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Madras High Court

Shree Sai Sabha Mineral Water Industry vs D.Sampath on 15 April, 2015

Author: K.B.K.Vasuki

Bench: K.B.K.Vasuki

       

  

   

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.04.2015
CORAM:
THE HON'BLE MS. JUSTICE K.B.K.VASUKI
Contempt Petition No.116 of 2015

Shree Sai Sabha Mineral Water Industry
rep. by its Proprietrix, S.Banumathi			... Petitioner

						vs.
D.Sampath
Inspector of Police
Kundrathur Police Station,
Kundrathur, Kancheepuram District.			...  Respondent

	Contempt petition has been filed under Section 11 of the Contempt of Courts Act to punish the respondent for disobeying the order of this Hon'ble Court dated 17.7.2014 passed in Crl.O.P.No.18412/2014.
		For Petitioner		:  Mr.S.Balasubramanian

		For Respondent		:  Mr.V.Arul, GA (Crl.Side)
		
			         	O R D E R

Both the learned counsel on record are present.

2.It is submitted by the learned Government Advocate (Crl.Side) that the respondent- Inspector of Police, Kundrathur Police Station has already filed his counter affidavit dated 26.3.2015, as per which, enquiry was conducted on the petitioner's complaint and both the complainant and the counter complainant were summoned for enquiry K.B.K.VASUKI, J.

rk and their statements were recorded and on the basis of their statements to the effect that they would seek the relief before the court of law, enquiry was closed. The learned Government Advocate (Crl.Side) also produced a typed set, enclosing the copy of the statements of the petitioner and the counter petitioner along with closure report and the writ petition filed by the petitioner seeking police protection for operating the industry and the order passed in Crl.OP.No.18949 of 2014 filed by the petitioner for the same relief.

3.Though the learned counsel for the petitioner would attempt to say that no enquiry was conducted and no statement was recorded etc., this court is of the view that the same cannot be gone into by this court.

4.Hence, the contempt petition is closed, however, with liberty given to the petitioner to approach appropriate forum for further remedy if any.

Index:Yes/No							  15.04.2015
Internet:Yes/No
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