NAWAB SULTANA Vs. BABU NAIK PUJARI

JUDGEMENT

(1.) This Contempt Case is filed by the Petitioners against the Respondents seeking to punish them according to law for willfully disobeying the order dated 24-12-2010, passed in S.A.MP. No. 3176 of 2010 in Second Appeal No. 1456 of 2010 by the learned single Judge of this Court.

(2.) Heard Sri M. Karuna Sagar, Learned Counsel appearing for the Petitioners and Smt. Kalpana Ekbote, Learned Counsel appearing for the first Respondent-Bailiff and Sri P. Venugopal, Learned Counsel appearing for the second Respondent.

(3.) The background facts relevant for considering the Contempt Case are these :