K.Saravanan vs Thiru Niranjan Mardi Ias
2021 Latest Caselaw 14315 Mad

                                                                       Cont.P.No.1587 of 2013

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 16.07.2021

                                                   CORAM :

                                    THE HON'BLE MR.JUSTICE N.KIRUBAKARAN
                                                     and
                                   THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                              Cont.P.No.1587 of 2013
                     1.K.Saravanan,
                     Inspector of Police,
                     Central Bureau of Investigation,
                     Anti-Corruption Branch,
                     Shastri Bhawan,
                     Chennai 600 006.

                     2.S.Prabakaran,
                     Inspector of Police,
                     Economic Offences Wing,
                     CCIW CID,
                     Anna Nagar, Chennai 600 040.

                     3.R.Ranjith Singh,
                     Inspector of Police,
                     Central Bureau of Investigation,
                     Anti-Corruption Branch,
                     Shastri Bhawan,
                     Chennai 600 006.                                       ... Petitioners

                                                          Vs

                     1.Thiru Niranjan Mardi IAS,
                     Principal Secretary to Government,
                     Home Department,
                     Secretariat,
                     Chennai 600 009.

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                                                                                Cont.P.No.1587 of 2013



                     2.Thiru K.Ramanujam IPS,
                     Director General of Police,
                     Chennai 600 004.                                              ... Respondents

                     PRAYER : Contempt Petition filed under Section 11 of Contempt of
                     Courts Act praying to punish the Respondent for wilfully disobeying the
                     Judgment of a Division Bench of this Court in W.P.No.20728 of 2012
                     dated 05.04.2013.

                                             For Petitioners     : Mr.M.Radhakrishnan.

                                             For Respondents     : Mrs.R.Anitha, State
                                                                   Government Counsel.

                                                         ORDER

(Order of the Court was delivered by N.KIRUBAKARAN, J)

The matter has been heard through "Video Conference".

2.It is seen from the records that the order has been passed on

05.04.2013 in W.P.No.20728 of 2012 and since the said order has not

been complied with, this Contempt Petition has been filed.

3.Heard Mr.M.Radhakrishnan, Learned Counsel for the

Petitioners and Mrs.R.Anitha, Learned State Government Counsel

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Cont.P.No.1587 of 2013

appearing for the Respondents.

4.Since the contempt petition is of the year 2013, this Court

closes this contempt petition for the present and gives liberty to the

Petitioners to approach this Court, if they feel that their grievance is not

addressed. No costs.

                                                               (N.K.K.,J.)         (T.V.T.S.,J.)
                                                                          16.07.2021
                     ay/rri

                     Index:Yes/No
                     Internet:Yes/No

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Cont.P.No.1587 of 2013

N.KIRUBAKARAN, J.

and T.V.THAMILSELVI, J.

ay/rri

Cont.P.No.1587 of 2013

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

Cont.P.No.1587 of 2013

Dated: 16.07.2021

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