Court In The Matter Of "Pallav ... vs . Custodian And Others
2022 Latest Caselaw 7559 AP

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                   HIGH COURT OF ANDHRA PRADESH : AMARAVATI

       MAIN CASE:       C.C.No.1990 of 2022


                                   PROCEEDINGS SHEET
Sl.     DATE                                      ORDER                                      OFFICE
No.                                                                                           NOTE


                                         (Through Physical Mode)

2     30.09.2022          Ms.P.Sai Bharathi, learned counsel on behalf of Mr.N.Bharat
                   Babu, relies on the judgment rendered by the Hon'ble Supreme
                   Court in the matter of "Pallav Sheth Vs. Custodian and others
                   reported in (2001) 7 SCC 549" to submit that the contempt case
                   should be treated to be within limitation.
                          Issue notice to the respondents, returnable in four weeks.

Post this case after four weeks.

PRASHANT KUMAR MISHRA, CJ

Ksp