Ravendderanath Seva Samithi vs Sri P. Krishnaiah
2021 Latest Caselaw 5161 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

     HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE


                            C.C.NO. 1312 of 2005

                           (Through Physical Mode)


Ravendderanath Seva Samithi, Krishnampalli,
Duvvur Mandal, Cuddapah District,
Rep. by its Correspondent K.Kesevendra Raju,
Son of Narasimha Raju, aged 48 years,
R/O.Krishnampalli, Duvvur Mandal,
Cuddapah District.                                         ... Applicant

           Versus

Sri P. Krishnaiah,
Prl. Secretary to Government,
School Education Department,
Secretariat, Hyderabad & others.                      ... Respondents



Counsel for the Applicant            :   Mr. N.Subba Rao


Counsel for the respondents          :   -



                             JUDGMENT (ORAL)

Dt: 10.12.2021

Learned counsel for the applicant submits that the applicant is not

in contact with him, and therefore, he is not aware of the present status

of the proceedings. He would submit that the contempt application may

be disposed of reserving liberty in favour of the applicant to revive the

application, if the cause of action still survives.

2. In view of the prayer made by learned counsel for the applicant,

the proceedings of the contempt application, which are pending since last

sixteen years, is closed reserving liberty in favour of the applicant to

revive the application, in case cause of action still survives. No costs.

Pending miscellaneous applications, if any, shall stand closed.

PRASHANTKUMAR MISHRA, CJ

HS

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE

C.C.No.1312 of 2005

Dt: 10.12.2021

HS