Sri Patibandla Sitaramaiah High ... vs Sri B. Rajasekhar,
2021 Latest Caselaw 3969 AP

           HON'BLE SRI JUSTICE K.SURESH REDDY

                     C.C.No. 1619 OF 2021
             (Taken up through video conferencing)

JUDGMENT:

Alleging willful disobedience of order passed by this Court in

I.A.No. 1 of 2018 in W.P.No. 13172 of 2018 dated 17-04-2018, the

present contempt case is filed.

2. When the matter is taken up for hearing, learned counsel for

the petitioner submits that subsequent to filing of the contempt

case, the petitioner surrendered the entire staff to the Government

and that therefore the cause either in the contempt case or in the

writ petition does not survive for adjudication.

3. Recording the said submissions of learned counsel for the

petitioner, the contempt case is closed. Pending miscellaneous

applications, if any, shall stand closed in consequence. No costs.

__________________ Date: 06-10-2021, K.SURESH REDDY, J. JSK

HON'BLE SRI JUSTICE K.SURESH REDDY

C.C.No. 1619 OF 2021

DATE: 06TH OCTOBER, 2021

JSK