Madras High Court
G.Alexbenziger vs / on 4 December, 2017
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.12.2017
CORAM
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
CONT.P.(MD)No.858 of 2012
in
M.P.(MD)No.3 of 2012
in
C.R.P.(MD)No.946 of 2012
G.AlexBenziger ...Petitioner / Petitioner / Petitioner
/Vs./
1.Fr.Jesudhasan Thomas,
Parish Priest and the President,
The Parish Council of Maravankudiyiruppu,
St.Thusnevis Matha Church,
Maravankudiyiruppu, Nagercoil ? 629 002.
2.R.Inbasagaran,
Vice President
The Parish Council of Maravankudiyiruppu,
St.ThusnevisMatha Church,
Maravankudiyiruppu, Nagercoil ? 629 002.
3.M.David Appathurai,
Secretary
The Parish Council of Maravankudiyiruppu,
St.ThusnevisMatha Church,
Maravankudiyiruppu, Nagercoil ? 629 002.
...Respondents / Respondents / Respondents
Prayer: Contempt Petition - filed under Section 11 of Contempt of Courts Act
1971, to punish the respondents herein for having committed contempt by
willfully disobeying the order of injunction in M.P.(MD)No.3 of 2012 in
C.R.P.(MD)No.946 of 2012 dated 18.04.2012 passed by this Court.
!For Petitioner : Mr.P.Senthil
^ For Respondents : Mr.T.Lajapathi Roy
:ORDER
The contempt petition has been filed to punish the respondents herein for having committed contempt by willfully disobeying the order of injunction in M.P.(MD)No.3 of 2012 in C.R.P.(MD)No.946 of 2012 dated 18.04.2012 passed by this Court.
2. Heard Mr.P.Senthil, learned counsel for the petitioner and perused the records.
3. The learned counsel for the petitioner would submit that the order of this Court has been complied with.
4. Recording the statement of learned counsel for the petitioner, this contempt petition is closed. No costs. .