Sri S Srinivas vs B Vasantha
2024 Latest Caselaw 7919 AP

Andhra Pradesh High Court - Amravati

Sri S Srinivas vs B Vasantha on 30 August, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010382472024
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                       [3488]
                            (Special Original Jurisdiction)

                    FRIDAY, THE THIRTIETH DAY OF AUGUST
                      TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                 THE HONOURABLE SRI JUSTICE HARINATH.N

                       CONTEMPT APPEAL NO: 166/2024

Between:

Sri S Srinivas                                                ...APPLICANT

                                     AND

B Vasantha and Others                                    ...RESPONDENT(S)

Counsel for the Applicant:

1. KIRTHI TEJA KONDAVEETI

Counsel for the Respondent(S):

1.

The Court made the following Judgment:

Heard the learned Additional Advocate General appearing for the

appellant and Sri P. V. Ramana, learned counsel appearing for the

respondents.

As the order appealed sentences the appellant to simple imprisonment,

the appeal itself will become infructuous unless stay is granted, pending a

comprehensive hearing of the appeal.

On the other hand, there has been enormous latitude given to the

appellant for complying with the directions of this Court.

In the circumstances, the order under appeal dated 09.08.2024 in

C.C.No.1684 of 2023 is suspended, for a period of two (02) weeks.

Post on 09.09.2024.

_______________________ R RAGHUNANDAN RAO, J

______________ HARINATH.N, J MJA