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Judgment
5 paragraphs · 115 wordsMaheswara Rao Kuncheam, J
The present contempt case has been filed for non-compliance of the order dated 19.12.2025 passed in W.P.No.40415 of 2017.
Sri S.Prem, counsel representing Sri K.Gani Reddy, learned counsel for the petitioner, submits that in view of the subsequent events taken place in the lis, the contempt case may be closed by giving liberty to challenge the Endorsement No.P.Admn/A3/3164625/2026 dated 06.03.2026, issued by the Managing Director, Andhra Pradesh State Civil Supplies Corporation Limited, Vijayawada.
Accordingly, by recording the said submission, the contempt case is closed, leaving open to the parties to avail their legal remedies in the main writ petition.
As a sequel, all pending applications shall stand closed.