Sujata Borde vs Smt. Shamita Bhattacharya
2021 Latest Caselaw 9 Tel

            HIGH COURT FOR THE STATE OF TELANGANA

      THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                                 AND
               THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                  CONTEMPT CASE No.1128 of 2020
                           04.01.2021
Between:
Sujata Borde and others.
                                                           ...Petitioners
and
Smt. Shamita Bhattacharya and another.
                                                       ...Respondents

Counsel for the petitioners : Mr. L. Ravi Chander, Senior Counsel for Mr. Mayur Mundra

Counsel for the respondents: Mr. S. Ravi, Senior Counsel

The Court made the following:

HCJ & BVR,J C.C.No.1128 of 2020

JUDGMENT: (Per the Hon'ble Sri Justice B. Vijaysen Reddy)

This Contempt Case is filed by the petitioners herein alleging

wilful disobedience of the order, dated 02.11.2020, in W.A.No.433 of

2020.

It is brought to the notice of this Court by Mr. L. Ravi Chander,

the learned Senior Counsel appearing for the petitioners, that the

examinations are scheduled to be commenced from tomorrow i.e.,

05.01.2021, and the petitioners herein are not being permitted to appear

for the said examinations.

Heard the learned counsel for the parties.

Having regard to the submissions made by the learned counsel for

the parties, the petitioners herein are, hereby, provisionally permitted to

appear for the examinations, which are scheduled to be commenced from

05.01.2021, subject to payment of admitted fees, within a period of one

week from today. The payment of differential fees shall be subject to the

outcome of W.P.No.13448 of 2020.

The Contempt Case is, accordingly, closed.

The miscellaneous petitions pending, if any, shall also stand

closed.

______________________________ RAGHVENDRA SINGH CHAUHAN, CJ

______________________________ B. VIJAYSEN REDDY, J

04.01.2021

Note: Issue C.C today.

B/o.

vs