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The Supreme Court last week ordered the release of a litigant, who was sent to jail for being ‘unapologetic’ and for not complying its order after he stated that he complied with its order and tendered an unconditional apology. He was sent to jail from court directly for a period of three months.Later, the litigant filed an affidavit before the court in which he said that he has finally complied with the court’s order and tendered an unconditional apology to this court and said that in future he would not in any manner obstruct the passage.
In a court auction, his property was purchased by one Vara Kumari. After that, Rao allegedly locked access to the property by constructing a compound wall.In a revision petition filed before the high court, the court set aside the executing court’s order on the ground that auction purchaser did not purchase any easementary right in the auction and, therefore, had no right to enter his own premises.
In an appeal filed against this high court order, the apex court set aside the order holding that there was no need to purchase any easementary right, as the entry to the premises was available on the date of the auction and was blocked by the judgment debtor. Finally, though he appeared before the apex court bench, he did neither apologise for his conduct, nor state that he is willing to comply with the order.
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