C. GANDHINARAYANA Vs. MR. RAVI GUPTA, IPS

JUDGEMENT

(1.) These contempt cases have been filed aggrieved by the action of the respondents in disobeying the orders passed by this Court in I.A. No.2 of 2021 in W.P. No.29220 of 2021 dtd. 17/11/2021 and I.A. No.2 of 2021 in W.P. No.29020 of 2021 dtd. 17/11/2021.

(2.) Heard Mr. Mahesh Raje, learned counsel for the petitioners in both the contempt cases; and learned Government Pleader for Home, and perused the material on record.

(3.) The respective orders under contempt are as under.: