Madras High Court
Arkay Energy (Rameswaram) Limited vs Dr.M. Sai Kumar on 20 December, 2018
Author: N. Kirubakaran
Bench: N. Kirubakaran
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.12.2018
CORAM
THE HONOURABLE MR. JUSTICE N. KIRUBAKARAN
Contempt Petition No. 808 of 2017
Arkay Energy (Rameswaram) Limited,
Valuthur Village, Valantharavai Post,
Ramnad District – 623 536 rep. by its
President (Commercial & Admin)/
Authorised Signatory ..Petitioner
Vs.
Dr.M. Sai Kumar, I.A.S.,
Tamil Nadu Electricity Generation
and Distribution Company (TANGEDCO),
No.144, Anna Salai, Chennai – 600 002. ..Respondent
Prayer: Petition under Section 11 of Contempt of Courts Act, 1971, to
punish the respondent for committing contempt of court by the act of wilful
violation of the order dated 28.09.2016 in W.M.P. No. 29560 of 2016 in W.P.
No. 34238 of 2016.
For Petitioner :: Mr.F.B. Benjamin George
For Respondent :: Mr.Abdul Saleem
ORDER
This contempt petition is filed for punishing the respondent for http://www.judis.nic.in 2 wilful disobedience of the order dated 28.09.2016 passed in W.M.P. No. 29560 of 2016 in W.P. No. 34238 of 2016.
N. KIRUBAKARAN,J.
nv
2. Since the writ petition, namely, W.P. No. 34238 of 2016 itself has been withdrawn by the petitioner today, the contempt petition stands closed. No costs.
20.12.2018 nv Cont.P. No. 808 of 2017 http://www.judis.nic.in