M/S Maruthi Constructions vs Sri Lakshmi,I.A.S
2023 Latest Caselaw 2268 AP

Citation : 2023 Latest Caselaw 2268 AP
Judgement Date : 24 April, 2023

Andhra Pradesh High Court - Amravati

M/S Maruthi Constructions vs Sri Lakshmi,I.A.S on 24 April, 2023

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

             CONTEMPT CASE No.1705 of 2023

JUDGMENT:-

      Sri   P.     Anand   Surya,   learned   counsel   for   the

contempt petitioner submits that after filing            of the

contempt petition, on service of notice issued, the order

has been complied with and the payment has been made to

the petitioner.

2.    In view of the aforesaid, the Court considers it not

necessary to proceed against the respondents.

3. Hence, the contempt petition is closed.

4. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 24.04.2023 VNS

4455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CONTEMPT CASE No.1705 of 2023

Date: 24.04.2023

VNS

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