R ANAND KUMAR Vs. C MANJULA

JUDGEMENT

(1.) THESE contempt appeals have a common matrix. They are directed against the orders of the learned Single Judge dated 12. 4. 2006 and 30. 8. 2006 made in Contempt Petition nos. 1170 of 2005 and 22 of 2006, arising out of independent orders even dated 16. 12. 2005 made in W. P. M. P. No. 43094 of 2005 in W. P. No. 40183 of 2005 and W. P. M. P. No. 43205 of 2005 in w. P. No. 40291 of 2005 respectively.

(2.) A brief factual background giving rise to these appeals is as follows:

(3.) HEARD Mr. P. S. Raman, learned Additional Advocate general appearing for the contempt appellants, Mr. T. Ponram kumar, learned counsel appearing for the respondent in contempt Appeal No. 3 of 2006 and Mr. S. Conscious Ilango, learned counsel appearing for the respondent in Contempt appeal No. 4 of 2006. All the learned counsel reiterated their submissions made before the learned Single Judge.