M. VARA KUMARI Vs. KOVILKAR LAKSHMOJI RAO

JUDGEMENT

(1.) The Contemnor/respondent appears before us only pursuant to non-bailable warrants being issued. He has continuously evaded service and contumaciously refused to comply with our order dated 08.01.2015. He has not apologised for his conduct, nor does he state that he is willing to comply with the order. As a result, he will be sent to jail directly from this Court for a period of three months. He will also, in the meanwhile, see that the order dated 08.01.2015 is complied with. If this is not done, the sentence will be extended to a further period of three months.

(2.) The Commissioner of Police, Vijayawada is directed to file a Compliance report within a period of four weeks from today. List after four weeks.