Madras High Court
M/S.Viswapriya (India) Ltd vs Shri.G.Karunanithi on 17 November, 2023
Author: S.S.Sundar
Bench: S.S.Sundar
Cont.P.No.2670 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.11.2023
CORAM :
THE HON'BLE MR. JUSTICE S.S.SUNDAR
AND
THE HON'BLE MR.JUSTICE SUNDER MOHAN
Cont.P.No.2670 of 2023
M/s.Viswapriya (India) Ltd.,
(formerly Viswapriya Financial
Services & Securities Ltd.,)
Rep. By its Director M.R.Subramanian,
No.75-C, II Main Road,
Gandhi Nagar, Adyar,
Chennai – 600 020. .. Petitioner
v.
Shri.G.Karunanithi,
District Judge,
and presently posted as,
learned Judge of the Special Court
for TNPID Act, Chennai. .. Respondent
Contempt Petition filed under Section 15 of the Contempt of Courts
Act, to take on record the acts of criminal contempt committed by the
respondent and based thereon initiate suo motu the criminal contempt
proceedings against the respondent and further permit the petitioner to assist
the Court in such proceedings.
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Cont.P.No.2670 of 2023
For Petitioner :: Mr.R.Subramanian, Party-in-person
ORDER
(Order of the Court was made by S.S.SUNDAR,J.) The petitioner has filed this criminal contempt petition making certain allegations against the respondent, who is the Presiding Officer of the Court under TNPID Act cases at Chennai.
2. Earlier the petitioner who is an Advocate, but a Director of the Petitioner Company appearing in person, has filed a memo dated 16.11.2023, seeking permission of this Court to withdraw the criminal contempt petition, however, reiterated the allegations made against the Presiding Officer/Respondent herein.
3. This Court prima facie is of the view that the petitioner has made such callous allegations which are unwarranted and therefore, the petitioner has now submitted a memo to this Court dated 17.11.2023, withdrawing the ____________ Page 2 of 4 https://www.mhc.tn.gov.in/judis Cont.P.No.2670 of 2023 allegations of offence of criminal contempt made against the respondent.
4. In the said circumstances, the Memo dated 17.11.2023, is taken on record and the petitioner is permitted to withdraw the Criminal Contempt Petition.
5. Accordingly, the instant Criminal Contempt Petition is dismissed as withdrawn.
(S.S.S.R.,J.) (S.M.,J.) 17.11.2023 Index : yes/no Neutral citation : yes/no ars ____________ Page 3 of 4 https://www.mhc.tn.gov.in/judis Cont.P.No.2670 of 2023 S.S.SUNDAR,J.
AND SUNDER MOHAN,J.
ars Cont.P.No.2670 of 2023 17.11.2023 ____________ Page 4 of 4 https://www.mhc.tn.gov.in/judis