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Varun Sankineni vs Sri. Somesh Kumar
2021 Latest Caselaw 139 Tel

Citation : 2021 Latest Caselaw 139 Tel
Judgement Date : 21 January, 2021

Telangana High Court
Varun Sankineni vs Sri. Somesh Kumar on 21 January, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
     THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


               CONTEMPT CASE No.570 OF 2020

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

1.

Learned counsel for the petitioner states that as the order,

subject matter of the present contempt case, has since been complied

with, the present contempt case may be disposed of.

2. Ordered accordingly. The present contempt case is disposed of

as not pressed along with the pending applications.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J

21.01.2021 Lur/Lrkm

 
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