M. Jeyapaul, J. - (1.) Appellants aggrieved by the orders passed by the learned Single Judge in the contempt petition on 30.03.2016 holding the appellants guility of Contempt of Court, have preferred the individual appeals.
(2.) We heard the submission made by the learned senior counsel appearing for the appellants and learned counsel appearing for respondent No.1.
(3.) We also carefully perused the order under challenge passed by the learned Single Judge holding the appellants guility of Contempt of Court.;