Selvi J Jayalalithaa vs R.Rajagopal Alias R.R.Gopal on 23 March, 2021

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Madras High Court

Selvi J Jayalalithaa vs R.Rajagopal Alias R.R.Gopal on 23 March, 2021

Author: N.Kirubakaran

Bench: N.Kirubakaran, P.D.Audikesavalu

                                                                         Cont.P.No.1114 of 2013

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 23.03.2021

                                                       CORAM :

                                    THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN
                                                        AND
                                   THE HONOURABLE MR.JUSTICE P.D.AUDIKESAVALU
                                                Cont.P.No.1114 of 2013
                                                         and
                                               Sub.Appl.No.249 of 2013
                  Selvi J Jayalalithaa                                         ...Petitioner

                                                         Vs

                  1.R.Rajagopal alias R.R.Gopal,
                    alias Nakkheeran Gopal,
                    Editor, Printer & Publisher of
                    Nakkheeran (Bi-weekly),
                    Nakkheeran Publications,
                    Nakkheeran Printers and Binders,
                    105, Jani Jahan Khan Road,
                    Royapettah, Chennai - 600 014.

                  2.A.Kamaraj,
                    Associate Editor,
                    Nakkheeran (Bi-weekly),
                    Nakkheeran Publications,
                    Nakkheeran Printers and Binders,
                    105, Jani Jahan Khan Road,
                    Royapettah, Chennai - 600 014.                         ... Respondents



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https://www.mhc.tn.gov.in/judis/
                                                                                      Cont.P.No.1114 of 2013

                  PRAYER : Contempt Petition filed under Section 11 of Contempt of Courts Act

                  read with Order 39 Rule 2 (A) of Civil Procedure Code, praying to punish the

                  respondents for having willfully disobeyed the orders of this Court dated

                  06.04.2006 made in O.S.A.No.86 of 2006.



                                        For Petitioner     : Mr.R.Vivek for Mr.S.Senthil.


                                                         ORDER

(Order of the court was made by N.KIRUBAKARAN.J.,) The matter was heard through "Video Conference".

2.Even though the Contempt Petition has been filed in the year 2013 alleging that the order passed in O.S.A. No. 86 of 2006 dated 06.04.2006 has not been complied with, thereafter, it did not come up for hearing and no notice was ordered.

After a long time, it has surfaced now. However, in the meanwhile, the Petitioner passed away. Learned Counsel for the Petitioner submits that in view of passing away of the Petitioner, the Contempt Petition could be closed.

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https://www.mhc.tn.gov.in/judis/ Cont.P.No.1114 of 2013

3.Accordingly, this Contempt Petition is closed. No costs. Consequently, connected Miscellaneous Petition is closed.

                                                                     [N.K.K.,J.]     [P.D.A.,J.]
                                                                             23.03.2021
                  Maya/ay

                  Index: Yes/No
                  Internet: Yes/No




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https://www.mhc.tn.gov.in/judis/ Cont.P.No.1114 of 2013 N.KIRUBAKARAN, J.

AND P.D.AUDIKESAVALU, J.

ay Cont.P.No.1114 of 2013 and Sub.Appl.No.249 of 2013 Dated:23.03.2021 4/4 https://www.mhc.tn.gov.in/judis/

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