LAXMI TULASI Vs. SURENDER

JUDGEMENT

(1.) Heard Sri B.Sudhakar Reddy, learned counsel for the petitioner and Sri Ch.Venkatraman, learned counsel appearing for respondent.

(2.) This Contempt Case is filed complaining willful and deliberate disobedience of the order dtd. 20/1/2020 in FCA No.151 of 2006 by the respondent herein.

(3.) Vide the aforesaid order, this Court disposed of the said writ petition directing the respondent herein not to alienate any of his movable and immovable properties as on the said day, during the pendency of the appeal.