S.Subramanian vs Mr.R.Ponmudi
2021 Latest Caselaw 23207 Mad

                                                                         CONT P(MD) No.450 of 2020


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 26.11.2021

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

                                           CONT P(MD)No.450 of 2020
                                                     in
                                           W.P(MD)No.21905 of 2018


                 S.Subramanian                             ... Petitioner / Petitioner

                                                     Vs.
                 1.Mr.R.Ponmudi
                   Managing Director,
                   The Tamil Nadu State Transport
                   Corporation (Kumbakonam) Limited,
                   Kumbakonam.

                 2.Mr.A.M.Mariappan,
                   General Manager,
                   The Tamil Nadu State Transport
                   Corporation (Kumbakonam) Limited,
                   Nagapattinam Region,
                   Nagapattinam.

                 3.Mrs.S.Bama
                   Administrator,
                   The Tamil Nadu State Transport Corporation
                   Pension Fund Trust,
                   Thiruvalluvar Illam,
                   Pallavan Salai,
                   Chennai – 2.                        ... Contemnors /Respondents

                 PRAYER: Contempt Petition filed under Section 11 of the Contempt of
                 Courts Act, to commit and punish the respondents for their willful


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                         CONT P(MD) No.450 of 2020


                 disobedience of the order passed by this Court in W.P(MD)No.21905 of
                 2018, dated 26.10.2018.


                                  For Petitioner       : Mr.A.Rahul

                                  For Respondents      : Mr.P.Balasubramanian
                                                         Standing Counsel


                                                    ORDER

Alleging disobedience of the order of this Court in W.P(MD)No.21905

of 2018, dated 26.10.2018, the petitioner has preferred the present

Contempt Petition, to punish the contemnors.

2. Today, when the matter is taken up for hearing, the learned

counsels appearing on either side would submit that the order of this Court

has been complied with.

3. Recording the submissions made by the learned counsels

appearing on either side, this Contempt Petition is closed. No costs.

                                                                                26.11.2021
                 Index    : Yes / No
                 Internet : Yes / No
                 MPK

https://www.mhc.tn.gov.in/judis CONT P(MD) No.450 of 2020

To

1.The Managing Director, The Tamil Nadu State Transport Corporation (Kumbakonam) Limited, Kumbakonam.

2.The General Manager, The Tamil Nadu State Transport Corporation (Kumbakonam) Limited, Nagapattinam Region, Nagapattinam.

3. The Administrator, The Tamil Nadu State Transport Corporation Pension Fund Trust, Thiruvalluvar Illam, Pallavan Salai, Chennai – 2.

https://www.mhc.tn.gov.in/judis CONT P(MD) No.450 of 2020

S.VAIDYANATHAN, J.

MPK

JUDGMENT MADE IN

CONT P(MD)No.450 of 2020 in W.P(MD)No.21905 of 2018

26.11.2021

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