K. Lakshmi Narayana Reddy, vs Srilakshmi, I.A.S.,
2023 Latest Caselaw 973 AP

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               CONTEMPT CASE No.60 of 2023

JUDGMENT:-

      No representation for the petitioner.

2.    On 10.02.2023, the following order was passed:-

            "Sri V.Ashok Ram, learned counsel appearing for
       the respondent No.5 submits that the order has been

complied.

Let an affidavit be filed with that effect within a week.

List the matter on 20.02.2023."

3. Respondent No.5 has filed the affidavit vide

U.S.R.No.15943 of 2023, dated 14.02.2023.

4. Sri V.Ashok Ram, learned counsel appearing for the

respondent No.5 submits that in view of contents of the

affidavit, the order has been complied with.

5. In view of the aforesaid the contempt petition is closed

and notices issued to the respondents are discharged.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 20.02.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CONTEMPT CASE No.60 of 2023

Date: 20.02.2023

Scs