Telangana High Court
Ch. Bala Krishna Reddy, R.R.Dist. vs Ch. Jyothi Surekha, R.R.Dist. on 2 November, 2018
The Hon'ble Sri Justice C.V.Nagarjuna Reddy
and
The Hon'ble Smt.Justice T.Rajani
Contempt Case No.2189 of 2017
Date: 02.11.2018
Between:
Ch.Bala Krishna Reddy
... Petitioner
and
Smt.Ch.Jyothi
...Respondent
Counsel for the Petitioner: Mr.Akula Mahesh Kumar Counsel for the respondent: Ms.Rubina Banu for Mr.Mohd.Islamuddin Ansari The Court made the following:
CVNR, J & TR, J CC.No.2189 of 2017
2 Dt: 02.11.2018 Order: (Per the Hon'ble Sri Justice C.V.Nagarjuna Reddy) This Contempt Case is filed alleging willful disobedience of Order, dated 28-03-2017, in FCA.No.388 of 2013, by the respondent.
The respondent/contemnor filed her affidavit, wherein she has inter alia stated that she is unable to adhere to the aforementioned Order as modified by subsequent order, dated 15-10-2014, in Contempt Case No.751 of 2014 as regards the meeting place in view of the fact that the distance between her residence and the office of the Senior Counsel is about 25 kms and that she does not have a private vehicle to commute. She, however, expressed her willingness to strictly abide by Order, dated 28-03-2017, in FCA.No.388 of 2013 in general and the penultimate Para thereof in particular as regards her allowing the petitioner and her mother to spend time exclusively with her minor daughter by staying herself away from them during the time of meeting. She orally informed the Court that she will duly and faithfully respect the aforementioned order in FCA.No.388 of 2013.
In the light of the unequivocal undertaking given by the respondent/contemnor as noted above, the Contempt Case is closed, however, with liberty to the petitioner to file a CVNR, J & TR, J CC.No.2189 of 2017 3 Dt: 02.11.2018 fresh Contempt Case in the event of the former violating the order in the FCA.
______________________ (C.V.Nagarjuna Reddy, J) ___________ (T.Rajani, J) Dt: 2nd November, 2018 lur