T.K.Sreedevi, Mahaboobnagar ... vs M/S Sravanthi Fertilizers, ...
2021 Latest Caselaw 1859 Tel

Item No.2



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


                           C.A.No.11 of 2016

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


1.     This order is in continuation of the orders passed on 16.03.2021

and 16.06.2021. On the last date of hearing, as none was present on

behalf of the respondent, learned counsel for the appellant was

directed to give a written intimation of the next date of hearing

directly to the respondent to ensure its presence. Today,

Mr. Venugopal, Proprietor of the respondent appears and states that he

has no objection if the court allows the present appeal limited to

setting aside the order of conviction passed against the appellant, since

the goods in question were released in favour of the respondent on

28.12.2015, though belatedly.

2. We had noted the statement made on behalf of the appellant on

the last date of hearing that she has not faced any other contempt

proceedings or been indicted in any contempt proceedings in the past.

She has also deposited the fine of Rs.1,116/- with the Telangana State

Legal Services Authority, as imposed on her.

3. In view of the aforesaid stand taken by the respondent and the

assurance given by learned counsel for the appellant that the appellant

shall be more careful in the future, when it comes to timely

compliance of the orders passed by the court, the present appeal is

allowed and disposed of along with the pending applications, if any.

The operative paragraph of the impugned order dated 25.04.2016,

passed in C.C.No.1922 of 2015, insofar as the appellant has been

convicted, is quashed and set aside.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

28.06.2021 JSU/PLN