M/S Sai Agencies Nandyal vs Budithi Rajsekhar Ias
2024 Latest Caselaw 10191 AP

Andhra Pradesh High Court - Amravati

M/S Sai Agencies Nandyal vs Budithi Rajsekhar Ias on 12 November, 2024

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                                                                   (VS,J
                                                   C.C.No.3679 of 2024)

APHC010399482024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3333]
                          (Special Original Jurisdiction)

           TUESDAY ,THE TWELFTH DAY OF NOVEMBER
              TWO THOUSAND AND TWENTY FOUR

                               PRESENT

            THE HONOURABLE SMT JUSTICE V.SUJATHA

                     CONTEMPT CASE NO: 3679/2024

Between:

M/s Sai Agencies Nandyal                            ...PETITIONER

                                   AND

Budithi Rajsekhar Ias and Others                ...CONTEMNOR(S)

Counsel for the Petitioner:

   1. DASARI S V V S V PRASAD

Counsel for the Contemnor(S):

   1. NAGARAJU NAGURU

   2. NAGARAJU PULLAGURA

The Court made the following:
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                                                                          (VS,J
                                                          C.C.No.3679 of 2024)

JUDGMENT:

This Contempt Case is filed for willful violation of the orders passed

by this Court in W.P.No.1376 of 2024 on 28.03.2024, wherein this Court

passed the following order:

"...In view of the same, this Court inclined to dispose of the writ petition with a direction to the respondents to complete the verification process within a period of one month from the date of receipt of a copy of this order and thereafter to pay the amounts due to the petitioner depending upon the outcome of the verification within a period of two (02) months thereafter."

2. Today, when the matter is taken up for hearing, the learned

counsel for the petitioner stated that the orders passed by this Court in

W.P.No.1376 of 2024 on 28.03.2024, have already been complied with by

the respondents and prays to close the Contempt Case.

3. Recording the said submission, the Contempt Case is

closed. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Contempt Case shall

stand closed.

___________________ JUSTICE V.SUJATHA

Date : 12.11.2024 RPD.

(VS,J C.C.No.3679 of 2024)

THE HONOURABLE SMT JUSTICE V.SUJATHA

(CLOSED)

CONTEMPT CASE NO: 3679 OF 2024

Date: 12.11.2024.

RPD.