V. SIVAKUMAR Vs. N. S. PALANIAPPAN

JUDGEMENT

(1.) The Contempt Petition has been filed to punish the respondents for committing Contempt of Court of the order dtd. 8/8/2014 in W.P.No.5946 of 2014.

(2.) The operative portion of the order passed by this Court reads as under:

(3.) Mr.N.G.R.Prasad, learned Senior Advocate appearing on behalf of the petitioners mainly contended that the order passed by this Court is to be read along with the order passed in W.P.(MD).Nos.2046 to 2048 of 2006 dtd. 12/11/2009, which was also a similar case.