M.Anuradha vs Sri Ravi
2022 Latest Caselaw 5788 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                         AND
           THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY



                 CONTEMPT CASE No.413 of 2020



ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


        Heard Mr. Mamidi Avinash Reddy, learned counsel

for the petitioner and Mr. T.Koteswara Rao, learned

counsel for the respondent.

2. This contempt case has been filed alleging wilful and

deliberate non-compliance of judgment and order dated

09.09.2019 passed in W.A.No.1384 of 2018.

3. In the hearing held on 16.09.2022, we were informed

that National Insurance Company Limited has preferred

SLP (C) Diary No.10141 of 2020 assailing the judgment

and order dated 09.09.2019 passed in W.A.No.1384 of

2018. We were further informed that in the said proceeding

Supreme Court had issued notice and had granted interim

stay. The matter was to be listed on 21.10.2022.

4. In the hearing today, learned counsel for the

petitioner submits that on 21.10.2022 the matter did not

reach and the next date of hearing is 18.11.2022.

5. At this stage, Mr. T.Koteswara Rao, learned counsel

for the respondent submits that the contempt case may be

closed subject to outcome of the SLP pending before the

Supreme Court. He submits that if an adverse order is

passed, respondent would be bound to comply with the

judgment and order dated 09.09.2019.

6. We record the above statement of learned counsel for

the respondent. Further, if petitioner continues to be

aggrieved by the action of the respondent, it would be open

to the petitioner to avail her legal remedy.

7. With the above observation, the contempt case is

disposed of.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ A.ABHISHEK REDDY, J

11.11.2022 vs