Madras High Court
Dr.K.Santhanam vs Mr.P.Velsamy on 4 January, 2022
Author: M.Govindaraj
Bench: M.Govindaraj
Contempt Petition No.581 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.01.2022
CORAM:
THE HONOURABLE MR.JUSTICE M.GOVINDARAJ
Contempt Petition No.581 of 2021
Dr.K.Santhanam ... Petitioner
Vs.
1. Mr.P.Velsamy
2. Mr.C.Kathiravan, I.A.S.
3. Mr.K.Perumal ... Respondents
PRAYER: The Contempt Petition is filed under Section 11 of the Contempt of
Courts Act, 1971, to punish the respondent herein for wilful disobedience of the
order passed by this Court dated 23.01.2020 in W.P.No.34155 of 2012.
For Petitioner : M/s.Eswar Kumar and Rao
For Respondents : M/s.P.Sanjay Gandhi
Additional Government Pleader
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https://www.mhc.tn.gov.in/judis
Contempt Petition No.581 of 2021
M. GOVINDARAJ, J.
asi
ORDER
The learned Additional Government Pleader for the respondents submits that the order passed by this Court has been complied with and he has filed a status report to that effect. The Status Report discloses that the pension for the month of October, 2021, and November, 2021, to the tune of Rs.22,862/- was deposited in the bank account of the petitioner and it is further submitted that the pension will be deposited every month to the bank account of the petitioner.
2. Recording the submission made by the learned Additional Government Pleader for the respondents, this Contempt Petition is closed.
04.01.2022 asi Contempt Petition No.581 of 2021 https://www.mhc.tn.gov.in/judis