Madras High Court
Tmt.Subbammal vs Thiru.Ramesh on 22 March, 2019
Author: M.S.Ramesh
Bench: M.S.Ramesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.03.2019
CORAM:
THE HONOURABLE MR. JUSTICE M.S.RAMESH
Cont.P.No.294 of 2019
Tmt.Subbammal ... Petitioner
Vs.
Thiru.Ramesh
Inspector of Police,
Uthiramerur Police Station,
Uthiramerur,
Kancheepuram District. ... Respondent
PRAYER: Contempt Petition filed under Section 11 of the Contempt of the
Courts Act praying to punish the respondent for his willful disobedience of
the order dated 23.11.2017 of this Hon'ble Court passed in Crl.O.P.No.25546
of 2017.
For Petitioner : Mr.M.Ramadoss
For Respondent : Mr.B.Arulmozhimaran
Government Advocate (Crl. Side)
ORDER
Heard Mr.M.Ramadoss, learned counsel for the petitioner and Mr.B.Arulmozhimaran, learned Government Advocate (Crl. Side) for the respondent.
http://www.judis.nic.in 2 M.S.RAMESH.J., jas/jrs
2. Today, when the matter is taken up for consideration, the learned Government Advocate submitted that a complaint has been registered in FIR No. 658 of 2017.
3. Recording the submission made by the learned Government Advocate, the Contempt petition stands closed.
22.03.2019 Index:Yes/No Internet: Yes/No jas/jrs To
1. Thiru.Ramesh The Inspector of Police, Uthiramerur Police Station, Uthiramerur, Kancheepuram District.
2. The Public Prosecutor, High Court, Madras.
Cont.P.No.294 of 2019http://www.judis.nic.in