SHAIK SALEEMA BEGUM Vs. T. VENKATESU REDDY

JUDGEMENT

(1.) Learned Government Pleader for Registration & Stamps, by filing compliance report dtd. 18/12/2020, states that the order, non-compliance of which is alleged in the present contempt case, has been complied with. Learned counsel for the petitioner confirms the said statement.

(2.) In view of the above, this contempt case has now rendered infructuous. Therefore, there is no need to issue Rule nisi against the respondents.

(3.) Accordingly, the contempt case is dismissed as infructuous. As a sequel, all the pending miscellaneous applications shall stand closed. No order as to costs.