K. Vijaya Bhaskara Sastry, vs Sri. Md.Abdul Mateen,
2021 Latest Caselaw 5495 AP

              THE HON'BLE SRI JUSTICE K. SURESH REDDY

                    CONTEMPT CASE No.270 of 2021

JUDGMENT :

The present Contempt Case is filed against the respondents for

their wilful and deliberate violation of the orders of this Court, dated

29.01.2020 passed in W.P.No.1729 of 2020.

Learned counsel for the respondents states that aggrieved by the

orders, dated 29.01.2020 passed in W.P.No.1729 of 2020, the State has

preferred an appeal in W.A.No.94 of 2021, and the same was allowed by

a Division Bench vide judgment, dated 16.03.2021 by setting aside the

orders passed in W.P.No.1729 of 2020. The said fact was not disputed by

the learned counsel for the petitioner.

In view of the said fact, the contempt case is closed. There shall

be no order as to costs.

As a sequel, Miscellaneous Petitions pending, if any, shall stand

disposed of as infructuous.

___________________ SRI K. SURESH REDDY, J 24th December,2021.

RPD.

HON'BLE SRI JUSTICE K. SURESH REDDY

CONTEMPT CASE No.270 of 2021

Dated : 24.12.2021

RPD