A Inna Reddy vs J Syamala Rao,I.A.S
2023 Latest Caselaw 5456 AP

        HON'BLE DR. JUSTICE K. MANMADHA RAO

            CONTEMPT CASE No.5270 of 2023

ORDER :

This Contempt case has been filed to punish the

contemnors/respondents under the provisions of Contempt

of courts Act 1971 for violation of the orders and for not

implementing the orders of this Court in W.P.No.10682 of

2013 dated 15.06.2022.

2. Sri P. Gangaiah Naidu, learned Senior counsel for

the petitioner and Sri K.V. Raghuveer, learned Government

Pleader for the respondents are present.

3. When the matter is taken up for pronouncing the

judgment, before giving verdict in this Contempt Case,

learned Government Pleader for the respondent/contemnor

has filed a Memo dated 10.11.2023 before this Court stating

that on the appeal being filed by them vide W.A No.1045 of

2023 was allowed in part, dated 10.11.2023 (today) by a

Division Bench of this Court while remitting the matter back

afresh for consideration and disposal in accordance with

law.

4. Recording the same, no orders need to be passed in

the present contempt case since the orders against which

the present contempt case is filed is of no avail, in view of

the orders passed by the Division Bench.

5. Accordingly, the Contempt Case is closed.

However, the petitioner is at liberty to approach this Court

as and when his grievance subsists.

6. As a sequel, all the pending miscellaneous

applications shall stand closed.

______________________________ DR. K. MANMADHA RAO, J.

Date :        10 -11-2023
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HON'BLE DR. JUSTICE K. MANMADHA RAO

CONTEMPT CASE No.5270 of 2023

Date : .11.2023

Gvl