P.Meenakshi Sundaram vs R.Rengarajan on 6 November, 2017

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Madras High Court

P.Meenakshi Sundaram vs R.Rengarajan on 6 November, 2017

Bench: K.Kalyanasundaram

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 06.11.2017  

CORAM   

THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM                

CONT P(MD)No.1573 of 2016   
in
W.P.(MD)No.6003 of 2016  


P.Meenakshi Sundaram   
                                                                 ... Petitioner         
                                        
Vs.


1.R.Rengarajan, 
   The Managing Director,
   Tamilnadu State Transport Corportion
           (Kumbakonam) Limited,
   Kumbakonam, Thanjavur District.

2.A.Dharmaraj, 
   The General Manager,
   Tamilnadu State Transport Corporation
           (Kumbakonam) Limited,
   Karaikudi, Sivagangai District.

3.Arumugam,  
   The Administrative Officer,
   Tamilnadu State Transport Pension
                 Fund Trust,
   Thiruvalluvar Illam,
   Pallavansalai,
   Chennai-600 002.                             
                                                   ... Contemnors/Respondents 


Prayer:  Contempt Petition is filed under Section 11 of Contempt of Courts
Act, to punish the respondents for their willful, deliberate, disobedience
of the order of this Court made in W.P.(MD)No.6003 of 2016 dated 28.03.2016.

!For Petitioner           :Mr.D.Senthil 

^For Respondents 1 & 2  :Mr.D.Sivaraman  
                         For 3rd Respondent        :Mr.A.P.Muthupandian
                                                

:ORDER

This contempt petition has been filed to punish the respondents for their willful, deliberate, disobedience of the order of this Court made in W.P.(MD)No.6003 of 2016 dated 28.03.2016.

2.Heard, Mr.D.Senthil, learned counsel appearing for the petitioner, Mr.D.Sivaraman, learned counsel appearing for the first and second respondents and Mr.A.P.Muthupandian, learned counsel appearing for the third respondent.

3.The learned counsel appearing for the petitioner as well as respondents submitted that entire amount has been paid. Except interest on computation.

4.Recording the statement, this contempt petition is closed with a direction to the respondents to pay the balance amount within a period of two months from the date of receipt of a copy of this order. Failing which, the petitioner is permitted to revive the petition.

1.The Managing Director, Tamilnadu State Transport Corportion (Kumbakonam) Limited, Kumbakonam, Thanjavur District.

2.The General Manager, Tamilnadu State Transport Corporation (Kumbakonam) Limited, Karaikudi, Sivagangai District.

3.The Administrative Officer, Tamilnadu State Transport Pension Fund Trust, Thiruvalluvar Illam, Pallavansalai, Chennai-600 002.

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