Arkay Energy (Rameswaram) Limited vs Mr.Rajesh Lakhoni Ias on 10 March, 2023

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Madras High Court

Arkay Energy (Rameswaram) Limited vs Mr.Rajesh Lakhoni Ias on 10 March, 2023

Bench: M.Dhandapani

                                                                               Cont.P.No.950 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 10.03.2023

                                                         CORAM

                                    THE HON'BLE MR. JUSTICE M.DHANDAPANI

                                              Cont.P.No.950 of 2022
                                           and Sub.Appl. No.651 of 2022

                    Arkay Energy (Rameswaram) Limited,
                    Rep. By its Authorised Signatory,
                    Mr.T.S.Das,
                    No.20, Old No.129, Chamiers Road,.
                    Nandanam, Chennai-35.                                          ... Petitioner
                                                      Vs.
                    Mr.Rajesh Lakhoni IAS.,
                    Chairman cum Managing Director,
                    TANGEDCO, No.144, Anna Salai,
                    Chennai-2.                                                ... Respondent

                    PRAYER: Contempt Petition filed under Section 11 of the Contempt of
                    Court Act, to punish the respondent for the wilful and deliberate
                    disobedience of the order dated 24.01.2022 passed in W.P.no.18122 of
                    2020.

                                        For Petitioner     : Mr.Anirudh Krishnan

                                        For Respondents : Mr.J.Ravindran, AAG
                                                          Assisted by Mr.L.Jaivenkatesh
                                                          Standing counsel. TANGEDCO




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https://www.mhc.tn.gov.in/judis
                                                                                Cont.P.No.950 of 2022

                                                    ORDER

Since the order of this Court dated 24.01.2022 passed in W.P.no.18122 of 2020 has not been complied with by the respondents, the present contempt petition has filed before this Court.

2. Today, when the matter is taken up for hearing, the learned Additional Government Pleader appearing for the respondents submitted that as against the order passed by this Court, the respondents have preferred a writ appeal before this Court and the Hon'ble First Bench of this Court has granted Status Quo on 01.02.2023.

3. Recording the same, the Contempt Petition is closed accordingly. Consequently, connected sub application is closed.

10.03.2023 Speaking/Non-speaking order Internet : Yes/No rli 2/4 https://www.mhc.tn.gov.in/judis Cont.P.No.950 of 2022 To Chairman cum Managing Director, TANGEDCO, No.144, Anna Salai, Chennai-2.

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https://www.mhc.tn.gov.in/judis Cont.P.No.950 of 2022 M.DHANDAPANI,J.

rli Cont.P.No.950 of 2022 10.03.2023 4/4 https://www.mhc.tn.gov.in/judis

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