Madras High Court
Mr.M. Ramadoss vs Mr.A. Anbu Abraham on 18 August, 2023
Author: Abdul Quddhose
Bench: Abdul Quddhose
Cont.P.No.326 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.08.2023
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
Cont.P.No.326 of 2023
Mr.M. Ramadoss ... Petitioner
Vs.
Mr.A. Anbu Abraham,
The Managing Director,
Metropolitan Transport Corporation (Chennai) Limited,
Pallavan House, Anna Salai,
Chennai – 600 002. ... Respondent
Prayer : Contempt Petition filed under Section 11 of the Contempt of
Courts Act, 1971, praying to punish the respondent for his wilful
disobedience of the order dated 10.10.2022, passed by this Court in
WP.No.26861 of 2022 under the provisions of the Contempt of Courts Act,
1971.
For Petitioner : Mr.S.R. Karthikeyan
For Respondent : Mr.A. Vinoth Raj
https://www.mhc.tn.gov.in/judis
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Cont.P.No.326 of 2023
ORDER
Learned counsel appearing for the respondent has placed before this Court the order of the respondent dated 08.08.2023, in compliance with the directions given by this Court which is the subject matter of this Contempt Petition.
2. The order dated 08.08.2023 has also been sent to the petitioner which has been returned with an endorsement 'No such person'. A Xerox copy of the returned order with an endorsement has also been produced before this Court by the learned counsel for the respondent.
3. However, learned counsel appearing for the petitioner would submit that the order dated 08.08.2023 does not amount to full compliance of the order passed by this Court.
4. If the petitioner is aggrieved by the order dated 08.08.2023, he will have to challenge the same in the manner known to him under law. https://www.mhc.tn.gov.in/judis 2/4 Cont.P.No.326 of 2023
5. Since the order of this Court dated 10.10.2022 passed in WP.No.26861 of 2022, which is the subject matter of this Contempt Petition, has been complied with by the respondent, this Contempt Petition stands closed. However, liberty is granted to the petitioner to challenge the order dated 08.08.2023 passed by the respondent in the manner known to him under law.
18.08.2023 Index: Yes/ No Speaking/Non-speaking order Internet: Yes/No Neutral Citation:Yes/No Sni https://www.mhc.tn.gov.in/judis 3/4 Cont.P.No.326 of 2023 ABDUL QUDDHOSE, J.
Sni Cont.P.No.326 of 2023 18.08.2023 https://www.mhc.tn.gov.in/judis 4/4