Balakrishnan vs Courts Act
2021 Latest Caselaw 21081 Mad

                                                                               CONT.P.(MD)No.43 of 2005


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 21.10.2021

                                                          CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               CONT.P.(MD)No.43 of 2005
                                                           in
                                                 C.M.P.No.6506 of 2003
                                                           in
                                                   S.A.No.677 of 2003

                     1.Balakrishnan
                     2.Muthu Palavesan                                    ... Petitioners

                                                            Vs.
                     Janaki Ammal                                         ... Contemnor


                     Prayer: Contempt petition is filed under Section 12 of the Contempt of

                     Courts Act, to punish the respondent for the violation of the order of this

                     Court dated 18.08.2003 in C.M.P.No.6506 of 2003 in S.A.No.677 of

                     2003.


                                   For Petitioners      : Mrs.Porkodi Karnan

                                   For Respondent       : No appearance




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https://www.mhc.tn.gov.in/judis/
                                                                            CONT.P.(MD)No.43 of 2005


                                                                     G.R.SWAMINATHAN,J.

                                                                                                ias


                                                       ORDER

In view of the judgment passed in S.A.No.677 of 2003, nothing

survives for further adjudication in this contempt petition. Hence, this

contempt petition is closed.

                                                                              21.10.2021

                     Index         : Yes / No
                     Internet      : Yes/ No
                     ias

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.

CONT.P.(MD)No.43 of 2005 in C.M.P.No.6506 of 2003 in S.A.No.677 of 2003

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