M/S. Sky-Tech Consultancy vs. Mr.V. Anjan Kumar - Telangana High Court, 31 January 2023

Cause title — parties, addresses and appearances

[ 32e6 I IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD TUESDAY, THE THIRTY FIRST DAY OF JANUARY TWO THOUSAND AND TWENW THREE PRESENT THE HONOURABLE SRIJUSTIGE C.V. BHASKAR REDDY Contempt Case under Section 10 to 12 of Contempt of Courts Act to punish the Respondent herein for, willfully violating, the order of the High Court dated. 23.01 .2014, in W.P.No .29265 of 2013. Between: M/s. Sky-Tech Consultancy, Rgp. by ils Ma1-aging Partner M. .Thirupathi Reddy, S/o M. Ramchandra Rbddi, Aged!8 -ye-ar's, Occ: Private Civil Engin-eer(consultancy), R/o. H.No. 18:971F-7, lst floor, Rajinigandha Apartments, Chaitanyapu ri, Di lsukhnagar, Hyderabad-60 ...PETITIONER nm Mr.V. Anjan Kumar, S/o Not known to the PeJitioner, Commissioner of Yellandu Municipality, Yelland u, Khammam District. ...RESPONDENT/R3 Counsel for the Petitioner: SRI ASHOK GOUD PONNAM Counsel for the Respondents: SC FOR YELLANDU MUNICIPALITY, TELANGANA

The Court made the following: ORDER

tl I I THE HON'BLE SRI JUSTICE C.V.BHASI(AR REDDY CONTEMPI CASE No.1O31 of 2O14 ORDER: The contempt case is filed for alleged violation of orders of this'Court in W.P.No.29265 of 2013 dated 23.01.2014. Vide above'said order, this Court was pleased to grant fifteen days time to the petitioner to draw up a detailed represei'rtation and submit the same to the respective local body, bringing out clearly as to how much money is due and payable on each count. It was also directed that the petitioner shall also set out as to how much money has been received by them so far and the same must be given credit to white making demand for payment of the bilance outstanding amount. The concerned local bodies were directed to decide the said representation within a period of 30 days from the date of receipt of representation addressing the issue and to communicate its order in response thereto. Further, it was observed in the said order that if the local body realises that any money is gbnuinely payable to the petitioner and the same is kept pending, the same may also be released within a period of 30 days. Alleging non-implementation of the said order by the respondent herein, the present contempt case is fired in the year 2014 \ rlri. .. ', ,1ii li: ,,i+ry,:*"tk$Sm.a*:.iis[itrtffi $&:,.fi;+,iei,fi ii.i:,,.i

2 i I I ! a:..- This Court on 11.07.2014 issued notice to the respondents, but cognizance has not been taken under Section 17 of the Contempt of Court Act, 1971. It is brought to the notice of this Court that since the contempt case is pending all these years, respondent has not considered the representation submitted by the petitioner stating that after the disposal of the contempt case, the grievance of the petitioner will be addressed by the respondent. Therefore, this Court without expressing any opinion on the merits of the case and maintainability of the same, considers it appropriate to close the contempt case, as no further orders are necessary, directing the respondent to comply with the order dated 23.01.2014 in W.P.No.29265 of 2013. However, liberty is granted to the petitioner, if any cause survives in the contempt case, to make appropriate application for revival of contempt case. The contempt case is accordingly closed. As a sequel, the miscellaneous petitions pending, if any, shall stand closed. T.KRISHNA KUMAR DEPUW REGTSTRAR //II CD To, SECTION OFFICER

One CC to SRt ASHOK GOUD PONNAM Advocate tOpUCl

One CC to SC for Yellandu Municipatity, Yellandu Khammam District tOpUCl

Two CD Copies EDS Bsn

HIGH COURT DATED i3110112023 GC.No.1031 ol 2014 CONTEMPT CASE IS CLOSE I z T t'it'i] zs?l : 7i' THE $r4 -=ti ( {': - 5 \ t9 1 t'r. t-t ,.,. :'':,,i ,1 ob gstr