CHIRUMAMILLA SRINIVASU Vs. GOPALA KRISHNA DIWEDI

JUDGEMENT

(1.) This Contempt Case has been filed complaining wilful disobedience on the part of the respondents in implementing the Order dtd. 24/8/2022 in W.P.No.23442 of 2022 in true spirit.

(2.) Heard learned counsel for the petitioner and the learned counsel appearing for the respondents.

(3.) Learned counsel for the respondents submits that the order of this Court is implemented by making payment to the petitioner on 28/12/2022.