G. KOTESWARA RAO Vs. E. MURALI AND ORS.

JUDGEMENT

(1.) THIS Contempt Case is filed by the petitioner in W.P. No. 28875 of 2014 alleging wilful disobedience of order dated in 10 -10 -2014.

(2.) THE facts leading to the institution of this Contempt Case, briefly narrated, are as follows:

(3.) ON 19 -6 -2015, the Contempt Case came up for admission. At the request of the learned Assistant Government Pleader for Civil Supplies (AP), the case was adjourned to 26 -6 -2016 for filing counter -affidavit. Counter -affidavit, sworn to on 23 -6 -2015, was accordingly filed by respondent No. 2 on 24 -6 -2015. Upon perusal of the contents of the counter -affidavit, this Court felt that the same are incredulous and it has accordingly admitted the Contempt Case on 26 -6 -2015. On 23 -7 -2015, respondent No. 1 has also filed a counter -affidavit. Thereafter, both the respondents have appeared before this Court on 24 -7 -2015. On the same day, the case was heard and orders were reserved.