Madras High Court
Elephant G.Rajendran vs P.T.Perumal on 28 February, 2019
Author: M.M.Sundresh
Bench: M.M.Sundresh
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.02.2019
CORAM
THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
Contempt Petition No.1407 of 2014
Elephant G.Rajendran, Advocate,
'A' Block, III Floor D.No.7,
Silver Park Apartment,
No.36, Thanikachlam Road,
T.Nagar, Chennai-17. ... Petitioner
Vs.
P.T.Perumal, A/o Thanumaalaya Perumal,
Advocate, No.1`, Professor Senjeevi Street,
Mylapore, Chennai-4. ... Respondent
Contempt petition is filed under Article 215 of the Constitution
of India under Sections 10 and 12 of Contempt of Courts Act, 1971, to
initiate suo-motu contempt proceeding for having committed the
contempt of this Court by misleading this Court and also by making
false representation before this Court without any locus or authority
whatsoever.
For Petitioner : No appearance
For Respondent : Mr.N.Rajan
http://www.judis.nic.in
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M.M.SUNDRESH,J.
raa
ORDER
When the contempt petition is taken up for hearing on 20.02.2019, there was no representation on behalf of the petitioner.
Even today, there is no representation. Therefore, this Court presumes that the petitioner himself of the view that no contempt has arisen. Accordingly, the contempt petition stands closed.
28.02.2019 raa Cont. P. No.1407 of 2014 http://www.judis.nic.in