Madras High Court
Anglo French Textiles vs Tmt.P.Priytarshny on 19 October, 2022
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
Cont.P.No.99 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.10.2022
CORAM :
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
Contempt Petition No.99 of 2020
and
Sub Application (OS).No.116 of 2020
1.V.R.Venkatesan (S1352)
2.J.Kumar (S1355)
3.R.Senthamaraikannan (S1359)
4.N.Sampathkumar (S1360)
5.V.Y.Sivakumar (S1361)
6.A.Kesavan (S1367)
7.V.Srinivasan (S1540)
8.S.Velayoudam (S1546)
9.A.G.Venkatpathy (S1553)
10.R.Mani (S1562)
11.V.Govindaraj (S1564)
12.C.Rajaraman (S1565)
13.B.Shanmugam (S1646)
14.C.Ravy (S1678)
15.A.Amuthavanan (S1554)
16.K.Sandirasegaran (S1557)
17.D.Sankar (S1620)
18.V.Vasantha Coumare (S1655)
19.K.Anandan (S1657)
20.J.Ganesan (S1659)
21.M.Peroumal (S1661)
22.P.Rangarasu (S1666)
23.K.Djeamourthy (S1667)
24.M.Kumarasamy (S1684)
25.V.Baskaran (S1685)
All are employed as
Technical Supervisors in
https://www.mhc.tn.gov.in/judis
Page 1 of 4
Cont.P.No.99 of 2020
Anglo French Textiles,
Mudaliarpet,
Puducherry – 605 004. .. Petitioners
Vs.
1.Tmt.P.Priytarshny,
Managing Director,
Anglo French Textiles,
(Unit of Pondicherry Textiles Corporation
Limited)
Mudaliarpet,
Puducherry – 605 004.
2.Thiru.Ashwani Kumar, I.A.S.,
Chairman and Chief Secretary to the
Government of Puducherry,
Pondicherry Textile Corporation Limited,
Purucherry.
3.Thiru.Ashwani Kumar, I.A.S.,
Chief Secretary to the Government of Puducherry,
Union Territory of Puducherry,
Puducherry – 605 001. .. Respondents
PRAYER: Contempt Petition filed Under Section 11 of Contempt of
Courts Act, 1971, to punish the respondents herein for deliberately
violating the order of this Honourable Court dated 14.08.2019 and made
in W.P.No.24642 of 2018.
For Petitioners : Mr.Kandhan Doraisami
For R1 : Mrs.G.Sudha
For R2 & R3 : Mr.R.Syed Mustafa
Special Government Pleader
(Puducherry)
https://www.mhc.tn.gov.in/judis
Page 2 of 4
Cont.P.No.99 of 2020
ORDER
The contempt petition has been filed to punish the respondents for the contempt of court for disobeying the Hon'ble High Court order passed in W.P.No.5323 of 2014 dated 26.10.2021.
2. The learned counsel for the petitioners made a submission that in view of the development occurred during the pendency of the contempt petition, the cause did not exists. Thus, no further adjudication is required.
3. Accordingly, the contempt petition stands closed. No costs.
Consequently, connected Sub-application petition is also closed.
19.10.2022 Index : Yes Speaking order: Yes kak https://www.mhc.tn.gov.in/judis Page 3 of 4 Cont.P.No.99 of 2020 S.M.SUBRAMANIAM, J.
kak Cont.P.No.99 of 2020 19.10.2022 https://www.mhc.tn.gov.in/judis Page 4 of 4