Madras High Court
K.M.Thangavelu vs Mr.Thangavelu on 24 July, 2017
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 24.07.2017 CORAM THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM CONTEMPT PETITION No.626 of 2017 K.M.Thangavelu, Retired Spl. Gr.Driver.81DRZJ0Z906 S/o K.P.Muruga Gounder, C/o. Tamil Nadu Transport Corporation Retired Employees Welfare Association, ESSI Complex, Karamadai Road, Mettupalayam, Coimbatore District. ... Petitioner Vs. Mr.Thangavelu The Managing Director, Tamilnadu State Transport Corporation, (Coimbatore Division) Ltd., 37, Mettupalayam Road, Coimbatore 641 043 ...Respondent Prayer: The Contempt Petition filed under Section 11 of Contempt of Court Act, to punish the respondent for his act of wilful disobedience of the order passed by this Hon'ble Court in the above W.P.No.28217 of 2016 dated 12.08.2016. For Petitioner : No Appearance For Respondent : Mr.P.Kannan Kumar S.M.SUBRAMANIAM, J. kas O R D E R
The writ petition was listed for hearing on 07.04.2017 and there was no representation on behalf of the writ petitioner. Again the matter is listed for hearing under the caption for dismissal on 21.07.2017. Even today there is no representation on behalf of the writ petitioner. Hence, the writ petition stands dismissed for non-prosecution. No costs.
24.07.2017 kas Index:Yes/No Internet:Yes/No To.
The Managing Director, Tamilnadu State Transport Corporation, (Coimbatore Division) Ltd., 37, Mettupalayam Road, Coimbatore 641 043 Cont.P.No.626 of 2017