Telangana High Court
S. Srinivas vs Sri D. Joel Davis on 8 September, 2023
THE HON'BLE SRI JUSTICE J. SREENIVAS RAO
CONTEMPT CASE(TR) No.224 of 2017
ORDER:
This contempt case(TR) is filed seeking to punish the respondents, under Sections 10 to 12 of the Contempt of Courts Act, 1971, for deliberate and willful disobedience of the interim order passed in O.A.No.4890 of 2014, dated 14.08.2014.
2. When the matter is taken up for hearing, Sri M.R.Tagore, learned Counsel for the petitioner submits that by virtue of the abolition of A.P.A.T., original application was transferred to this Court and renumbered as W.P.(TR) No.2604 of 2017. Learned Counsel further submits that during the pendency of the contempt case(TR), this Court closed the said W.P.(TR) No.2604 of 2017 on 06.02.2023.
3. In view of the same, no further adjudication needs to be undertaken in the present contempt case(TR).
4. Accordingly, this Contempt Case(TR) is closed.
Pending miscellaneous applications, if any, shall stand closed.
_______________________ J. SREENIVAS RAO, J Date: 08.09.2023 Smk