Madras High Court
W.Nayagameri vs Mr.Karthikeyan on 10 November, 2017
Author: M.Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.11.2017
CORAM
THE HONOURABLE Mr. JUSTICE M.DURAISWAMY
Contempt Petition No.1820 of 2017
W.Nayagameri ... Petitioner
v.
Mr.Karthikeyan
The Thasildhar
Nameli Taluk
Taluk Office, Nameli
Vellore District ... Respondent
Prayer: Petition under Section 11 of the Contempt of Courts Act, to punish the respondent by willfully and deliberately disobeying the orders passed by this court dated 09.06.2017 in W.P.No.14380 of 2017.
For Petitioner : Mr.A.Gowthaman
For Respondents : Mr.R.Rajeswaran Special Government Pleader
ORDER
This contempt petition is filed for the non-compliance of the order made in W.P.No.14380 of 2017, dated 09.06.2017 .
2. On instructions from the petitioner, Mr.A.Gowthaman, learned counsel appearing for the petitioner submitted that the respondent had passed an order on 28.09.2017 and the same has been communicated to the petitioner.
3. In view of the submission made by the learned counsel appearing for the petitioner, no further adjudication is necessary. The contempt petition stands closed. If the petitioner is aggrieved over the order passed by the respondent, it is open to the petitioner to challenge the same, in accordance with law.
10.11.2017
Index : Yes/No
Rj
To
Mr.Karthikeyan
The Thasildhar
Nameli Taluk
Taluk Office, Nameli
Vellore District
M.DURAISWAMY, J
Rj
Contempt Petition No.1820 of 2017
10.11.2017