Madras High Court
Chitrahar Traders ... Petitione vs . on 21 July, 2023
Author: C.Saravanan
Bench: C.Saravanan
Cont.P.No.1249 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.07.2023
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
Cont.P.No.1249 of 2010
Chitrahar Traders ... Petitione
vs.
1.V.K.Jeyakodi
2.R.Soundarrajan
3.M.Pitchaimani ... Respondents
Prayer: Petition filed under Section 11 of Contempt of Courts Act,1971 to
punish the respondent for committing wilful violation of the order passed
by this Court in W.P.No.15072 of 2007 dated 17.03.2008.
For Petitioner : Mr.N.Prasad
For Respondents : Mr. TNC.Kaushik
Addl.Government Pleader.
ORDER
The petitioner has filed this contempt petition, to punish the respondent for disobeying the order of this Court in W.P.No.15072 of 2007 dated 17.03.2008.
https://www.mhc.tn.gov.in/judis 1/2 Cont.P.No.1249 of 2010 C.SARAVANAN, J.
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2. When the matter is taken up for hearing, the learned counsel for the petitioner submits that the order passed by this Court in W.P.No.15072 of 2007, has been complied with.
3. The learned Additional Government Pleader for the respondents also confirms the same.
4. Recording the same, this Contempt Petition is closed.
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