K.RAMESH BABU Vs. M.M.NAIK

JUDGEMENT

(1.) Heard Sri M. Pitchaiah, learned Counsel for the Petitioner, Sri G. Vidya Sagar, learned Senior Counsel appearing online assisted by Sri K. Ashok, learned Counsel representing Sri Venkata Rama Rao Kota, learned Standing Counsel for APSPDCL.

(2.) The present Contempt Case has been filed against the Respondents complaining of the willful violation of the Award passed by the Labour Court, Ananthapur dtd. 14/7/2006 in I.D.No.315/2000. The operative portion of the said Award is usefully extracted hereunder:

(3.) Sri G. Vidya Sagar, learned Senior Counsel appearing online for the Respondents, has drawn the attention of this Court to the various documents in the Counter Affidavit of Respondent No.4 dtd. 4/12/2025 and would submit that the Respondents have deposited an amount of Rs.19,03,098.00 and had transferred the same into the bank account of the Petitioner.