Madras High Court
M/S.State Bank Of India vs T.N.Hariharan I.A.S on 16 February, 2022
Author: P.N.Prakash
Bench: P.N.Prakash, V.Bharathidasan
Contempt Petition Nos.2010 and 2011 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 16.02.2022
CORAM
THE HONOURABLE Mr.JUSTICE P.N.PRAKASH
AND
THE HONOURABLE Mr.JUSTICE V.BHARATHIDASAN
Contempt Petition Nos.2010 and 2011 of 2016
M/s.State Bank of India
Stressed Assets Management Branch
Raja Plaza, First Floor
No.1112, Avinashi Road
Coimbatore 641 037
Rep. by its Chief Manager ... Petitioner in both Cont. Petitions
Vs.
T.N.Hariharan I.A.S.
The District Collector
(District Magistrate)
Coimbatore District
Collectorate Building
Coimbatore 641 108 ... Respondent in Cont.P.2010/2016
S.Jayandhi, I.A.S.
The District Collector
(District Magistrate)
Collectorate
Tiruppur District
Tirupur 641 604 ... Respondent in Cont.P.2011/2016
Contempt Petitions No.2010 and 2011 of 2016 filed under Section 11
https://www.mhc.tn.gov.in/judis
of the Contempt of Courts Act, 1971, to punish the respondent for wilful
1/4
Contempt Petition Nos.2010 and 2011 of 2016
disobedience in not complying with the order dated 21.04.2016 passed by
this Court in W.P.Nos.14627 and 14628 of 2016.
For Petitioner : Mr.P.Elaya Rajkumar
in both petitions
For Respondent : Mr.S.John J Raja Singh
in both petitions Additional Government Pleader
COMMON ORDER
[Order of the Court was made by P.N.PRAKASH, J.] Alleging non-compliance of the order dated 21.04.2016 passed by this Court in W.P.Nos.14627 and 14628 of 2016, the writ petitioner has filed these contempt petitions.
2. Heard Mr.P.Elaya Rajkumar, learned counsel for the petitioner and Mr.S.John J Raja Singh, learned Additional Government Pleader appearing for the respondent.
3. Mr.S.John J Raja Singh, learned Additional Government Pleader has filed compliance affidavits sworn to by Mr.G.S.Sameeran, I.A.S., District Collector, Coimbatore and Dr.S.Vineeth, I.A.S., District Collector (District Magistrate), Tiruppur District, wherein, it is stated that they have complied with the order dated 21.04.2016.
https://www.mhc.tn.gov.in/judis 2/4 Contempt Petition Nos.2010 and 2011 of 2016
4. Mr.P.Elaya Rajkumar, learned counsel for the petitioner fairly submitted that the order dated 21.04.2016 has been complied with by the respondent in letter and spirit.
Recording the above submissions of both sides, these contempt petitions stand closed.
[P.N.P., J.] [V.B.D., J.]
16.02.2022
gya
https://www.mhc.tn.gov.in/judis 3/4 Contempt Petition Nos.2010 and 2011 of 2016 P.N.PRAKASH, J.
AND V.BHARATHIDASAN, J.
gya Cont. Petn. Nos.2010 & 2011 of 2016 16.02.2022 https://www.mhc.tn.gov.in/judis 4/4