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Manager, Sri Avvaru Burraiah Dharmastram Ponnuru, Guntur District vs A V Sambasiva Rao, S/O Ramachandra Rao Chairman Sri Avvaruu Burraiah Dharmastram Ponnuru, Guntur District

Andhra Pradesh High Court · Decided on 28 April 2026 · Citation: (2026) 04 AP CK 0598

HON’BLE JUDGES
Venkateswarlu Nimmagadda, J
RESULT
Disposed Of
CASE NUMBER
Contempt Case No: 723 Of 2009
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Judgment

6 paragraphs · 129 words

Venkateswarlu Nimmagadda, J

1.

There is no representation on behalf of the petitioner.

2.

The present Contempt Case was earlier dismissed on 10.06.2011 and subsequently recalled by order dated 18.08.2011. During the pendency of the Contempt Case, the Writ Petition, out of which the present Contempt Case arises, was dismissed on 27.08.2018. On the said date, final adjudication in C.C. No.723 of 2009 also took place.

3.

In view of the dismissal of the Writ Petition and the earlier dismissal of the Contempt Case on 10.06.2011, nothing survives for further adjudication in the matter. Accordingly, no further orders are required to be passed in this Contempt Case.

4.

Accordingly, the Contempt Case is closed. No costs.

Consequently, miscellaneous petitions, if any, pending in this contempt case shall stand closed.