Andhra Pradesh High Court - Amravati
Yanala Gopi Chand vs Sri Gopala Krishna Dwivedi on 12 July, 2022
Author: Battu Devanand
Bench: Battu Devanand
THE HON'BLE SRI JUSTICE BATTU DEVANAND
Contempt Case No.1291 of 2022
O R D E R:
This contempt case has been filed complaining willful disobedience on behalf of the Respondents in implementing the order, dated 02.11.2021 in W.P.No.25204 of 2021, in true spirit.
2) This Court disposed of the writ petition directing the Respondents to pay the principal amount of the bill raised by the petitioner, forthwith.
3) The learned counsel appearing for the Respondents submits that the order of this Court is complied with by making payment to the petitioner on 27.06.2022. It appears, there is a delay of eight months in implementing the order of this Court. However, considering the submissions made by the learned counsel appearing for the Respondents, this Court is taking lenient view towards the Respondents in this case.
4) Accordingly, this contempt case is closed with a warning to the Respondents to be more careful in implementing the orders of this Court in true spirit.
5) There shall be no order as to costs. As a sequel, miscellaneous petitions, if any, pending in this petition shall stand closed.
______________________ JUSTICE BATTU DEVANAND Dt. 12.07.2022.
PGR THE HON'BLE SRI JUSTICE BATTU DEVANAND C.R.P.NO.1291 of 2022 Dt.12.07.2022.
PGR