D. Lakshman, Suryapet Dist. vs Jangilli Sathaiah, Nalgonda ...
2021 Latest Caselaw 1622 Tel

Items No.23-24

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

                      C.A.Nos.23 & 24 OF 2017

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

1.    Mr. A.Srinivas, Sub-Inspector of Police and Mr. D. Lakshman,

Circle Inspector of Police are present virtually before this court today.

2.    The present appeals are directed against the order dated

01.06.2017 passed by the learned Single Judge in C.C.No.2106 of

2016 filed by the respondent No.1/writ petitioner stating that

the appellants had violated the order dated 26.08.2016 passed

by the learned Single Judge in a miscellaneous application

(W.P.M.P.No.35606 of 2016 in W.P.No.28765 of 2016) moved by

respondent No.1.

3. Learned counsel for the respondent No.1, who is the contesting

respondent states that he has instructions not to oppose the present

appeals for the reason that subsequently appropriate police aid was

given to the respondent No.1 as was directed by the learned Senior

Civil Judge in O.S.No.51 of 2016. Learned counsel for the appellants

also clarifies that neither of the appellants is involved in any other

contempt proceedings and no adverse orders have been passed by a

court of law against them.

4. In view of the submission made hereinabove, the impugned

order is quashed and set aside.

5. The present appeals are allowed and disposed of along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 11.06.2021 Lrkm