Smt. K. Rajitha vs Kudikata Rajaveeru And 3 Others
2021 Latest Caselaw 3196 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
          THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI

                              C.A.No.20 of 2020

JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      This Court on 01.07.2021 has modified the order dated

06.05.2020

passed in the present appeal, whereby operation of the

order dated 06.03.2020 in C.C.No.1534 of 2019 has been stayed

till further orders, and has directed the appellant to pay costs of

Rs.25,000/- and fine of Rs.2,000/-. The same has been paid by

the appellant. An affidavit has also been filed stating that the

present appellant is not facing any other contempt case.

In the light of the order dated 01.07.2021 and as the

appellant has tendered unqualified apology, she has deposited the

fine and she has also paid costs, no further orders are required to

be passed in the present contempt appeal. The impugned order

imposing sentence is set aside.

The contempt appeal accordingly stands disposed of.

The miscellaneous applications pending in this appeal, if

any, shall stand closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ P.MADHAVI DEVI, J 02.11.2021 JSU