VIJANTH INDUSTRIES PVT. LTD. Vs. R. NAGABHUSHAN

JUDGEMENT

(1.) This contempt petition is filed under Ss. 11 and 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India, complaining disobedience of order dtd. 22/7/2022 passed in WP No.102787/2022, wherein this Court directed respondent No.1/Bank not to execute or register a Sale Deed in favour of respondent No.2 therein till 2/8/2022.

(2.) The complainant is before this Court alleging registration of Sale Deed contrary to the order passed by this Court.

(3.) Today, learned counsel Sri. Shivasai M Patil for respondent/Accused files a memo dtd. 24/7/2023 enclosing order dtd. 6/6/2023 passed by National Company Law Tribunal, (for short, 'NCLT') in CP(IB)No.212/MB-V/2021 under Sec. 9 of Insolvency and Bankruptcy Code, 2016 initiating Corporate Insolvency Resolution Process against the complainant.