K.Lakshmi Narayana Reddy vs Swapnil Dinkar Pundkar
2023 Latest Caselaw 2950 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI


                CONTEMPT CASE No.2155 OF 2023


JUDGMENT:

This contempt case is filed alleging non compliance and

wilful and deliberate disobedience of the order dated 01.11.2022,

passed by this Court in W.P.No.29407 of 2022 for payment of the

amount due under the bills for the work done.

2. Notice was issued to the respondent No.2 to file response.

3. On 04.05.2023 it was submitted by Sri V. Ashok Ram,

learned Government Pleader for Finance that the payment of

pending bills was cleared on 04.05.2023. Sri P. Anand Surya,

learned counsel for the petitioner was granted time to obtain

instructions from the petitioner.

4. Today, when the matter is taken up for hearing, Sri P. Anand

Surya, learned counsel for the petitioner submits that the payment

has been made to the petitioner and the order has been complied

with.

5. Recording the same and considering the same, this Court

finds that there is no necessity to proceed further against the

respondents and the contempt case is closed.

Consequently, the miscellaneous petitions, if any, pending in

the petition shall stand closed.

_________________________ RAVI NATH TILHARI, J Date:08.05.2023 Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CONTEMPT CASE No.2155 OF 2023

Date:08.05.2023 Gk