Andhra Pradesh High Court - Amravati
A Krishna Subba Rao vs Gopala Krishna Dwivedi,I.A.S on 28 April, 2023
HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
CONTEMPT CASE No.361 of 2023
ORDER:
This contempt case is filed against the respondents for wilful disobedience of the orders dated 28.06.2022 passed by this Court in W.P.No.14276 of 2022.
When the matter is taken up for hearing, learned counsel for the petitioner submits that the respondents have complied with the orders dated 28.06.2022 passed by this Court in W.P.No.14276 of 2022, and hence, no further orders are required to be passed in the contempt case.
Recording the submission made by learned counsel for the petitioner, the Contempt Case is closed. No order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in the contempt case shall stand closed.
_____________________________________ VENKATESWARLU NIMMAGADDA, J Date: 28.04.2023 MDP