N.Shanmugam vs Deepa M.Damor
2022 Latest Caselaw 470 Mad

                                                                                    Cont. P. Nos. 3 to 5 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 07.01.2022

                                                          CORAM

                                  THE HONOURABLE MR. JUSTICE R. MAHADEVAN
                                                           AND
                          THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ
                                            Contempt Petition Nos. 3 to 5 of 2018
                                                 in W.P. No. 1112 of 2012

                N.Shanmugam                                          .. Petitioner in Cont.P.No.3/2018

                M.Chinnasamy                                         .. Petitioner in Cont.P.No.4/2018

                N.Senniyappan                                        .. Petitioner in Cont.P.No.5/2018

                                                           Versus

                1. Deepa M.Damor, IPS
                   Deputy Inspector General of Police
                   Coimbatore Range, Coimbatore.

                2. Dr. Sivakumar, IPS
                   Superintendent of Police
                   Erode District.                                   .. Respondents in all Cont. Pttns.



                          Petitions filed under Section 11 of the Contempts of Court Act, 1971, to
                punish the respondents for violating and wilfully disobeying the common
                judgment dated 25.11.2013 in W.A. Nos. 1112, 1113 and 1114 of 2012.




                                   For Petitioners    :     Mr.N.Krishnakumar
https://www.mhc.tn.gov.in/judis



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                                                                                  Cont. P. Nos. 3 to 5 of 2018




                                               COMMON ORDER

                              (Order of the Court was made by R.MAHADEVAN, J.)
                          When these contempt petitions were taken up, the learned counsel

                appearing for the petitioners submitted that now these matters have been referred

                to the Full Bench for consideration.

                          2.      Recording the above, these contempt petitions are closed, leaving it

                open to the petitioners, to await its outcome and proceed in accordance with law,

                if necessary.


                                                                       [R.M.D, J.]    [M.S.Q, J.]
                                                                             07.01.2022
                Internet : Yes
                Index : Yes / No

                Maya

                To

                1. Deepa M.Damor, IPS
                   Deputy Inspector General of Police
                   Coimbatore Range, Coimbatore.

                2. Dr. Sivakumar, IPS
                   Superintendent of Police
                   Erode District.




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



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                                                   Cont. P. Nos. 3 to 5 of 2018



                                            R. MAHADEVAN, J.

and MOHAMMED SHAFFIQ, J.

Maya

Contempt Petition Nos. 3 to 5 of 2018

Dated : 07.01.2022

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