Hatsun Agro Product Ltd vs B. Ravi
2021 Latest Caselaw 22295 Mad

                                                                                 Cont.P. No.1454 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 12.11.2021

                                                         CORAM:

                            THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                                Cont.P. No.1454 of 2021
                                              (Through Video Conference)

                Hatsun Agro Product Ltd.,
                Having registered office at,
                No.1/20-A, Rajiv Gandhi Salai (OMR),
                Karapakkam, Chennai-600 097
                And also carrying on its business at:
                Old No.AD-83/New No.AD13,
                Anna Nagar, Opp.IOB Towers Branch,
                Chennai-600 040                                                  ...Petitioner
                                                          Vs.

                B. Ravi                                                  .... Respondent
                PRAYER: Petition filed under Section 11 of the Contempt of Courts Act, to
                punish the respondent and its proprietor B.Ravi for committing contempt
                against this Court for not complying with the judgment dated 26.11.2019
                passed in C.S.No.786 of 2014.
                                        For Petitioner     : Mr.Surya Senthil,
                                                             For M/S.Surana and Surana.

                                                     ORDER

This Contempt Petition has been filed to punish the respondent on the

ground that the respondent has violated the decree passed in favour of the

applicant in C.S.No.786 of 2014 by judgment and decree dated 26.11.2019.

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

Cont.P. No.1454 of 2021

N. SATHISH KUMAR, J.,

sts/gd

2. At the outset, this Court is of the view that the Contempt Petition is not

maintainable. According to this Court, first of all, the applicant has to execute

the decree passed in C.S.No.786 of 2014 dated 26.11.2019 as per law.

Accordingly, the Contempt Petition is closed.

12.11.2021

Index: Yes/No Speaking order/non-speaking order

gd/sts

Order made in Cont.P. No.1454 of 2021

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