Madras High Court
M/S Ankur Foundations Pvt. Ltd vs Dr. R.Selvaraj on 7 January, 2021
Author: D.Krishnakumar
Bench: D.Krishnakumar
Cont. Petn 795 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 07.01.2021
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
Cont. Petn No.795 of 2017
M/s Ankur Foundations Pvt. Ltd.,
Rep by its Chief Executive Operations (CEO),
Mr.Siddharth Maher, No.25, Barnaby Road,
Kilpauk, Chennai 600 010. ... Petitioner / Appellant
Vs.
Dr. R.Selvaraj, IAS,
Chief Controlling Revenue Authority and
the Inspector General of Registration,
Chennai 600 028. ... Respondent / first respondent
Prayer: Contempt Petition filed under Section 12 of the Contempt of
Courts Act to punish the respondent for wilfully disobeying the order
dated 01.09.2015 made in CMA No.3765 of 2010 together with
payment of interest.
For Petitioner : Mr.Kalyanaraman
For Respondent : Mrs.P.Rajalakshmi, AGP
Page 1 of 2
https://www.mhc.tn.gov.in/judis/
Cont. Petn 795 of 2017
D. KRISHNAKUMAR, J.
mst
ORDER
This petition has been filed to punish the respondent for wilfully disobeying the order dated 01.09.2015 made in CMA No.3765 of 2010.
2. The learned counsel appearing for the petitioner submitted that the order passed by this court in CMA 3765 of 2010 dated 01.09.2015 is complied with by the respondent and hence, there is no need for prosecuting the contempt petition.
3. Inview of the above, the contempt petition is closed. No costs.
07.01.2021 mst Index:Yes/No Internet:Yes/No Speaking/non Speaking order Cont. Petn. 795 of 2017 Page 2 of 2 https://www.mhc.tn.gov.in/judis/