Andhra Pradesh High Court - Amravati
Ambati Veera Reddy vs Sri Shashi Bhushan Kumar Ias on 3 October, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010084352024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3209]
(Special Original Jurisdiction)
THURSDAY, THE THIRD DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CONTEMPT CASE No: 1111 of 2024
Between:
Ambati Veera Reddy ...PETITIONER
AND
Sri Shashi Bhushan Kumar, IAS and Others ...CONTEMNOR(S)
Counsel for the Petitioner(S): Mr. Gorantla Malleswara Reddy
Counsel for the Contemnor: Mrs. S. Siva Kumari
The Court made the following:
ORDER:
At the time of considering the matter, learned counsel for the petitioner stated that the order has been complied with. In view of the same nothing survives for consideration.
Noting the submission made by the learned counsel for the petitioner, this Contempt Case is closed. No costs.
_____________________ NINALA JAYASURYA, J Date: 03.10.2024.
Ssv THE HONOURABLE SRI JUSTICE NINALA JAYASURYA CONTEMPT CASE No: 1111 of 2024 Date:03.10.2024 ssv