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Y.Sahayadhas vs Unknown
2021 Latest Caselaw 23830 Mad

Citation : 2021 Latest Caselaw 23830 Mad
Judgement Date : 3 December, 2021

Madras High Court
Y.Sahayadhas vs Unknown on 3 December, 2021
                                                                  Cont.P(MD)SR.Nos.541 to 558 of 2021



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 03.12.2021

                                                   CORAM:

                             THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                and
                             THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN


                                    Cont.P(MD)SR.Nos.541 to 558 of 2021
                                                  and
                                       Sub.A(MD)Nos.4 to 21 of 2021

                     Cont.P(MD).SR541 of 2021:

                     Y.Sahayadhas                           ... Petitioner/2nd respondent

                                                      Vs.
                     P.Michael Xavier,
                     The Executive Engineer,
                     TWAD Board RWS Division,
                     No.1C, Observatory Street,
                     Nagercoil-01,
                     Kanyakumari District.                  ... Contemnor/Appellant

                     PRAYER: Contempt Petition filed under Section 11 of the Contempt of
                     Courts Act, 1971, to punish the Contemnor/Appellant for his wilful
                     disobedience of the judgment passed by this Court in W.A(MD)No.287
                     of 2015, dated 01.06.2015.
                                       For Petitioner : Mr.R.J.Karthick



                     1/3



https://www.mhc.tn.gov.in/judis
                                                                          Cont.P(MD)SR.Nos.541 to 558 of 2021




                                                     COMMON ORDER

                     S.VAIDYANATHAN, J.

and DR.G.JAYACHANDRAN, J.

It is represented by the learned Counsel appearing on behalf of the

petitioners in all petitions that the order in question has been complied

with. Recording the same, these contempt petitions are closed.

Consequently, connected sub applications are closed.

                                                                          [S.V.N.,J.]            [G.J.,J.]
                                                                                 03.12.2021
                     Index : Yes / No
                     Internet : Yes / No
                     PJL

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis Cont.P(MD)SR.Nos.541 to 558 of 2021

S.VAIDYANATHAN, J.

and DR.G.JAYACHANDRAN, J.

PJL

Cont.P(MD)SR.Nos.541 to 558 of 2021 and Sub.A(MD)Nos.4 to 21 of 2021

03.12.2021

https://www.mhc.tn.gov.in/judis

 
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