DURAI SANKAR Vs. THIRU APOORVA VARMA

JUDGEMENT

(1.) THE petitioners have come up with the above contempt petitions, alleging gross and willful disobedience of the orders passed by me in a batch of writ petitions in W.P. Nos: 28677 to 28683 of 2014 dated 07.11.2014.

(2.) HEARD Mr. T.V. Ramanujam learned Senior counsel, Mr.S.Prabakaran and Mr. N.Chandra Sekar learned counsel appearing for the petitioners.

(3.) AFTER ordering notices in the writ petitions and after the respondents filed their counter affidavits, the writ petitions were allowed by me by a common order dated 07.11.2014. The operative portion of the order dated 07.11.2014 is as follows :