Khajee Syed Moinuddin vs The State Of Ap
2024 Latest Caselaw 652 AP

Andhra Pradesh High Court - Amravati

Khajee Syed Moinuddin vs The State Of Ap on 23 January, 2024

                                  1




        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE No.: C.C.No.3401 of 2023 and W.P.No.11789 of 2023

                         PROCEEDING SHEET

Sl.No
           DATE                          ORDER                        NOTE

 08     23.01.2024   NV, J
                          Heard       learned   counsel   for   the

                     petitioner(s) and learned counsel for the

                     respondents.

Learned counsel for the petitioner

submits that in view of the principle laid

down by the Hon'ble Division Bench of this

Court in W.A.No.1033 of 2023 and Batch,

the claim of the petitioner in this Contempt

petition did not have any legal force to make

liable the respondents under Sections 10

to12 of the Contempt Of Courts Act,

The issue to be finalized pursuant to

the judgment rendered by the Division

Bench of this Court as stated supra. For

which, learned counsel for the petitioner

requested to post the writ petition along

with superannuation batch. Therefore, no

further orders are necessary in this

contempt petition and the matter becomes

infructuous.

Accordingly, the Contempt case is

closed as infructuous. There shall be no

order as to cots.

      In    view     of     the      orders        dated

28.12.2023,       respondent       No.6     appeared

before this Court and pleaded that he will

file counter affidavit within a short period

without there being any ambiguity as was

done in the written instructions submitted

by him.

In view of the said submission,

presence of the 6th respondent is hereby

dispensed with, until further orders.

For filing counter, list the matter on

07.02.2024

and 7 are hereby directed to complete,

finalize and issue compliance certificate

after taking into consideration all the

aspects.

_________ NV,J BSP