Madras High Court
Dr.K.Prasanna Venkatachalam vs Muthu Palanisamy on 26 July, 2016
Author: M.M.Sundresh
Bench: M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 26.07.2016 Coram The Hon'ble Mr. Justice M.M.SUNDRESH Cont. Petition No.1648 of 2016 Dr.K.Prasanna Venkatachalam .. Petitioner vs. Muthu Palanisamy Joint Director of School Education (HS), DPI Campus, College Road, Chennai - 6. .. Respondent Petition filed under Section 11 of Contempt of Courts Act to punish the respondent for wilful disobedience of the order passed in W.P.No.11543 of 2015 dated 11.09.2015. For Petitioner .. No appearance For Respondents .. Mr.I.Arokiasamy, Govt. Advocate ORDER
Alleging wilful disobedience of the order passed in W.P.No.11543 of 2015 dated 11.09.2015, the writ petitioner has preferred this contempt petition.
M.M.SUNDRESH, J.
mmi
2.There is no representation for the petitioner.
3.Learned Government Advocate appearing for the respondent submitted that the order of this Court has been complied with and he has also produced the proceedings of the Joint Director, School Education (Higher Secondary), Chennai - 6 in Na.Ka.No.107055/W4/E1/2013 dated 14.07.2016.
4.Since the order of this Court has been complied with, the contempt petition stands closed.
26.07.2016 mmi Cont.P.No.1648 of 2016