AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 95 wordsNyapathy Vijay, J
1.
The present Contempt Case was filed for willful disobedience of the Order dated 17.03.2009 passed in WPMP.No.6904 of 2009 in W.P.No.5288 of 2009 by the erstwhile Common High Court of Andhra Pradesh at Hyderabad.
2.
As per the Order copy placed by the Registry on record W.P.No.5288 of 2009 was disposed of on 22.03.2016. In that view, no orders are required to be passed in this case.
3.
Accordingly, the Contempt Case is closed.
4.
No order as to costs.
5.
As a sequel, pending applications, if any, shall stand closed.