Madras High Court
G.Bharathi vs Promodh Kumar Agarwal on 30 August, 2023
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
Cont.P.No.1682 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.08.2023
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
Cont.P.No.1682 of 2023
in
W.P.No.2752 of 2014
G.Bharathi ... Petitioner
Vs.
Promodh Kumar Agarwal
The Commandant,
194, BN BSF Chilora road,
Gandhi Nagar,
Gujarat - 382045. ...Respondent
Prayer:- Contempt Petition filed Under Section 11 of the Contempt of
Court Act, 1971, to punish the Respondent for his willful and intentional
disobedience to the order passed by the Hon'ble High Court in
W.P.No.2752 of 2014 dated 08/06/2022.
For Petitioner : Mr.G.Bala for
M/s.G.Bala and Daisy
For Respondent : Mr.N.Ramesh
Senior Panel Counsel
https://www.mhc.tn.gov.in/judis
1/3
Cont.P.No.1682 of 2023
ORDER
The contempt petition on hand has been filed to punish the respondent herein for committing contempt for disobeying the order of this Hon'ble Court made in W.P.No.2752 of 2014 dated 08/06/2022.
2.The learned counsel appearing on behalf of the respondent furnished the copy of the proceedings issued by the Commandant, 194 BN BSF, Gandhi Nagar. The Order has already been passed treating the period of suspension as duty consequent upon the order of acquittal and the suspension period has already been regularised.
3. Since, the period of suspension has already been regularised, no further adjudication in the present Contempt Petition is required and accordingly the Contempt Petition stands closed. No costs.
(sha) 30.08.2023
Index : Yes
Speaking Order
Neutral Citation : Yes
https://www.mhc.tn.gov.in/judis 2/3 Cont.P.No.1682 of 2023 S.M.SUBRAMANIAM. J., (sha) Cont.P.No.1682 of 2023 30.08.2023 https://www.mhc.tn.gov.in/judis 3/3