Sri M. Vijaya Krishna Murthy vs Kodepaka Rohith
2023 Latest Caselaw 1241 Tel

             THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                            AND
                   THE HON'BLE SRI JUSTICE N. TUKARAMJI


                     CONTEMPT APPEAL No.1 of 2023

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


        After hearing Mr. A.Sanjeev Kumar, learned Special

Government Pleader attached to the office of learned Additional

Advocate General representing the appellant, at some length

and when the Court prima facie expressed the view that the

appeal under Section 19 of the Contempt of Courts Act, 1971 is

not maintainable, learned counsel for the appellant seeks leave

to withdraw the appeal and to avail his remedy in accordance

with law.


        Contempt appeal is accordingly dismissed on withdrawal

with liberty as sought for.


        Miscellaneous applications pending, if any, shall stand

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




                                          ______________________________________
                                                   UJJAL BHUYAN, CJ



                                          ______________________________________
                                                    N. TUKARAMJI, J
14.03.2023

vs