M/S.Jp Ram Infra vs Y.Sri Lakshmi
2023 Latest Caselaw 1785 AP

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           THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                  CONTEMPT CASE No.1276 OF 2023

JUDGMENT:-


      This contempt case is filed for non compliance of the

order dated 14.11.2022, passed by this Court in W.P.No.30244

of 2022.


2.    The affidavit has been filed by the 3rd respondent, Special

Chief Secretary to Government, Finance Department, A.P.

Secretariate, Amaravati inter alia submitting in para No.7 that

the bills have been cleared and paid to the petitioner on

06.03.2023 and some bills have been paid to the petitioner on

27.03.2023. The entire amount has been paid to the petitioner.

3. In view of the aforesaid, the order dated 14.11.2022,

passed by this Court in W.P.No.30244 of 2022 has been

complied with some delay which is condoned.

4. 3rd respondent has filed a memo vide U.S.R.No.34084 of

2023 today seeking exemption from the personal appearance of

the 3rd respondent. The 4th respondent - M. Jaswant Rao,

Commissioner, Tenali Municipality, as the order has been

complied with, the personal appearances of the respondents 3

and 4 are dispensed with for today.

5. In view of the compliance of the order dated 14.11.2022,

passed by this Court in W.P.No.30244 of 2022, notices issued to

the respondents 3 and 4 are discharged.

6. Accordingly, the contempt case is closed.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________

RAVI NATH TILHARI,J Date:31.03.2023

Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CONTEMPT CASE No.1276 OF 2023

Date:31.03.2023

Gk.