Telangana High Court
B. Sharda Devi vs V.Sheshadri on 25 April, 2025
Author: K.Lakshman
Bench: K.Lakshman
HON'BLE MR JUSTICE N.V. RAMANA
C.C.No. 1365 of 2009
DATED: 05.10.2009
Between:
B. Sharda Devi
..
Petitioner
and
1. V.Sheshadri, Special Officer
2. Chelama Reddy, Enquiry Officer .. Respondents
O R D E R:-
When the matter is taken up for hearing, the learned counsel for the petitioner has submitted that the main writ petition itself was dismissed as infructuous, as such, no further orders are necessary in this Contempt Case.
In view of the above submission, no further orders need be passed in this Contempt Case, and accordingly, the Contempt Case is closed. No costs.
______________ N.V.RAMANA, J 5th October, 2009 bcj