ALASAKANI RAM PRASAD Vs. SURENDAR REDDY

JUDGEMENT

(1.) This Contempt Case is filed alleging violation of the order dated 12.10.2018 passed by this Court in WP.No.37017/2018, wherein and whereby this Court directed the respondent-police not to interfere with the civil dispute between the petitioner and the third party.

(2.) The respondent No.3 filed counter stating at para-10 as follows;

(3.) No reply affidavit is filed by the petitioner contraverting the averments in the counter affidavit.