PRABHODINI GATLA Vs. VIJAY KUMAR GATLA

JUDGEMENT

(1.) This is a contempt case by the sole petitioner against the sole respondent requesting to punish the respondent under Sections 10 to 12 of the Contempt of Courts Act (?the Act?, for short) for not obeying the order dated 10.12.2012 of this Court made in C.R.P.No.3937 of 2012.

(2.) The case of the petitioner, in brief, is this:

(3.) I have heard the submissions of the learned counsel for the petitioner.