PEDDINTI RAMBABU Vs. Y.SRILAKSHMI

JUDGEMENT

(1.) This Contempt Case has been filed under Ss. 10 and 12 of the Contempt of Courts Act, 1971 for wilfully disobeying the orders of this Court in W.P.No.18919 of 2021, dtd. 22/11/2022.

(2.) The petitioner herein filed Writ Petition No.18919 of 2021 against the respondents before this Court and the same was disposed of by this Court on 22/11/2022, wherein the operative portion of the order reads as follows:

(3.) The complaint of the petitioner is that, the order passed by this Court in Writ Petition No.18919 of 2021, dtd. 22/11/2022 is not complied with by the respondents/contemnors. Hence, the present Contempt Case is preferred against the respondents/contemnors.