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Judgment
Dr. K. Manmadha Rao, J
This Contempt case has been filed to punish the contemnors/respondents under the provisions of Contempt of courts Act 1971 for violation of the orders and for not implementing the orders of this Court in W.P.No.10682 of 2013 dated 15.06.2022.
Sri P. Gangaiah Naidu, learned Senior counsel for the petitioner and Sri K.V. Raghuveer, learned Government Pleader for the respondents are present.
When the matter is taken up for pronouncing the judgment, before giving verdict in this Contempt Case, learned Government Pleader for the respondent/contemnor has filed a Memo dated 10.11.2023 before this Court stating that on the appeal being filed by them vide W.A No.1045 of 2023 was allowed in part, dated 10.11.2023 (today) by a Division Bench of this Court while remitting the matter back afresh for consideration and disposal in accordance with law.
Recording the same, no orders need to be passed in the present contempt case since the orders against which the present contempt case is filed is of no avail, in view of the orders passed by the Division Bench.
Accordingly, the Contempt Case is closed. However, the petitioner is at liberty to approach this Court as and when his grievance subsists.
As a sequel, all the pending miscellaneous applications shall stand closed.