STATE BANK OF INDIA Vs. S GUNASEKAR

JUDGEMENT

(1.) THE contempt petition came to be filed for the alleged disobedience of the order passed by this Court in O.A.No.181 of 2007 in C.S.No.132 of 2007 dated 21.02.2007.

(2.) BY the aforesaid order, this Court in an OA taken out in a pending suit in C.S.No.132 of 2007 granted an an -interim injunction from carrying out activities against the interest of the Bank by pasting posters, circulating hand bills, placards or in any other manner in defaming and affecting the image of the bank.

(3.) HEARD the arguments of Mr.S.Sethuraman, learned counsel for the petitioner and Mr.Balan Haridas, learned counsel appearing for respondents 1 to 3.