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Madras High Court

R.Kulandaivelu vs Mr.M.Gajendran on 14 June, 2019

Author: R.Subbiah

Bench: R.Subbiah

                                                               1

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 14.06.2019

                                                            CORAM :

                                         THE HONOURABLE MR.JUSTICE R.SUBBIAH

                                            Contempt Petition No.1753 of 2018


                      R.Kulandaivelu                                              ... Petitioner

                                                              Vs.

                      1. Mr.M.Gajendran
                      The Managing Director,
                      Tamil Nadu State Transport
                      Corporation (Salem) Limited
                      12, Ramakrishna Salai,
                      Salem 636 007

                      2. Mr.P.Arumugam
                      The Administrator,
                      Tamil Nadu State Transport
                      Corporation Employees Pension Trust,
                      Administrative Office,
                      Thiruvallur House,
                      Pallavan Salai, Chennai 600 002.                            ... Respondents


                            Contempt Petition filed under Section 11 of the Contempt of Court Act,
                      praying to punish the respondents herein for wilful disobedience of the order
                      dated 18.11.2016 passed by this Court in W.P.No.36885 of 2016.


                                           For Petitioner      : M/s.A.Nagarathinam
                                           For Respondents     : Mrs.Rajini Ramadoss

                                                             *****


http://www.judis.nic.in
                                                              2


                                                         ORDER

The present Contempt Petition has been filed by petitioner alleging non-

compliance of the order of this Court passed in W.P.No.36885 of 2016 dated 18.11.2016.

2. Heard learned counsel for petitioner and learned counsel appearing for the respondents.

3. Today, when the Contempt Petition is taken up for consideration, learned counsel for the petitioner as well as learned counsel appearing for the respondents submitted that the said order of this Court had been complied with by respondents. Since the order of this Court had been complied with by respondents, nothing further survives for consideration in this Contempt Petition, which is accordingly closed. No costs.

14.06.2019 Index:yes/no, Internet:yes/no dpq http://www.judis.nic.in 3 R.SUBBIAH, J dpq To

1. Mr.M.Gajendran The Managing Director, Tamil Nadu State Transport Corporation (Salem) Limited 12, Ramakrishna Salai, Salem 636 007

2. Mr.P.Arumugam The Administrator, Tamil Nadu State Transport Corporation Employees Pension Trust, Administrative Office, Thiruvallur House, Pallavan Salai, Chennai 600 002.

Contempt Petition No.1753 of 2018 14.06.2019 http://www.judis.nic.in