Madras High Court
I. John vs T. Rajasekaran on 19 December, 2016
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 19.12.2016 CORAM THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU CONT.P(MD)No. 32 of 2015 in W.P.(MD) No. 7774 of 2014 I. John ..Petitioner/petitioner Vs T. Rajasekaran Regiional Transport Officer, Tenkasi Region, Tenkasi & Post, Tirunelveli District. ....Contemnor/Second Respondent Prayer: Contempt Petition filed under Article 11 of Contempt of Courts Act, praying this Court to punish the respondent for willfully and deliberately disobeying the order of this Court passed in WP(MD) No.7774 of 2014, dated 30.04.2014 . !For Petitioner :M/s. A. Rajkumar Sen ^For Respondent : Mr. T.S. Mohammed Mohideen Additional Government Pleader :ORDER
The learned Additional Government Pleader appearing for the respondent/Contemnor submitted that the order passed in the above Writ Petition has been complied with by forwarding a proposal to the Accountant General, Accountant General Office, 361, Anna Salai, Chennai-18. He has also produced a copy of the same before this Court.
2.Recording the above said submission, the Contempt Petition is closed.
To T. Rajasekaran Regiional Transport Officer, Tenkasi Region, Tenkasi & Post, Tirunelveli District. .