Madras High Court
K.Shanmugam vs Thiru Thirupathi on 26 April, 2016
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.04.2016
CORAM
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
Cont.P.No.884 of 2016
K.Shanmugam ... petitioner
Versus
Thiru Thirupathi
Pension Pay Officer,
D.P.I. Complex,
Chennai 600 006. ... Respondent
Contempt Petition filed under Section 11 of the Contempt of Court act to punish the respondent for his willful disobedience of the order dated 13.08.2015 passed in W.P.No.25154 of 2015.
For petitioner : Mr.M.Ramadass
For Respondent : Mrs.P.Kavitha,
Government Advocate.
O R D E R
The present Contempt Petition is taken up alleging the non compliance of the order dated 13.08.2015 in W.P.No.25154 of 2015.
2. It is represented that the order passed by this Court has been complied with vide proceedings of the Pension Pay Officer, in Letter Rc.No.21806/2015/A1 dated 06.04.2016 and the petitioner has been conferred with the commutation of pension restored from July 2015 and arrears amount have already been paid. Therefore, this Contempt Petition is closed.
26.04.2016
Index : No
Internet : Yes
vsm
To
The Pension Pay Officer,
D.P.I. Complex,
Chennai 600 006.
M.SATHYANARAYANAN, J.
vsm
Cont.P.No.884 of 2016
26.04.2016