SHAIK MANSOOR Vs. M. VIJAYA PRASAD RAO

JUDGEMENT

(1.) This contempt case has been filed alleging non-compliance of the order dtd. 8/2/2017 passed in W.P.No.43633 of 2016.

(2.) Learned Government Pleader for Registration & Stamps appearing on behalf of the non-applicant, by filing memo dtd. 22/12/2020, has stated across the bar that the document presented by the petitioner was received, registered and released to the petitioner on 22/12/2020, in compliance with the order of this Court.

(3.) Learned counsel for the petitioner has also confirmed the same.