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Madras High Court

M.Kempraj vs Kumaraguruparan on 27 April, 2019

Author: R.Subbiah

Bench: R.Subbiah

                                                            1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 27.04.2019

                                                        CORAM :

                                       THE HONOURABLE MR.JUSTICE R.SUBBIAH

                                           Contempt Petition No.499 of 2017


                      M.Kempraj
                      S/o.Manickavasagam                                        ... Petitioner

                                                           Vs.


                      1.Kumaraguruparan, I.A.S.,
                        The Director,
                        The Tamil Nadu Information and Public
                            Relation Department,
                         th
                        8 Floor, Secretariat Complex,
                        Chennai – 600009.

                      2.R.Subramani
                        The Director, i/c,
                        The Tamil Nadu Film Development Corporation,
                        Tamil Nadu Film City,
                        Dr.M.G.R.Film City,
                        Taramani, Chennai.                                      ... Respondents


                            Contempt Petition filed under Section 11 of the Contempt of Court Act,
                      praying to punish the respondents herein for wilful disobedience of the order
                      passed by this Court in W.P.No.8378 of 2016 dated 07.03.2016.
                                  For Petitioner      : Mr.M.Venkatakrishnan
                                  For Respondent      : Mr.M.Elumalai,
                                                        Government Advocate
                                                           *****



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

                                                       ORDER

The present Contempt Petition has been filed by petitioner alleging non-

compliance of the order of this Court passed in W.P.No.8378 of 2016 dated 07.03.2016.

2. Heard learned counsel for petitioner and learned Government Advocate for respondents.

Today, when the Contempt Petition is taken up for consideration, learned counsel for the petitioner as well as learned Government Advocate for respondents submitted that the order of this Court had been complied with by respondents. Since the order of this Court had been complied with by respondents, nothing further survives for consideration in this Contempt Petition, which is accordingly closed.

27.04.2019 Index:yes/no, Internet:yes/no gm To http://www.judis.nic.in 3

1.Kumaraguruparan, I.A.S., The Director, The Tamil Nadu Information and Public Relation Department, 8th Floor, Secretariat Complex, Chennai – 600009.

2.R.Subramani The Director, i/c, The Tamil Nadu Film Development Corporation, Tamil Nadu Film City, Dr.M.G.R.Film City, Taramani, Chennai.

R.SUBBIAH, J http://www.judis.nic.in 4 gm Contempt Petition No.499 of 2017 27.04.2019 http://www.judis.nic.in