Madras High Court
G.Sai Ganesh vs Tr.T.K.Rajendran on 3 October, 2017
Author: R.Subramanian
Bench: R.Subramanian
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.10.2017
CORAM
THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
CONTTEMPT PETITION NO.1323/2017
G.Sai Ganesh ..Petitioner
.. Vs..
Tr.T.K.Rajendran,
The Director General of Police,
Dr.Radhakrishnan Salai,
Mylapore,
Chennai-600 004. .. Respondent
PRAYER:- Contempt Petition filed under Section 11 of Contempt and Courts Act, 1971, to punish the respondent for deliberately and willfully disobeying the orders of this Court made in W.P.No.6433 of 2017 dated 18.05.2017
For Appellant : Mr.S.Sairaman
For Respondent : Mr.S.Babu
Government Advocate
R.SUBRAMANIAN,. J.
KP
ORDER
The learned Government Advocate states that the order dated 18.05.2017 has been complied with and the memorandum dated 28.09.2017 has been produced. Recording the same, the Contempt Petition is closed. 03.10.2017 Index: Yes/No Internet:Yes/No KP To Tr.T.K.Rajendran, The Director General of Police, Dr.Radhakrishnan Salai, Mylapore, Chennai-600 004.
CONTTEMPT PETITION NO.1323/2017