MAVILLAPALLI LAVANYA Vs. MAVILLAPALLI SIVA ADITYA

JUDGEMENT

(1.) This contempt petition has been filed by the wife in matrimonial proceedings, complaining of wilful disobedience of the order passed by this court in CRP. [PD] No. 3897 of 2022 dtd. 12/1/2023.

(2.) Heard Mrs.Shanthi Meenakashi, learned counsel for the petitionerwife and Mrs. Chitra Sampath, learned senior counsel for MS Sandeep S. Shah, appearing for the respondenthusband.

(3.) This Court, by an order dtd. 12/1/2023, disposed of CRP [PD] No. 3897 of 2022, which was filed at the instance of the petitionerwife against the respondenthusband. The operative portion of the order in the revision is extracted for easy reference