12/2021, called upon the petitioner to deposit Rs.24,00,000.00and further directed the petitioner to deposit 50% of the amount within six weeks. It is not in dispute that the order of the learned Single Judge was well within the knowledge of the accused-respondent. The order dtd. 20/10/2022 was passed in his presence on his own undertaking. When again it was informed to the accused and it was brought to the notice of the accused that he will have to comply the order of this court and he has also given an undertaking to this court on 20/10/2022 and that he will have to follow his own undertaking, the accused who is present in this court, submits that he is unable to comply the order of this court and follow his own undertaking and he is ready to face the consequences.