HANEEF AHMED Vs. MOHAMMED SHABBIR

JUDGEMENT

(1.) I have heard Sri K. Gopal, learned Counsel appearing for the petitioner and Sri V. Siva Prasad, learned Counsel appearing for the respondent and also the respondent in person. The brief facts relating to contempt case may be stated as follows:

(2.) Aggrieved by the same, the respondent/tenant preferred an appeal i.e. RA No. 7 of 2008 which was heard and disposed of by the learned Chief Judge, City Small Causes Court, Hyderabad. The said R.A. was dismissed by the judgment dated 12.10.2009 confirming the order passed by the Rent Controller.

(3.) Thereafter, the respondent/tenant filed CRP No. 6011 of 2009 before this Court. In the said revision petition, the petitioner/respondent/tenant filed an undertaking affidavit before this Court to vacate the premises within one year. The said revision petition was dismissed directing the respondent to vacate the premises on or before 30.6.2010 and handover the vacant possession of the premises to the petitioner/ landlord. The respondent/tenant did not vacate the premises and instead filed CRP MP No. 3469 of 2010 in CRP No. 6011 of 2009 seeking extension of time to vacate the premises for further period of three months. This Court, however, granted six more months' time to vacate the premises by its order dated 25.6.2010 directing the respondent/tenant to vacate the premises on or before 30.12.2010