Telangana High Court
Clement Gerard Prem Kumar vs Mr Ed Vijaya Raju on 25 January, 2023
HON'BLE SRI JUSTICE C. V. BHASKAR REDDY
CONTEMPT CASE No.791 of 2014
ORDER:
The Contempt Case has been filed for violation of the order passed by this Court in W.P. No.37365 of 2012 dated 11.11.2013.
2. Learned counsel for the petitioner submits that no further orders are required as the petitioner has no interest to prosecute the Contempt Case.
3. Recording the submission, the Contempt Case is closed. No order as to costs.
As a sequel, the miscellaneous petitions, if any pending in the Writ Petition, shall also stand closed.
__________________________ C.V. BHASKAR REDDY, J January 25, 2023 LPD 2 175 THE HON'BLE SRI JUSTICE C. V. BHASKAR REDDY CONTEMPT CASE No.791 of 2014 Dt.25.01.2023 LPD