Madras High Court
V.Jayabalan vs N.Sabitha on 16 March, 2021
Bench: Sanjib Banerjee, Senthilkumar Ramamoorthy
Cont.P.No.627 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.03.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
Contempt Petition No.627 of 2015
V.Jayabalan ... Petitioner
Vs.
1. N.Sabitha
The Secretary to Government of Tamil Nadu
Department of School Education
Fort St. George
Chennai 600 009.
2. Dr.S.Kannappan
The Director of School Education
College Road
Chennai 600 006.
3. G.Vedachallam
District Educational Officer
Gandhi Salai
Chengalpattu 603 001.
4. M.Jeevakumar
The Manager & Correspondent
YMCA Boys Town High School
Fort, Chennai 600 009.
__________
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Cont.P.No.627 of 2015
5. R.C.Samuel Samikkan
Accounts Officer
Madras YMCA
No.79, Ritherdon Road
Vepery, Chennai 600 007. ... Respondents
Prayer: Petition under Section 11 of the Contempt of Courts Act, 1971
to punish the respondents for willfully disobeying the order dated
08.10.2014 in W.A.No.793 of 2012.
For Petitioner : Mr.Ashaiq Imsail
For Mr.Isaac Mohanlal
For Respondents : Mr.C.Munusamy
Special Govt. Pleader (Edn.)
ORDER
(Made by the Hon'ble Chief Justice) Since the petitioner accepts that the relevant order has already been complied with, Contempt Petition No.627 of 2015 is closed.
There will be no order as to costs.
(S.B., CJ.) (S.K.R., J.) 16.03.2021 Index : Yes/No __________ Page 2 of 4 http://www.judis.nic.in Cont.P.No.627 of 2015 kpl __________ Page 3 of 4 http://www.judis.nic.in Cont.P.No.627 of 2015 THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.
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