Andhra Pradesh High Court - Amravati
Metta Krishna Murthy vs Sri Ravi Kumar on 20 September, 2021
Author: R. Raghunandan Rao
Bench: R. Raghunandan Rao
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
C.C.No.1134 of 2021
ORDER:
It is submitted by the learned counsel for the petitioner that as the salaries of the employees of the petitioner have been paid nothing survives in this contempt case.
Accordingly the contempt case is closed. There shall be no order as to costs. As a sequel, pending miscellaneous petitions, if any, shall stand closed.
_________________________ R. RAGHUNANDAN RAO, J.
20th September, 2021 Js.
2 RRR,J C.C.No.1134 of 2021 HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO C.C.No.1134 of 2021 20th September, 2021 Js.