UNKNOWN Vs. MR. PRADEEP YADAV

JUDGEMENT

(1.) The Contempt Case is filed against the respondents/ contemnors and punish them under Sec. 10 to 12 of the Contempt of Courts Act for their willful disobedience of non- implementing the order dtd. 6/9/2022 passed by this Court in WP No.28407 of 2022 as modified in the order dtd. 22/12/2022 passed by a Division Bench of this Court in W.A No.1027 of 2022.

(2.) Heard Sri P. Sudhakar Reddy, learned counsel appearing for the petitioners and Sri V.R.Reddy Kovvuri, learned counsel appearing for the respondents.

(3.) This Court vide order dtd. 6/9/2022 has disposed of the writ petition in W.P.No.28407 of 2022. The operative portion of the said order as follows: