Madras High Court
S.Ramadass vs M.Krishnan on 13 December, 2021
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
CONT.P.(MD)No.1595 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.12.2021
CORAM
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
CONT.P.(MD)No.1595 of 2021
S.Ramadass ... Petitioner
vs.
M.Krishnan, B.E.,
Chief Engineer,
Water Resource Organisation,
Public Works Department, Madurai. ... Respondent
PRAYER: Contempt Petition filed under Section 11 of the Contempt of
Courts Act, to punish the contemnor/second respondent under the
Contempt of Court Act for wilful disobedience of order of this Court
passed in W.P.(MD)No.14506 of 2021, dated 17.08.2021.
For Petitioner :Mr.H.Arumugam
For Respondent :Mr.N.Satheesh Kumar
Additional Government Pleader
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https://www.mhc.tn.gov.in/judis
CONT.P.(MD)No.1595 of 2021
C.V.KARTHIKEYAN, J.
cmr
ORDER
Order has been passed in compliance with the direction of this Court, dated 17.08.2021. The copy of the order had also been served on the petitioner. Hence, nothing survives in this Contempt Petition.
Therefore, the Contempt Petition is closed.
Index :Yes / No 13.12.2021
Internet :Yes
cmr
To
The Chief Engineer,
Water Resource Organisation, Public Works Department, Madurai.
Order made in CONT.P.(MD)No.1595 of 2021 2/2 https://www.mhc.tn.gov.in/judis