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Mrs.Kala Sekar vs Mrs.Sheeba.M
2022 Latest Caselaw 11076 Mad

Citation : 2022 Latest Caselaw 11076 Mad
Judgement Date : 24 June, 2022

Madras High Court
Mrs.Kala Sekar vs Mrs.Sheeba.M on 24 June, 2022
                                                                          Contempt Petition No.102 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated : 24.06.2022

                                                           Coram

                                     The Honourable Mr.Justice R.MAHADEVAN

                                           Contempt Petition No.102 of 2022


                    Mrs.Kala Sekar
                                                                                           ...Petitioner

                                                           Versus

                    Mrs.Sheeba.M, Proprietor,
                    Shiloh Jane Womens Hostel,
                    No.2/75, Tansi Nagar,
                    9th Street, Velachery, Chennai – 600 042.
                                                                                         ...Respondent

                              Contempt Petition filed under Section 11 of the Contempt of Court
                    Act, 1971 praying to punish the respondent herein in accordance with
                    provisions of Section 11 of the Contempt of Court Act, 1971, for willful
                    disobedience of the direction and order/judgment of this Court dated
                    22.10.2021 and wilful disobedience of the undertaking of the respondent in
                    W.P.No.19314 of 2021.

                                    For Petitioner     :     Mr.N.Senthil Kumar




                    1/3

https://www.mhc.tn.gov.in/judis
                                                                        Contempt Petition No.102 of 2022



                                                       ORDER

Today, when the matter was taken up for hearing, the learned counsel

for the petitioner submitted that the petitioner is not pressing this petition.

He has also made an endorsement to that effect in the case bundle.

2.Recording the above submission coupled with an endorsement

made by the petitioner's counsel, this Contempt Petition stands closed.

24.06.2022 mrr

Index : Yes/No

https://www.mhc.tn.gov.in/judis Contempt Petition No.102 of 2022

R.MAHADEVAN, J.

mrr

Contempt Petition No.102 of 2022

24.06.2022

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

 
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