Andhra Pradesh High Court - Amravati
Addanki Chenchu Ramaiah vs Sri Gopala Krishna Dwiwedi,Ias on 24 January, 2023
Author: Battu Devanand
Bench: Battu Devanand
1
THE HON'BLE SRI JUSTICE BATTU DEVANAND
Contempt Case No.5348 of 2022
O R D E R:
This Contempt Case has been filed complaining wilful disobedience on the part of the respondents in implementing the Order dated 07.09.2022 in W.P.No.25747 of 2022 in true spirit.
2) Heard learned counsel for the petitioner and the learned counsel appearing for the respondents.
3) Learned counsel for the respondents submits that the order of this Court is implemented by making payment to the petitioner on 19-01-2023.
4) Learned counsel for the petitioner accepted the same.
5) In view of the above, in our view, it is not necessary to continue this Contempt Case further. 2
6) Accordingly, this Contempt Case is closed granting liberty to the petitioner to renew/raise/agitate his right with regard to interest aspect, etc., after disposal of the Writ Appeal Nos.740 and 741 of 2021.
7) There shall be no order as to costs. Miscellaneous petitions pending, if any, in this case shall stand closed.
________________________ JUSTICE BATTU DEVANAND Dt.24.01.2023 mnr 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND Contempt Case No.5348 of 2022 Dt.24-01-2023 Mnr