Madras High Court
V.N.Varusai Mohammed vs Mr.Anoop Jaiswal on 28 March, 2017
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 28.03.2017 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM CONT P(MD)No.910 of 2015 in W.P(MD)No.3168 of 2010 V.N.Varusai Mohammed ...Petitioner/Petitioner Vs Mr.Anoop Jaiswal,I.P.S., The Chairman, Tamil Nadu Uniformed Service Recruitment Board, 807,2nd Floor,Anna Salai, Chennai-600 002. ...Respondent/Respondent Prayer: Petition filed under Section 11 of Contempt of Courts Act, 1971, to issue summons to the respondent herein and punish him for his willful violation and disobedience of the order passed by this Court dated 25.11.2014 in W.P(MD)No.3168 of 2009. !For Petitioner : Mr.D.Sivaraman ^For Respondent: Mr.K.P.Krishnadhas Government Advocate :ORDER
The learned Government Advocate would submit that the order and issued in the writ petition has been set aside in an appeal by the Hon'ble Division Bench of this Court in W.A.(MD) No.276 of 2016 dated 01.08.2016.
2.Recording the same, this contempt petition is closed.
To The Chairman, Tamil Nadu Uniformed Service Recruitment Board, 807,2nd Floor,Anna Salai, Chennai-600 002..