Bhushan Goyal vs Mr.S.K.Das on 1 April, 2022

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Madras High Court

Bhushan Goyal vs Mr.S.K.Das on 1 April, 2022

Bench: V.Bharathidasan

                                                                             Cont.P. No.74 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 01.04.2022

                                                       CORAM

                              THE HONOURABLE MR. JUSTICE V.BHARATHIDASAN

                                              Cont. P. No. 74 of 2022
                                                        in
                                              W.P. No. 28273 of 2016

                     Bhushan Goyal,
                     Proprietor,
                     M/s.Chanda Softy Icecreams,
                     G-7, Wellingdon Estate,
                     53, Ethiraj Salai, Egmore,
                     Chennai-600 105.                                          ... Petitioner


                                              Versus

                     Mr.S.K.Das,
                     Assistant General Manager,
                     Ethiraj Salai Branch,
                     Ethiraj Salai, Egmore,
                     Chennai-600 008.                                          ... Respondent


                     PRAYER : Contempt Petition has been filed under Section 11 of Contempt

                     of Court Act, 1971, praying to issue notice to the respondent to show cause



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                                                                                  Cont.P. No.74 of 2022

                     as to why he should not be punished for having committed contempt of this

                     Hon'ble Court's order dated 17.02.2020 passed in W.P.No.28273 of 2016

                     and punish him for such disobedience in accordance with law.


                                     For Petitioner               : Mr.R.Parthasarathy

                                     For Respondent               : Mr.Jayesh B. Dolia


                                                          ORDER

Earlier, this Court by an order dated 17.02.2020 in W.P.No.28273 of 2016 directed the 1st respondent Bank to consider the complaint dated 24.02.2016 given by the petitioner with regard to the wrongful debits in his bank account bearing A/c. No. 859708801, on 23.02.2016 and 24.02.2016 totally amounting to Rs.7,40,085/- and pass final orders on merits and in accordance with law within a period of eight weeks. Alleging that the order has not been complied within a stipulated period, the present Contempt Petition has been filed.

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2. Today, when the matter taken up for hearing, Mr.Jayesh B.Dolia, learned counsel appearing for respondent Bank submitted that, in pursuant to the order passed by this Court, the respondent Bank passed an order rejecting the petitioner's claim. Hence, this Contempt Petition may be closed.

3. Considering the fact that the order passed by this Court has been duly complied with, no further adjudication is required. However, if the petitioner has any grievance over the same, he can very well challenge the same in the manner known to law. Accordingly, this Contempt Petition stands closed.

01.04.2022 rpp To Mr.S.K.Das, Assistant General Manager, Ethiraj Salai Branch, Ethiraj Salai, Egmore, Chennai-600 008.

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rpp Cont. P. No.74 of 2022 01.04.2022 4/4 https://www.mhc.tn.gov.in/judis

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