Madras High Court
M.Ramadoss vs Thiru.Shivalingam on 28 January, 2022
Author: B.Pugalendhi
Bench: B.Pugalendhi
Cont.P.(MD)No.1822 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.01.2022
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
Cont.P.(MD)No.1822 of 2021
M.Ramadoss ... Petitioner
versus
1. Thiru.Shivalingam,
The General Manager,
Tamilnadu State Transport
Corporation (Madurai) Ltd.,
Dindigul Region,
Dindigul.
2. Tmt.Bhama,
The Administrator,
Tamil Nadu State Transport Employees'
Pension Fund Trust,
Thiruvalluvar Illam,
Anna Salai,
Chennai – 2. ... Respondents
Contempt Petition filed under Section 11 of the Contempt of
Courts Act, 1971, to punish the Contemnors/Respondents for willfully
disobeying and not complying with the order of this Court dated
1/3
https://www.mhc.tn.gov.in/judis
Cont.P.(MD)No.1822 of 2021
30.03.2021 in W.P.(MD)No.7264 of 2021.
For Petitioner : Mr.S.Arunachalam
For Respondents : Mr.S.C.Herold Singh
Standing Counsel
ORDER
Today, when the matter is taken up for consideration, the learned counsel appearing on either side submit that the order passed by this Court in W.P.(MD)No.7264 of 2021 dated 30.03.2021 has been complied with.
2. Recording the said submission, the Contempt Petition is closed. No costs.
28.01.2022 ogy 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.
2/3https://www.mhc.tn.gov.in/judis Cont.P.(MD)No.1822 of 2021 B.PUGALENDHI, J.
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