M.Marimuthu George vs Presently Shifted To
2021 Latest Caselaw 4079 Mad

                                                                      Contempt Petition No.40 of 2015



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED:    17.02.2021

                                                          CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                              AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                             Contempt Petition No.40 of 2015


                     M.Marimuthu George                                         ...    Petitioner

                                                              Vs

                     V.K.Jeyakodi, I.A.S.,
                     Special Commissioner for the Disabled,
                     No.15/1, Model School Road,
                     Thousand Lights, Chennai – 6.

                     Presently shifted to:-
                     Jawaharlal Ring Road,
                     K.K. Nagar, Chennai – 600 078.                             ...   Respondent


                     Prayer: Petition filed under Section 11 of the Contempt of Courts Act,
                     1971 to punish the respondent for willful disobedience of the judgment
                     dated 07.02.2011 in Contempt Petition No.117 of 2011.


                                    For Petitioner             : Mr.L.Chandrakumar

                                    For Respondent             : Mr.K.S.Suresh
                                                                 Government Advocate


                     __________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                            Contempt Petition No.40 of 2015




                                                            ORDER

(Order of the Court was made by the Hon'ble Chief Justice)

Since the petitioner says that the relevant order has been

complied with and such position is corroborated by learned

Government Advocate, the contempt proceedings are dropped.

Contempt Petition No.40 of 2015 is disposed of. No costs.

(S.B., CJ.) (S.K.R., J.) 17.02.2021

Index : No sasi

__________

https://www.mhc.tn.gov.in/judis/ Contempt Petition No.40 of 2015

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(sasi)

Contempt Petition No.40 of 2015

17.02.2021

__________

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