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Madras High Court

Rupert J. Barnabas vs Mr.A.Karthik on 15 February, 2022

Author: T.Raja

Bench: T.Raja, Sathi Kumar Sukumara Kurup

                                                                               Cont.P.No.794 of 2015



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 15.02.2022

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE T.RAJA
                                                and
                           THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA
                                               KURUP

                                       Contempt Petition No.794 of 2015


                     Rupert J. Barnabas                                  ...   Petitioner
                                                      -vs-

                     1. Mr.A.Karthik, I.A.S.,
                        Member Secretary,
                        The Chennai Metropolitan Development
                        Authority, Thalamuthu Natarajan Maligai,
                        Gandhi Irwin Road, Egmore,
                        Chennai-600 008.

                     2. Mr.Vikaram Kaput, I.A.S.,
                        The Commissioner,
                        Corporation of Chennai,
                        Ripon Building,
                        Park Town, Chennai-600 003.

                     3. Mr.R.Balasubramanian,
                        The Executive Engineer,
                        Corporation of Chennai,
                        Zone 5, Division 58,
                        62, Basin Bridge Road,
                        Old Washermenpet,
                        Chennai-600 021.

                     4. Vishal Renka

                     5. Harikumar                                  ...   Respondents



https://www.mhc.tn.gov.in/judis
                                                                                            Cont.P.No.794 of 2015



                                  Contempt Petition filed under Section            11 of the Contempt of

                     Courts            Act,   1971,   to   punish   the    respondents    for   their    willful

                     disobedience to comply with the order dated 22.12.2014 passed in

                     W.P.No.33697 of 2014.



                                                For Petitioner            : Mr.T.Mohan
                                                                            for M/s.S.Jim Raj Milton

                                                For Respondents       : Mr.Raja Srinivas
                                                2 and 3


                                                                 ORDER

(Order of the Court was made by T.RAJA.J) The present Contempt Petition has been filed seeking to punish the respondents for their willful disobedience to comply with the order dated 22.12.2014 passed in W.P.No.33697 of 2014 by this Court.

2. When the matter was called today, learned Counsel for the petitioner would fairly state that the present contempt petition may be closed as the process for complying with the order of this Court has already been completed.

https://www.mhc.tn.gov.in/judis Cont.P.No.794 of 2015

3. Recording the same, the Contempt Petition is closed.

                                                               (T.R.J.,)        (S.S.K.J.,)

                                                                    15.02.2022


                     tsi




https://www.mhc.tn.gov.in/judis Cont.P.No.794 of 2015 T.RAJA, J.

AND SATHI KUMAR SUKUMARA KURUP, J.

tsi Contempt Petition No.794 of 2015 15.02.2022 https://www.mhc.tn.gov.in/judis Cont.P.No.794 of 2015 https://www.mhc.tn.gov.in/judis