Milkuri Rajalingaiah vs V.Chandra Mouli
2021 Latest Caselaw 2781 Tel

Citation : 2021 Latest Caselaw 2781 Tel
Judgement Date : 24 September, 2021

Telangana High Court

Milkuri Rajalingaiah vs V.Chandra Mouli on 24 September, 2021

Bench: T.Amarnath Goud

     THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                         C.C.No.1151 OF 2021

JUDGMENT:

1. This contempt case is filed complaining willful disobedience

and violation of the orders of this court dated 25.02.2021 in I.A.No.1

of 2020 in W.P.No.23277 of 2020.

2. Heard both sides and perused the record.

3. Considering the submissions made on either side and the

material on record, this court is of the view that there is neither willful

disobedience nor violation of the orders of this court and the affidavit

filed in support of the contempt case is also silent on the above aspect.

Further, the petitioner also failed to establish willful disobedience and

violation of the orders of this court.

4. The contempt case is, accordingly, closed. There shall be no

order as to costs.

5. Pending miscellaneous applications, if any, shall stand closed.

_______________________ T. AMARNATH GOUD, J

Date: 24.09.2021 Lrkm

Milkuri Rajalingaiah vs V.Chandra Mouli
2021 Latest Caselaw 2781 Tel

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