A SUBBRAMI REDDY Vs. G JAYAPAL

JUDGEMENT

(1.) THIS appeal is filed under Clause-15 of Letters Patent aggrieved by the order dated 22.02.2012 passed by the learned Single Judge in Contempt Case No.1807 of 2011.

(2.) WE have heard Sri V. Venugopal Rao, the learned counsel appearing for the appellants as well as Sri A. Chandraiah Naidu, the learned counsel appearing for the respondents.

(3.) THEREAFTER , the writ petitioner/respondent herein filed Contempt Case No.1807 of 2011 with a prayer to punish the respondents in the writ petition for flouting the order in WP.No.20987 of 2007 as confirmed in the Writ Appeal.