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Madras High Court

M/S.Vgn Property Developers Pvt. Ltd vs Dr.Alby John Varghese on 8 August, 2023

Author: R. Mahadevan

Bench: R. Mahadevan, J.Sathya Narayana Prasad

                                                                        Cont.P No. 881 of 2023

                        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 08.08.2023

                                                   CORAM :

                   THE HONOURABLE MR. JUSTICE R. MAHADEVAN
                                     and
             THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD

                                     Contempt Petition No.881 of 2023
                                                    and
                                      Sub. Appl.(OS) No.270 of 2023

            M/s.VGN Property Developers Pvt. Ltd.,
            Represented by its Chairman,
            Mr.V.N.Devadoss, and
            Managing Director,
            Mr.V.Pratish Devadoss,
            VGN Property Developers Pvt. Ltd.
            No.15, Wallace Garden 2nd Street,
            Nungambakkam, Chennai - 34.                                      .. Petitioner

                                                Versus

            1. Dr.Alby John Varghese, I.A.S.
               District Collector,
               Tiruvallur District, Collectorate Complex,
               Tiruvallur - 602 001.

            2. M.Malini,
               Tahsildar, Poonamallee Taluk,
               No.5, Trunk Road, Ettima Nagar,
               Poonamallee, Tiruvallur - 600 056.

                 3. Mr.Prabhu,
                     The Sub-Registrar,
                     Kundrathur Sub Registrar Office,
                     NGS Enclave, Manickam Salai,
                     Kundrathur - 600 609.
https://www.mhc.tn.gov.in/judis
                                                                          .. Respondents

            1/3
                                                                                 Cont.P No. 881 of 2023



                            Petition filed under Section 11 of the Contempts of Court Act, 1971,
                  to punish the respondents for wilful disobedience of the orders dated
                  22.12.2022 & 27.01.2023 passed by this Court in CMP.No.20824 of 2022 in
                  CMSA No.72 of 2022.


                            For Petitioner           :     Mr.K.Harishankar


                                                           ORDER

(Order of the Court was made by R. MAHADEVAN, J.) When the matter was taken up for consideration, the learned counsel appearing for the petitioner submitted that the main dispute has already been resolved between the parties and hence, nothing survives for adjudication in this contempt petition.

2. Recording the submission made by the learned counsel appearing for the petitioner, this contempt petition stands closed. Consequently, connected sub application stands also closed.




                                                                    [R.M.D., J.]    [J.S.N.P., J.]
                                                                             08.08.2023
                  Index           : Yes/No
                  av


https://www.mhc.tn.gov.in/judis 2/3 Cont.P No. 881 of 2023 R. MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

av Contempt Petition No. 881 of 2023 and Sub. Appl.(OS) No.270 of 2023 08.08.2023 https://www.mhc.tn.gov.in/judis 3/3