LAWS(TLNG)-2024-4-100

MOHAMMED NAYEEM Vs. NAVEDITHA MANVIKAR

Decided On April 29, 2024
Mohammed Nayeem Appellant
V/S
Naveditha Manvikar Respondents

JUDGEMENT

(1.) This contempt case has been filed alleging that order of the Court dtd. 23/11/2017 in CCCA MP No.722 of 2017 in CCCA No.253 of 2017 is violated by the respondent.

(2.) The operative portion of the order dtd. 23/11/2017 reads as under:

(3.) Heard Sri B.Rajeshwar Rao, learned counsel for petitioner and Sri T.S.Praveen Kumar learned counsel for respondent.