Madras High Court
R.Muthusamy vs G.Karikolraj on 5 December, 2022
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
Cont.P(MD)No.1797 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.12.2022
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Cont.P(MD)No.1797 of 2022
in
W.P(MD)No.11042 of 2022
R.Muthusamy ... Petitioner /
Respondent No.6
Vs.
G.Karikolraj,
S/o.Ganapathy,
Muthu Ramanpatti,
Virudhunagar – 626 001. ... Respondent /
Contemnor
PRAYER: Petition filed under Section 11 of the Contempt of Courts Act,
to punish the contemnor for his willful disobedience of the order dated
06.07.2022 in W.P(MD)No.11042 of 2022.
For Petitioner : Mr.A.Mohan
For Respondent : Mr.B.Saravanan
1/3
https://www.mhc.tn.gov.in/judis
Cont.P(MD)No.1797 of 2022
ORDER
Heard the learned counsel on either side.
2. The elections for the Sangam have since been held. The respondent herein has been reelected as General Secretary. In these circumstances, the issue raised with the petitioner need not be gone into.
This Contempt Petition is closed.
05.12.2022 Index : Yes/No Internet : Yes/No mga 2/3 https://www.mhc.tn.gov.in/judis Cont.P(MD)No.1797 of 2022 G.R.SWAMINATHAN, J.
mga Cont.P(MD)No.1797 of 2022 in W.P(MD)No.11042 of 2022 05.12.2022 3/3 https://www.mhc.tn.gov.in/judis