KASULA ABHITEJ Vs. KASULA @ SANGEM

JUDGEMENT

(1.) Heard Sri Nageshwar Rao Pujari, learned counsel appearing on behalf of the petitioner and Sri Krishna Murthy Devarakonda, learned counsel appearing on behalf of respondents.

(2.) The present Contempt Case is filed assailing Non compliance of the orders of this Court dtd. 3/11/2023 passed in W.P.No.24231 of 2023 under Ss. 10 to 12 of the Contempt of the Court Act, 1971 and praying this Court to punish the respondents herein for willful disobedience of the orders passed by this Court in W.P.No.24231 of 2023 dtd. 3/11/2023.

(3.) Relevant Para Nos.3 and 7 of the order dtd. 3/11/2023 passed in W.P.No.24231 of 2023 is extracted hereunder: