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Madras High Court

K.T. Ranganathan vs Mr. Ramesh Iyer on 28 November, 2025

Author: N.Anand Venkatesh

Bench: N. Anand Venkatesh

                                                                                  CONT P No. 1617 of 2018



                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                         DATED: 28-11-2025

                                                    CORAM

                   THE HONOURABLE MR JUSTICE N. ANAND VENKATESH

                                      CONT P No. 1617 of 2018


                1. K.T. Ranganathan,
                Son Of Late Thiruvenkadam, No,
                189-c, Block 22, C-type, Neyveli-
                607 108

                2.Smt. Geetha
                Wife Of K.T. Ranganathan,
                No. 189-c, Block 22, C-type,
                Neyveli- 607 108

                                                                                               Petitioner(s)

                                                         Vs

                1. Mr. Ramesh Iyer,
                Vice-chairman And Managing
                Director, M/s. Mahindra And
                Mahindra Financial Services,
                Private Limited, No,19, First
                Floor, Villupuram Road,
                Victoria Nagar,
                Puducherry – 605 005

                Also Having Its Registered Office
                At, Mahindra And Mahindra
                Limited, Gateway, Buliding,
                Apollo Bunder, Mumbai 400 001,
                India.

                                                                                              Contemnor(s)




https://www.mhc.tn.gov.in/judis         ( Uploaded on: 09/12/2025 01:31:06 pm )
                                                                                        CONT P No. 1617 of 2018



                PRAYER
                To punish the respondent above named in accordance with law for

                disobeying the order dated 09.09.2016 made in OP NO 131 of 2015 .

                                  For Petitioner(s): M/s.S.Udayakumar
                                  For Contemnor(s): Mr.P.V.Balasubramaniam
                                                     M/s.BFS Legal

                                                          ORDER

The learned counsel for the petitioners submitted that the matter has been settled between the parties.

2. Recording the above, this contempt petition is closed.

28-11-2025 rka Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 01:31:06 pm ) CONT P No. 1617 of 2018 To

1.Mr. Ramesh Iyer, Vice-chairman And Managing Director, M/s. Mahindra And Mahindra Financial Services, Private Limited, No,19, First Floor,Villupuram Road, Victoria Nagar, Puducherry- 605 005.

Also Having Its Registered Office At, Mahindra And Mahindra Limited, Gateway, Buliding, Apollo Bunder, Mumbai 400 001, India.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 01:31:06 pm ) CONT P No. 1617 of 2018 N.ANAND VENKATESH J.

rka CONT P No. 1617 of 2018 28-11-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 01:31:06 pm )