Andhra Pradesh High Court - Amravati
M/S. Llr Constructions vs Unknown on 28 November, 2025
APHC010380472025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3311]
(Special Original Jurisdiction)
Friday, the twenty eighth day of November two thousand and twenty five
Present
The Honourable Ms.Justice B.S.Bhanumathi
Contempt Case No: 1926 of 2025
Between:
M/s. LLR Constructions ...Petitioner
and
Sri G Sai Prasad, I.A.S. and others ...Contemnors
Counsel for the petitioner:
Ramesh Babu Talluri
Counsel for the contemnors:
Somaraju Yelisetti
The Court made the following
2 C.C.No.1926 of 2025
ORDER:
The contempt case is filed under Sections 10 and 12 of Contempt of Courts Act, 1971, to punish the respondents for their willful disobedience of the order of this Court dated 09.12.2024 passed in W.P.No.15375 of 2024.
2. The learned counsel for the respondent filed a copy of written instructions reporting compliance of the order.
3. Sri K.Praveen, learned counsel representing the counsel for the petitioner submitted that the order had been complied with and no order is required in this contempt case and requested to close the contempt case.
4. Hence, the contempt case is closed. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending in this contempt case shall stand closed.
___________________ ___ JUSTICE B.S. BHANUMATHI Dated :28.11.2025 PNV