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M/S.Rv Media Solutions vs 6 Ms.Leena Lalith Kumar Propriet
2021 Latest Caselaw 22752 Mad

Citation : 2021 Latest Caselaw 22752 Mad
Judgement Date : 19 November, 2021

Madras High Court
M/S.Rv Media Solutions vs 6 Ms.Leena Lalith Kumar Propriet on 19 November, 2021
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 19.11.2021

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                         Contempt Petition No.186 of 2019


                M/s.RV MEDIA SOLUTIONS
                REPRESENTED BY ITS PARTNER MR. M. RAVINDRAN
                NO. 6 POES ROAD,
                THIRD STREET
                CHENNAI-600 018.                                                ...Petitioner


                                                    . Vs.



                1 Mr.M.S.SHARAVANAN, PROPRIETOR
                   M/S. SRI GREEN PRODUCTIONS PRAMEELA TOWERS
                   4TH FLOOR NO. 13B PULLIYUR 1ST LANE
                   KODAMBAKKAM,
                  CHENNAI-600 024.

                2 Mr.CJ JAYAKUMAR, PROPRIETOR
                  M/S. CAMEO FILMS NO. 59 VIJAYARAGHAVA ROAD
                  T.NAGAR
                  CHENNAI-600 017.

                3 A.ALAGARSWAMY

                4     K.KALIAPPAN

                5    R.D.GOMATHY PROPRIETRIX
                     M/S. GOKUL FILMS RELEASE NO. 69 ARIYA
                     ARCADE GRK LINK ROAD, CUDDALORE-607 002.




https://www.mhc.tn.gov.in/judis
                Page No.1/4
                6 Ms.LEENA LALITH KUMAR PROPRIET
                  RIX M/S. SEVEN SCREEN STUDIO
                  NO. 37/4, POTTERS STREET, SAIDAPET
                CHENNAI-600015.                                                         ... RESPONDENTS




                PRAYER : Contempt Petition filed under Section 11 of the Contempt of Courts Act,
                1971, to punish the respondents for the wilful disobedience of the orders of this
                Hon'ble Court dated 29.08.2018 made in Application No.6482 of 2018 and
                O.A.No.795 of 2018 and C.S.No.601 of 2018.




                                            For Petitioner      : Mr.K.Harishankar


                                            For Respondents     : Mr.Ahmad Associates
                                                                 for R1

                                                                 Mr.Om Sairam
                                                                 for (Legal counsel)

                                                                Mr.D.Ravichander
                                                                for R 5

                                                                Mr.A.Umasankar
                                                               for R 6




                                                              ORDER

This Contempt Petition has been filed to punish the respondents for the

contempt of order of this Court made in Application No.6482 of 2018 and O.A.No.795

of 2018 and C.S.No.601 of 2018, dated 29.08.2018.

https://www.mhc.tn.gov.in/judis Page No.2/4

2.By virtue of the fact that the suit itself was disposed of by judgment and

decree dated 27.10.2021, no further orders are required to be passed in this

contempt petition.

3.Accordingly, this contempt petition is closed.




                                                                                                19.11.2021

                Internet           : Yes
                KP




https://www.mhc.tn.gov.in/judis Page No.3/4 N.ANAND VENKATESH.,J.

KP

Contempt Petition No.186 of 2019

19.11.2021

https://www.mhc.tn.gov.in/judis Page No.4/4

 
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