L. Seenu, Karimnagar Dist. vs Fishermen Cooperative Society, ...
2021 Latest Caselaw 622 Tel

Items No.52 - 53

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                        AND
     THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                        C.A.Nos.6 and 7 of 2015

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     Learned counsel for the respondent No.1 fairly concedes that,

strictly speaking, no disobedience of the order dated 27.11.2014

passed by the learned Single Judge in W.P.M.P.No.45465 of 2014

filed in W.P.No.36324 of 2014, can be attributable to the appellants

herein.

2. That being the position, with the consent of the respondent

No.1, the present appeals are allowed and the order of conviction and

fine imposed on the appellants is set aside.

3. The appeals are disposed of along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 26.02.2021 Lrkm/pln