S. Nagarathinam vs Thiru. Kumar Jayanth
2021 Latest Caselaw 18241 Mad

                                                                                     Cont.P.No.1414 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 06.09.2021

                                                              CORAM :

                                   THE HON'BLE MR. JUSTICE T.S. SIVAGNANAM
                                                               AND
                  THE HON'BLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                   Cont.P.No.1414 of 2015


                  S. Nagarathinam                                                     ... Petitioner

                                                               Vs.

                  Thiru. Kumar Jayanth, I.A.S.,
                  Secretary to Government,
                  Small Industries Department,
                  Fort St. George,
                  Chennai – 600 009.                                                  ... Respondent


                                   Petition filed under Section 11 the Contempt of Courts Act to punish
                  the respondent for willful disobedience of the order made in W.A.No.2106 of
                  2012 dated 29.11.2012.



                                             For Petitioner          : Mr.M. Ravi

                                             For Respondent          : Mr.M.Venkateswaran
                                                                       Government Advocate



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


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                                                                                     Cont.P.No.1414 of 2015



                                                                     T.S. SIVAGNANAM, J.
                                                                                    and
                                                        SATHI KUMAR SUKUMARA KURUP, J.

                                                                                                jeni/mkn
                                                         ORDER

(Order of the Court was made by T.S. SIVAGNANAM, J.) (Through video conferencing)

The respondent has filed a compliance affidavit, complying with the

judgment and order in W.A.No.2106 of 2012, dated 29.11.2012.

2.The compliance affidavit is placed on record. This Contempt

Petition is closed. The appearance of the respondent/contemnor is dispensed

with.

                                                                          (T.S.S., J.)    (S.S.K., J.)
                                                                                  06.09.2021
                  jeni/mkn

                  To

The Secretary to Government, Small Industries Department, Fort St. George, Chennai – 600 009.

Cont.P.No.1414 of 2015

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