Smt. Afifa Nazneen vs Mr. Sohail Ahmed
2025 Latest Caselaw 1701 Tel

Telangana High Court

Smt. Afifa Nazneen vs Mr. Sohail Ahmed on 3 February, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

     THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                     AND
     THE HONOURABLE SRI JUSTICE NARSING RAO
                 NANDIKONDA
                       C.C.No.2443 of 2024

JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Heard Mr. M.A.K. Mukheed, learned counsel for the

petitioner. Perused the record.

2. Today, when the matter has been taken up for hearing,

learned counsel for the petitioner submits that pending the notice,

the respondent has duly complied with the order and he does not

press the contempt case any further.

3. Accordingly, the contempt case stands closed.

The respondent stands discharged from the contempt proceedings.

There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J 03.02.2025 Lrkm