JAYADEVA S. P. Vs. RAJASHEKARA

JUDGEMENT

(1.) This complaint alleges violation of the interim order dtd. 29/1/2021 granted by a learned Single Judge of this Court on I.A.No.1/2018 in his pending R.S.A.No.2039/2018 whereby the respondents have been injuncted from interfering with the 'suit schedule properties".

(2.) Learned counsel for the Complainant submits that in view of prima facie violation/non-compliance of the subject order of the court, all the accused be summoned and tried for the offence punishable under Ss. 11 and 12 of the Contempt of Courts Act, 1971.

(3.) Having heard the counsel for the Complainant and having perused the complaint papers, we decline indulgence in the matter inasmuch as the subject ad interim order, if violated it is open to the complainant to take up punitive proceedings as provided under Order XXXIX Rule 2A of the Code of Civil Procedure, 1908.