C.Thangavel vs Mani on 20 September, 2019

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Madras High Court

C.Thangavel vs Mani on 20 September, 2019

Bench: S.Vaidyanathan

                                                                   Contempt Petition(MD)No.367 of 2019

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 20.09.2019

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

                                    Contempt Petition(MD)No.367 of 2019

                C.Thangavel                                                      ... Petitioner

                                                          Vs.

                1.Mani,
                 The Managing Director,
                 Tamil Nadu State Transport Corporation (Tirunelveli) Ltd.,
                 Tirunelveli Region,
                 Tirunelveli.

                2.Muniyappan,
                 The Administrator,
                 Tamil Nadu State Transport Employees Pension Fund Trust,
                 Thiruvalluvar Illam,
                 Anna Salai,
                 Chennai - 2.                                                    ... Respondents


                Prayer : Petition filed under Section 11 of the Contempt of Courts Act, to punish the
                respondents/contemnors for wilfully disobeying and not complying with the order
                passed by this Court in W.P(MD)No.1943 of 2017, dated 06.02.2017.


                                     For Petitioner        : Mr.S.Arunachalam

                                     For Respondents       : Mr.K.Sathiya Singh for R.1

                                                                Mr.A.Swaminathan for R.2

                                                       *****




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                                                                 Contempt Petition(MD)No.367 of 2019


                                                       ORDER

Today, when the matter is taken up for hearing, the learned Counsel for the first respondent, on instructions, submitted that the order passed by this Court in W.P(MD)No.1943 of 2017, dated 06.02.2017, has been complied with and also produced a copy of the unsigned statement, dated Nil, before this Court and the same is placed on record.

2. In view of the same, this Contempt Petition is closed. If any amount is not paid as per the order passed by this Court in W.P(MD)No.1943 of 2017, dated 06.02.2017, it is open to the petitioner to work out his remedy in accordance with law.

                Index      :Yes/No
                Internet   :Yes/No                                               20.09.2019
                rsb

                To
                1.Mr.Mani,
                 The Managing Director,

Tamil Nadu State Transport Corporation (Tirunelveli) Ltd., Tirunelveli Region, Tirunelveli.

2.Mr.Muniyappan, The Administrator, Tamil Nadu State Transport Employees Pension Fund Trust, Thiruvalluvar Illam, Anna Salai, Chennai - 2.

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