Madras High Court
P.Subramani vs P.Ajayan on 24 November, 2020
Author: M.M.Sundresh
Bench: M.M.Sundresh
Contempt Petition No.1259 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.11.2020
CORAM
THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
Contempt Petition No.1259 of 2016
P.Subramani ... Petitioner
Vs.
P.Ajayan, S/o P.Ragavan,
Zonal Manager(South),
Ghatge Patil Transports Ltd.,
New No.56,(Old No.58),Ellis Road,
Chennai-600 002. ... Respondent
Contempt petition is filed under Sections 11 of the Contempt of
Courts Act, 1971, to punish the respondent for having violated and wilfully
disobeyed the order made in WPMPNo.1 of 2011 in W.P.No.19059 of 2010,
dated 10.04.2014.
For Petitioner : Mr.K.Elango
For Respondents : Mr.X.Selvam Sundar
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Contempt Petition No.1259 of 2016
M.M.SUNDRESH,J.
raa
ORDER
When the contempt petition is taken up for hearing, the learned counsel appearing for the petitioner submitted that the order passed by this Court in WPMP No.1 of 2011 in W.P.No.19059 of 2010, dated 10.04.2014 has been complied with.
2. Recording the same, the contempt petition stands closed.
24.11.2020 raa Cont. P.No.1259 of 2016 2/2 http://www.judis.nic.in