Madras High Court
Er.K.Sumathi vs Er.M.Jayakumar on 21 March, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :21.03.2019
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
Cont.P.No.2369 of 2018
Er.K.Sumathi .. Petitioner
..vs..
Er.M.Jayakumar,
Superintending Engineer / Purhcase
and Administration (in charge),
North Chennai Thermal Power Station – 1,
Chennai – 600 120. .. Respondent
Prayer: Contempt Petition filed under Section 11 of the Contempt of
Courts Act, 1971 to punish the respondent for non-compliance of this
Hon'ble Court order passed by this Hon'ble Court in W.P.No.29511 of 2017
dated 20.07.2018.
For Petitioner : Mr.M.Velmurugan
For Respondents : Mr.P.R.Dhilip Kumar, Standing Counsel
ORDER
The learned counsel appearing on behalf of the respondent made a submission that the order passed by this Court in W.P.No.29511 of 2017, dated 20.07.2018, has already been complied with. In this regard, the respondent passed an order in proceedings dated 03.12.2018.
http://www.judis.nic.in 2
2. Thus, no further adjudication need to be entertained in the grounds raised in the present contempt petition. Accordingly, contempt petition stands closed. No costs.
21.03.2019 Pns Index:Yes Internet:Yes Speaking order To Er.M.Jayakumar, Superintending Engineer / Purhcase and Administration (in charge), North Chennai Thermal Power Station – 1, Chennai – 600 120.
http://www.judis.nic.in 3 S.M.SUBRAMANIAM J.
Pns Cont.P.No.2369 of 2018 21.03.2019 http://www.judis.nic.in