Sri K.Venugopal, vs Velpula Narahari,
2021 Latest Caselaw 4666 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
               THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   CONTEMPT APPEAL No.38 of 2018

JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




      Learned counsel for the appellant has informed this Court

that the order dated 21.09.2016 passed in W.P.No.34306 of 2016

by the learned Single Judge has already been complied with.


      In the light of the aforesaid, the order passed in C.C.No.1591

of 2017 is hereby set aside and the contempt appeal stands

disposed of accordingly.


      Miscellaneous petitions, if any, shall stand closed.                      There

shall be no order as to costs.



                                                  __________________________________
                                                  SATISH CHANDRA SHARMA, CJ



                                                        ______________________________
                                                              N. TUKARAMJI, J
29.12.2021

ES