Madras High Court
K.Padmini vs Mrs.Saveetha on 10 November, 2017
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 10.11.2017 CORAM : THE HON'BLE MR. JUSTICE S.M.SUBRAMANIAM Contempt Petition No.743 of 2015 K.Padmini ... Petitioner Vs. 1.Mrs.Saveetha, The Secretary to the Government, School Education Department, Fort St.George, Chennai 600 009. 2.Mr.Kannappan, The Director of School Education, College Road, Nungambakkam, Chennai 600 006. 3.Mr.Kumar, The Chief Educational Officer, Vellore, Vellore District. ... Respondents Prayer : Contempt Petition filed under Section 11 of the Contempt of Courts Act, to punish the respondents for their willful and intentional disobedience for the non compliance of the time bound order of this Court by order dated 25.9.2014 made in W.P.No.26240 of 2014. For Petitioner : Mr.V.Kasinatha Bharathi For Respondents : Mr.K.Dhananjayan Special Government Pleader S.M.SUBRAMANIAM,J. ms O R D E R
The Special Government Pleader appearing for the respondents states that against the order passed by this Court on 25.9.2014 in W.P.No.26240 of 2014, the State preferred W.A.No.1049 of 2015 and the Division Bench of this Court admitted the W.A.No.1049 of 2015 and the same is pending for adjudication.
2. At this point of time, no further consideration is required in this contempt petition. Accordingly, the contempt petition stands closed.
10.11.2017 Index : Yes/No Internet : Yes/No Speaking /Non-speaking order ms Contempt Petition No.743 of 2015