DEPOT MANAGER, APSTRC Vs. G.SESHAGIRI RAO

JUDGEMENT

(1.) "Heard, Sri Solomon Raju Manchalafor, learned counsel for the appellants in part. Learned senior counsel representing the respondents is unavailable. At their request, list on 10.08.2023. Sri Solomon Raju Manchalafor, learned counsel also cited a case in Modern Food Industries India Limited v. Sachidanand Dass reported in {1995 Supp (4) SCC 465}. Relying on para No. 04, he argues that if the application for stay and contempt are both pending, it would be appropriate to take up the prayer for stay either earlier or simultaneously with the contempt. This is an issue which requires further and deeper investigation. Learned Single Judge before whom the contempt is pending and is therefore requested not to take up the contempt as the issue of the maintainability of the Writ Appeal and the stay application are being heard."