K.Karuppusamy vs M.Kaliselvan
2022 Latest Caselaw 6212 Mad

                                                                         Cont.P.No.802 of 2012



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    25.03.2022

                                                      CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                           Contempt Petition No.802 of 2012

                     1.K.Karuppusamy
                     2.K.Devaraj                                              .. Petitioners
                                                         Vs
                     1.M.Kaliselvan
                     2.Alagesan
                     3.M.Selvakumar
                     4.M.Pushparathinam
                     5.Shanmugam
                     6.Prakash
                     7.Rajesh
                     8.Arumugam
                     9.Dillibabu
                     10.Velu
                     11.Vinoth
                     12.Senthil
                     13.Arumugam
                     14.Suman
                     15.Zinath
                     16.Selvaraj
                     17.A.Palani
                     18.S.Gurumurthy
                     19.G.Kumar
                     20.Elumalai                                              .. Respondents



                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                             Cont.P.No.802 of 2012



                     Prayer : Petition filed under Section 11 of the Contempt of Courts Act,
                     1971 to punish the respondents for their wilful disobedience of the
                     order of this Court made in W.P.No.13355 of 2011, dated 02.08.2011.


                                      For the Petitioners     : Mr.Mohammed Ghouse
                                                                for Mr.R.Narendran

                                      For the Respondents     : No Appearance

                                                            ORDER

(Order of the Court was made by the Hon'ble Chief Justice)

The order dated 2.8.2011 passed in the writ petition, which is

alleged to be violated, has been complied, as recorded in the order

dated 23.7.2012 passed in this contempt petition. However, the

contempt petition was kept pending awaiting the result of the

matter pending before the Apex Court, though it cannot have any

impact on the contempt petition, because if the judgment sought to

be complied is reversed, the appropriate order would be passed by

the Apex Court therein.

2. In view of the above, we do not find any reason to further

defer the contempt petition, the compliance having been made.

The notice of contempt is discharged and the contempt petition is

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https://www.mhc.tn.gov.in/judis Cont.P.No.802 of 2012

ordered to be closed. There will be no order as to costs.

                                                         (M.N.B., CJ.)      (D.B.C., J.)
                                                                   25.03.2022
                     Index : Yes/No
                     sasi




                     __________

https://www.mhc.tn.gov.in/judis Cont.P.No.802 of 2012

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

(sasi)

Contempt Petition No.802 of 2012

25.03.2022

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