Madras High Court
Krishnamurthy vs Mr.Sivakumar on 30 September, 2022
Author: S.Srimathy
Bench: S.Srimathy
Cont.P.(MD).No.175 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.09.2022
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
Cont.P.(MD).No.175 of 2021
In
W.P.(MD).No.11978 of 2012
Krishnamurthy ... Petitioner/Writ Petitioner
vs.
Mr.Sivakumar,
The Tahsildar,
Thiruvidaimaruthur Taluk,
Thanjavur District. ... Contemnor/Respondent
PRAYER: Petition filed under under Section 11 of the Contempt of Court Act,
1971, to punish the contemnors for wilfully disobeying and not complying with
the order of this Court, dated 11.09.2012, in W.P.(MD).No.11978 of 2012.
For Petitioner : Mr.M.Suresh Kumar
For Respondent : Mr.C.Baskaran,
Government Advocate,
(Civil Side).
https://www.mhc.tn.gov.in/judis
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Cont.P.(MD).No.175 of 2021
ORDER
Alleging wilful disobedience of the order passed by this Court in W.P.(MD)No.11978 of 2012 dated 11.09.2012, this Contempt Petition has been filed.
2. When the matter was taken up for hearing, the learned Government Advocate appearing for the respondent submitted that the gratuity was paid to the petitioner. As far as the pension is concerned, the proposal is forwarded to the Accountant General for consideration. After scrutiny, the amount will be paid in due course of time.
3. Recording the submission, this Contempt Petition is closed with a liberty to the petitioner to re-open the Contempt, in case, if the Accountant General has not paid the pension to the petitioner.
30.09.2022 Index : Yes / No Internet : Yes Nsr https://www.mhc.tn.gov.in/judis 2/4 Cont.P.(MD).No.175 of 2021 To The Tahsildar, Thiruvidaimaruthur Taluk, Thanjavur District.
https://www.mhc.tn.gov.in/judis 3/4 Cont.P.(MD).No.175 of 2021 S.SRIMATHY, J Nsr Order made in Cont.P.(MD).No.175 of 2021 30.09.2022 https://www.mhc.tn.gov.in/judis 4/4