PRAKASH RAO Vs. RAJESH B. JUMANI

JUDGEMENT

(1.) Heard the learned counsel for the complainant.

(2.) On a grievance that the accused has committed willful disobedience of the order dtd. 29/3/2023 passed by the learned Single Judge in W.P.No.6216/2023, the present contempt petition is filed.

(3.) Perused the materials placed on record. The complainant filed the said writ petition challenging the order dtd. 17/11/2022 passed by the 30th Additional CMM Court, Bengaluru in C.Misc.No.6050/2022. On 29/3/2023, when the said writ petition was listed before the learned Single Judge, the learned counsel for the complainant advanced his submissions for an interim relief and notice was issued to the accused. It is seen from the said order that when the order was passed on 29/3/2023, the accused was unrepresented. The learned Single Judge, granted interim order of stay of the operation of the impugned order dtd. 17/11/2022, subject to the complainant depositing Rs.40,00,000.00 in due to the Bank within eight weeks in two equal installments. Further, directed that the complainant, on making the aforesaid payment, the Bank shall consider the delivery of the possession. (emphasis supplied by us).