Sasikala vs Mr.P. Chelladurai
2021 Latest Caselaw 19855 Mad

                                                                                 Cont.P.No. 159 of 2020

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 28.09.2021

                                                       CORAM

                            THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN

                                                         AND

                              THE HONOURABLE MR. JUSTICE A.A. NAKKIRAN

                                           Contempt Petition No. 159 of 2020

                      1.    Sasikala
                      2.    S. Aravind
                      3.    S. Vaishnavi                         ..Petitioners
                                                         Vs.
                      Mr.P. Chelladurai,
                      National Insurance Company Office
                      at Office no:1631/1B,
                      First Floor,
                      Salem-Bhavani Main Road,
                      Sangagiri,
                      Salem.                                       ..Respondent
                      Prayer:      Petition under Section 11 of the Contempt of Courts Act, 1971,
                      to punish the respondent for disobeying the orders of the Hon'ble Court
                      dated 16.09.2016 made in C.M.A. No. 2592/2015.
                                                                        S. VAIDYANATHAN,J.

                                                                                                AND

                                                                            A.A. NAKKIRAN,J.



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                                                                                   Cont.P.No. 159 of 2020

                                                                                                      nv
                            For Petitioner     ::    Ms.P. Bagyalakshmi

                                                       ORDER

When the matter is taken up, it is submitted by Ms.P.

Bagyalakshmi, learned counsel for the petitioner that the amount has been

paid, however, there has been some delay in disbursing the same.

2. Since the judgment of this Court dated 16.09.2016 made in

C.M.A. No. 2592/2015 has been complied with, there is no need to further

probe into the contempt petition and the same is closed.

                                                                              (S.V.N.J.)    (A.A.N.J.)
                      nv                                    28.09.2021


                                                                          Cont.P. No. 159 of 2020




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