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Madras High Court

Tajudeen ... Contempt vs Thangaraj on 22 November, 2018

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                    1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 22.11.2018

                                                CORAM

                          THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                 CONT.P.(MD)Nos.1607 & 1608 of 2018 in
                                   W.P.(MD)No.2985 & 3124 of 2018

                     CONT.P.(MD)No.1607 of 2018

                     Tajudeen                            ... Contempt Petitioner/
                                                               Writ petitioner

                                                   Vs.


                     1. Thangaraj,
                        Assistant Commissioner of Customs,
                        Air Intelligence Unit,
                        Trichy Airport,
                        Trichy – 620 007.

                     2. K.Prema,
                        Superintendent of Customs,
                        Air Intelligence Unit,
                        Trichy Airport,
                        Trichy – 620 007.        ... Contemnors/Respondents 2 & 3


                     Prayer: Contempt Petition is filed under Section 11 of the
                     Contempt of Courts Act, 1971, to punish the respondents under
                     Section 11 of the Contempt of Court Act for having willfully and
                     deliberately disobeying the order of this Court passed in W.P.
                     (MD)No.2985 of 2018, dated 21.02.2018.


http://www.judis.nic.in
                                                      2

                     CONT.P.(MD)No.1608 of 2018

                     Hasina Balkis                         ... Contempt Petitioner/
                                                                 Writ petitioner

                                                     Vs.


                     1. Thangaraj,
                        Assistant Commissioner of Customs,
                        Air Intelligence Unit,
                        Trichy Airport,
                        Trichy – 620 007.

                     2. K.Prema,
                        Superintendent of Customs,
                        Air Intelligence Unit,
                        Trichy Airport,
                        Trichy – 620 007.        ... Contemnors/Respondents 2 & 3


                     Prayer: Contempt Petition is filed under Section 11 of the
                     Contempt of Courts Act, 1971, to punish the respondents under
                     Section 11 of the Contempt of Court Act for having willfully and
                     deliberately disobeying the order of this Court passed in W.P.
                     (MD)No.3124 of 2018, dated 21.02.2018.


                               (in both petitions)
                               For Petitioner        : Mr.A.K.Jayaraj
                               For Respondents       : Mr.Aravindhan

                                                     ***




http://www.judis.nic.in
                                                      3




                                          COMMON ORDER



Following the directions issued by this Court, the seized jewellery have been brought before this Court. The petitioners have also brought two demand drafts as directed earlier. The officials acknowledged the receipt of the demand drafts. The petitioners acknowledged the receipt of the jewellery.

2. Recording compliance, the Contempt petitions stand closed.

22.11.2018 pmu http://www.judis.nic.in 4 G.R.SWAMINATHAN, J.

pmu CONT.P.(MD)Nos.1607 & 1608 of 2018 in W.P.(MD)No.2985 & 3124 of 2018 22.11.2018 http://www.judis.nic.in