Madras High Court
Dr.(Sqn Lr) S.B.Rajesh Ram vs Dr.Shanmuga Kani on 5 December, 2024
Author: C.Saravanan
Bench: C.Saravanan
Cont.P.No.1509 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.12.2024
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
Cont.P.No.1509 of 2024
Dr.(Sqn Lr) S.B.Rajesh Ram ... Petitioner
Vs.
Dr.Shanmuga Kani
Director of Medical & Rural Health Services,
Teynampet,
Chennai – 600 006. ... Respondent
Prayer: Petition filed under Section 11 of Contempt of Courts Act, 1971
to punish the respondent herein for his willful and intentional failure to
comply with the order of this Court dated 30.09.2021 passed in
W.P.No.21028 of 2021.
For Petitioner : M/s.P.G.Aishwariya
For Respondent : Mr.E.Sundaram
Government Advocate
ORDER
https://www.mhc.tn.gov.in/judis 1/3 Cont.P.No.1509 of 2024 The petitioner had filed this contempt petition, to punish the respondent for disobeying the order of this Court in W.P.No.21028 of 2021 dated 30.09.2021.
2. When the matter is taken up for hearing, the learned Government Advocate for the respondent submits that the order passed by this Court in W.P.No.21028 of 2021, has been complied with. The learned counsel for the petitioner also confirms the same.
3. Recording the above submission made by the learned Government Advocate for the respondent, this Contempt Petition is closed.
05.12.2024 Index : Yes/ No Internet : Yes/No Neural Citation:Yes/No Speaking/Non-Speaking Order jas C.SARAVANAN, J.
https://www.mhc.tn.gov.in/judis 2/3 Cont.P.No.1509 of 2024 jas Cont.P.No.1509 of 2024 05.12.2024 https://www.mhc.tn.gov.in/judis 3/3