Telangana High Court
Koppula Chenna Krishna Reddy vs Shri. V.P. Gautham, I.A.S. on 6 October, 2023
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
CONTEMPT CASE No.1630 OF 2023
ORAL ORDER:
Mr. G. Ravi Chandra Sekhar, learned counsel for the petitioner, on instructions, would submit that the respondent has already implemented the order under contempt.
In the light of the aforesaid submission, this Contempt Case is closed. In the circumstances of the case, there shall be no order as to costs.
As a sequel, miscellaneous applications, if any, pending in the Contempt Case shall stand closed.
_________________ K. LAKSHMAN, J 6th October, 2023 Mgr