A NARAYANAN Vs. S RADHAKRISHNAN

JUDGEMENT

(1.) Since all the appeals arise out of the very same order of the learned single Judge, they are being disposed of by the following common judgement.

(2.) Questioning the order dated 28. 09. 2005 of the learned single Judge made in Contempt Petition No. 28 of 2005, Tamilnad Mercantile Bank through its Chairman and Chief Executive Officer has filed LPA. No. 21 of 2005. Questioning the same order, B. Ramachandra Adityan, Director of the Bank filed LPA. No. 22 of 2005; and V. Baskaran, another Director filed LPA. No. 23 of 2005. LPA. No. 24 of 2005 is filed by one N. Balasubramaanian and LPA. No. 25 of 2005 is filed by A. Narayanan, against the very same order of the learned judge. In all these appeals Tamilnad Mercanti1e Bank Shareholders Welfare association is the first respondent and the Bank is the second respondent. As said earlier, since all the appeals are filed against the order dated 28. 09. 2005 made in Contempt Petition No. 28 of 2005, for convenience, we shall refer the facts and parties as mentioned in LPA. No. 21 of 2005.

(3.) The first respondent herein, Tamilnad Mercantile Bank shareholders Welfare Association filed Contempt Petition No. 28 of 2005 to punish the respondent therein, viz. , S. Radhakrishnan, Chairman and Chief executive Officer, Tamilnad Mercantile Bank, Tuticorin for violating the order dated 23. 12. 2004 made in O. A. No. 1016 of 2004 in C. S. No. 981 of 2004. Tamilnad mercantile Bank Shareho lders Association is the plaintiff in C. S. No. 981 of 2004 on the file of Original Side of this Court, wherein Reserve Bank of india, Chennai 600 001, N. S. Srinivasan, Director, RBI Nominee, Tamilnad mercantile Bank Ltd. S. Swaminathan, Director, RBI Nominee, Tamilnad mercantile Bank Ltd. , S. T. Kannan, Director, RBI Nominee, Tamilnad Mercantile bank Ltd. , are the defendants.