Telangana High Court
Hitec Cyber City Spaces Llp vs Sri. R. Satish on 17 March, 2025
HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
Contempt Case No.399 of 2025
ORDER:
This Contempt Case is filed under Sections 10 and 12 of the Contempt of Courts Act, 1971 for wilful violation of the interim order of this Court dated 29.04.2024 in W.P.No.2784 of 2024.
2. When the matter is taken up for hearing, learned counsel for the petitioner submits that subsequent to the filing of the contempt case, the respondent authorities have complied with the directions of this Court in the related writ petition and have registered the lease deed on 12.03.2025, as such no further orders are required in the present contempt case. Learned counsel, would however submit that the orders of this Court has been complied with at a very belated stage. He would further submit that petitioner on several occasions have visited the office of respondent authorities for compliance of the order dated 29.04.2024. A contempt notice has also been issued to the respondent authorities with regard to non-compliance of the Court orders. He would therefore submit that after receiving of contempt notice, subject document has been registered. 2
3. This Court pens down a serious note on the conduct of the respondent authorities in not implementing the Court orders as expeditiously as possible. In that view of the matter, the respondent authorities are directed to expedite the orders of this Court and implement the directions issued in the orders. If it is found that the Court orders are disobeyed in future, this Court will be constrained to pass stringent orders against the deliberate officers.
4. With the above observations, this Contempt Case stands closed.
___________________________ N.V.SHRAVAN KUMAR, J 17.03.2025 mrm