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Thara vs K.S.Dinesh Babu
2021 Latest Caselaw 23451 Mad

Citation : 2021 Latest Caselaw 23451 Mad
Judgement Date : 30 November, 2021

Madras High Court
Thara vs K.S.Dinesh Babu on 30 November, 2021
                                                                   CONT.P(MD).SR.No.47300 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 30.11.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                         CONT.P.(MD)SR.No.47300 of 2021
                                                      in
                                            S.A.(MD)No.1630 of 1995

                     M.K.Suresh(died)
                     K.R.Sudharsan(died)
                     1.Thara
                     2.M.S.Aravind
                     3.M.S.Aswath
                     4.M.S.Jai Deep
                     5.K.S.Aruna
                     6.K.S.Aswath Babu
                     7.Ambika                                               ... Petitioners

                                                        Vs.

                     1.K.S.Dinesh Babu
                     2.K.S.Mahesh Babu                                      ... Respondents


                     Prayer: Contempt Petition filed under Section 11 of Contempt of Courts
                     Act, 1971, to take the above Contempt Petition on file and issue
                     summons to the respondents herein and deal with them in accordance
                     with law for their wilful disobedience of the judgment and decree dated
                     12.01.2010, made in S.A.No.1630 of 1995.


                                    For Petitioners   : Mr.C.Vakeeswaran
                                    For Respondents : No appearance

https://www.mhc.tn.gov.in/judis
                     1/3
                                                                        CONT.P(MD).SR.No.47300 of 2021




                                                         ORDER

The learned counsel for the petitioners has made an endorsement

seeking permission of this Court to withdraw this Contempt Petition at

the SR stage. The petitioner is permitted to withdraw the same.

Accordingly, this Contempt Petition is dismissed as withdrawn at the SR

stage with liberty to file an independent suit.


                                                                                30.11.2021


                     Index             : Yes/No
                     Internet          : Yes/No
                     gbg/btr


Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

CONT.P(MD).SR.No.47300 of 2021

R.VIJAYAKUMAR,J.

gbg/btr

CONT.P.(MD)SR.No.47300 of 2021 in S.A.(MD)No.1630 of 1995

Dated:

30.11.2021

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

 
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