(1.) HEARD Sri C. Padmanabha Reddy, learned senior Counsel, representing Sri S. Ravi, learned Counsel appearing forthe appellant in contempt Appeal No. 3 of 2007; Sri Tushar desai, learned Senior Counsel, representing sri C. V. Narasimham, learned Counsel appearing for appellants in Contempt Appeal nos. 4,5 and 7 of 2007; Sri L. Venkateswara rao, learned Counsel appearing for the appellants in Contempt Appeal Nos. 6 and 8 to 11 of 2007, as well as Sri B. Kantha Rao, learned Counsel, representing Sri A. V. Sivaiah, learned Counsel appearing forthe respondent no. 1, in all the Contempt Appeals.
(2.) SINCE all these Contempt Appeals do arise out of the same cause of action and the subject matter is the same and also the facts and law are almost similar, they are being disposed of by this common judgment.
(3.) THESE contempt appeals are directed against the judgment, dated 03-08-2007, in contempt Case No. 915 of 2002, passed by a learned single Judge of this Court in convicting respondent No. 1 therein, who is the Promoter director, as well as the other Directors of respondent No. 3-M/s. Nagarjuna Finance limited and sentencing them to suffer simple imprisonment for a period of six months, and to pay a fine of Rs. 2,000/- each, under section 12 of the Contempt of Courts Act, 1971, and the notices under Form I of the contempt of Court Rules, 1980 (for brevity 'the Rules') issued to them subsequentthereto.