Madras High Court
R.Vinoth vs Mrs.Queen Elizabeth on 12 September, 2017
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.09.2017
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
Cont.P(MD)No.1526 of 2017
R.Vinoth ... Petitioner
vs.
Mrs.Queen Elizabeth
The District Educational Officer,
Musiri,
Trichy District. ... Respondent
Contempt Petition filed under Section 11 of the Contempt of Courts Act,
1971, to punish the Contemnor 3rd respondent for the deliberate and wilful
disobedience of the order passed by this Honourable Court in W.P(MD) No.1969
of 2017 dated 23.02.2017
!For Petitioner : Mr.B.Saravanan
^For Respondent : Mr.R.Karthikeyan
Additional Government Pleader
:ORDER
Alleging disobedience of the order made in W.P(MD)No.1969 of 2017 dated 23.02.2017, this contempt petition has been filed.
2.The learned Additional Government Pleader appearing for the respondent produced the proceedings of the respondent in Na.Ka.No.3872/B2/2017 dated 07.09.2017 and submitted that the order made in W.P(MD)No.1969 of 2017 dated 23.02.2017, is complied with.
Placing on record the proceedings of the respondent in Na.Ka.No.3872/B2/2017 dated 07.09.2017, this contempt petition is closed.
To Mrs.Queen Elizabeth The District Educational Officer, Musiri, Trichy District.
.