EUREKA HEAT AND EXCHANGERS LTD. Vs. B.SATYANARAYANA

JUDGEMENT

(1.) Heard learned Senior designate counsel Sri S.Ravi appearing on behalf of the petitioner, Sri M.Hamsa Raj, learned counsel appearing on behalf of respondent No.1, Sri G.Sudershan, learned counsel appearing on behalf of respondent No.2 and Sri Sharad Sanghi, learned counsel appearing on behalf of respondent No.3.

(2.) The present Contempt Case is filed assailing non-compliance of the orders passed by this Court dtd. 27/2/2004 in W.P.No.22646 of 2002.

(3.) The operative portion of the order dtd. 27/2/2004 passed in W.P.No.22646 of 2002 is extracted hereunder: