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Judgment
6 paragraphs · 94 wordsNyapathy Vijay, J
1.
The present Contempt Case was filed for willful disobedience of the Order dated 23.06.2005 passed in WPMP.No.17019 of 2005 in W.P.No.13412 of 2005 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.13412 of 2005 was allowed on 09.07.2010. 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.