Madras High Court
M/S. Mahindra World City Developers vs M/S. Everyday Retails on 27 April, 2015
Author: T.S.Sivagnanam
Bench: Sanjay Kishan Kaul, T. S. Sivagnanam
In the High Court of Judicature at Madras Dated: 27.04.2015 Coram: The Honourable Mr. SANJAY KISHAN KAUL, Chief Justice and The Honourable Mr. Justice T. S. SIVAGNANAM Contempt Petition No.3422 of 2014 M/s. Mahindra World City Developers Private Limited rep. by its Senior General Manager- Legal Mr. R. Eswaran having its Registered Office at Mahindra Towers, Ground Floor-17/18 Pattulos Road, Chennai 600 002. .. Petitioner vs. M/s. Everyday Retails rep. by its Managing Partner Mr. Sudharsan Vasudevan Unit No.7, in Block A The Canopy, Mahindra Word City Chengalpattu Taluk 603002. .. Respondent --- Prayer: Contempt Petition filed under Section 11 of the Contempt of Court Act, praying to punish the respondent for Contempt of Court for their willful, deliberate and continuous act in disobeying the directions given by this Court while disposing of O.S.A.No.108 of 2014 on 12.08.2014. For Petitioner : Mr. N.L. Rajah For Respondent : Mr. N. Kubendran for M/s. Rank Associates --- O R D E R
(Made by The Hon'ble The Chief Justice) We are informed that the sub-tenant has agreed to pay the amount to the petitioner directly against the dues payable by the respondent to the petitioner. Learned counsel for the petitioner expresses some reservation that it should not be construed as any privity of contract. We make it clear that since the payment is being made on behalf of the respondent, the amount may be paid directly by the sub-tenant in the name of the petitioner. In that manner, the draft/cheque for the same to be handed over by the learned counsel for the respondent to the learned counsel for the petitioner on or before 07.06.2015. On receipt of the said amount by the petitioner, the contemnor stands discharged.
2. The Contempt Petition accordingly stands disposed of, with liberty to revive in case of any violation.
Index : yes/no [S.K.K., CJ] [T.S.S., J.]
Internet: yes/no 27th April, 2015.
THE HON'BLE THE CHIEF JUSTICE
and
T.S.SIVAGNANAM,J.
ATR
Cont. Petn. No.3422 of 2014
27.04.2015