NERELLA CHIRANJEEVI ARUN KUMAR Vs. G.DURGAIAH

JUDGEMENT

(1.) This Contempt Case has been filed seeking to punish the respondent for willful disobedience in implementing the order, dtd. 10/11/2020 in C.R.P.No.1171 of 2020 passed by this Court.

(2.) The learned counsel for the petitioner submits that the petitioner filed G.W.O.P.No.632 of 2017 on the file of the XIV Additional District and Sessions Judge-cum-Judge, Additional Family Court, Vijayawada, Krishna District, for custody of the minor child. Being aggrieved for non-disposal of the said petition, the petitioner filed C.R.P.No.1171 of 2020 before this Court seeking direction to dispose of the petition in G.W.O.P.No.632 of 2017 on the file of the Judge, Family Court, Vijayawada, Krishna District, within three months.

(3.) This Court, by order, dtd. 10/11/2020, directed the learned Judge, Family Court, Vijayawada, to dispose of the said G.W.O.P.No.632 of 2017 as expeditiously as possible, preferably, within a period of three months from the date of receipt of a copy of the order.