Rathod Naresh Kumar vs Dr. K.Ramesh Reddy And 2 Others
2021 Latest Caselaw 2782 Tel

Citation : 2021 Latest Caselaw 2782 Tel
Judgement Date : 24 September, 2021

Telangana High Court

Rathod Naresh Kumar vs Dr. K.Ramesh Reddy And 2 Others on 24 September, 2021

Bench: T.Amarnath Goud

     THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                        C.C.No.1153 OF 2021

JUDGMENT:

1. This contempt case is filed for punishing the respondents under

the Contempt of Courts Act for non-implementation of the orders

dated 18.08.2021 passed by this court in I.A.No.1 of 2021 in

W.P.No.19493 of 2021.

2. Heard learned counsel for the petitioner. Perused the record.

3. This court by order dated 18.08.2021 in I.A.No.1 of 2021 in

W.P.No.19493 of 2021 has granted interim suspension as prayed for.

A perusal of the record reveals that the petitioner has hastily filed this

contempt case even without waiting for completion of two months

period from 18.08.2021 as contemplated under the writ rules.

4. The contempt case is, accordingly, dismissed. 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

Rathod Naresh Kumar vs Dr. K.Ramesh Reddy And 2 Others
2021 Latest Caselaw 2782 Tel

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