Madras High Court
A.B.Karl Marx Siddharthar vs M.K.Rajendran on 10 November, 2016
Author: R.Mala
Bench: R.Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.11.2016
CORAM :
THE HONOURABLE MS. JUSTICE R.MALA
Contempt Petition No.1227 of 2016
A.B.Karl Marx Siddharthar .. Petitioner
Vs.
1.M.K.Rajendran
The Commissioner of Police
City Police Commissioner Office,
Chennai City, Vepery,
Chennai 600 007
2. Mailvaganan
The Deputy Commissioner of Police,
Pulianthoppu Range,
Pulianthoppu,
Chennai 600 012 .. Respondents
Prayer: Contempt Petition is filed under Section 11 of the Contempt of Courts Act, 1971, to punish the respondents for the willful disobedience of the orders of this Court in Crl.O.P.No.1906 of 2016 dated 05.02.2016
R.MALA,J.
ssd
For Petitioner :Mr.R.Sankarasubbu
For Respondent :Mr.M.Mohamed Riyaz
Government Advocate (Crl.Side)
O R D E R
Learned counsel for the petitioner would submit that order of this Court dated 05.2.2016 made in Crl.O.P.No.1906 of 2016 has been complied with.
2.Recording the submission made by the learned counsel for the petitioner, the Contempt Petition stands disposed of.
10.11.2016 ssd Index:Yes/No Contempt Petition No.1227 of 2016 http://www.judis.nic.in