Madras High Court
The New Theatres Carnatic Talkies (P) vs Mr.Apurva Varma on 10 November, 2017
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
In the High Court of Judicature at Madras Dated : 10.11.2017 Coram The Honourable Mr.Justice T.S.SIVAGNANAM Contempt Petition No.815 of 2017 The New Theatres Carnatic Talkies (P) Limited, rep.by its Director Mr.Vijay Balasundaram ...Petitioner Vs Mr.Apurva Varma, IAS, Secretary to Government, Home (Cinema-I) Department, Government of Tamil Nadu, Fort.St.George, Chennai-9. ...Respondent PETITION under Section 11 of the Contempt of Courts Act to punish the respondent for contempt for having disobeyed and violated the order of this Court dated 20.11.2015 passed in W.P.No.33064 of 2012 according to law. For Petitioner : Mr.N.Ganeshkumar For Respondent : Mr.R.Rajeswaran, SGP O R D E R
Learned counsel for the petitioner seeks permission to withdraw the above contempt petition. He has also made an endorsement in the bundle today to that effect.
2. Hence, the above contempt petition is dismissed as withdrawn.
10.11.2017 T.S.SIVAGNANAM,J RS Internet : Yes Cont.P.No.815 of 2017 10.11.2017