M/S Calyx Chemicals & ... vs Mr.K. Jayaganesh
2021 Latest Caselaw 22742 Mad

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                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATE : 19.11.2021

                                                              CORAM

                                     THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                            CONTEMPT PETITION NO. 809 OF 2021

                     M/s Calyx Chemicals & Pharmeceuticals Ltd.
                     (Through its authorized signatory)
                     Unit No.110, Marwah's Complex,
                     KrishnalalMarwah Marg, Off.Saki Vihar Road,
                     Andheri (East),
                     Mumbai-400072, Maharashtra, India                                 .. Petitioner

                                                                - Vs -

                     1. Mr.K. Jayaganesh
                        Office of Additional
                        Director of Enforcement
                        Directorate of Enforcement, Southern Regional Office,
                        3rd Floor, Murugesa Complex,
                        No.84, Greams Road,
                        Chennai-600006.

                     2. Mr. Smitesh Shah
                        C/o Vatika Business Center,
                        Supreme Business Partk, B-Wing,
                        7th floor, Hiranandani Gardens,
                        Powai-Mumbai-400076                                            .. Respondents


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

                     punish the respondent for wilful disobedience of the order passed by this Court in

                     W.P. No.7950 of 2020 dated 04.06.2020.

                                        For Petitioner      : Mr. M.V. Swaroop

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

This petition has been filed by the petitioner praying this Court to punish the

respondent for wilful disobedience of the order passed by this Court in W.P.

No.7950 of 2020 dated 04.06.2020.

2. When the matter was taken up, it is submitted that the order passed by

this Court has been complied with. Recording the said statement as to compliance,

this contempt petition stands closed. However, there shall be no order as to costs.

19.11.2021 Index : Yes/No Internet : Yes/No NHS

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

M.DHANDAPANI,

J

NHS

CONT. PTN. NO. 809 OF 2021

19.11.2021

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