Madras High Court
Central Government Employees Welfare vs Mr.Ramesh on 10 June, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
Contempt Petition No.560 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.06.2022
CORAM:
THE HON'BLE MR.JUSTICE M.DHANDAPANI
Contempt Petition No.560 of 2022
Central Government Employees Welfare
Housing Organisation, (CGEWHO)
Represented by its
Authorized Signatory
Mr.M.A.Sai Kumar,
S/o.M.V.Abimanyu
Having Office at
Avadi-Poonamallee Road,
Phase-3, Paruthipattu,
Avadi, Chennai- 600 071. ... Petitioner
Vs.
Mr.Ramesh
The Revenue Divisional Officer,
Thiruvallur District
Thiruvallur- 602 001. ... Respondent
Prayer :
Contempt petition filed under Section 11 of Contempt of Courts Act
praying to punish the Respondent for Contempt of Court for disobeying the
order of this Court dated 16.07.2021 in W.P.No.14748 of 2021.
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https://www.mhc.tn.gov.in/judis
Contempt Petition No.560 of 2022
M.DHANDAPANI,J.
arr
For Petitioner : Mr.Thiruvengadam
For Respondent : Mr.P.Satheesh
Additional Government Pleader
ORDER
This contempt petition is filed alleging willful disobedience of the order dated 16.07.2021 made in W.P.No.14748 of 2021.
2.It is represented by the learned Additional Government Pleader appearing for the respondent that the order dated 16.07.2021 passed by this Court in W.P.No.14748 of 2021, which is the subject matter of contempt was complied with. He has also produced the proceedings of the Respondent dated 08.06.2022 to that effect.
3.In view of the above, this Contempt Petition is closed.
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