Telangana High Court
Mohd.Irfan, vs Sri Manicka Raj Kannan, I.A.S., on 31 January, 2020
Author: P.Naveen Rao
Bench: P.Naveen Rao
THE HONOURABLE SRI JUSTICE P.NAVEEN RAO
CONTEMPT CASE No.2778 OF 2017
DATED : 31.01.2020
Between :
Mohd. Irfan S/o.Shabuddin Umar,
Aged 48 yrs, R/o.20-7-36, Fathe Darwaza,
Himmatpura, Shashalibanda,
Charminar, Hyderabad, Telangana
.....Petitioner
And
Sri Manicka Raj Kannan, IAS,
The District Collector,
Sanga Reddy District, Sanga Reddy
.....Respondent
The Court made the following:
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THE HONOURABLE SRI JUSTICE P.NAVEEN RAO
CONTEMPT CASE No.2778 OF 2017
ORDER:
Learned counsel for the petitioner submits that the order dated 14.09.2017, passed by this Court in W.P.No.30980 of 2017 is complied with.
Recording the said submission, the Contempt case is closed. Pending miscellaneous petitions, if any, shall stand closed.
__________________ P.NAVEEN RAO,J 31st January, 2020 Rds