Dusari Siva Prasad vs T Bapi Reddy
2021 Latest Caselaw 1842 AP

             THE HON'BLE SRI JUSTICE A.V.SESHA SAI
                              AND
          THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
                    CONTEMPT CASE No.835 OF 2020
ORDER: (per Hon'ble Sri Justice A.V.Sesha Sai)

        When the matter is taken up, it is brought to the notice of this

Court    by   the   learned   Government    Pleader   for Services-II,   Smt.

J.Sumathi, that as against the orders passed by the Tribunal in O.A.

No.2093 of 2018 dated 21.09.2018, the State filed the Writ Petition

before this Court, vide W.P. No.3651 of 2021 and the said Writ Petition

came to be dismissed by this Court, vide the order dated 16.02.2021 and

assailing the said order dated 16.02.2021, the State preferred S.L.P.

(Civil) No.5540 of 2021 before the Hon'ble Apex Court and the Hon'ble

Apex Court on 12.04.2021, suspended the operation of the judgment

and order dated 16.02.2021 passed by this Court in W.P. No.3651 of

2021. A copy of the said order of the Hon'ble Apex Court is placed on

record by the learned Government Pleader.

        In view of the above, leaving it open for the petitioner to avail

appropriate remedy after disposal of the S.L.P. before the Hon'ble Apex

Court, the Contempt Case is closed. There shall be no order as to

costs.

        Miscellaneous Petitions pending, if any, in this case shall
stand closed.
                                                      ____________________
                                                        A.V.SESHA SAI, J


                                             ___________________________
                                             R.RAGHUNANDAN RAO, J
16.04.2021

siva

THE HON'BLE SRI JUSTICE A.V.SESHA SAI AND THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

CONTEMPT CASE No.835 OF 2020

Date: 16.04.2021

siva