B.S. RAMAKRISHNAM RAJU Vs. SYAMALA RAO

JUDGEMENT

(1.) This Contempt Cases has been filed under Sec. 10 to 12 of Contempt of Courts Act, 1971 to punish the respondents/ contemnors for Contempt of Court for wilful and deliberate disobedience in not implementing the orders passed by this Court, dtd. 26/7/2022 in W.P.No. 29741 of 2013 and batch.

(2.) This court passed the following order, which reproduced hereunder:

(3.) Heard Mr.Ganganaiah Naidu, learned Senior Counsel, representing, Mr.T.V.V. Koteswara Rao, learned counsel for the petitioner and Mr. K.V.Raghuveer, learned Government Pleader for the respondents.