TATA MOHAN RAO Vs. S. VENKATESWARLU

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the common final judgment dtd. 19/2/2025 passed by the learned Division Bench of the High Court of Andhra Pradesh at Amaravati (hereinafter referred to as, "High Court") in Contempt Appeal Nos. 4 and 5 of 2015 whereby the learned Division Bench of the High Court has dismissed the contempt appeals, affirming the common judgment dtd. 27/3/2015 rendered by the learned Single Judge of the erstwhile High Court of Judicature at Hyderabad for the State of Telangana and State of Andhra Pradesh in Contempt Case No.2233 of 2013 and Contempt Case No.128 of 2014 convicting the appellant under the Contempt of Courts Act, 1971 and sentencing him to undergo two months of simple imprisonment along with a fine of Rs.2,000.00.

(3.) The facts, in brief, giving rise to the present appeals are as under: