Between vs L V S Nagaraju
2024 Latest Caselaw 8669 AP

Citation : 2024 Latest Caselaw 8669 AP
Judgement Date : 19 September, 2024

Andhra Pradesh High Court - Amravati

Between vs L V S Nagaraju on 19 September, 2024

APHC010139142024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                AT AMARAVATI                      [3330]
                         (Special Original Jurisdiction)

        THURSDAY ,THE NINETEENTH DAY OF SEPTEMBER
                   TWO THOUSAND AND TWENTY FOUR
                               PRESENT
 THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
                     CONTEMPT CASE NO: 1851/2024
Between:
M Rajasekhar                                               ...PETITIONER
                                  AND
M Anuradha                                             ...CONTEMNOR
Counsel for the Petitioner:
   1. HARINATH REDDY SOMAGUTTA
Counsel for the Contemnor:
   1. L V S NAGARAJU
                                     2




The Court made the following order:

      This Court vide order dated 28.12.2023 in W.P.No.15794 of 2016

directed the 3rd respondent therein to pass appropriate orders on the

letter submitted by the 4th respondent dated 30.12.2003, within a period

of four (04) weeks from the date of receipt of a copy of the order,

keeping in view of the judgments.

2. Now, the learned counsel for the respondent has produced the

proceedings dated 18.09.2024 which alludes that the respondent has

complied with the orders of this Court.

3. As the respondent has complied with the orders of this Court,

nothing remains in the contempt case for further adjudication.

4. Accordingly, the Contempt Case is closed. If at all, the petitioner

is aggrieved by the proceedings dated 18.09.2024, he is at liberty to

assail the same. There shall be no order as to costs.

As a sequel, miscellaneous petitions, if any, pending in this case