P. MAHAVEERCHAND Vs. S. HEMALATHA

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the appellants and the learned counsels appearing on behalf of the respondents.

(2.) THE Contempt Appeal, in Contempt Appeal No. 2 of 2014, has been filed against the order of the learned single Judge, dated 11.4.2014, made in Sub Application No. 79 of 2013, in Contempt Petition No. 333 of 2013.

(3.) THE Contempt Petition, in Contempt Petition No. 333 of 2013, had been filed to punish the respondents therein, including the appellants in the present contempt appeal, for disobeying the directions issued by the learned single Judge of this court, on 15.11.2006, in O.A. No. 875 of 2006, in C.S. No. 318 of 2002.