Madras High Court
Al Ameen Green Energy Private ... vs Mr.Vikram Kapur on 12 August, 2022
Sub Application (OS) No.542 of 2021
in Contempt Petition No.445 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.08.2022
CORAM
THE HON'BLE MR.JUSTICE R.MAHADEVAN
Sub Application (OS) No.542 of 2021
in
Contempt Petition No.445 of 2019
Al Ameen Green Energy Private Limited,
Rep. by its Chairman - M.Basheer Ahamed,
Green Palace Complex,
No.67, Ramaswamy Street,
Mannady, Chennai 600001. ... Petitioner
-Vs-
1. Mr.Vikram Kapur,
Chairman-cum-Managing Director,
Tamil Nadu Generation and Distribution Corporation Ltd.,
TANGEDCO, 2nd Floor, Eastern Wing,
NPKRR Maligai, No.144, Anna Salai,
Chennai 600 002.
2. Mr.Subramaniam
The Chief Engineer/Non Conventional Energy Sources (NCES),
2nd Floor, Eastern Wing,
NPKRR Maligai,
No.144, Anna Salai,
Chennai 600 002. ... Respondents
Prayer: Petition filed under Section 151 CPC, to reopen the Contempt
Petition No.445 of 2019.
1/4
https://www.mhc.tn.gov.in/judis
Sub Application (OS) No.542 of 2021
in Contempt Petition No.445 of 2019
For Petitioner : Mr.SHaja Mohideen Gisthi
For Respondent : Mr.J.Ravindran, Additional Advocate General
asst. by Jai Venkatesh, Govt. Advocate
ORDER
Originally, the petitioner has preferred contempt petition bearing
No.445 of 2019 for the alleged disobedience of the order of this court dated
28.09.2018 in WP.No.224 of 2018. By order dated 06.03.2020, this court
closed the said contempt petition, in view of the order passed in
WP.No.4178 of 2019, filed by the petitioner. The operative portion of the
said order is extracted below for ready reference:
"13.In view of the above stated circumstances, the writ petition is
allowed and the impugned proceedings dated 08.02.2019 passed by the
second respondent is set aside and the respondents are directed to pass
appropriate orders on the petitioner's representation dated 26.09.2018, as
per the guidelines stated in the orders passed on 18.09.2017 by the fifth
respondent cancelling the Noted on Record Letters, within a period of six
weeks from the date of receipt of a copy of this order. No costs.
Consequently, the connected miscellaneous petitions are closed.
14.In view of the above order passed in WP.No.4178 of 2019, the
contempt petition in Cont.P.No.445 of 2019 does not survive for
consideration and accordingly the same is closed."
2.Now, the petitioner has come up with this sub application seeking
to reopen the Contempt Petition No.445 of 2019, stating that as directed by
this court, they sent a representation on 03.07.2020 to the respondent, but
no action was taken on the same.
3.Today, when the matter was taken up for consideration, the learned
https://www.mhc.tn.gov.in/judis
Sub Application (OS) No.542 of 2021
in Contempt Petition No.445 of 2019
Additional Advocate General appearing for the respondents submitted that
the respondent authorities filed a writ appeal in WA.No.82 of 2022 as
against the order of this court dated 06.03.2020 in WP.No.4178 of 2019 and
by judgment dated 02.08.2022, the said writ appeal was disposed of in the
following terms:
"2. Looking into the fact that the writ appellants would pass orders in
compliance of the impugned order of the learned Single Judge, we stay
the contempt proceedings and dispose of the present Writ Appeal with a
direction to the writ appellants to pass appropriate orders, as directed by
the learned Single Judge, within a period of two weeks."
In view of the above, nothing survives for further adjudication herein,
according to the learned Additional Advocate General.
4.Recording the aforesaid submission made on the side of the
respondents, this sub application stands closed.
12.08.2022
Index : Yes/No
Internet : Yes/No
pvs
R.MAHADEVAN, J.
https://www.mhc.tn.gov.in/judis
Sub Application (OS) No.542 of 2021
in Contempt Petition No.445 of 2019
pvs
Sub Application (OS) No.542 of 2021
in
Contempt Petition No.445 of 2019
12.08.2022
https://www.mhc.tn.gov.in/judis
