GOVINDAREDDY Vs. N. SREERAMAREDDY

JUDGEMENT

(1.) This contempt petition is arising out of the interim order dtd. 15/12/2022, passed in W.P.No.25127/2022.

(2.) Parties are referred to as per their ranking before the learned Single Judge. Complainant is the petitioner. Accused No. 1 and 2 are respondents No.2 and 3 before the learned Single Judge. Accused No.3 and 4 are not parties before the learned Single Judge. Respondents No.1 and 4 before the learned Single Judge are not made parties to the present contempt petition.

(3.) The petitioner filed a suit in O.S.No.80/2020 against respondents No.1 & 2 for the relief of specific performance of contract. In the said suit, the petitioner filed an application I.A.No.4 seeking an order of temporary injunction restraining respondents 1 and 2 from alienating the schedule property pending disposal of main suit. The trial Court allowed the application i.e., I.A.No.4 filed by the petitioner. Respondent No.2 preferred an appeal in M.A.No.15/2022 against the order passed on I.A.No.4. The appellate Court allowed the appeal and set aside the order passed on I.A.No.4 and consequently rejected I.A.No.4. The petitioner aggrieved by the order passed by the appellate Court in M.A.No.15/2022, filed a writ petition in W.P.No.25127/2022. The learned Single Judge heard the matter on 15/12/2022, and passed an ad-interim order restraining respondents 1, 3 and 4 from transferring or otherwise creating any third party interest in the subject property until next date of hearing and issued emergent notice to respondents No.1, 3 and 4. It is alleged that knowing about the ad-interim order passed by the learned Single Judge, respondent No.3 has executed a registered sale deed dtd. 16/12/2022, in favour of Accused No.4 herein. Thus, the respondents willfully disobeyed the order passed by the learned Single Judge. Hence, the petitioner has filed this contempt petition.