Madras High Court
Rajeswari vs P.Sankar on 15 April, 2021
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
CONT.P.(MD)No.528 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.04.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
CONT.P.(MD)No.528 of 2021
in
W.P.(MD)No.12494 of 2020
Rajeswari ... Petitioner
Vs.
P.Sankar,
Inspector General of Registration,
100, Santhome High Court,
Mandavelipakkam,
Raja Annamalai Puram,
Chennai – 600 028. ... Contemnor
Prayer: Contempt petition is filed under Section 11 of the Contempt of
Courts Act, to punish the contemnor/3rd respondent for willfully and
deliberately disobeying the order dated 02.11.2020 passed by this Court
in W.P.(MD)No.12494 of 2020.
For Petitioner : Mr.G.Mariappan
For Respondent : Mr.K.Sathiya Singh,
Additional Government Pleader.
1/4
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CONT.P.(MD)No.528 of 2021
ORDER
The learned counsel appearing for the petitioner informs the Court that between the filing of this contempt petition and listing of this matter, the respondent has passed an order rejecting the petitioner's request. Therefore, this contempt petition is closed with liberty to the petitioner to question the rejection order in the manner known to law.
15.04.2021
Index : Yes / No
Internet : Yes/ No
ias
Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To:
The Inspector General of Registration, 100, Santhome High Court, Mandavelipakkam, Raja Annamalai Puram, Chennai – 600 028.2/4
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ias CONT.P.(MD)No.528 of 2021 in W.P.(MD)No.12494 of 2020 15.04.2021 4/4 http://www.judis.nic.in