A K GOYAL Vs. M LAKSHMI SURYA KUMARI

JUDGEMENT

(1.) By consent of parties appearing on both sides, all these appeals are taken up for final haring and disposed of by this common judgment.

(2.) The appeals were filed by the Secretary to Government Higher Education Department, Government of Andhra Pradesh and others.

(3.) In all these Contempt Appeals, the Appellants are State Government and the official respondents in the Contempt Cases.