DEEPAK SINGHAL Vs. DINESH KUMAR TANDAN

JUDGEMENT

(1.) Heard learned Counsel for the appellant and Shri S.C. Yadav, learned Counsel for the petitioners-respondents and also perused the record. Special Appeal No. 295 of 2014 has been preferred against order dated 14.5.2014 by which the learned Contempt Judge has summoned the authorities of the appellant on account of non-compliance of the order dated 25.2.2014 passed in Writ Petition No. 11077 of 2013.

(2.) Special Appeal No. 296 of 2014 has been preferred against order dated 14.5.2014 by which the learned Contempt Judge has summoned the authorities of the appellant on account of non-compliance of the order dated 10.3.2014 passed in Writ Petition No. 11063 of 2013.

(3.) Special Appeal No. 297 of 2014 has been preferred against order dated 14.5.2014 by which the learned Contempt Judge has summoned the authorities of the appellant on account of non-compliance of the order dated 11.3.2014 passed in Writ Petition No. 11135 of 2013.