B. SIVANANDA Vs. Y. SRI LAKSHMI

JUDGEMENT

(1.) This Contempt case has been filed to punish the contemnors/respondents under the provisions of Contempt of courts Act 1971 for violation of the orders and for not implementing the orders of this Court in W.P.No.24217 of 2020 dtd. 13/7/2022.

(2.) Heard Sri J. Sravan Kumar, learned counsel appearing for the petitioner and Sri P. Gnana Teja, learned counsel and Sri G.V.S. Kishore Kumar, learned Government Pleader appearing for the respondents.

(3.) This Court, vide order, dtd. 13/7/2022, in W.P.No.24217 of 2020, has disposed of the writ petition. The operative portion of the said order, reads as under: