R. Kamalamma vs Sri Rahul Bojja, I. A. S. ,
2025 Latest Caselaw 6681 Tel

Telangana High Court

R. Kamalamma vs Sri Rahul Bojja, I. A. S. , on 21 November, 2025

 HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

              CONTEMPT CASE No.550 of 2024

ORDER:

This contempt case is filed alleging willful disobedience of

judgment of this Court in W.P.(TR).No.3778 of 2017, dated

18.12.2023.

2. Learned counsel for the petitioner and learned

Government Pleader for Services-I are present.

3. Learned Government Pleader for Services-I has placed on

record a memo dated 20.11.2025, implementing the orders of

this Court dated 18.12.2023 and a copy of the same is placed

on record.

4. In view of the compliance of orders of this Court, this

Contempt Case is closed, granting liberty to the petitioner to

take appropriate steps, in case monetary and consequential

benefits etc. are not paid. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

___________________________________ LAXMI NARAYANA ALISHETTY, J

DATE: 21.11.2025 ssy

HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

DATE: 21.11.2025

ssy