Madras High Court
The Tamil Nadu Film Exhibitors ... vs Competition Commission Of India on 12 August, 2014
Bench: N.Paul Vasanthakumar, K.Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 12.8.2014 CORAM: THE HON'BLE MR.JUSTICE N.PAUL VASANTHAKUMAR AND THE HON'BLE MR.JUSTICE K.RAVICHANDRABAABU Contempt Petition No.1108 of 2014 The Tamil Nadu Film Exhibitors Association, DR Maligai, No.2 (Old No.16), Poes Road, III street, Teynampet, Chennai 600 018. ... Petitioner Vs. Competition Commission of India, represented by its Secretary Simta Jhingran, Hindustan Times House (3rd, 4th and 7th Floor), 18-20, Kasturba Gandhi Marg, New Delhi 110 001. ... Respondent Prayer: Contempt Petition filed under Section 11 of the Contempt of Court Act praying to punish the contemner/respondent for wilful and deliberate disobedience and disregard to the Order of this Court in W.A.No.1806 of 2013, dated 11.2.2014. For Petitioner : Mr.Nithyaesh Natraj For Respondent : Mr.P.Mahadevan SCGSC ORDER
(Order of the Court was made by N.Paul Vasanthakumar, J.) Heard Mr.Nithyaesh Natraj, learned counsel appearing for the petitioner and Mr.P.Mahadevan, learned Senior Central Government Standing Counsel appearing for the respondent.
2. This Contempt Petition is filed for the alleged violation of the interim order made in W.A.No.1806 of 2013, dated 11.2.2014 wherein the First Bench of this Court directed that the Director General of Investigation shall proceed with the investigation and finalise the same also, but the Competition Commission of India shall not proceed with the matter without the leave of the Court.
3. The learned counsel appearing for the petitioner submits that even after the interim order passed on 11.2.2014, the Competition Commission of India has proceeded with the matter and thus disobeyed the order of this Court.
4. The learned counsel appearing for the Competition Commission of India has submitted that after the knowledge about the interim order passed on 11.2.2014 in W.A.No.1806 of 2013, no further proceeding was carried out and the order is strictly obeyed. The said submission of the learned counsel appearing for the Competition Commission of India is recorded.
5. In view of the said fact, no further adjudication is required in this Contempt Petition and the Contempt Petition is closed. No costs.
Index : Yes/No (N.P.V., J.) (K.R.C.B., J.)
Internet : Yes/No 12.08.2014
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N.PAUL VASANTHAKUMAR, J.
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K.RAVICHANDRABAABU, J.
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Cont.Petn.No.1108 of 2014
12.8.2014