BANU CONSTRUCTION CO PVT LTD Vs. ANDHRA BANK

JUDGEMENT

(1.) MR. B. Venkateswara Rao, the Managing Director of M/s.Banu Construction Company Private Limited, on his behalf and on behalf of the Company, has filed this contempt petition seeking to punish the respondents 1 to 6 for having committed contempt of the orders of this Court dated 3.2.2003 in W.P.M.P.No.4241 of 2003 in W.P.No.3386 of 2003.

(2.) THE short facts leading to the filing of the contempt petition are as follows:

(3.) THE other respondents, the auction purchasers, viz., respondents 4 and 6 have filed a counter-affidavit giving full details about the facts. THE gist of their contentions is as follows: