Telangana High Court
Smt. D. Vijayalaxmi, vs Sri M.T. Krishna Babu, Ias, on 22 March, 2024
HON'BLE SRI JUSTICE J. SREENIVAS RAO
CONTEMPT CASE No.1513 of 2012
ORDER:
This Contempt Case is filed invoking the provisions under Section 10 to 12 of Contempt of Courts Act to punish the respondents for non implementation of the orders passed by this Court in W.P.No.6424 of 2011, dated 30.06.2011.
2. Counter affidavit is filed by the respondents, wherein at Para No.3 it is stated that respondents have not violated the orders of this Court dated 30.06.2011.
3. Mr.Ch.Ravi Kumar, learned counsel representing Mr.T.S.Praveen Kumar, learned counsel for the petitioner fairly submits that petitioner does not want to prosecute the matter.
4. In view of the specific averments made in the counter affidavit, this Court does not find any ground to continue the Contempt Case.
5. Accordingly, the Contempt Case is closed. 2
Pending miscellaneous petitions, if any, shall stand closed.
_______________________________ JUSTICE J. SREENIVAS RAO 22-03-2024 sa