LAWS(APH)-2021-2-74

M. HYMAVATHI Vs. H.KURMA

Decided On February 12, 2021
M. Hymavathi Appellant
V/S
H.Kurma Respondents

JUDGEMENT

(1.) It is submitted by Mr. Solomon Raju, learned counsel representing Mr. Srinivas Ambati - learned counsel for the petitioner, that the order alleging violation of which this Contempt Case was filed, has been complied with.

(2.) In view of the above submission, this Contempt Case is not pursued and the same is closed.

(3.) Pending miscellaneous applications, if any, shall stand closed.