Madras High Court
D.Bhuvana vs Thiru.Rajendran on 14 February, 2025
Author: M.S.Ramesh
Bench: M.S.Ramesh
Contempt Petition No.83 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 14.02.2025
CORAM
THE HONOURABLE Mr.JUSTICE M.S.RAMESH
Contempt Petition No.83 of 2024
D.Bhuvana ... Petitioner
Vs
1.Thiru.Rajendran
The Joint Director
DPI Compound
College Road, Nungambakkm
Chennai 600 006
2.Tmt.Manimozhi
Chief Educational Officer
B Block, Third Floor
Collector Office, Sathuvachari
Vellore – 9 ... Respondents
Contempt Petition filed under Section 11 of the Contempt of Courts Act,
1971, to punish the respondents for committing contempt of Court by willfully
disobeying the order of the Hon'ble High Court of Madras dated 20.06.2023 passed
in W.P.No.17990 of 2023.
For Petitioner : Mr.S.Nagarajan
For Respondents : Mr.S.Prabhakaran
Government Advocate
M.S.RAMESH, J.
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Contempt Petition No.83 of 2024
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ORDER
The learned counsel for the petitioner as well as the learned counsel for the respondents submitted that the order passed by the Writ Court has been complied with by the respondents.
2. Recording the said submission, the disobedience alleged cannot be termed to be willful in nature and hence, the Contempt Petition stands closed.
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