Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

P.Balaraman vs Venkatesan
2021 Latest Caselaw 3109 Mad

Citation : 2021 Latest Caselaw 3109 Mad
Judgement Date : 9 February, 2021

Madras High Court
P.Balaraman vs Venkatesan on 9 February, 2021
                                                                            Cont.P.No.470 of 2019


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 09.02.2021

                                                         CORAM :

                              The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
                                                           AND
                            The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                          Contempt Petition No.470 of 2019


                     P.Balaraman                                            .. Petitioner

                                                           -vs-

                     Venkatesan
                     General Manager (In-Charge)
                     Tamil Nadu State Transport Corporation
                       (Villupuram) Ltd., Thiruvannamalai Region,
                     Thiruvannamalai.                                       .. Respondent

                               Petition filed under Section 11 of the Contempt of Courts Act,

                     1971, to punish the respondent for willful disobedience of the

                     judgment dated 07.09.2018 passed in W.A.No.1353 of 2018 on the file

                     of this Court.


                                    For Petitioner           : Mr.K.M.Ramesh

                                    For Respondent           : Mr.K.J.Sivakumar



                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                             Cont.P.No.470 of 2019


                                                        ORDER

(Made by The Hon'ble Chief Justice)

Since advocate for the petitioner accepts that the relevant order

has been complied with, let the contempt proceedings be dropped and

the matter be treated as closed.



                                                                   (S.B., CJ.)      (S.K.R., J.)
                                                                             09.02.2021

                     Index          : Yes/No

                     sra

                     To

The General Manager (In-Charge) Tamil Nadu State Transport Corporation (Villupuram) Ltd., Thiruvannamalai Region, Thiruvannamalai.

https://www.mhc.tn.gov.in/judis/ Cont.P.No.470 of 2019

The Hon'ble Chief Justice and Senthilkumar Ramamoorthy, J.

(sra)

Cont.P.No.470 of 2019

09.02.2021

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter