Telangana High Court
Sri G.Srinivas, vs Sri Purushotham Naik, on 29 January, 2020
Author: P.Naveen Rao
Bench: P.Naveen Rao
THE HONOURABLE SRI JUSTICE P.NAVEEN RAO
CONTEMPT CASE No.1274 OF 2015
DATED: 29-01-2020
Between :
G.Srinivas E.303230 Ex.Driver,
S/o.Mallesham, aged about 47 years
R/o.H.No.3-85/1, Lambadi Tanda,
Bellampally, Adilabad District.
.. Petitioner
And
Purushotham Naik,
Executive Director (GHZ), APSRTC,
Jubilee Bus Station, Picket, Secunderabad.
.. Respondent
This court made the following :
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THE HONOURABLE SRI JUSTICE P.NAVEEN RAO
CONTEMPT CASE No.1274 of 2015
ORDER :
01. The writ petition is disposed of directing the Executive Director to consider and dispose of revision petition dated 26-03-2014 within a period of two months. Alleging non- compliance of the said direction, this contempt case is filed.
02. Learned Standing Counsel for respondent produced proceedings issued by the Executive Director dated 18-06-2015 disposing the revision.
03. In view thereof the contempt case is closed, leaving it open to the petitioner to work out remedies as available under law, if not already challenged. Pending miscellaneous applications shall stand closed.
__________________ P.NAVEEN RAO,J 29-01-2020 Nvl