JAYANTHI Vs. UMA SHANKAR

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the complainants.

(2.) The breach alleged in this contempt petition is of the order dated 24th September 2018 passed by the learned Single Judge in W.P.Nos.14488-14501 and 43004/2018 filed by the complainants. By the said order, the writ petitions were disposed of in terms of the judgment and order dated 19th September 2018 passed in 35087 of 2018. The order dated 19th September 2018 passed in W.P.Nos.31455/2018 and 35078-35087/2018 was in terms of the order dated 14th September 2015 passed in W.P.Nos.108708-108715/2015 which in turn relies upon the order passed in W.P.No.21216/2014 and other connected matters.

(3.) In the affidavit filed by the second respondent/accused, it is stated that being aggrieved by the order passed in W.P.No.21216/2014 and other connected matters, Writ Appeal No.2476/2015 is preferred in this Court which is pending for hearing. The interim order passed in the said writ appeal is quoted in paragraph No.5 of the said affidavit.